Delhi High Court - Orders
Anand Gupta & Ors vs Dinesh Gupta & Ors on 7 February, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 18/2019 & CM. Nos. 4008/2019, 4009/2019 and 4010/2019
ANAND GUPTA & ORS ..... Appellants
Through: Mr. Arvind Nigam, Sr. Adv. with
Mr. Vipul Ganda, Ms. Aastha Trivedi,
Ms. Chandreyee Maitra, Mr. Mehtaab
Singh Sandhu & Mr. Pratishth
Kaushal, Advs.
versus
DINESH GUPTA & ORS ..... Respondents
Through: Mr. Dayan Krishnan, Sr. Adv. &
Mr. Rajiv Nayar, Sr. Adv. with
Ms. Niyati Kohli & Mr. Pranjit
Bhattacharya, Advs.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 07.02.2019 CM. No. 4009/2019 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of. CM. No. 4010/2019 (for condonation of 10 days delay in filing the appeal) For the reasons stated in the application, the delay of 10 days in filing the appeal is condoned. Application stands disposed of. FAO(OS) 18/2019 & CM. No. 4008/2019 (for stay) Issue notice to the respondents to show cause as to why the appeal be not admitted. Ms. Niyati Kohli, Adv. accepts notice on behalf of respondents.
List this appeal along with FAO(OS) 06/2019 titled as Dinesh Gupta and Ors. vs. Rajesh Gupta and Ors. on 15th March, 2019 for analogous hearing.
CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 07, 2019/ak