Delhi High Court - Orders
Ritu Gupta & Ors vs Jitender Gupta & Ors on 17 March, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 563/2021, CCP(O) 15/2022, I.A. 14032/2021, I.A.
14033/2021, I.A. 3408/2022, I.A. 3434/2022, I.A. 4118/2022, I.A.
4119/2022, I.A. 4120/2022, I.A. 1340/2025 and I.A. 1444/2025
RITU GUPTA & ORS. .....Plaintiffs
Through: Mr.Kanwal Chowdhary, Mr.Akhil
Gupta and Mr.Piyush Tandon,
Advocates.
versus
JITENDER GUPTA & ORS. .....Defendants
Through: Mr.Tejveer Singh Bhatia, Mr.Mohit
Paul, Ms.Rangoli Seth and Mr.Rohit,
Advocates for D-1 and 2.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 17.03.2025
1. The proceedings of the Civil Suit have been stayed by the Supreme Court in terms of order dated 24.01.2025 in Petition(s) for Special Leave to Appeal (C) No(s).1919/2025, in case titled as 'Jitender Gupta vs. Ritu Gupta & Ors.'.
2. Awaiting the further orders of the Supreme Court in the aforesaid case, hearing of the instant suit stands adjourned till 22.09.2025.
3. However, liberty is granted to the parties to make a request for preponement, in case the matter stands adjudicated before the date assigned.
PURUSHAINDRA KUMAR KAURAV, J MARCH 17, 2025 Nc/sp Click here to check corrigendum, if any This is a digitally signed order.
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