Delhi High Court - Orders
Devkumar G Aggarwal & Ors vs Mandir Sitaramji & Anr on 10 March, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~22 & 23 (2022 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 618/2020 & CM APPL. 32081/2020
DEVKUMAR G AGGARWAL & ORS. ..... Petitioners
versus
MANDIR SITARAMJI & ANR. ..... Respondents
+ CM(M) 1/2021 & CM APPL. 100/2021
DEVKUMAR G AGGARWAL & ORS. ..... Petitioners
versus
MANDIR SITARAMJI & ANR. ..... Respondents
Present:- Mr. Dhavish Chitkara, Advocate for Petitioners.
[M:- 8860039131]
Mr. Sanjay Agarwal, Advocate for R-1.
Ms. Jyoti Tyagi, Advocate for Mr. Yeeshu Jain, Advocate
for UOI.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 10.03.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
1. Mr. Dhavish Chitkara, learned counsel for the petitioners, submits that despite best efforts, he has not been able to contact the petitioners. He therefore seeks discharge.
2. Prior to discharge of Mr. Chitkara, he is requested to forward a copy of this order to the petitioners so that they may make arrangements for their representation before the Court on the next date of hearing. Mr. Chitkara will also file an affidavit to this effect within two weeks.
Signature Not Verified Digitally signed CM(M) 618/2020 & CM(M) 1/2021 Page 1 of 2 By:SHITU NAGPAL Signing Date:11.03.2022 11:59:003. It is made clear that, if the petitioners remain unrepresented on the next date of hearing, it will be presumed that the petitioners do not wish to prosecute the petition any further.
4. List on 08.07.2022.
PRATEEK JALAN, J MARCH 10, 2022 'pv'/ Signature Not Verified Digitally signed CM(M) 618/2020 & CM(M) 1/2021 Page 2 of 2 By:SHITU NAGPAL Signing Date:11.03.2022 11:59:00