Delhi High Court - Orders
Shri Jasmer Singh vs Shri Raj Singh & Ors on 1 February, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1096/2019
SHRI JASMER SINGH ..... Petitioner
Through: Mr. Sunil Kumar Sharma, Advocate.
versus
SHRI RAJ SINGH & ORS. ..... Respondents
Through: Mr. Lalltaksh Joshi, Advocate for R-
3, GNCTD.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 01.02.2023
1. As per the report of the Registry, the notice has not issued to the Respondent as the process fee has not been filed on behalf of the Petitioner.
2. Learned counsel for the Petitioner seeks further opportunity to take steps to serve Respondent nos. 1 and 2.
3. Upon steps being taken by the Petitioner, issue notice to the Respondents through all modes, including electronically, returnable on 19.07.2023.
4. Learned counsel for the Petitioner states that he shall also move an appropriate application under Order VII Rule 11, Code of Civil Procedure, 1908, before the Trial Court, placing on record the facts averred in the present petition within a period of two weeks. The Petitioner shall place the outcome of the said application on record before the next date of hearing.
5. The GNCTD has been arrayed as Respondent no. 3 in the present case. At this stage, since no relief is sought against Respondent no. 3, the Signature Not Verified Digitally Signed By:RASHMI DABAS Signing Date:04.02.2023 15:32:55 appearance on behalf of Respondent no. 3 is hereby dispensed with.
6. List on 19.07.2023.
MANMEET PRITAM SINGH ARORA, J FEBRUARY 1, 2023/hp/kv Signature Not Verified Digitally Signed By:RASHMI DABAS Signing Date:04.02.2023 15:32:55