H S Rai Advocate vs Paramjeet Singh Oberoi & Anr on 28 September, 2022

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Delhi High Court - Orders

H S Rai Advocate vs Paramjeet Singh Oberoi & Anr on 28 September, 2022

Bench: Dinesh Kumar Sharma

                          $~64
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      C.R.P. 164/2022
                                 H S RAI ADVOCATE                                   ..... Petitioner
                                              Through:             Mr.N.P.Singh, advocate

                                                    versus

                                 PARAMJEET SINGH OBEROI & ANR.          ..... Respondents
                                              Through: Ms.Hetu Arora Sethi, ASC, GNCTD
                                                       with Ms.Kavita Nailwal, advocate for
                                                       R-2.
                                 CORAM:
                                 HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                                    ORDER

% 28.09.2022 CM APPL. 43001/2022 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of.

C.R.P. 164/2022

The present petition has been filed challenging the order dated 24.03.2022. The main grievance of the learned counsel for the petitioner is that the delay has been condoned without even moving an application for condonation of delay.

Issue notice of the revision petition to the respondents and counsel through all permissible modes, returnable for 23.11.2022. Ms.Hetu Arora Sethi, learned counsel accepts notice for respondent no.2.

Lower court record be also requisitioned in digital form on the next date of hearing.

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:01.10.2022 17:28:51

CM APPL. 43000/2022STAY This is an application seeking stay of the proceedings before the learned trial court. Learned counsel for the petitioner submits that if the learned trial court continues with the proceeding, it will cause irreparable damage to the case of the petitioner.

Issue notice of the application to the respondent and counsel through all permissible modes, returnable for 23.11.2022.

Ms.Hetu Arora Sethi, learned counsel accepts notice for respondent no.2.

Till the next date of hearing, proceedings before the learned trial court shall remain stayed,.

DINESH KUMAR SHARMA, J SEPTEMBER 28, 2022 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:01.10.2022 17:28:51

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Delhi High Court - Orders