Delhi High Court - Orders
Manmohan Singh & Anr vs Shital Singh & Ors on 11 May, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1333/2017 and CM APPL. 42656/2017
MANMOHAN SINGH & ANR ..... Petitioners
Through: Mr. Jagdish Kumar Solanki,
Advocate (M:9210461200).
versus
SHITAL SINGH & ORS ..... Respondents
Through: Mr. Manoj and Mr. Anil Jain
Advocates for R-1 to 4. (M:
9599637287)
Mr. Jatin Mongia & Mr. Anatesh
Banon, Advocates for R-5. (M:
9810398799)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 11.05.2023
1. This hearing has been done through hybrid mode.
2. Ld. Counsel for Respondent No.5 supports the stand of the Petitioners and has concluded his submissions today.
3. Ld. counsel for Respondent Nos.1 to 4 has appeared today in the matter and submits that the main counsel Mr. Anil Kumar Jain, ld. Counsel is unavailable.
4. The present matter has remained part heard for several dates during the pandemic as well. Moreover, Respondent Nos. 1 to 4 have been given several opportunities to appear and argue the matter, however, they have not made their submissions. Their appearance has also been sporadic. Today also an adjournment is sought in the matter. It is made clear that no further adjournment shall be granted and if no submissions are made, on behalf of said Respondents on the next date, the Court shall proceed to reserve orders.
Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:12.05.2023 17:49:07 17:53:555. List on 4th August, 2023 on top of the Board.
6. This is a part-heard matter.
PRATHIBA M. SINGH, J.
MAY 11, 2023 dj/sk Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:12.05.2023 17:49:07 17:53:55