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Anoop Kumar Aggarwal vs Brahm Parkash (Now Deceased) Thr Lrs & ... on 21 December, 2021

Author: Najmi Waziri

Bench: Najmi Waziri

                              $~41(1)
                              *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     RC.REV. 121/2019
                                    ANOOP KUMAR AGGARWAL                                ..... Petitioner
                                                        Through:     Mr. S.D. Ansari, Advocate.

                                                        versus


                                    BRAHM PARKASH (NOW DECEASED) THR LRS & ORS
                                                                     ..... Respondents
                                                        Through:     Respondent no. 1(A) in person.

                                    CORAM:
                                    HON'BLE MR. JUSTICE NAJMI WAZIRI
                                                 ORDER

% 21.12.2021 The hearing has been conducted through hybrid mode (physical and virtual hearing).

CM APPL. 46447/2021 (by petr. for early hearing)

1. The applicant seeks early hearing of the case which has been pending for the last three years. The applicant/landlord has an eviction order in his favour and the same has been stayed.

2. Issue notice. Respondent no. 1(A), who is present in person through video-conferencing, accepts notice.

3. For the reasons mentioned in the application, it is allowed.

4. The application stands disposed-off.

5. List on 01.02.2022.

NAJMI WAZIRI, J DECEMBER 21, 2021 RW Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:22.12.2021 15:34:09