Delhi High Court - Orders
Seema Bansal vs Durga Dass Bansal & Ors on 28 September, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 704/2019, CM No. 33897/2021
SEEMA BANSAL
..... Appellant
Through: Ms.Aditi Gupta, Adv.
versus
DURGA DASS BANSAL & ORS
..... Respondents
Through: Mr.Prabhjit Jauhar, Ms.Tulika
Bhatnagar and Mr.Sarthak Bhardwaj,
Advs. for R-1 & 2
Mr.Vivek Jain, Adv. for R-3
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 28.09.2021 CM No. 33897/2021 This is an application filed on behalf of respondent Nos. 1 and 2 for early hearing of the appeal.
Issue notice. Ms.Aditi Gupta, Advocate, accepts notice for the appellant/non-applicant and Mr.Vivek Jain, Advocate, accepts notice for respondent No. 3.
Noting the contents of the application, the same is allowed. List the appeal for hearing on December 10, 2021.
Counsel for the parties shall file their written submissions along with judgment(s) they want to rely on at least one week before the next date of hearing.
I take on record the submission of Mr.Prabhjit Jauhar, learned counsel Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:29.09.2021 17:27:09 for the respondent Nos. 1 and 2 that the respondents are ready and willing to pay the rental for the alternative accommodation, if taken by the appellant with / in similar area.
V. KAMESWAR RAO, J SEPTEMBER 28, 2021/bh Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:29.09.2021 17:27:09