Aparna Ashram Society & Anr vs Mr.Mohan Jha & Ors on 21 July, 2022

[Cites 1, Cited by 1]

Delhi High Court - Orders

Aparna Ashram Society & Anr vs Mr.Mohan Jha & Ors on 21 July, 2022

Bench: Rekha Palli

                          $~11
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    RFA 9/2022, CM APPL. 1010/2022 (stay), CM APPL. 17652/2022
                               (interim directions), CM APPL. 20356/2022 (additional documents)
                               & CM APPL. 26526/2022 (151 CPC -Complete set of CM -
                               1011/2022).
                               APARNA ASHRAM SOCIETY & ANR.                   ..... Appellants
                                                  Through: Mr.Rakesh Munjal, Sr. Adv. with
                                                  Mr.Sanjay Khanna, Ms.Pragya Bhushan, Mr.RPS
                                                  Sirohi, Mr.Jainander, Mr.Karandeep Singh &
                                                  Mr.Tarandeep Singh, Advs.

                                                    versus

                                 MR.MOHAN JHA & ORS.                        ..... Respondents
                                             Through: Mr.Sanjay Katyal, SC, DDA with
                                             Mr.Nihal Singh, Adv.
                                             Mr.S.K.Dubey, Sr. Adv. with Mr.Arush Khanna,
                                             Mr.Raj Mangal, Ms.Rishika Jain & Mr.Devesh
                                             Bhatia, Advs. for R-2 to 5
                                             Dr.Surya Prakash, Adv. for applicant

                                 CORAM:
                                 HON'BLE MS. JUSTICE REKHA PALLI
                                               ORDER

% 21.07.2022 CM APPL. 17526/2022 & CM APPL. 17653/2022

1. Exemptions allowed, subject to all just exceptions.

2. The applications stand disposed of.

CM APPL. 17527/2022 (impleadment) & CM APPL. 1011/2022 (151 CPC)

3. This is an application filed by one Shri Laxman Chaudhary, who claims to be the President of Aparna Ashram Society, seeking impleadment of "Aparna - The Deity" as a party respondent.

Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:22.07.2022 17:15:54

4. Even though no notice has been issued in the present appeal, since CM APPL. 1011/2022 raises an issue regarding the very maintainability of the appeal filed by Mr.Subhash Dutta, it is deemed appropriate to consider the present application in the first instance.

5. Issue notice. Learned counsel for the appellant and respondent nos.2 to 5 and 6 accept notice.

6. Upon the appellant taking steps, issue notice to respondent no.1 through all permissible modes.

7. Reply, if any, be filed four weeks. Rejoinder thereto, if any, be filed before the next date.

8. On the next date, the Court will consider passing appropriate orders in the appeal only after deciding the present applications

9. At this stage learned senior counsel for the appellant prays that CM APPL. 1011/2022 wherein Mr.Subhash Dutta has sought permission to represent appellant no.1 society, be also taken up with the present application.

10.Learned counsel for the respondents as also for the applicant in CM APPL. 17652/2022 have no objection to the said request.

11.Accordingly, it is directed that CM APPL. 1011/2022 will also be taken up with CM APPL. 17527/2022. The respondents and the applicant may file their respective replies to the said application within four weeks. Rejoinder thereto, if any, be filed before the next date.

12.List on 23.01.2022.

REKHA PALLI, J JULY 21, 2022/kk Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:22.07.2022 17:15:54

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Delhi High Court - Orders