Delhi High Court - Orders
Pramod Thatoi vs Doris Chung Gim Lian & Ors on 19 February, 2025
Author: Rekha Palli
Bench: Rekha Palli
$~46 to 48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 14/2023
PRAMOD THATOI .....Appellant
Through: Mr. Dhruva Vig and Mr. Ishan Karki,
Advocates
versus
DORIS CHUNG GIM LIAN & ORS. .....Respondents
Through: Ms. Vasudha Sharma and Ms.
Saumya Sinha, Advocates for R-1 &
2
Mr. Parag Tripathi and Mr. Gautam
Narayan, Sr. Advocates with Ms.
Bani Dikshit, Ms. Mishika Bajpai,
Mr. Uddhav Khanna, Mr. Aditya
Dhawan and Mr. P. Handa,
Advocates for R-5
47
+ FAO(OS) 22/2023
HARPREET SINGH .....Appellant
Through: Mr. Rajat Joneja and Mr. Anmol
Kumar, Advocates.
versus
DORIS CHUNG GIM LIAN & ORS. .....Respondents
Through: Ms. Vasudha Sharma and Ms.
Saumya Sinha, Advocates for R-1 &
2
Mr. Dhruva Vig and Mr. Ishan Karki,
Advocates for R-4
Mr. Parag Tripathi and Mr. Gautam
Narayan, Sr. Advocates with Ms.
Bani Dikshit, Ms. Mishika Bajpai,
Mr. Uddhav Khanna, Mr. Aditya
Dhawan and Mr. P. Handa,
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 20/02/2025 at 22:39:19
Advocates for R-6
48
+ FAO(OS) 23/2023
SHANTANU PRAKASH .....Appellant
Through: Mr. Parag Tripathi and Mr. Gautam
Narayan, Sr. Advocates with Ms.
Bani Dikshit, Ms. Mishika Bajpai,
Mr. Uddhav Khanna, Mr. Aditya
Dhawan and Mr. P. Handa,
Advocates.
versus
DORIS CHUG GIM LIAN & ORS. .....Respondents
Through: Ms. Vasudha Sharma and Ms.
Saumya Sinha, Advocates for R-1 &
2.
Mr. Dhruva Vig and Mr. Ishan Karki,
Advocates for R-4.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 19.02.2025 CM APPL. 10179/2025-To allow R-3 to undertake necessary administrative actions through his representatives in India as detailed in para 19, 20 & 21 in FAO(OS) 14/2023;
CM APPL. 10173/2025-To allow R-3 to undertake necessary administrative actions through his representatives in India as detailed in para 19, 20 & 21 in FAO(OS) 22/2023;
CM APPL. 10187/2025-To allow R-3 to undertake necessary administrative actions through his representatives in India as detailed in para 19, 20 & 21 in FAO(OS) 23/2023
1. Issue notice. Mr. Dhruva Vig, learned counsel in FAO(OS) 14/2023, Mr. Rajat Joneja, learned counsel in FAO(OS) 22/2023 and Ms. Bani This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/02/2025 at 22:39:19 Dikshit, learned counsel in FAO(OS) 23/2023, accept notices for the appellants respectively.
2. Reply(s), if any, be filed within two weeks. Rejoinder(s), thereto, if any, be filed within one week thereafter.
3. List on the date already fixed, i.e. 25.03.2025.
REKHA PALLI, J MANOJ JAIN, J FEBRUARY 19, 2025/bh This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/02/2025 at 22:39:19