Delhi High Court - Orders
Narender Kumar & Ors vs Mandir Julahan Society (Regd) on 1 April, 2025
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~11, 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 98/2020, CM APPL. 6381/2020
NARENDER KUMAR & ORS .....Petitioners
Through: Mr. Kunal Sharma and Mr. Yash
Punjabi, Advocates.
versus
MANDIR JULAHAN SOCIETY (REGD) .....Respondent
Through: None.
+ RC.REV. 99/2020, CM APPL. 6388/2020
NARENDER KUMAR .....Petitioner
Through: Mr. Kunal Sharma and Mr. Yash
Punjabi, Advocates.
versus
MANDIR JULAHAN SOCIETY (REGD) .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 01.04.2025
1. A perusal of the proceedings would show that the respondent has been duly served, however, on account of its non-appearance, default notice was issued to the respondent on the last date of hearing. However, there is still no appearance on its behalf.
2. Learned counsel for the petitioners states that as per the leave to contest application filed by the petitioner, the case falls under Section 14 (1)
(e) of the DRC Act and not under Section 22(d) of the Act.
3. In view of the above, renotify on 26.05.2025 for submissions.
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 25/04/2025 at 22:26:18
4. It is made clear that in case the respondent is not represented on the next date of hearing, the Court will proceed to hear the submissions in the matter.
MANOJ KUMAR OHRI, J APRIL 1, 2025/rd 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 25/04/2025 at 22:26:18