Delhi High Court - Orders
Sanskar Project & Housing Ltd vs Deepak Bhandari on 20 February, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1145/2011
SANSKAR PROJECT & HOUSING LTD ..... Plaintiff
Through: Mr. Munish Kochhar, Advocate.
versus
DEEPAK BHANDARI ..... Defendant
Through: Mr. Kailash Vasudev, Mr. Varun
Bhandari, Ms. Shagun Sabharwal Mr.
L.S. Rawat, Advocates along with
defendant.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 20.02.2024 I.A. 2533/2024 (under Sectio 151 CPC for early hearing filed by the defendant)
1. The application under Section 151 of the Code of Civil Procedure, has been filed on behalf of the defendant for early hearing.
2. Learned counsel for the plaintiff submits that though the date on the previous day, was taken on joint request but he has no objection if the case is preponed.
3. Learned counsel for the defendant submits that the defendant is suffering from Cancer on 4th stage.
4. Considering the submissions, be listed for arguments on 23.04.2024, at the end of the Board.
5. The date already fixed i.e. 08.07.2024 is hereby cancelled.
NEENA BANSAL KRISHNA, J FEBRUARY 20, 2024/RS 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 22/02/2024 at 21:10:06