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Delhi High Court - Orders

Tajinder Singh Bakshi & Anr vs Daljit Kaur & Ors on 31 October, 2023

Author: Subramonium Prasad

Bench: Subramonium Prasad

                                    $~45
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 10854/2023 & CAV 416/2023, CM APPLs. 42053/2023,
                                                42055/2023
                                                TAJINDER SINGH BAKSHI & ANR.                                                         ..... Petitioners
                                                                                      Through:                 Mr. Pankaj Batra, Advocate with
                                                                                                               Petitioners.
                                                              versus
                                                DALJIT KAUR & ORS.                                                                  ..... Respondents
                                                                                      Through:                 Mr. Akil Rataeeya, Advocate for R-1.
                                                                                                               Ms. Mehak Nakra, ASC (C) for
                                                                                                               GNCTD with Mr. Abhishek Khari
                                                                                                               and Ms. Disha Chaudhry, Advocates
                                                                                                               for R-2 and 3.
                                                CORAM:
                                                HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                                 ORDER

% 31.10.2023 Learned Counsel for Respondent No.1 states that Respondent No.1 is not prepared to amicably settle the matter by approaching the Delhi High Court Mediation Centre.

Learned Counsel for Respondent No.1 seeks some time to file a reply. Let the reply be filed within four weeks from today. Rejoinder thereto, if any, be filed within two weeks thereafter.

List on 25.01.2024.

SUBRAMONIUM PRASAD, J OCTOBER 31, 2023 Rahul 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 02/11/2023 at 22:57:22