Delhi High Court - Orders
Anidita Das vs Dr. Srijit Das on 8 December, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP. 13/2007 & CM APPL. 30667/2022 -Vac. of stay.
ANIDITA DAS ..... Appellant
Through: Ms.Madhumita Bhattacharya, Adv
with appellant in person.
versus
DR. SRIJIT DAS .... Respondent
Through: Counsel(appearance not given) with
respondent in person.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 08.12.2022
1. Pursuant to the last order, the parties have joined the proceedings through video conferencing.
2. It has been put to the parties as to whether the matter can be amicably resolved by them by the respondent paying a lump sum amount of Rs.30,00,000/- towards all claims of the appellant.
3. Both sides pray for time to obtain instructions in this regard.
4. List on 20.12.2022.
5. The parties will join the proceedings through video conferencing on the next date as well.
REKHA PALLI, J DECEMBER 8, 2022 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:09.12.2022 15:24:25