Delhi High Court - Orders
Kaushal Kumar vs Vijay Kumar Farshwal on 12 March, 2024
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 288/2022
KAUSHAL KUMAR ..... Petitioner
Through: Mr M.M. Kashyap, Adv.
versus
VIJAY KUMAR FARSHWAL ..... Respondent
Through: Mr Sabiya, Adv.
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 12.03.2024 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 12264/2024 (preponement of hearing)
1. By way of this application, the petitioner/tenant seeks preponement of hearing dated 29.04.2024 only on the ground that the impugned eviction order is likely to be executed soon. Learned counsel for respondent/landlord who has appeared on advance notice points out that the application of the petitioner for stay of the impugned eviction order already stands dismissed vide order dated 19.10.2023 and that order has not been challenged till date, so there is no reason to prepone the hearing. In any case, preponement is not possible due to board of this court.
2. As such the application is dismissed, list on the date already fixed i.e., 29.04.2024.
GIRISH KATHPALIA, J MARCH 12, 2024/ry Click here to check corrigendum, if any This is a digitally signed order.
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