Delhi High Court - Orders
Gulshan Arora vs Sandeep Arora on 19 December, 2022
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1435/2022 and CM Nos.55158-55159/2022
GULSHAN ARORA ..... Petitioner
Through: Mr.Prashant Katara, Advocate
versus
SANDEEP ARORA ..... Respondent
Through: Mr. Abhinav Agnihotri, Advocate
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 19.12.2022 [ The proceeding has been conducted through Hybrid mode ]
1. After some hearing, learned counsels appearing for the parties submit that the present petition can be disposed of with a direction to the learned Trial Court to first consider as to whether the subject petition pending before the learned Trial Court can be disposed of summarily or needs to be taken to the stage of further enquiry and trial.
2. Learned counsel submit that this was also the question put up by the learned Trial Court seeking assistance of both the counsels on the aforesaid point.
3. As jointly agreed between the parties, since the matter is listed CM(M) 1435/2022 page 1 of 2 Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:22.12.2022 14:38:41 for 22.12.2022, this Court deems it appropriate that learned Trial Court hear both the counsels on the aforesaid point as noted above and render its decision before framing of issues or other proceedings it may undertake.
4. With the aforesaid observations, present petition and the applications filed herewith are disposed of with no orders as to costs.
5. Dasti under the signatures of the Court Master.
TUSHAR RAO GEDELA, J
DECEMBER 19, 2022
Yg
CM(M) 1435/2022 page 2 of 2
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
Signing Date:22.12.2022
14:38:41