Delhi High Court - Orders
Prem Chand Aggarwal vs Sunil Kumar And Anr on 2 May, 2023
$~27.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 525/2023
PREM CHAND AGGARWAL ..... Petitioner
Through: Mr. Umang Tyagi, Mr. Rajan Tyagi
and Ms. Vijay Laxmi Rathi,
Advocates.
versus
SUNIL KUMAR AND ANR. ..... Respondents
Through: Mr. Rishikesh Kumar, ASC, GNCTD
with Mr. Aditya Raj, Ms. Sheenu
Priya, Mr. Sudhir Kumar Shukla,
Mr.Muhammad Zaid, Ms. Roshni
Haldhar and Mr. Sudhir, Advocates
for GNCTD.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 02.05.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 20656/2023 (Exemption) Application is allowed, subject to all just exceptions. Application is disposed of.
CONT.CAS(C) 525/2023 The petitioner, by way of the instant contempt petition, is challenging the wilful disobedience of the impugned judgment and decree dated 12.05.2016 passed by learned Additional District Judge-13, Central District, Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:04.05.2023 18:13:11 Tis Hazari Courts, Delhi in Suit No.08/16 titled 'Sh. Prem Chand Aggarwal v. Sh. Sunil Kumar @ Sunil Tyagi @ Mutti'.
Issue notice to the respondents.
Mr. Rishikesh Kumar, ASC, GNCTD accepts notice on behalf of respondent No.2.
He seeks and is granted four weeks' time to file reply. Rejoinder thereto, if any, be filed before the next date of hearing.
Notice to respondent No.1 be issued through all permissible modes, including electronic as well as dasti, returnable on 25.09.2023.
GAURANG KANTH, J MAY 2, 2023 N3 Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:04.05.2023 18:13:11