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Delhi High Court - Orders

Lt Col Dr Yasmin Yusufzai Retd vs Mr Awes Rajput & Ors on 22 September, 2022

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~12
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CS(OS) 1/2022 and I. A. Nos. 3/2022 & I.A.5461/2022

                                 LT COL DR YASMIN YUSUFZAI RETD          ..... Plaintiff
                                              Through: Mr. Asif Ahmed, Advocate with Mr.
                                                       Ayush Kaushik, Advocate and Mr.
                                                       Prateek Dhanda, Advocate.
                                              versus
                                 MR AWES RAJPUT & ORS.                   ..... Defendants
                                              Through: Mr. Akshat Gupta, Advocate for
                                                       defendant No.2.
                                                       Mr. Rajesh Rawal, Advocate for
                                                       defendant Nos.3 and 4.
                                                       Mr. Anupam Srivastava, ASC for
                                                       GNCTD with Ms. Diksha Goswami,
                                                       Advocate for defendant No.5.
                                 CORAM:
                                 HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                      ORDER

% 22.09.2022 Though I.A. No.3/2022 (under Order 39 Rules 1 & 2 CPC) and I.A. No.5461/2022 (seeking condonation of delay in filing written statement by defendant Nos.3 and 4) are listed before court today, Mr. Asif Ahmed, learned counsel for the plaintiff submits that plaintiff has filed applications seeking substituted service of defendant No.1 and for amendment of plaint.

2. The said applications are however not on record. Let the same be brought on record.

3. In view thereof, both applications listed today may be rendered infructuous if amendment of plaint is allowed.

4. Accordingly, list before court on 24th November 2022.

Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:27.09.2022 CS(OS) 1/2022 Page 1 of 2 16:22:14

5. The date of 16.12.2022 before the learned Joint Registrar shall stand as-is.

6. Interim orders to continue, till the next date of hearing.

ANUP JAIRAM BHAMBHANI, J SEPTEMBER 22, 2022 Ne Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:27.09.2022 CS(OS) 1/2022 Page 2 of 2 16:22:14