Delhi High Court - Orders
Ajay Taneja & Anr vs Rattani Devi on 15 July, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~A-14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 143/2019 & CM APPL. 30946/2019
AJAY TANEJA & ANR .....Petitioners
Through: Mr.Sandeep Yadav, Proxy Counsel
versus
RATTANI DEVI .....Respondent
Through: Mr.Inderpal Khokhar and Ms.Neha,
Advocates
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 15.07.2024 Learned counsel appearing on behalf of petitioners seeks an adjournment submitting to the effect that the arguing counsel is unavailable today due to some personal difficulty.
At request, list on 16th October, 2024.
CHANDRA DHARI SINGH, J JULY 15, 2024 Dy/db Click here to check corrigendum, if any 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 17/07/2024 at 05:47:47