Delhi High Court - Orders
Mrs.Veena Devi & Anr vs Mr. Praveen Kumar Gupta & Ors on 10 March, 2021
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 181/2019
MRS.VEENA DEVI & ANR ..... Appellants
Through: Mr. Jayant K. Mehta, Amicus Curiae
with Ms. Sunita Devi, Appellant No.2
and daughter of Appellant No. 1 in
person
versus
MR. PRAVEEN KUMAR GUPTA & ORS ..... Respondents
Through: None
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 10.03.2021 Hearing has been conducted through Video Conferencing. This is a second call of the matter.
There is no appearance on behalf of the Respondents. On 17.10.2019 notice was issued to the Respondents returnable on 06.12.2019. On 06.12.2019 barring Respondent No. 4 all Respondents were served but none had appeared in the earlier part of the day. It was noted in the order that Respondent No. 4 had been proceeded ex-parte both before the Trial Court and the Appellate Court. Later in the day one Mr. Deepak Jain, Advocate appeared for Respondent Nos. 1 to 3 and was apprised of the next date of hearing.
On 28.01.2020, Mr. Gagandeep Singh, Advocate entered appearance for Respondent Nos. 1 to 3 and sought adjournment on the ground that the arguing counsel was not available. At his request the matter was adjourned Signature Not Verified Digitally Signed By:SARABJEET KAUR Signing Date:17.03.2021 16:51:51 to 17.03.2020 subject to payment of cost of Rs. 15,000/- to the Appellants for the adjournment. By the same order the Court appointed Mr. Jayant K. Mehta, Advocate as Amicus Curiae to assist the Court. On 15.01.2021 when the matter was listed again there was no appearance on behalf of the Respondents and adverse orders were deferred listing the matter on 10.03.2021.
Despite two calls there was no appearance on behalf of the Respondents even today. Matter has been heard for over two hours and even during the said duration Respondents have not bothered to appear and address arguments in defence.
Heard Mr. Jayant K. Mehta, learned Amicus Curiae at length and Ms. Sunita Devi, Appellant No.2 and daughter of Appellant No.1.
Arguments heard.
Judgment reserved.
JYOTI SINGH, J MARCH 10, 2021/rd/yg Signature Not Verified Digitally Signed By:SARABJEET KAUR Signing Date:17.03.2021 16:51:51