Delhi High Court - Orders
Anil Kumar Wadhwa vs State & Ors on 10 May, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~13-16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 12/2019, O.A. 38/2020 & O.A. 18/2021
ANIL KUMAR WADHWA ..... Petitioner
Through: Mr. Mohit Gupta, Ms. Meenakshi
Garg and Ms. Shalu Rajput,
Advocates.
versus
STATE & ORS. ..... Respondents
Through: Mr. Anshoo Saxena, Advocate for R-
3.
Mr. Sanjay Wadhwa, respondent no.
5 in person.
+ CS(OS) 120/2018, I.A. 2280/2019 (u/s 151 CPC), I.A. 10588/2019
(O-XVI R-1,10 &12 of CPC), O.A. 19/2020 (of the defendant no.1
against order dated 22nd November, 2019), I.A. 11146/2020 (u/s 151
CPC) & I.A. 5040/2021 (for directions)
SANJAY WADHWA ..... Plaintiff
Through: In person.
versus
SHRI ANIL KUMAR WADHWA AND OTHERS ..... Defendants
Through: Mr. Mohit Gupta, Ms. Meenakshi
Garg and Ms. Shalu Rajput,
Advocates for D-1.
Mr. Anshoo Saxena, Advocate for D-
2.
+ EX.P. 22/2018, EA 738/2019 (u/s 151 CPC), EA 150/2020
(directions), EA 322/2020 (u/s 151 CPC), EA 376/2020 (u/s 151
CPC), EA 382/2020 (Ex.), EA 383/2020 (Ex.), EA 387/2020 (Ex.),
EA 388/2020 (u/s 151 CPC), EA 392/2020 (u/s 151 CPC), EA
Signature Not Verified
Digitally Signed By:MAMTA
ARYA
Signing Date:13.05.2022 15:19:28
393/2020 (Ex.), EA 394/2020 (u/s 151 CPC), EA 442/2020 (u/s 151
CPC), EA 516/2020 (u/s 151 CPC), EA 584/2020 (u/s 151 CPC), EA
630/2020 (u/s 151 CPC), EA 725/2020 (u/s 151 CPC), EA 791/2020
(u/s 151 CPC), EA 792/2020 (Ex.), EA 793/2020 (u/s 151 CPC), EA
1107/2020 (u/s 151 CPC), EA 1139/2020 (u/s 151 CPC), EA
419/2021 (for direction), EA 514/2021 (seeking release of the interest
amount)
SH. AJAY KUMAR WADHWA ..... Decree Holder
Through: None.
versus
MR. AMARNATH WADHWA (SINCE DECEASED)
THROUGH HIS LRS. & ORS ..... Judgement Debtors
Through: Mr. Mohit Gupta, Ms. Meenakshi
Garg and Ms. Shalu Rajput,
Advocates.
Mr. Anshoo Saxena, Advocate for
judgment debtor no. 2.
Mr. Sanjay Wadhwa, judgment debtor
no. 3 in person.
+ CS(OS) 1158/2015, I.A. 11830/2019 (O-XXXIX R-1 & 2 of CPC),
I.A. 12326/2019 (u/s 151 CPC), I.A. 4242/2020 (of the defendant no.5
for directions), I.A. 4245/2020 (of the defendant no.5 u/S 151 CPC),
I.A. 9509/2020 (of the defendant no.4 u/S 151 CPC), I.A. 10149/2020
(for directions), I.A. 10504/2020 (u/s 151 CPC) & I.A. 4502/2021 (of
the legal heirs of defendant no.5 u/O-XXII R-4 of CPC)
SANJAY WADHWA ..... Plaintiff
Through: In person.
versus
AMAR NATH WADHWA & ORS ..... Defendants
Through: Mr. Mohit Gupta, Ms. Meenakshi
Garg and Ms. Shalu Rajput,
Signature Not Verified
Digitally Signed By:MAMTA
ARYA
Signing Date:13.05.2022 15:19:28
Advocates for D-2.
Mr. Anshoo Saxena, Advocate for D-
3.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 10.05.2022 It is stated on behalf of the parties that the mediation proceedings are still underway.
At request, re-notify on 29th July, 2022, i.e., the date already fixed before the Joint Registrar.
AMIT BANSAL, J MAY 10, 2022 Sakshi R. At 02.30 PM, Mr. Ajay Wadhwa, decree holder in EX.P. 22/2018 appears in person and states that the matter was mentioned in his absence.
The submission is noted and he has been informed of the next date of hearing.
AMIT BANSAL, J MAY 10, 2022 Sakshi R. Signature Not Verified Digitally Signed By:MAMTA ARYA Signing Date:13.05.2022 15:19:28