Delhi High Court
Ramesh Chander Sareen vs Navin Sareen & Ors. on 29 September, 2016
Author: Sanjiv Khanna
Bench: Sanjiv Khanna, Sunita Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS) 65/2016 & CM 31175/2016, 31177/2016, 31178/2016
Reserved on : 02nd September, 2016
Pronounced on:29th September, 2016
RAMESH CHANDER SAREEN ..... Appellant
Through: Mr.Rajender Singh advocate along
with appellant in person.
versus
NAVIN SAREEN & ORS. ..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE SUNITA GUPTA
SANJIV KHANNA, J.
For the reasons set out in our judgment and order passed today in RFA(OS)No.38/2016, the present appeal filed by Ramesh Chander Sareen has to be dismissed. In fact, when the appeal had come for hearing, the counsel for the appellant in the present appeal had simply relied upon the arguments addressed by the appellant herein and the counsel for the appellants in RFA(OS)No.38/2016. Further, the appellant herein has not questioned and challenged the preliminary decree of partition and had only raised objections to the impleadment of Navneet Singh Anand. The appeal RFA (OS) No.65/2016 Page 1 of 2 is accordingly dismissed in terms of our decision in RFA(OS)No.38/2016. There will be no order as to costs.
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(SANJIV KHANNA) JUDGE
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(SUNITA GUPTA) JUDGE SEPTEMBER 29, 2016 ssn/VKR RFA (OS) No.65/2016 Page 2 of 2