Delhi High Court - Orders
Ms Sarita Chopra And Ors vs Ms Meena Chowdhary And Anrs on 12 October, 2023
Author: Rekha Palli
Bench: Rekha Palli
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 680/2022
MS SARITA CHOPRA AND ORS ..... Plaintiff
Through: Mr.Rajeev Lochna Manunta with
Mr.Kaushal Chandra Jha, Ms.Naina Chauhan,
Advs.
versus
MS MEENA CHOWDHARY AND ANRS ..... Defendant
Through: Mr.Hanish Phogat, Adv for D-1.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 12.10.2023 I.A. 13145/2023 -Addl. doc. (P).
1. Despite opportunity no reply has been filed. In the interest of justice, the defendants are granted further three weeks time by way of a last opportunity to file reply. Rejoinder thereto, if any, be filed within two weeks thereafter.
CS(OS) 680/2022
2. At this stage, learned counsel for the parties jointly submit that the parties are willing to explore possibility of an amicable settlement.
3. At joint request of the parties, the matter is referred to the Delhi High Court Mediation and Conciliation Centre.
4. List before the Mediation Centre on 03.11.2023, on which date the parties/their authorised representatives will remain present before the Mediation Centre.
5. List before Court on 30.01.2024.
REKHA PALLI, J OCTOBER 12, 2023/sr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2023 at 15:22:08