Delhi High Court - Orders
Bushan Lal Saraf vs Delhi Co - Operative Housing Finance ... on 24 January, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8435/2019
BUSHAN LAL SARAF ..... Petitioner
Through: Mr. Rakesh Dhingra, Advocate
versus
DELHI CO - OPERATIVE HOUSING FINANCE CORPORATION
LTD. & ANR. ..... Respondents
Through: Ms. Shobhana Takiar, SC for DDA
with Ms. Arya Suresh Nair, Advocate
Singh, Advocates for DCHFC / R-1.
Mr. Rajiv Vig, Advocate for R-3.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 24.01.2024
1. Learned counsel for the Respondents prays for and is permitted to file counter affidavit within four weeks.
2. Rejoinder, if any, be filed before the next date of hearing.
3. List on 29th April, 2024.
ACTING CHIEF JUSTICE MANMEET PRITAM SINGH ARORA, J JANUARY 24, 2024/rhc 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 25/01/2024 at 22:25:28