Delhi High Court - Orders
Deepak vs Ramesh Sethi on 4 April, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 306/2022, CM APPL. 16699/2022 (stay) and CM
APPL. 16700/2022 (exemption)
DEEPAK ..... Petitioner
Through: Ms. Sumati Sharma and Mr.
Mohit Chaudhary, Advs. with petitioner in
person
versus
RAMESH SETHI .... Respondent
Through: Mr. Peeyoosh Kalra and Mr.
Sudhindra Tripathi, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 04.04.2022
1. Ms. Sumati Sharma, learned Counsel for the petitioner, points out that, by order dated 27th February, 2020, she was directed to file her defence evidence on or before 22nd April, 2020 and that her right to file defence evidence was closed on 16th November, 2021.
2. In order to enable the learned Counsel for the respondent to demonstrate to this Court why, in such circumstances, the petitioner would not be entitled to the benefit of the order passed by the Supreme Court in Suo Motu Writ Petition (C) 6/2020, renotify on 6th April 2022.
3. It appears that the matter is listed tomorrow before the trial court for directions.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CM(M) 306/2022 Page 1 of 2 Signing Date:18.04.2022 16:24:564. Learned Counsel for the parties submit that they would request the learned trial court to adjourn the matter tomorrow. The learned trial court is requested to grant a short date, so that this Court could consider the submissions of the petitioner.
6. Copy of this order be given dasti.
C.HARI SHANKAR, J APRIL 4, 2022 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CM(M) 306/2022 Page 2 of 2 Signing Date:18.04.2022 16:24:56