Delhi High Court - Orders
Steven Kansal vs M/S Agency Sales Ltd & Ors on 26 August, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 3458/2014
STEVEN KANSAL ..... Plaintiff
Through: Mr. Nikhil Rohtagi, Mr. Shashank
Khurana, Advocates
versus
M/S AGENCY SALES LTD & ORS ..... Defendant
Through: Mr. Vidit Gupta, Mr. Chetan Singh,
Advocate
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 26.08.2022 I.A. 3607/2021
1. Application under Order XXXII Rule 15 read with Section 151, CPC, 1908 has been filed on behalf of the defendant no. 4- Smt. Laxmi Kansal, wife of defendant no. 4- Mr. Dinesh Kansal for her being appointed as his guardian, since he is suffering from paranoid schizophrenia.
2. It is submitted that the application is pending before the learned Joint Registrar for consideration and is listed for 23rd September, 2022.
3. It is further submitted that the matter is now at the stage of final arguments.
4. List for final arguments on 6th January, 2023.
NEENA BANSAL KRISHNA, J AUGUST 26, 2022/PA Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:27.08.2022 12:01:44