Delhi High Court - Orders
Mahendera Verma vs Suresh T. Kilachand on 16 January, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 2220/2007
MAHENDERA VERMA ..... Plaintiff
Through: Ms. Ankita Bajpai, Adv.
Versus
SURESH T. KILACHAND ...Defendant
Through: Mr. Rajshekhar Rao, Mr. Dheeraj P.
Deo, Mr. Raghav Kalker and Mr.
Raghuveer Kapur, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 16.01.2019 IAs No.14605/2017 (u/O IX R-13 CPC) & 14606/2017 (u/S 151 CPC)
1. The applications of the legal heirs of the defendant for setting aside of the ex-parte decree and for stay thereof are for consideration.
2. Adjournment is sought by the counsel for the plaintiff/non-applicant.
3. The counsel for the applicants/legal heirs of defendant states that the plaintiff/non-applicant, while seeking adjournment in this Court, is pursuing the execution of the ex-parte decree for recovery of money.
4. On the condition that the plaintiff/non-applicant/decree holder till the next date of hearing does not proceed with execution, list on 6 th May, 2019.
RAJIV SAHAI ENDLAW, J.
JANUARY 16, 2019 'bs'..