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[Cites 1, Cited by 6]

Delhi High Court - Orders

Amarjeet Singh Kalra & Ors vs Pramod Gupta(Decd.) Lrs.& Ors on 27 September, 2019

Author: R.K.Gauba

Bench: R.K.Gauba

$~29
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    RFA 310/1980
      AMARJEET SINGH KALRA & ORS              ..... Appellants
                   Through: Ms. Maldeep Sidhu, Adv. for
                            applicants.
                   versus
      PRAMOD GUPTA(DECD.) LRS.& ORS.             ..... Respondents
                     Through: Mr. Manish Vashisht, Mr. Sameer
                              Vashisht & Mr. Manashwy Jha, Advs.
                              for R-1.
                              Ms. Shobhna Takiar, Adv. for DDA.
                              Mr. Sanjay Poddar, Sr. Adv. as Amicus
                              curiae.
      CORAM:
      HON'BLE MR. JUSTICE R.K.GAUBA
               ORDER

% 27.09.2019 CM Nos. 43566/2019 [under Order 23 Rule 3 CPC on behalf of appellant no.39 (d)], 43568/2019 [under Order 23 Rule 3 CPC on behalf of appellant no. 18 (a) to (g)] & 43569/2019 [under Order 23 Rule 3 CPC on behalf of appellant no. 30] Issue notice.

The respondents' counsel accepts notice. Copies of the applications have been supplied.

The learned counsel for the non-applicants submit no objection. The appeal on behalf of these applicant nos. 39, 18 (a) to (g) stands dismissed as withdrawn.

Amended memo of parties shall be filed accordingly. This disposes of the captioned applications.

R.K.GAUBA, J SEPTEMBER 27, 2019/nk