Delhi High Court - Orders
Som Nath Narula (Since Deceased) Thr ... vs Ram Chand Narula (Since Deceased) Thr ... on 26 April, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~89(Appellate Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 642/2016 & CM No.19834/2018, CM No.6177/2020
SOM NATH NARULA (SINCE DECEASED) THR LEGAL
HEIRS ..... Appellant
Through: Mr.Kapil Gupta and Mr.A. Jain,
Advs.
versus
RAM CHAND NARULA (SINCE DECEASED) THR LEGAL
HEIRS & ORS ..... Respondents
Through: Ms.Poonam Taneja for Mr.S.C.
Singhal, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 26.04.2022 CM No.6177/2020 (for early hearing)
1. This is an application seeking early hearing of RFA 642/2016.
2. For the reasons stated in the application, the prayer for early hearing is allowed. The application is disposed of accordingly.
RFA 642/20163. Parties are represented. List RFA 642/2016 for disposal on 1st August, 2022.
4. Learned Counsel for the parties are directed to file, both by way of filing in the Registry as well as by way of e-mail to the Court Master, short notes of their respective submissions not exceeding four pages each, accompanied by duly indexed compilations of any judicial Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.04.2022 13:27:02 authorities on which they may seek to place reliance with the paragraph nos. mentioned in the index accompanying the compilations, after exchanging copies with each other at least 48 hours in advance of the next date of hearing.
C. HARI SHANKAR, J APRIL 26, 2022 Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.04.2022 13:27:02