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Delhi High Court - Orders

Gaon Sabha Jhatikra vs Imarti Devi & Ors on 4 September, 2023

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                                    *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +       C.R.P. 163/2023
                                            GAON SABHA JHATIKRA
                                                                                                                           ..... Petitioner
                                                                                 Through:                 Ms. Hetu Arora Sethi and Mr.
                                                                                                          Arjun Basra, Advocates.
                                                          versus
                                            IMARTI DEVI & ORS.
                                                                                                                        ..... Respondents
                                                                                 Through:                 Mr. Ashim Shridhar, Mr.
                                                                                                          Mayank Tomar and Mr. S.D.
                                                                                                          Sharma, Advocates for R-1 to
                                                                                                          8.
                                                                                                          Mr. S.K. Sangwan, Advocate
                                                                                                          for R-10.
                                            CORAM:
                                            JOINT REGISTRAR (JUDICIAL) BHAWANI SHARMA
                                                         ORDER

% 04.09.2023 File is placed before this Court vide order dated 04.07.2023 of the Hon'ble Court for completion of pleadings.

Learned counsel for R-1 to 8 seeks four weeks time to file reply. Heard. Allowed. Let reply be filed within four weeks after supplying the advance copy to the opposite side.

Learned counsel for R-10 submits that he has not received the complete set of paper book. Let the same be supplied to R-10 within three days from today and thereafter reply, if any, be filed within three weeks from today after supplying the advance copy to the opposite side.

Put up on 12.12.2023.

BHAWANI SHARMA JOINT REGISTRAR (JUDICIAL) SEPTEMBER 4, 2023/yo 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 16/09/2023 at 16:31:04