Delhi High Court - Orders
Arvinder Singh vs Urmila Bali on 18 August, 2022
Author: Sachin Datta
Bench: Sachin Datta
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 530/2015
ARVINDER SINGH ..... Petitioner
Through: Mr. Vaibhav Singh, Adv.
versus
URMILA BALI ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 18.08.2022 A request for adjournment is made on behalf of learned counsel appearing for the petitioner on the ground that he has been recently engaged in the matter. It is submitted that the earlier counsel who was engaged in the matter has expired.
None appears for the respondent. List on 17.03.2023.
SACHIN DATTA, J AUGUST 18, 2022/cl Signature Not Verified Digitally Signed By:ANU KAPOOR Signing Date:22.08.2022 11:43:09