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Delhi High Court - Orders

Sujan Mohinder Charitable Trust And ... vs Mohinder Kaur And Others on 15 February, 2019

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

$~7 & 9
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+                          CS (OS) 3121/2011
     SUJAN MOHINDER CHARITABLE TRUST
     AND ANOTHER                                ..... Plaintiff
                 Through: Mr. Abhimanyu Bhandari, Mr.
                          Prashant Mehta, Ms. Nattasha Garg,
                          Mr. Harsh Kumar & Mr. Ahmed Said,
                          Advocates. (M:9654998650)
                 versus

     MOHINDER KAUR AND OTHERS              ..... Defendants
                 Through: Mr. Sandeep Aggarwal, Senior
                          Advocate with Mr. Sandeep Mittal,
                          Advocate. (M:9810005698)

                     AND
+ CS (OS) 558/2014, CCP(O) 2/2018, CCP(O) 45/2018, CRL.M.A.
8598/2016, CRL.M.A. 590/2018, CRL.M.A. 9414/2018, I.A. 1870/2019 &
I.A. 1871/2019
     MANINDER SINGH MAKER AND ORS.           ..... Plaintiffs
                  Through: Mrs. Kajal Chandra, Ms. Prerna
                           Chopra, Mr. Viren Kapur and Mr.
                           Divye       Puri,           Advocates.
                           (M:9810133536)
                           Mr. Abhimanyu Bhandari, Mr.
                           Prashant Mehta, Ms. Nattasha Garg,
                           Mr. Harsh Kumar & Mr. Ahmed Said,
                           Advocates.
                  versus

     AJIT SINGH MAKER AND ORS.             ..... Defendants
                   Through: Mr. Sandeep Aggarwal, Senior
                            Advocate with Mr. Sandeep Mittal,
                            Advocate.
                            Mr. Ripu Daman Bhardwaj, CGSC
                                        with Mr. T. P. Singh, Advocate for
                                       UOI. (M:9818030700)
          CORAM:
      JUSTICE PRATHIBA M. SINGH
                   ORDER

% 15.02.2019 List all the applications for hearing on 8th May, 2019. The audit report, as per paragraph 53 of the judgment dated 1 st February, 2019 may be submitted before the next date. Copy of this order be sent to the Interim Managing Trustee. It is further submitted that the reconstituted trust, as per the judgment dated 1st February, 2019, is scheduled to meet tomorrow i.e., on 16th February, 2019.

Parties to file their affidavits of admission/denial within four weeks. List before the Joint Registrar for marking of exhibits on 25 th March, 2019. Any undue and unjustified denial of documents would be liable to be burdened with costs.

PRATHIBA M. SINGH, J.

FEBRUARY 15, 2019/dk