Delhi High Court - Orders
Kiran And Others vs Ram Prakash Arora & Others on 22 February, 2019
Author: J.R. Midha
Bench: J.R. Midha
$~O-6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 759/1979 & I.A.15895/2018
KIRAN AND OTHERS ..... Plaintiffs
Through: Mr. S. Mukhrejee with Mr. Sudhakar
Dwivedi, Advocates.
versus
RAM PRAKASH ARORA & OTHERS ..... Defendants
Through: Ms. Monica Sharma, Advocate for
defendant No.1A and 1B.
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 22.02.2019 List for preliminary hearing on admission on 22nd April, 2019. The record of CS(OS) 1235/1979 titled Ram Prakash Arora & Anr. v. Kiran Arora & Ors. be requisitioned before the next date of hearing.
Both the parties are directed to file brief note of submissions not exceeding three pages before the next date of hearing.
Learned counsel for defendant No.1A, 1B and 3 is present in Court. There is no appearance on behalf of defendants No.1C/2A. Learned counsel for the plaintiffs shall intimate the next date of hearing to learned counsel for defendants No.1C/2A.
Learned counsel for the plaintiffs submits that the plaintiffs shall be filing an application for amendment of I.A.15895/2018 of which advance copy has been handed over to counsel for the defendants present in Court today.
J.R. MIDHA, J.
FEBRUARY 22, 2019/ak