Delhi High Court - Orders
Mamta Sehgal vs Chaman Lal Anand & Anr on 20 November, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CM APPLs. 12747/2022, 40159/2022 IN
+ RFA 90/2022
MAMTA SEHGAL ..... Appellant
Through: Mr. Shresth Choudhary, Advocate.
versus
CHAMAN LAL ANAND & ANR. ..... Respondents
Through: Mr. Chiranjeev Sugandh, Advocate
for R-1, 3 and 4.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 20.11.2023
1. Mr. Chiranjeev Sugandh, learned counsel, enters appearance on behalf of the respondent No. 1 (who was the plaintiff in the suit before the learned Trial Court) and respondent Nos. 3 and 4 who are the proposed respondents in the appeal.
2. Respondent No. 2 is the brother of the appellant and was also a defendant in the suit. He has not challenged the decree, although he has been impleaded as a respondent. The principal grievance of the appellant is against the other respondents.
3. The appearing respondents are at liberty to bring their replies to the pending applications on record within two weeks from today. Rejoinder thereto, if any, may be filed within two weeks thereafter.
4. List on 19.03.2024.
5. Interim orders to continue until the next date of hearing.
PRATEEK JALAN, J NOVEMBER 20, 2023/"Bhupi"/ This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/11/2023 at 00:41:17