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Delhi High Court - Orders

Smt. Usha Joshi vs Sh. Ashok Kumar Ahluwalia & Anr on 15 September, 2023

                                $~10
                                *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +         CS(OS) 418/2022
                                          SMT. USHA JOSHI
                                                                                                                    .....Plaintiff
                                                                   Through:                 M. Sufian Siddiqui, Mr. Rakesh
                                                                                            Bhugra, Mr. Kumar Satish Shah
                                                                                            and Ms. Alya Veronica, Advs. for
                                                                                            plaintiff (through VC).

                                                                               versus

                                          SH. ASHOK KUMAR AHLUWALIA & ANR.
                                                                                                                .....Defendant
                                                                   Through:                 Mr. Sanjeev Sahay with Mr. Archit
                                                                                            Rajput and Ms. Shagun Saproo,
                                                                                            Advs.

                                          CORAM:
                                          JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
                                          KUMAR GARG (DHJS)
                                                       ORDER

% 15.09.2023 I.A. No. 11267/2022 (by plaintiff u/O XXXIX Rules 1 & 2 r/w Section 151 CPC)

1. It is submitted that the captioned IA has already been disposed off vide order dated 26.04.2023 passed by the Hon‟ble Court. Registry to take note of the same. CS(OS) 418/2022

1. Written statement filed on behalf of the defendants vide diary no.1309901 dated 29.07.2023 has not come on record. Let appropriate steps be taken as per law.

2. The plaintiff may file replication alongwith affidavit of admission/denial of documents as per law.

3. Ld. Counsels for both the parties have submitted the matter has been settled and the present matter is required 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 19/09/2023 at 22:13:05 to be withdrawn by the plaintiff and therefore, the same may be placed before the Hon‟ble Court where they would make their further submissions.

4. At joint request, let the matter be placed before Hon‟ble Court for further directions on 19th September, 2023.

DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) SEPTEMBER 15, 2023/v 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 19/09/2023 at 22:13:05