Delhi High Court - Orders
Ashval Vaderaa vs Amitabh Narayan & Ors on 11 November, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 283/2018, CM. APPLs. 23536 & 43654/2018, 840/2019 &
2472/2020
ASHVAL VADERAA ..... Appellant
Through: Mr.Ramesh Kumar, Advocate
versus
AMITABH NARAYAN & ORS ..... Respondents
Through: Mr.Virendra Singh, Advocate for
respondent No.1.
Mr.Ravikesh Kumar Sinha, Advocate
for respondents No.2 and 4 (Through
V.C.)
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 11.11.2022
1. Mr.Ravikesh Kumar Sinha, learned counsel for respondent Nos.2 and 4 has joined the proceedings through V.C. and seeks an adjournment on the ground that he is indisposed.
2. Mr.Ramesh Kumar, learned counsel for the appellant fairly does not oppose the same.
3. Re-notify on 02.05.2023.
4. Interim orders to continue till the next date of hearing.
MANOJ KUMAR OHRI, J NOVEMBER 11, 2022/v Digitally Signed By:SANGEETA ANAND Signing Date:14.11.2022 12:42:38