Delhi High Court - Orders
Indu Rani Alias Indu Rathi (Deceased) ... vs Pushpa Varat Mann And Ors on 11 September, 2023
Author: Manmohan
Bench: Manmohan
$~A-6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS) 3/2023 & CM APPLs.7480-7483/2023 and 8837/2023
INDU RANI ALIAS INDU RATHI (DECEASED)
THROUGH LRS ..... Appellant
Through: Mrs.Kajal Chandra, Advocate with
Ms.Sakshi Anand, Advocate.
versus
PUSHPA VARAT MANN AND ORS ..... Respondents
Through: Mr.Madan Lal Sharma, Advocate
with Mr.Ashish Bhardwaj, Ms.Vidhi
Kumar and Mr.Pankit Bhardwaj,
Advocates for R-1 and 5 to 7.
Mr.Ạ.K.Sen, Advocate for R-2
(through VC).
Mr.Prashant Manchanda, ASC with
Mr.Vansh Chawla, Advocate for R-8.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 11.09.2023 CM APPL 8837/2023
1. Present application has been filed by the appellant under Order XXXII Rule 3(5).
2. Learned counsel for the respondents No. 1, 2, 5 to 7 and 8 state that they have no objection to the present application being allowed.
3. Accordingly, the present application is allowed.
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 17:49:08 RFA(OS) 3/2023 & CM APPLs.7480-7483/2023
4. At the request of learned counsel for the Appellant, adjourned to 12th December, 2023.
MANMOHAN, J MINI PUSHKARNA, J SEPTEMBER 11, 2023 TS 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 17:49:08