Delhi High Court - Orders
Poonam Mehra Alias Bubli & Anr vs Radhika Nagpal Alias Seema & Ors on 4 May, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~103
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 259/2019
POONAM MEHRA ALIAS BUBLI & ANR. ..... Plaintiffs
Through: Mr. P. Hazarika and Mr. D. Chawla,
Advocates.
versus
RADHIKA NAGPAL ALIAS SEEMA & ORS. ..... Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 04.05.2022 I.A. 6829/2022 (u/ Order VII Rule 14 r/w Section 151 of Code of Civil Procedure, 1908 seeking to place on record the report furnished by Truth Labs Forensic Services)
1. The Applicant/ Plaintiff No. 1 seeks to place on record an additional document which is a report prepared by Truth Labs Forensic Services.
2. Issue notice to the Non-Applicants, by all permissible modes, upon filing of process fee, returnable on 15th July, 2022.
SANJEEV NARULA, J MAY 4, 2022 nd Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:05.05.2022 18:43:18