Delhi High Court - Orders
Vipen Kumar Parwanda vs Mrs Gunjan Kumar & Anr on 31 May, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 125/2022
VIPEN KUMAR PARWANDA
..... Appellant
Through: Mr.Manish Makhija and Mr Sarthak
Katyal, Advs.
versus
MRS GUNJAN KUMAR & ANR.
..... Respondents
Through: Mr. Arvind Sharma, Adv. for R-1.
Mr. Akshay Makhija, Sr. Adv. with
Mr. Adarsh Chamoli, Advs. for R-2
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 31.05.2022 CAV 81/2022
1. Since Mr. Arvind Sharma appears on behalf of respondent no.1/the caveator, the caveat stands discharged. RFA 125/2022 & CM APPL. 17240/2022 (stay)
2. At the outset, learned counsel for the appellant submits that the impugned judgment and decree dated 05.01.2022 is already a matter of challenge in RFA 112/2022 filed by respondent no. 2.
3. Issue notice. Mr. Arvind Sharma and Mr. Adarsh Chamoli accept notice on behalf of respondent nos. 1 & 2, respectively. They pray for and are granted six weeks' time to file a reply to the application for stay. Rejoinder thereto, if any, before the next date.
Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:01.06.2022 15:14:304. At request, list alongwith RFA 112/2022 on 13.09.2022.
REKHA PALLI, J MAY 31, 2022/acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:01.06.2022 15:14:30