Delhi High Court - Orders
Krishan Kumar Mehra vs Roop Lall Mehra & Ors on 6 October, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:07.10.2021 16:55:23
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 240/2017
KRISHAN KUMAR MEHRA ..... Petitioner
Through: Mr. Dharmendra Kumar Mishra and
Ms. Sunita Saxena, Advocates.
versus
ROOP LALL MEHRA & ORS ..... Respondents
Through: Mr. Vishwa Bhushan Arya, Advocate
for R-1.
Ms. Rachna Maheshwari, Advocate
for R-3.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 06.10.2021
1. This hearing has been done through hybrid mode. CM APPL. 35324/2021(for early hearing)
2. This is an application for early hearing. Ld. Counsel for the Respondents are also present. They have no objection to the early hearing. Early hearing is allowed. Application is disposed of.
C.R.P. 240/20173. After hearing the parties briefly, it appears that this is a dispute between brothers in respect of property bearing no. J-17, Jangpura Extension, New Delhi.
4. Ld. counsel appearing for Respondent Nos. 2 to 4 submits that Respondent No.1 has received his entire share of the amounts payable and, therefore, Respondent No.1 should not be concerned with the share of Respondent Nos. 2 to 4.
5. Ld. counsel for the Respondent No.1 prays that the matter may be taken in the physical Court.
Digitally Signed By:DEVANSHU JOSHI Signing Date:07.10.2021 16:55:23
6. List on 28th October, 2021. All counsels are agreeable to appear physically on the next date.
PRATHIBA M. SINGH, J.
OCTOBER 6, 2021/dj/ak