Delhi High Court - Orders
Sandhya Finance Limited vs Kanta Rani on 17 January, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 435/2019
SANDHYA FINANCE LIMITED ..... Petitioner
Through: Ms. Inderjot Kaur, Advocate.
versus
KANTA RANI ..... Respondent
Through: Mr. Yatendra Nagar, Advocate along
with respondent in person.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 17.01.2023 [ The proceeding has been conducted through Hybrid mode ]
1. Mr. Yatendra Nagar, learned counsel appears on behalf of respondent with respondent in person and submits that the copy along with the annexures of the petition have not yet been supplied to him.
2. Mr. Inderjot Kaur, proxy counsel appears for the petitioner and undertakes to supply complete copy of the petition along with annexures within a week from today.
3. Upon receipt of the paper book, the respondent may file her reply within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
4. List on 28.07.2023.
TUSHAR RAO GEDELA, J.
JANUARY 17, 2023/nd Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:20.01.2023 18:01:33