Delhi High Court - Orders
Sh. Pavan Sher Singh vs Sh. Raghu Sher Singh And Ors on 28 February, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 774/2003
SH. PAVAN SHER SINGH ..... Plaintiff
Through: Mr. R. Sathish and Mr. Rajesh
Kumar, Advocates
versus
SH. RAGHU SHER SINGH AND ORS. ..... Defendants
Through: Mr. Bhaskar Tiwari and Mr. Rohit
Jripathy, Advocates for D-3
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 28.02.2023 I.A. 1002/2023 (Under Order XVIII Rule 1 and 2)
1. Learned counsel appearing on behalf of defendant no. 3 prays for one week's time to file appropriate application for framing of additional issues in the instant suit. He also prays that the instant application and the application which is to be filed for framing of additional issues, as prayed for, may be heard together.
2. Learned counsel for the plaintiff has no objection to the above request.
3. Let the application be filed within one week as prayed.
4. List on 17th March, 2023.
CHANDRA DHARI SINGH, J FEBRUARY 28, 2023 gs/ms Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PRAVEEN KUMAR BABBAR Signing Date:02.03.2023 11:13:16