Delhi High Court - Orders
Mohd Javed Qureshi vs Gian Kaur & Ors on 14 February, 2022
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 3/2018
MOHD JAVED QURESHI
..... Appellant
Through: Mr.A.K.Singla, Sr Advocate with
Mr.Pankaj Gupta, Advocate.
versus
GIAN KAUR & ORS
..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 14.02.2022 CM APPL.No.8061/2022
1. The hearing has been conducted through Video Conferencing.
2. This application is moved on behalf of appellant for direction and preponment of hearing of pending CM Application No.9706/2020 under Order 40 Rule 1 CPC for appointment of the receiver of the subject property. It is stated this application was taken up on 13.03.2020 when the notice was issued, but later because of the Covid-19 the matter was postponed enbloc.
3. The learned senior counsel for appellant submits the suit property is in dilapidated condition as is lying vacant and hence it would be appropriate if the matter is taken up on earlier date.
4. In view of above, the application is allowed.
5. The application stands disposed of.
CM APPL No.9706/2020 Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:15.02.2022 11:486. List for hearing on 10.05.2022.
7. Court notice be issued to respondents as also their learned counsel without process fee for the date fixed.
YOGESH KHANNA, J.
FEBRUARY 14, 2022 M Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:15.02.2022 11:48