Delhi High Court - Orders
Punita Bhardwaj vs Rashmi Juneja on 2 March, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. 20/2019
PUNITA BHARDWAJ ..... Petitioner
Through Mr. Rahul Shukla, Advocate.
versus
RASHMI JUNEJA ..... Respondent
Through Mr. Saurabh Juneja, present in
person.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 02.03.2020 Mr. Saurabh Juneja has appeared pursuant to the notice having been served on the respondent. He submits that he is the son of Ms. Rashmi Juneja, who is the respondent, and submits that Ms. Rashmi Juneja has hired Mr. Madan G., Advocate, but he is unwell today and is unable to attend Court.
Let reply be filed within a period of two weeks from today. Rejoinder, if any, be filed before the next date of hearing.
List on 19.03.2020.
JYOTI SINGH, J MARCH 02, 2020 'yo'/