Delhi High Court - Orders
Chetram Mali vs Karishma Saini on 1 November, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 196/2023 & CM Appls. 34480/2023, 34482/2023
CHETRAM MALI ..... Appellant
Through: Mr. Aditya Gaur and Mr. Krishan
Bhardwaj, Advs.
versus
KARISHMA SAINI ..... Respondent
Through: Ms. Arti Sharma, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 01.11.2023
1. Ms. Arti Sharma, appears for the respondent submit that reply has been filed.
2. The reply is not on record. Learned counsel for the respondent to get the same be placed on record. She shall also file her Vakalatnama.
3. Rejoinder be filed by the counsel for the appellant within two weeks.
4. Counsel for the parties shall also file written submissions along with the judgments they want to rely upon within two weeks.
5. Learned counsel for the respondent states that the execution proceedings have been initiated seeking execution of the impugned order. It is her submission that she would take adjournment to a date beyond the date fixed by this Court in these proceedings.
6. List on November 17, 2023.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J NOVEMBER 1, 2023/ds This is a digitally signed order.
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