Delhi High Court - Orders
Ishan Sehgal vs Vandna Sehgal & Ors on 21 March, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 196/2022 and IA Nos.5714/2022, 6810/2022, 6945/2022
ISHAN SEHGAL ..... Plaintiff
Through: Mr. Amardeep Singh and Ms. Karuna
Yadav, Advs.
versus
VANDNA SEHGAL & ORS. ..... Defendants
Through: Mr. Mandeep Singh Vinaik, Mr.
Deepak Bashta and Mr. S. K. Sagar,
Advs. for D-1.
Ms. Anjali Sharma, Adv. for D-3.
Mr. Parag P. Tripathi, Sr. Adv. along
with Mr. Simran Mehta and Ms.
Mishika Bajpai, Advs. for D-2, 4, 5.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 21.03.2023 IA No.3639/2023 (u/O XXXIX R 1 and 2 CPC)
1. A reply has been filed on behalf of defendant no.2. Learned counsel for the plaintiff seeks some time to file rejoinder thereto. Let the same be filed within a period of four weeks from today.
2. It is agreed by respective counsel for the parties that till the next date of hearing, the defendant no.2 shall not alienate or create any third party rights in the basement, third floor and terrace of the property in question i.e. E-9/9, Vasant Vihar, New Delhi, without permission of the court. It is further agreed that subsisting interim order/s with regard to the remaining portions of the property be vacated. It is directed accordingly.
Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:21.03.2023 18:32:283. It is further agreed that till the next date of hearing, the defendant no.2 shall be entitled to utilise the basement, third floor and terrace, of the property for his own purposes or for the purpose of letting it out, subject to the permission of this court.
4. List on 10.07.2023.
SACHIN DATTA, J MARCH 21, 2023/cl Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:21.03.2023 18:32:28