Delhi High Court - Orders
Order Xiv Rule 5 Cpc Read With Section 151 ... vs Rashid Khalid Kidwai on 1 September, 2021
Author: Asha Menon
Bench: Asha Menon
$~A-7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 3488/2012, I.A.s.5884/2017 (by the defendant under
Order XIV Rule 5 CPC read with Section 151 CPC for
modification), 5996/2017 (by the plaintiff under Order XIV
Rules 1 (6) & 5 (2) and Order XV Rule 1 CPC read with Order
XII Rule 6 of CPC seeking striking off the issues) & 8868/2020
(by the defendant u/S 151 CPC for directions)
SHAHNAZ ZOYA MEHTA .....Plaintiff
Through: Mr. Sidhant Kumar and Ms.
Manyaa Chandok, Advocates
versus
RASHID KHALID KIDWAI .....Defendant
Through: Ms. Jagriti Ahuja, Advocate
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 01.09.2021 [VIA VIDEO CONFERENCING]
1. It is submitted by learned counsel for both sides that the parties are working out an amicable settlement. It is also informed that the amended memo of parties has been filed on record.
2. List on 4th October, 2021 for reporting settlement, if any.
3. The order be uploaded on the website forthwith.
ASHA MENON, J SEPTEMBER 01, 2021/ak Signature Not Verified Signed By:MANJEET KAUR Signing Date:01.09.2021 21:33:40