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Delhi High Court - Orders

Priya Towers Pvt. Ltd. U/O-Xxxix R-4 Of ... vs Rajat Prasad & Ors on 25 April, 2022

Author: Amit Bansal

Bench: Amit Bansal

                          $~11
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CS(OS) 417/2020, I.A. No.11927/2020 (u/O-XXXIX R-1 & 2 of
                                 CPC), I.A. No.2966/2021 (of the defendants no.2 to 5 u/O-IV R-1 of
                                 CPC), I.A. No.4266/2021 (of the defendants no.2 to 5 u/O-VII R-11
                                 of CPC), I.A. No.12386/2021 (of GPD Holdings Pvt. Ltd. u/O-
                                 XXXIX R-4 of CPC), I.A. No.12387/2021 (of Priyadarshini Builders
                                 Pvt. Ltd. u/O-I R-9 & 10 of CPC), I.A. No.12388/2021 (of SGP
                                 Holdings Pvt. Ltd. u/O-XXXIX R-4 of CPC) I.A. No.12389/2021 (of
                                 Priya Towers Pvt. Ltd. u/O-XXXIX R-4 of CPC), I.A.
                                 No.12390/2021 (of Priya Towers Pvt. Ltd. u/O-I R-9 & 10 of CPC),
                                 I.A. No.12391/2021(of Priyadarshini Builders Pvt. Ltd. u/O-XXXIX
                                 R-4 of CPC) & I.A. No.12392/2021(of of SGP Holdings Pvt. Ltd.
                                 u/O-I R-9 & 10 of CPC)

                                 ARNYA SINGH PRASAD (MINOR) THROUGH MOTHER
                                 PRIYANKA SINGH & ANR.                   ..... Plaintiffs
                                              Through: Mr. Gaurav Sethi with Mr. Abhinav
                                                       Tyagi, Advocates.

                                                    versus

                                 RAJAT PRASAD & ORS.                               ..... Defendants
                                              Through:           Mr. Ankit Sharma with Mr. Ankit
                                                                 Tripathi, Advocates for D-1.
                                                                 Mr. Faisal Sherwani with Mr. Shikher
                                                                 Deep Aggarwal, Ms. Neha Agarwal
                                                                 and Mr. Lavkesh Bhambhani,
                                                                 Advocates for D-2 to D-5.

                                 CORAM:
                                 HON'BLE MR. JUSTICE AMIT BANSAL
                                              ORDER

% 25.04.2022

1. The counsel for the defendant no.1 submits that since the dispute in the present suit is inter se family members, the matter may be referred to the Signature Not Verified Signed By:SAKSHI RAMOLA Signing Date:04.25.2022 21:02:05 Delhi High Court Mediation and Conciliation Centre.

2. The request is not opposed by the counsel for the plaintiffs.

3. The parties are directed to appear before the Delhi High Court Mediation and Conciliation Centre on 29th April, 2022 at 4.00 PM.

4. List before the Court on 25th August, 2022 to await the outcome of the mediation proceedings.

5. Interim orders to continue.

AMIT BANSAL, J.

APRIL 25, 2022 at Signature Not Verified Signed By:SAKSHI RAMOLA Signing Date:04.25.2022 21:02:05