Delhi High Court - Orders
Nisha & Anr vs Vikram Singh & Anr on 26 May, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 568/2018
NISHA & ANR ..... Appellants
Through: Mr.Anshuman Bal, Adv.
versus
VIKRAM SINGH & ANR ..... Respondents
Through: Mr.Shadab Khan, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 26.05.2023
1. Though the respondents have filed an affidavit of one Mr.Yashpal Singh, who submits that he had made inquiries and found that the appellants were not residing at the address claimed by them, upon a perusal of the affidavit, this Court finds that the respondents have made no inquiry from Mr.Sunil Kumar Chauhan, who had specifically filed an affidavit dated 07.03.2023 before this Court stating therein that the appellants were his tenants for the last many years.
2. Learned counsel for the respondent prays for, and is granted, further four weeks' time to file a fresh affidavit after making appropriate inquiries from the aforesaid Mr.Sunil Kumar Chauhan.
3. List on 03.08.2023.
REKHA PALLI, J MAY 26, 2023 kk 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 25/09/2023 at 09:07:28