Delhi High Court - Orders
Meher Kaur Sandhu vs State & Anr on 30 September, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 81/2023 & I.A. 20352/2023 I.A. 20354/2023 I.A.
23307/2023 I.A. 2862/2024
MEHER KAUR SANDHU .....Petitioner
Through: Mr. Anshu Mahajan, Adv. with Mrs.
Anjali Sharma, Adv.
versus
STATE & ANR. .....Respondents
Through: Mr. Devashish Marwah, Adv. for R-2.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 30.09.2024
1. Learned counsel for the parties state that the settlement talks between the parties have failed and they shall duly apprise the said fact to the learned Mediator on 08.10.2024. They, however, prays that the matter be set down for hearing.
I.A. 2862/2024 (under Section 254 of the Indian Succession Act, 1925)
2. This is an application filed by Respondent No. 2 under Section 254 of the Indian Succession Act, 1925, thereby seeking appointment of an administrator for the estate of late Mrs. Roopinder Kaur Sandhu.
3. Learne counsel for the Petitioner states that since the mediation talks have failed, he will file reply within three weeks. It is ordered accordingly. Rejoinder, if any, be filed within three weeks thereafter.
4. List on 21.02.2025.
5. List before the Joint Registrar (J) on 03.12.2024 for completion of pleadings.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 30, 2024/hp/MG 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 02/10/2024 at 21:41:52