Delhi High Court - Orders
Manu Gupta vs Sujata Sharma & Ors on 21 September, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS) 13/2016 & CM APPL. 6041/2016
MANU GUPTA ..... Appellant
Through: Mr. Aslam Ahmed and Ms. Charu
Shriyam Singh, Advocates
versus
SUJATA SHARMA & ORS .... Respondents
Through: Ms. Mala Goel and Mr. Parvinder,
Advocates for R-1
Mrs. Kajal Chandra with Ms.
Sakshi Anand, Advocates
Mr. Brajesh Kr. Srivastava and Mr.
Manoj Yadav, Advocates for R-9
& 10
Ms. Aakanksha Kaul, amicus
curiae with Mr. Manek Singh, Mr.
Aman Sahani and Ms. Divit Dutta,
Advocates
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 21.09.2022
1. Amended memo of parties stated to have been filed, however, the same is not on record.
2. Learned counsel for appellant shall pursue with the Registry to remove the objections, if any and get the same placed on record at least two weeks before the next date of hearing.
3. Written submissions filed by the appellant, learned amicus curiae Signature Not Verified RFA(OS) 13/2016 Page 1 of 2 Digitally Signed By:PREM BALA CHHABRA Signing Date:22.09.2022 16:38 and respondent No.1 are on record.
4. Remaining respondents are directed to file the written submissions, if any, at least two weeks before the next date of hearing.
5. Renotify on 16.01.2023 in the category of 'Final Hearing'.
SURESH KUMAR KAIT, J SAURABH BANERJEE, J SEPTEMBER 21, 2022/rk Signature Not Verified RFA(OS) 13/2016 Page 2 of 2 Digitally Signed By:PREM BALA CHHABRA Signing Date:22.09.2022 16:38