Delhi High Court - Orders
Devkumar G Aggarwal & Ors vs Mandir Sitaramji & Anr on 19 February, 2021
Author: Navin Chawla
Bench: Navin Chawla
$~7 & 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 618/2020 & CM APPL. 32081/2020
DEVKUMAR G AGGARWAL & ORS. ..... Petitioners
Through: Ms.Deepshikha Malhotra &
Mr.Dhavish Chitkara, Advs. (M-
8860039131)
versus
MANDIR SITARAMJI & ANR. ..... Respondents
Through: Mr.Yeeshu Jain, SC with Ms.Jyoti
Taneja, Adv.
(8) CM(M) 1/2021 & CM APPL. 100/2021
DEVKUMAR G AGGARWAL & ORS. ..... Petitioners
Through: Ms.Deepshikha Malhotra &
Mr.Dhavish Chitkara, Advs. (M-
8860039131)
versus
MANDIR SITARAMJI & ANR. ..... Respondents
Through: Mr.Yeeshu Jain, SC with Ms.Jyoti
Taneja, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 19.02.2021
1. In CM(M) 618/2020, the office report indicates that the notice could not be served on the respondent no. 1 as it was reported that the respondent no. 1 has shifted from the said address about eight years back. In CM(M) 1/2021, however, the affidavit of service filed by the petitioners indicates that the notice has been duly served on the respondent no. 1 at the same address.
2. The learned counsel for the petitioners submits that the petitioners have also come to know of another address of the respondent no. 1.
3. The petitioners shall serve notice of this petition on the respondent no. 1 at the new address by way of speed post and courier. Details of this address shall be supplied by the petitioners to the Registry within two days from today.
4. List on 9th March, 2021.
NAVIN CHAWLA, J FEBRUARY 19, 2021/rv