Puneet Kumar Anand vs Pishori Lal (Deceased) Thr Lrs on 30 November, 2022

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Delhi High Court - Orders

Puneet Kumar Anand vs Pishori Lal (Deceased) Thr Lrs on 30 November, 2022

Bench: Tushar Rao Gedela

                          $~32
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      RSA 101/2019 & CM No. 40584/2019
                                 PUNEET KUMAR ANAND                                ..... Appellant
                                                   Through:     Ms. Shoba Ramamoorthy, Mr. Shilp
                                                                Vinod, Mr. M.A. Karthik, Ms. Vincy
                                                                George, Mr. Gokular Krishan & ms.
                                                                Ritika Rao, Advocates

                                                   versus

                                 PISHORI LAL (DECEASED) THR LRS                    ..... Respondent
                                                   Through:     Mr.Neeraj Jain, Advocate for LR
                                                                Nos.1 & 3

                                 CORAM:
                                 HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                   ORDER

% 30.11.2022

1. Mr. Ahluwalia seeks discharge from appearing for respondent nos.1, 2 and 3 and submits that the respondents have engaged another counsel.

2. Discharge as sought is permitted. Mr. Neeraj Jain, learned counsel appears for respondent nos.1 and 3.

3. There is no appearance on behalf of respondent no.2 though on the previous occasion Mr. Tarun Arora, Advocate for Ms. Seema Sethi had appeared. Court notice without process fee be issued to respondent no.2 as well as to her counsel returnable on the next date of hearing.

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:05.12.2022 15:59:42

4. Learned counsel inform that the parties are ready and willing to attempt a settlement and resolve the dispute. Accordingly, the Delhi High Court Medication & Conciliation Centre is directed to place the matter before senior mediator for amicable resolution of the disputes between the parties.

5. List before the Delhi High Court Mediation & Conciliation Centre on 05.01.2023 at 4 p.m.

6. Delhi High Court Medication & Conciliation Centre is directed to file the report before the next date of hearing.

7. List before the Court on 23.03.2022.

8. In the meanwhile, learned counsel for both the parties submit that they will file their written submissions along with judgment they wish to rely upon in support of their case.

TUSHAR RAO GEDELA, J NOVEMBER 30, 2022 ns Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:05.12.2022 15:59:42

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Delhi High Court - Orders