Delhi High Court - Orders
Steven Kansal vs Jasmine Kansal & Ors on 1 December, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 129/2020
I.A. 3940/2020 (under Order XXXIX Rule 1 and 2 CPC)
I.A.9822/2020 (under Order XI Rule 14 CPC-by plaintiff)
I.A.9823/2020 (under Order XXXIX Rule 2A CPC)
STEVEN KANSAL ..... Plaintiff
Represented by: Advocate (appearance not given)
versus
JASMINE KANSAL & ORS. ..... Defendants
Represented by: Mr. Sanjiv Bahl and Mr. Eklavya
Bahl, Advocates for D-3.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 01.12.2020 The hearing has been conducted through Video Conferencing. I.A.11298/2020 (under Order XXXII Rule 15 CPC- on behalf of defendant No.3 by his wife - Smt. Laxmi Kansal)
1. The present application has been filed by Smt. Laxmi Kansal, a permanent resident of United Kingdom for appointment of the guardian ad litem on behalf of the defendant No. 3 - Mr. Dinesh Kansal, who according to the applicant, is suffering from Paranoid Schizophrenia and is under the treatment and care of the local Mental Health Services at Millbrook Mental Health Unit, Kings Mill, Sutton in Ashfield, Nottinghamshire.
2. Notice. Learned counsel for the plaintiff/ non-applicant accepts notice.
Signature Not Verified Digitally Signed By:JUSTICECS(OS) 129/2020 PageGUPTA MUKTA 1 of 2 Signing Date:01.12.2020 19:03:38
3. Reply affidavit be filed within four weeks. Rejoinder affidavit be filed within four weeks thereafter.
4. List on 18th February, 2021, the date already fixed.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 01, 2020 PB Signature Not Verified Digitally Signed By:JUSTICE CS(OS) 129/2020 PageGUPTA MUKTA 2 of 2 Signing Date:01.12.2020 19:03:38