Delhi High Court - Orders
Suresh Kumar vs Om Prakash & Ors on 6 October, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1678/2010
SURESH KUMAR
..... Plaintiff
Through: Mr. Sanyam Diwan, Advocate.
versus
OM PRAKASH & ORS
..... Defendant
Through: Mr. J.K. Jain, Advocate for defendant
No.1.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 06.10.2022 I.A.9997/2022 (For Condonation of Delay)
1. An application under Section 151 CPC has been for condonation of delay in filing the reply to the application under Order XXXII Rule 3 and 15 of CPC.
2. For the reasons stated in the application, the delay is condoned.
3. The application is disposed of accordingly.
I.A.9996/20221. An application under Section 151 CPC read with Order XXXII Rule 3 read with Rule 15 CPC has been filed on behalf of defendant No.1, wherein it is submitted that defendant No.1 has become totally incapacitated on account of old age and has sought that his son may be appointed as his guardian and may be permitted to lead evidence.
Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:07.10.2022 15:26:492. Learned counsel for the plaintiff submits that the reply has been filed, but is in objections.
3. Learned counsel for the plaintiff shall ensure that the reply is taken on record.
4. List this matter for arguments on the application under Order XXXII Rule 3 and 15 CPC for 09th November, 2022.
NEENA BANSAL KRISHNA, J OCTOBER 6, 2022 va Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:07.10.2022 15:26:49