Delhi High Court - Orders
Yogesh Gupta vs Umesh Gupta on 23 September, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 128/2022 & I.A. 15509/2022
YOGESH GUPTA ..... Petitioner
Through: Mr. Tanmaya Mehta, Mr. Puneet
Yadav and Mr. Sourabh Gupta, Advs.
versus
UMESH GUPTA ..... Respondent
Through: Mr. Kripa Shankar Prasad,
Mr. Akhand Pratap Singh, Mr.
Abhinandan Gautam and Ms.
Samridhi Dobhal, Ms. Ritu
Prajkumari and Ms. Alisha Kumari
Shail, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 23.09.2022 I.A. 15509/2022
1. On the last date of hearing, counsel for the respondent had appeared and took time to take instructions.
2. He states that the respondent is ready and willing to sign all the cheques which have been approved by the Charted Accountant in terms of order dated May 04, 2022, immediately after going out of the Court. The statement is taken on record.
3. The chart given by Mr. Mehta, giving the details of the unsigned cheques is taken on record. Copy thereof has also been given to the counsel for the respondent.
4. Application disposed of.
V. KAMESWAR RAO, J SEPTEMBER 23, 2022/ds Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:26.09.2022 15:34:34