Delhi High Court - Orders
Narinder Singh Sachdev vs State & Ors on 10 November, 2022
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 74/2022
NARINDER SINGH SACHDEV ..... Petitioner
Through: Mr. Bhuvan Gugnani, Advocate
(Ph. 9810126664)
versus
STATE & ORS. ..... Respondents
Through: Ms. Pavitra Kaur, Advocate for
R-1/State (Ph. 9811999292).
Mr. Sanjay Mishra and
Mr.Kartikey Mittal, Advocate
for R-2 (Ph. 9810135522).
Mr. Rishi Bharadwaj, Advocate
for R-3 & R-5 (Ph.
9742077983, e-mail: rishi
[email protected])
Ms. Geetali Hazarika and
Mr. Nikhil Anand, Advocates
for R-4 (Ph.9810900223/
7703099278, e-mail:
[email protected]).
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 10.11.2022 [Physical Hearing/ Hybrid Hearing]
1. Learned counsel for the petitioner submits that publication in the newspapers in terms of the orders passed by this Court has already been done and that the proof of publication has also been placed Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:14.11.2022 15:26:35 before this Court.
2. Learned counsel appearing on behalf of respondents submit that they wish to file replies. Let replies be filed within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
3. Learned counsel appearing for respondent No. 2 submits that the properties which are subject matter of the present petition are also subject matter of a partition suit being CS(OS) No. 461/2021 titled as Gagandeep Kaur vs. Rattan Deep Singh Grover and Ors. He submits that the said matter is listed on 20.12.2022 before the learned Joint Registrar.
4. List before the learned Joint Registrar along with CS(OS) No. 461/2021 on 20.12.2022.
MINI PUSHKARNA, J NOVEMBER 10, 2022 PB