Delhi High Court - Orders
Urvashi Suri vs Randhir Singh on 20 May, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~52 (Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 471/2022 & CM APPL. 23981/2022
URVASHI SURI .... Petitioner
Through: Mr. Kartickay Mathur, Adv.
versus
RANDHIR SINGH ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 20.05.2022 CM APPL. 23981/2022 in CM(M) 471/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. CM(M) 471/2022
3. Issue notice, returnable on 12th October, 2022.
4. Notice be served on the respondent by all modes, including dasti as well as through learned Counsel, who has appeared on behalf of the respondent before the Court below.
5. Reply, if any, be filed within four weeks with advance copy to learned Counsel for the petitioner who may file rejoinder thereto, if any, before the next date of hearing.
C. HARI SHANKAR, J MAY 20, 2022/dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.05.2022 16:08:08