Delhi High Court - Orders
Sarita Parwanda vs Gunjan Kumar & Anr on 7 April, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 112/2022, CAV 68/2022, CM APPLs. 15794/2022, 15795/2022
& 15796/2022
SARITA PARWANDA
..... Appellant
Through: Mr. Akshay Makhija, Sr. Adv. with
Mr. Adarsh Chamoli, Adv. for R-2
versus
GUNJAN KUMAR & ANR.
..... Respondent
Through: Mr. Arvind Sharma and Ms. Chanchal
Sharma, Advs. for R-1
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 07.04.2022
1. Mr. Arvind Sharma, Advocate, appears for respondent No.1. He states that he has received the copy of the appeal.
2. As there is a Full Court reference at 03:45 PM, the matter is adjourned to May 02, 2022.
3. I take on record the submission made by learned counsel for respondent No.1 that he shall take an adjournment in the execution proceedings listed tomorrow i.e., April 08, 2022 to a date beyond the date fixed by this Court in these proceedings.
V. KAMESWAR RAO, J APRIL 07, 2022/ds Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:11.04.2022 18:19:14