Delhi High Court - Orders
Smt. Surinder Kaur & Ors vs S Rajdev Singh & Ors on 15 May, 2023
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1806/1999
SMT. SURINDER KAUR & ORS. ..... Plaintiffs
Through: Mr.Ruchira V. Arora, Advocate
versus
S RAJDEV SINGH & ORS ..... Defendants
Through: Mr.Ajoy Bhushan Kalia, Advocate
for D-2 (M:9818029955, e-mail:
[email protected])
Mr. Preet Pal Singh, Adv. for LRs of
D-3
CORAM:
MS. VANDANA JAIN (DHJS) JOINT REGISTRAR(JUDICIAL)
ORDER
% 15.05.2023 I.A. 4322/2023 for impleadment of LRs of deceased defendant no.3.
Learned counsel Mr. Preet Pal Singh has appeared and submits that he is appearing for all the LRs of defendant no.3 and has no objection in case the application is allowed. He further submits that application has been filed under wrong provision. Let the provision of said I.A. be read as under Order 22 Rule 4 CPC.
In view of no objection, the application is allowed and the LRs of deceased defendant no.3 be brought on record.
Amended memo of parties taken on record.
I.A. stands disposed of.
CS(OS) 1806/1999 Learned counsel for defendant no.3 seeks four weeks' time to file affidavit of evidence. Let the same be filed physically within the time 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 20/09/2023 at 09:38:07 sought with copy to opposite side.
Put up for recording evidence of defendant no.3 on 19.07.2023.
VANDANA JAIN (DHJS) JOINT REGISTRAR(JUDICIAL) MAY 15, 2023/tp 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 20/09/2023 at 09:38:07