Delhi High Court - Orders
Balraj vs Nathuram Sharma & Ors on 4 February, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 16/2021 and CM APPL.Nos. 4212-13/2021
BALRAJ ..... Petitioner
Through: Mr. Atul Nagarajan, Advocate.
versus
NATHURAM SHARMA & ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 04.02.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL.No. 4212/2021
1. Allowed, subject to just exceptions. C.R.P. 16/2021 and CM APPL.No. 4213/2021
2. Issue notice to the respondents via all permissible modes including e- mail.
2.1. The petitioner, who was arrayed as defendant no. 4 in the suit, had filed an application under Order VII Rule 11 of the Code of Civil Procedure, 1908 which has been dismissed, via order dated 24.10.2019, passed by the learned Additional District Judge, in CS No. 6055/2016, which, I am told, was clarified vide order dated 18.11.2019. 2.2. The petitioner claims that the suit property was purchased by him from respondent no.4/defendant no.3.
3. List the matter on 27.07.2021.
RAJIV SHAKDHER, J FEBRUARY 4, 2021/tr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:05.02.2021 15:36:41