Sameer Kapoor & Anr vs State & Ors on 18 May, 2023

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Delhi High Court - Orders

Sameer Kapoor & Anr vs State & Ors on 18 May, 2023

Bench: Chandra Dhari Singh

                           $~41
                           *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +         TEST.CAS. 23/2003 and I.A. Nos. 7862/2003, 292/2004, 293/2004,
                                     294/2004, 2358/2004 and 9694/2023

                                     SAMEER KAPOOR & ANR.                     ..... Petitioners
                                                 Through: Mr.Divyakant Lahoti and Ms.Praveen
                                                          Bisht, Advocates

                                                                           versus

                                     STATE & ORS.                                                                   ..... Respondents
                                                                           Through:                Mr.Shyam D. Nandan, Advocates for
                                                                                                   R-2

                                 CORAM:
                                 HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                    ORDER

% 18.05.2023 I.A. No. 9694/2023 (for directions)

1. The present application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicants/petitioners seeking the following reliefs:

"a. Pass appropriate directions to kindly list the matter for recording of evidence of Respondents' Witnesses in Testamentary Case No. 15/2001 and the evidence of the Petitioners' Witnesses in Testamentary Case No. 23/2003 , in terms of the Order dated 24.09.2008 passed by this Hon'ble Court in Testamentary Case No. 15/2001;

b. Pass any other orders as the Hon'ble Court may deem fit."

2. Heard the learned counsel appearing for the applicants.

3. The learned counsel appearing for the non-applicant/respondent No.2 accepts notice and prayed for two weeks time to file reply to the application.

4. Let the reply to the application be filed within a period of two weeks.

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 24/09/2023 at 13:30:14 The rejoinder, thereto, if any, be filed within one week thereafter.

5. List on 31st July, 2023.

TEST.CAS. 23/2003 and I.A. Nos. 7862/2003, 292/2004, 293/2004, 294/2004 and 2358/2004 At joint request, list on 31st July, 2023.

CHANDRA DHARI SINGH, J MAY 18, 2023 SV/MS Click here to check corrigendum, if any 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 24/09/2023 at 13:30:14

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Delhi High Court - Orders