Delhi High Court - Orders
151 Cpc For Stay) Devkumar G Aggarwal & ... vs Mandir Sitaramji & Anr on 23 July, 2021
Author: Asha Menon
Bench: Asha Menon
$~3& 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 618/2020 & CM APPL. 32081/2020 (by the petitioner u/S
151 CPC for Stay)
DEVKUMAR G AGGARWAL & ORS. ..... Petitioners
Through None.
versus
MANDIR SITARAMJI & ANR. ..... Respondents
Through Mr. Yeeshu Jain, Standing Counsel
with Ms. Jyoti Tyagi, Adv for R-2.
+ CM(M) 1/2021 & CM APPL. 100/2021 (by the petitioner u/S 151
CPC for Stay)
DEVKUMAR G AGGARWAL & ORS. ..... Petitioners
Through None.
versus
MANDIR SITARAMJI & ANR. ..... Respondents
Through Mr. Yeeshu Jain, Standing Counsel
with Ms. Jyoti Tyagi, Adv for R-2.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 23.07.2021 [VIA VIDEO CONFERENCING] CM(M) 618/2020 & CM(M) 1/2021
1. None is present for the petitioners.
2. On the last date of hearing, opportunity had been granted to respondent No.2 to file reply.
Signature Not Verified Signed By:MANJEET KAUR CM(M) 618/2020 & CM(M) 1/2021 Page 1 of 2 Signing Date:24.07.2021 08:06:113. Learned counsel for respondent No.2, Ms. Jyoti Tyagi, seeks further time to file the same.
4. Reply be filed within three weeks. Rejoinder, if any, be filed within two weeks thereafter.
5. List on 22nd November, 2021.
6. The order be uploaded on the website forthwith.
ASHA MENON, J JULY 23, 2021 ck Signature Not Verified Signed By:MANJEET KAUR CM(M) 618/2020 & CM(M) 1/2021 Page 2 of 2 Signing Date:24.07.2021 08:06:11