Delhi High Court - Orders
Abhishek Nijhara vs Sh Rajender Kumar Tyagi Deceased ... on 4 October, 2023
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CMI 9/2023, CM APPL. 13545/2023, CM APPL. 13547/2023 & CM
APPL. 13720/2023.
ABHISHEK NIJHARA ..... Applicant.
Through: None
versus
SH RAJENDER KUMAR TYAGI DECEASED THROUGH HIS
LRS RAKESH TYAGI ..... Respondent
Through: Mr. Rishabh Sharma, proxy counsel for
Mr. Satyavan Kudalwal, Advocate
with respondent in person (9811580002)
CORAM: MS. KAUSHLYA VERMA, REGISTRAR
ORDER
% 04.10.2023 CM APPL. 13720/2023
1. Mr. Rishabh Sharma, proxy counsel for the respondent submits that he would file vakalatnama within a week. Let him do so.
2. He further submits that has not been supplied with a copy of complete case file.
3. Learned counsel for the respondent is directed to approach the Registry within a week to secure a soft copy of complete case file. Registry is directed to do the needful.
4. Reply be filed by the respondent within four weeks thereafter.
5. Rejoinder, if any, be filed before the next date.
6. Re-notify on 04.12.2023.
REGISTRAR OCTOBER 4, 2023/vk 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 07/10/2023 at 22:32:40