Delhi High Court - Orders
Samuel Watharkar vs Shri Nathu Ram Now Deceased & Ors on 15 May, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.F.A. 15/2022, CM APPL. 36751/2022 and CM APPL.
29046/2024
SAMUEL WATHARKAR ..... Appellant
Through: Mr. Ashish Kapur, Advocate
versus
SHRI NATHU RAM NOW
DECEASED & ORS. ..... Respondents
Through: Mr. M. Sufian Siddiqui, Mr.
Rakesh Bhugra, Md. Niyazuddin and Ms.
Alya Veronica, Advocates, for Respondents
1 to 3.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 15.05.2024 CM APPL. 29046/2024
1. Issue notice. Notice is accepted on behalf of the appellant/non- applicant by Mr. Ashish Kapur.
2. Reply, if any, be filed within four weeks with advance copy to learned Counsel for the applicants/respondents, who may file rejoinder thereto, if any, within four weeks thereof.
3. Renotify on 21 October 2024.
4. This shall not be reflected in the disposal list.
EX.F.A. 15/2022 Page 1 of 2This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/05/2024 at 22:41:26
5. Interim orders to continue till the next date of hearing.
C.HARI SHANKAR, J MAY 15, 2024 rb Click here to check corrigendum, if any EX.F.A. 15/2022 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/05/2024 at 22:41:26