Delhi High Court - Orders
Mrs. Jamna Datwani vs Mr. Kishin Datwani on 14 September, 2020
Author: Prateek Jalan
Bench: Chief Justice, Prateek Jalan
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 246/2020 & CM APPLs.22526-27/2020
MRS. JAMNA DATWANI ..... Appellant
Through: Mr. Deepak Khosla, Adv.
versus
MR. KISHIN DATWANI ..... Respondent
Through: Mr. Vivek Sharma and Ms. Mamta
Gautam, Advs.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 14.09.2020 Proceedings in the matter have been conducted through video conferencing.
Learned counsel for the appellant submitted that applications preferred by this appellant being CM APPLs.3851/2020 and 5061/2020 in similarly situated matter i.e. FAO(OS) 592/2013 were extensively heard by a specially constituted Bench [Coram: Hon'ble Mr. Justice V. Kameswar Rao and Hon'ble Ms. Justice Anu Malhotra] and the order is reserved. Three contempt petitions filed by the same appellant being Con.Cas(C) Nos.124/2020, 125/2020 and 208/2020 are also pending before the same Bench and the next date of hearing is 15.09.2020.
Hence, this appeal may be listed before the said Bench.
LPA 246/2020 Page 1 of 2 Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location: Signing Date:14.09.2020 20:34:23In view of this submission, the present LPA be listed before the said Bench on 15.09.2020.
CHIEF JUSTICE PRATEEK JALAN, J SEPTEMBER 14, 2020 kks LPA 246/2020 Page 2 of 2 Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location: Signing Date:14.09.2020 20:34:23