Delhi High Court - Orders
Rule 14 Cpc, 1908) Smt. Manju Gaind vs Smt. Kamla Rani & Ors on 24 January, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 317/2018 & IA No. 11439/2021 (under Order XXXIX
Rule 14 CPC, 1908)
SMT. MANJU GAIND ..... Plaintiff
Through : Mr. Abhay Gaind, Advocate.
versus
SMT. KAMLA RANI & ORS ..... Defendants
Through : Mr. Pawan Kumar Rawal,
Mr.Sameer Vashisht, Mr.Tarun
Aggarwal, Ms.Manashvy Jha,
Ms.Urvi Kapoor and Mr.Rishabh
Sharma, Advocates for D-1 to 5.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 24.01.2022 (Video-Conferencing)
1. An adjournment is sought on behalf of the plaintiff on the ground of indisposition.
2. In view thereof, list IA 11439/2021 before the Court for disposal on 18th April, 2022.
C. HARI SHANKAR, J JANUARY 24, 2022 j Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.01.2022 10:02:48