Delhi High Court - Orders
Dda vs Sb Chaudhary And Ors on 19 November, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 304/2012
DDA ..... Appellant
Through Mr. Dhanesh Relan, Standing
Counsel with Ms. Gaurii Chaturvedi,
Advocate
versus
SB CHAUDHARY AND ORS ..... Respondents
Through None for R-1 & 3
Mr. Ruchir Mishra, Mr. Mukesh
Kumar Tiwari, Advocates for UOI
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 19.11.2020
1. The hearing was conducted through video conferencing.
2. The matter has been listed before this Court for compliance of order dated 23.09.2020 with regard to payment of cost by respondent no. 1 & 3. None appears for respondent no. 1 & 3.
3. Issue notice of default to respondent no. 1 & 3, in addition through counsel who had appeared for the said respondents on 23.09.2020 returnable on 11.02.2021.
4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J NOVEMBER 19, 2020 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU RFA 304/2012 1 Signing Date:19.11.2020 23:27:58 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.