Delhi High Court - Orders
Aradhna Mittal vs Ravinder Mittal on 10 November, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA HYBRID HEARING)
$~83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1781/2018
ARADHNA MITTAL ..... Petitioner
Through: Mr. Ankur Sood, Advocate from
DHCLSC.
versus
RAVINDER MITTAL ..... Respondent
Through: Mr. Vijay Kinger, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 10.11.2021 Reply has not been filed by the respondent. He seeks some time to file reply. Last opportunity is granted to the respondent to file reply as enough opportunities have already been granted to him. Let reply be now positively filed within for weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
List on 18th February, 2022.
RAJNISH BHATNAGAR, J NOVEMBER 10, 2021 AK Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:13.11.2021 07:27