Delhi High Court
Subhash Chandra Tripathi vs Smt Pooja Bhandari & Anr. on 20 January, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
Neutral Citation Number 2023/DHC/000477
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 20.01.2023
+ CM(M) 1311/2022 & CM APPL. 51096/2022
SUBHASH CHANDRA TRIPATHI ..... Petitioner
versus
SMT POOJA BHANDARI & ANR. ..... Respondents
Advocates who appeared in this case:
For the Petitioner : Ms. Sunanda Tulsyan and Mr. Akhil
Sainar, Advocates.
For the Respondents : None.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
TUSHAR RAO GEDELA, J. (ORAL) [ The proceeding has been conducted through Hybrid mode ]
1. Learned counsel appearing for the petitioner hands over a copy of the order dated 05.12.2022 passed by the learned Trial Court in compliance of the order dated 28.11.2022 passed by this Court, whereby the learned Trial Court has passed an ad-interim injunction till such time that the application under Order 39 Rules 1 and 2 of the CPC, 1908, is heard and decided by it on merits.
2. The order dated 05.12.2022 passed by the learned Trial Court is taken on record.
3. In view of the above, no further orders are required from this Court.
Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:23.01.2023 CM(M) 1311/2022 1 15:50:23Neutral Citation Number 2023/DHC/000477
4. The aforesaid petition is disposed of accordingly.
TUSHAR RAO GEDELA, J .
JANUARY 20, 2023/nd Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:23.01.2023 CM(M) 1311/2022 2 15:50:23