Delhi High Court - Orders
Pawan Kumar vs Hira Devi (Since Deceased) Now ... on 21 February, 2019
Author: Anu Malhotra
Bench: Anu Malhotra
$~163
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 587/2017 & CM APPL. 20226/2017
PAWAN KUMAR ..... Petitioner
Through: None.
versus
HIRA DEVI (SINCE DECEASED) NOW REPRESENTED BY HER
LEGAL REPRESENTATIVES & ORS
..... Respondents
Through: Mr. Manuj Aggarwal & Ms. Arunima
Gupta, Advocates.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 21.02.2019 Before proceeding further, on a perusal of the record, it is directed that a copy of the judgment dated 24.02.2001 of the then Civil Judge as mentioned in para 5 of the written statement filed by the respondent herein before the learned Trial Court, contending to the effect that it has specifically been held vide the said judgment of the then Civil Judge, Delhi that Sh.Bahauddin had failed to prove his title over the suit property and that the petitioner herein has claimed rights through the said Bahauddin claiming the said Bahauddin to be his predecessor in interest and thus, in view thereof, taking into account the submission also made on behalf of the respondent that the said verdict has not been challenged, the certified copy of the said judgment relied upon on behalf of the respondent be placed on the record within a period of three weeks.
Re-notify for 02.05.2019.
Interim order to continue.
ANU MALHOTRA, J FEBRUARY 21, 2019/NC