Delhi High Court - Orders
Vinay Tyagi vs Mahesh Chand & Ors on 20 September, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1541/2023
VINAY TYAGI ..... Petitioner
Through: Mr. L.K. Singh alongwith Mr. J.K.
Jaiswal and Mr. Saira Praveen,
Advocates
versus
MAHESH CHAND & ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 20.09.2023 CM APPL. 48659/2023 (for exemption) Exemption is allowed, subject to all just exceptions. Accordingly, the present application is disposed of. CM APPL. 48658/2023 (for stay)
1. This is an application filed by the Petitioner seeking stay of the proceedings.
2. The learned counsel for the Petitioner states that he will seek an adjournment before the Trial Court as he does not want to proceed with the matter during the pendency of this petition.
3. The petitioner is the plaintiff in the suit. In case, a request for adjournment is made by the Petitioner, the Trial Court is requested to grant the adjournment to a date fixed after this matter.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/09/2023 at 23:55:18 CM(M) 1541/2023
4. Upon steps being taken by the Petitioner, issue notice to the Respondent through all modes including electronically. In addition, notice be issued to the counsel for the Respondent, who appears before the Trial Court.
5. List before the Joint Registrar (Judicial) for completion of service on 22.11.2023.
6. List before the Court on 26.03.2024.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 20, 2023/rk/aa This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/09/2023 at 23:55:18