Delhi High Court - Orders
Rakesh Dua vs Mahant Peer Rattan Nath on 20 July, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 695/2022
RAKESH DUA ..... Petitioner
Through: Mr. Amarjeet Singh, Adv.
versus
MAHANT PEER RATTAN NATH ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 20.07.2022
1. Issue notice, returnable on 1st December 2022. Notice be served on the respondent by all modes including dasti as well as through learned Counsel, who appears on behalf of the respondent before the learned Rent Control Tribunal in RCT 26/2018.
2. Reply, if any, be filed within a period of four weeks from today with an advance copy to learned Counsel for the petitioner, who may file rejoinder thereto, if any, before the next date of hearing.
3. Trial Court record be requisitioned in the meanwhile and electronic copy thereof be provided to learned Counsel for the respondent.
C.HARI SHANKAR, J JULY 20, 2022 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:22.07.2022 14:25:55