Delhi High Court - Orders
Vantage Construction Pvt. Ltd & Anr vs Nps Chawla & Ors on 7 September, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~10 & 11(company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.A(SB) 59/2015 & CO.APPL.3885/2015, 3888/2015
VANTAGE CONSTRUCTION PVT. LTD & ANR. ..... Appellants
Through: Mr.Abhishek Kumar Rao,
Mr.Shailesh Suman, Advs.
versus
NPS CHAWLA & ORS. ..... Respondents
Through: Mr.Abhimanyu Mahajan, Mr.Mayank
Joshi, Ms.Shambhavi Kalra, Advs. for
R-1.
+ CO.A(SB) 60/2015 & CO.APPL. 3889/2015, 3892/2015, 3667/2016,
3668/2016
EARL CHAWLA & CO. PVT. LTD & ANR. ..... Appellants
Through: Mr.Abhishek Kumar Rao,
Mr.Shailesh Suman, Advs.
versus
NPS CHAWLA & ORS. ..... Respondents
Through: Mr.Abhimanyu Mahajan, Mr.Mayank
Joshi, Ms.Shambhavi Kalra, Advs. for
R-1.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 07.09.2022 CO.APPL.535/2022 IN CO.A.(SB) 59/2015 CO.APPL.536/2022 IN CO.A.(SB) 60/2015 Issue notice. Notice is accepted by Mr. Abhimanyu Mahajan, Advocate on behalf of the respondent no.1. He submits that as far as the respondent no.1 is concerned, he has no objection to the respondent no.2 being substituted by her legal heirs mentioned in the application.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:08.09.2022 14:24:25Let notice of the application be served on the legal heirs of the respondent no.2, mentioned in the application, by way of post as also electronically, returnable on 16th March, 2023.
NAVIN CHAWLA, J SEPTEMBER 7, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:08.09.2022 14:24:25