Delhi High Court - Orders
Ms Kamlesh Goel & Anr vs Ms Raminder Kaur & Anr on 4 April, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 424/2023 and I.A. 12818/2023, 12820/2023, 18083/2023
MS KAMLESH GOEL & ANR. ..... Plaintiffs
Through: Ms. Mansha Gupta, Adv. (M:
9873125363)
versus
MS RAMINDER KAUR & ANR. ..... Defendants
Through: Mr. Shams Tabrez, Adv.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 04.04.2024
1. This hearing has been done through hybrid mode. I.A.12820/2023 (for court fee)
2. The Court fee has been filed. Accordingly, the application has become infructuous and is disposed of.
CS(OS) 424/2023 & I.As.12818/2023 (for attachment before judgment), 18083/2023 (for leave to defend and contest the suit)
3. Mr. Shams Tabrez, ld. Counsel for the Defendants seeks time to file rejoinder to the leave to defend application under Order XXXVII CPC.
4. List on 20th August, 2024.
PRATHIBA M. SINGH, J.
APRIL 4, 2024/dk/dn 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 06/04/2024 at 04:16:03