Delhi High Court - Orders
Divya Mubayi vs Krishna Mubayi & Ors on 22 March, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 404/2008 & I.A. 4263/2021
DIVYA MUBAYI ..... Plaintiff
Through: Ms. Diya Kapur, Advocate.
versus
KRISHNA MUBAYI & ORS. ..... Defendant
Through: Mr. Prabhjit Jauhar, Ms. Aishwarya
and Mr. Ranveer Talwar, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 22.03.2021 I.A. No. 4262/2021 (for exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. O.A. 11/2021 (for setting aside against Order dated 9th February, 2021)
3. Issue notice. Counsel for the Defendant No. 1 accepts notice.
4. Let reply be filed within a period of four weeks. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
5. List on 13th July, 2021.
SANJEEV NARULA, J MARCH 22, 2021 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:25.03.2021 13:21