Delhi High Court - Orders
Poonam Kakkar vs Vaishali & Anr on 30 November, 2022
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 582/2022 and CM APPL. 49586/2022
POONAM KAKKAR ..... Appellant
Through: Ms. Aakanksha Kaul,
Mr. Aman Sahani, Mr. Manek
Singh and Mr. Harsh Ojha,
Advocates (Ph. 9818131566,
e-mail: [email protected])
versus
VAISHALI & ANR. ..... Respondents
Through: Mr. Ajay Dabas, Advocate for
R-1 (Ph. 9818305148, e-mail:
[email protected])
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 30.11.2022 [Physical Hearing/ Hybrid Hearing]
1. LCR has been received.
2. Learned counsel for the petitioner submits that she would apply for a soft copy of the LCR record and make her submissions accordingly.
3. Learned counsel for the petitioner submits that since the execution petition is listed for hearing on 09.12.2022, therefore the present matter may be taken up on a date prior to the said date.
4. At request, list on 06.12.2022.
MINI PUSHKARNA, J NOVEMBER 30, 2022/PB Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:13.12.2022 19:09:00