Delhi High Court - Orders
151 Cpc For Early Hearing) Anu vs Suresh Verma & Ors on 8 September, 2021
Author: Asha Menon
Bench: Asha Menon
$~Suppl.-17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 2546/2010, I.A.11416/2021(by the plaintiff under Section
151 CPC for early hearing)
ANU ..... Plaintiff
Through: Mr.Ravi Dev Sharma, Advocate
versus
SURESH VERMA & ORS ..... Defendants
Through: None
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 08.09.2021 I.A.11416/2021 (by the plaintiff under Section 151 CPC for early hearing)
1. This application has been filed by the plaintiff seeking early hearing of the I.A.15380/2016 under Order XXXIX Rule 2A CPC. Mr.Ravi Dev Sharma, learned counsel for the applicant/plaintiff submits that the learned counsel for the defendants was duly informed, through WhatsApp, about filing of the present application. Screenshot of the same has been filed with the application. Despite this, none is present on behalf of the defendants at this call.
2. In view of the averments made in the application that the orders passed in the year 2015 are yet to be complied with, the application is allowed.
Signature Not Verified Signed By:MANJEET KAUR CS(OS) 2546/2010 Page 1 of 2 Signing Date:08.09.2021 20:32:54I.A.15380/2016 (by the plaintiff under Order XXXIX Rule 2A CPC)
3. List this application on the en-bloc date already fixed i.e., 8th October, 2021, for hearing.
4. The Court Master to inform the opposite counsel about the next date of hearing.
5. The order be uploaded on the website forthwith.
ASHA MENON, J SEPTEMBER 08, 2021 s Signature Not Verified Signed By:MANJEET KAUR CS(OS) 2546/2010 Page 2 of 2 Signing Date:08.09.2021 20:32:54