Delhi High Court - Orders
Samuel Watharkar vs Shri Nathu Ram Now Deceased & Ors on 24 August, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~71(Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.F.A. 15/2022 & CM APPL.36751/2022, CM
APPL.36752/2022
SAMUEL WATHARKAR ..... Appellant
Through: Mr. J.K. Bhola, Adv.
versus
SHRI NATHU RAM NOW DECEASED & ORS.
..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 24.08.2022
1. As the impugned order relies on an earlier order dated 15th November 2014 passed on an application filed by the appellant under Order I Rule 10 of the Code of Civil Procedure, 1908 (CPC), it would be necessary for the Court to peruse the said order in order to have a holistic view of the controversy. Learned Counsel for the petitioner is directed accordingly to place the said order on record under cover of an index without any accompanying affidavit, by way of e-mail to the Court Master during the course of the day. Additionally, learned Counsel is also directed to file a copy of the order duly indexed with the Registry.
2. Re-notify on 25th August 2022 for preliminary hearing.
C. HARI SHANKAR, J AUGUST 24, 2022/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:26.08.2022 11:54:26