Delhi High Court - Orders
Parvin Kumar Jain vs Anju Jain on 18 January, 2023
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 226/2018 & CM APPL. 36723/2018 & CM
APPL. 4245/2021 & CM APPL. 51379/2022 & CM APPL.
52044/2022
PARVIN KUMAR JAIN ..... Appellant
Through: Mr Y. P. Narula, Sr. Advocate, Mr
Ravi Gupta, Sr. Advocate with Mr
Ujas Kumar and Mr Sachin Jain,
Advocates.
versus
ANJU JAIN ..... Respondent
Through: Ms Anu Narula, Advocate.
AND
3.
+ MAT.APP.(F.C.) 120/2019
ANJU JAIN ..... Appellant
Through: Ms Anu Narula, Advocate.
versus
PARVEEN JAIN ..... Respondent
Through: Mr Y. P. Narula, Sr. Advocate, Mr
Ravi Gupta, Sr. Advocate with Mr
Ujas Kumar and Mr Sachin Jain,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 18.01.2023
1. Learned counsel for the parties pray that parties be called for Signature Not Verified Digitally Signed MAT.APP.(F.C.) Nos.226/2018 & 120/2019 Page 1 of 2 By:DEEPAK SINGH Signing Date:20.01.2023 16:44:54 interaction so that amicable resolution can be brought about.
2. Accordingly, list for interaction on 06.02.2023. Parties shall be personally present in court on the said date.
3. Learned senior counsel for the appellant submits that without prejudice to the rights and contentions and as a goodwill gesture to show their bonafides towards settlement, the appellant shall deposit a sum of ₹2 lakhs in the account of the respondent within one week from today.
4. Respondent submits that she will accept the amount without prejudice to her rights and contentions.
SANJEEV SACHDEVA, J VIKAS MAHAJAN, J JANUARY 18, 2023 MK Signature Not Verified Digitally Signed MAT.APP.(F.C.) Nos.226/2018 & 120/2019 Page 2 of 2 By:DEEPAK SINGH Signing Date:20.01.2023 16:44:54