Delhi High Court - Orders
Avneet Kaur vs Sadhu Singh & Anr on 23 February, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~10 (2022 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 69/2020 & CM APPL. 2707/2020
AVNEET KAUR ..... Petitioner
Through: Mr. Prashant Mediratta, Advocate.
versus
SADHU SINGH & ANR ..... Respondents
Through: Mr. A.K. Vashishtha, Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 23.02.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
1. Mr. Prashant Mediratta, learned counsel for the petitioner, appears through video conference. However, he has not filed the judgments in support of his case, as required by the order dated 01.10.2021, and is also not in a position to share the judgments on screen.
2. In these circumstances, it is impossible to hear the matter today.
3. Mr. Mediratta is directed to comply with the order dated 01.10.2021 within two weeks.
4. List on 25.05.2022.
PRATEEK JALAN, J FEBRUARY 23, 2022 'pv'/ Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:23.02.2022 19:09:23