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Delhi High Court - Orders

Amita Gandoak vs Harkirat Singh Sodhi & Anr on 16 November, 2022

                            $~9
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     CS(OS) 90/2017 & I.A. Nos. 6028/2017, 7070/2018, 7849/2018
                                  & 1299/2019
                                  AMITA GANDOAK                                      ..... Plaintiff
                                                  Through: Ms. Priya Kumar with Mr. Jai
                                                               Sahai Endlaw, Mr. Tejas
                                                               Chabbra, Mr. Arpit Sharma and
                                                               Mr. Karan Kumar, Advocates.
                                                               (M): 9811122114
                                                               Ms. Rachna Agrawal, Advocate
                                                  versus
                                  HARKIRAT SINGH SODHI & ANR                   ..... Defendants
                                                  Through: Mr. Shankar Vaidialingam with
                                                               Mr. Lalit Gupta, Mr. Siddharth
                                                               Arora and Mr. Shivain
                                                               Vaidialingam, Advocates for
                                                               defendant no. 1 with defendant
                                                               no. 1 in person.
                                                               (M): 9810355699
                                                               9873432071
                                                               Email: [email protected]
                                                               [email protected]
                                  CORAM:
                                  HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                     ORDER

% 16.11.2022 [Physical Hearing/ Hybrid Hearing]

1. Ms. Rachna Agrawal appears today and submits that Mr. Dinesh Garg and Ms. Rachna Agrawal, Advocates may be discharged from appearance in the present matter.

2. They are accordingly discharged, in view of the fact that a new counsel is now appearing on behalf of plaintiff.

Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:24.11.2022 11:57:46

3. It is seen from the record that the present is a suit between brother and sister for partitioning properties of defendant no. 2, their father. The father has already given the properties, which he owned, to defendant no. 1, on his behalf and on behalf of plaintiff herein and mother of the parties i.e. defendant no. 1 and plaintiff herein. The said stand of defendant no. 2 is apparent from written statement filed on behalf of defendant no. 2.

4. The present suit has been essentially filed by sister on the ground that properties that were received by her brother i.e. defendant no. 1 from their father, defendant no. 2, were received on account of the share of plaintiff also.

5. Learned counsel appearing for defendant no. 1 submits that the present suit has been filed not only with respect to properties which have been received by defendant no. 1 from defendant no. 2, but also qua other properties of the father.

6. It is also seen that there are a number of proceedings pending between both the parties, with respect to properties from their mother's side also.

7. After interacting with counsels, and with consent of the parties, the matter is referred to a senior mediator for exploring possibility of settlement between the parties.

8. Learned senior mediator is requested to deal with the matter expeditiously.

9. List before Delhi High Court Mediation and Conciliation Centre on 25.11.2022.

10. List before Court on 20.01.2023.

Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:24.11.2022 11:57:46

11. It is clarified that in case the mediation proceedings are not fruitful, the matter shall proceed further.

MINI PUSHKARNA, J NOVEMBER 16, 2022 c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:24.11.2022 11:57:46