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Delhi High Court - Orders

Kamla Devi vs Laxmi Devi & Ors on 4 January, 2024

Author: C.Hari Shankar

Bench: C. Hari Shankar

                             $~24
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         RSA 192/2023
                                       KAMLA DEVI                                                                    ..... Appellant
                                                                            Through:                 Mr. Ravinder Kumar Tyagi,
                                                                                                     Adv.

                                                                            versus

                                       LAXMI DEVI & ORS.                                                           ..... Respondents
                                                     Through:                                        Mr. Mukesh Gupta, Standing
                                                                                                     Counsel, MCD with Mr. Arnav
                                                                                                     Gupta,        Adv.          for
                                                                                                     respondent/MCD.
                                                                                                     Ms. Shobhna Takiar, SC for
                                                                                                     DDA with Mr. Kuljeet Singh,
                                                                                                     Adv. for R-5/DDA.

                                       CORAM:
                                       HON'BLE MR. JUSTICE C. HARI SHANKAR
                                                                            ORDER

% 04.01.2024 CM APPL. 51965/2023

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

RSA 192/2023 & CM APPL. 51964/2023

3. This is a case in which the appellant's suit has been dismissed by both the trial court as well as by the first appellate court.

4. In the circumstances, issue notice.

5. Notice is accepted by Ms. Shobhna Takiar, on behalf of RSA 192/2023 Page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/01/2024 at 21:49:05 respondent 5 and by Mr. Mukesh Gupta, on behalf of respondent 6.

6. Let notice issue to the remaining respondents by all modes. In case any of the respondents is represented by counsel before the learned Courts below, notice may additionally be served upon said counsel.

7. Written submissions/response to this appeal be filed within four weeks with advance copy to learned counsel for the petitioner who may file written submissions within four weeks thereof.

8. Let electronic record of the learned trial court be requisitioned positively before the next date of hearing and electronic copy be supplied to learned counsel to both sides.

9. List on 2 May 2024.

C.HARI SHANKAR, J JANUARY 04, 2024/ssc Click here to check corrigendum, if any RSA 192/2023 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/01/2024 at 21:49:05