Delhi High Court - Orders
Ishan Sehgal vs Vandna Sehgal & Ors on 19 October, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 196/2022 and I.A. Nos.5714/2022 & I.A. 6810/2022
ISHAN SEHGAL ..... Plaintiff
Through: Mr. Amardeep Singh, Advocate with
Ms. Deeksha Samadhiya, Advocate.
versus
VANDNA SEHGAL & ORS. ..... Defendants
Through: Mr. Mandeep Singh Vinaik, Advocate
with Mr. Deepak Bashta, Advocate
and Ms. Ragini Vinaik, Advocate for
defendant No.l.
Ms. Anjali Sharma, Advocate with
Mr. Pawan Kumar Dhiman, Advocate
and Ms. Simmi Bhamrah, Advocate
for defendant No.3.
Mr. Parag P. Tripathi, Senior
Advocate with Mr. Simran Mehta,
Advocate and Ms. Nishika Bajpai,
Advocate for defendant No.2 & 4 to
6.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 19.10.2022 I.A. No.6945/2022 (under Order VII Rule 11 CPC) Mr. Parag P. Tripathi, learned senior counsel appearing for defendants Nos. 2 and 4 to 6 has concluded his submissions on the application.
Signature Not Verified Digitally Signed CS(OS) 196/2022 Page 1 of 2 By:DIVYA SHARMA Signing Date:20.10.2022 15:46:45Mr. Simran Mehta, learned counsel for the said defendants will file on record a copy of the relinquishment deed stated to have been executed by the plaintiff's mother as referred to in the course of submissions, under cover of an affidavit, before the next date.
For submissions by Mr. Amardeep Singh, learned counsel for the plaintiff, re-notify on 14th November 2022.
ANUP JAIRAM BHAMBHANI, J.
OCTOBER 19, 2022/ns Signature Not Verified Digitally Signed CS(OS) 196/2022 Page 2 of 2 By:DIVYA SHARMA Signing Date:20.10.2022 15:46:45