Delhi High Court - Orders
Prakash Ratan Lal vs Manke Ram (D) Thr Lrs on 25 January, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~22 to 26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 985/2019 & CM APPL. 14409/2019
PRAKASH RATAN LAL ..... Appellant
Through: Mr. Shekhar Prit Jha and Ms. Preeti
Kumari, Advocates.
versus
MANKE RAM (D) THR LRS ..... Respondent
Through: Mr. Sunil Chauhan, Advocate.
23
+ RFA 987/2019 & CM APPL. 49826/2019
PRAKASH RATAN LAL ..... Appellant
Through: Mr. Shekhar Prit Jha and Ms. Preeti
Kumari, Advocates.
versus
MANKE RAM (DECEASED) THR LRS ..... Respondent
Through: Mr. Sunil Chauhan, Advocate.
24
+ RFA 988/2019 & CM APPL. 49830/2019
PRAKASH RATAN LAL ..... Appellant
Through: Mr. Shekhar Prit Jha and Ms. Preeti
Kumari, Advocates.
versus
MANKE RAM (DECEASED) THR LRS ..... Respondent
Through: Mr. Sunil Chauhan, Advocate.
Signature Not Verified
Digitally Signed RFA 985/2019 & conn. Matters 1
By:VINOD KUMAR
Signing Date:31.01.2023
15:06:11
25
+ RFA 989/2019 & CM APPL. 49832/2019
PRAKASH RATAN LAL ..... Appellant
Through: Mr. Shekhar Prit Jha and Ms. Preeti
Kumari, Advocates.
versus
MANKE RAM (DECEASED) THR LRS ..... Respondent
Through: Mr. Sunil Chauhan, Advocate.
26
+ RFA 990/2019 & CM APPL. 49856/2019
PRAKASH RATAN LAL ..... Appellant
Through: Mr. Shekhar Prit Jha and Ms. Preeti
Kumari, Advocates.
versus
MANKE RAM (DECEASED) THR LRS ..... Respondent
Through: Mr. Sunil Chauhan, Advocate.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 25.01.2023 [ The proceeding has been conducted through Hybrid mode ]
1. Mr. Shekhar Prit Jha, learned counsel appears for the appellant and seeks a short accommodation to file a two page note and a convenience compilation attached thereto.
2. Learned counsel appearing for the respondents also requests for Signature Not Verified Digitally Signed RFA 985/2019 & conn. Matters 2 By:VINOD KUMAR Signing Date:31.01.2023 15:06:11 the same.
3. Parties may file their three page short note along with the convenience compilation within six weeks from today after exchanging the same between themselves.
4. With consent of both the learned counsel for the parties, RFA 985/2019 is taken as the lead matter and all the subsequent notes, convenience compilations and other documents may be filed only in the said appeal.
5. List for consideration on 13.07.2023.
TUSHAR RAO GEDELA, J JANUARY 25, 2023/nd Signature Not Verified Digitally Signed RFA 985/2019 & conn. Matters 3 By:VINOD KUMAR Signing Date:31.01.2023 15:06:11