Delhi High Court - Orders
Ishwar Singh vs Pawan Kumar & Ors on 20 July, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1952/2011
ISHWAR SINGH ..... Plaintiff
Through: None.
versus
PAWAN KUMAR & ORS ..... Defendants
Through: None.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 20.07.2022 I.A. 16962/2019 (U/O VI Rule 17 read with Section 151 of CPC for amendment to bring on record the subsequent new facts)
1. The present application has been filed under Order VI Rule 17 read with Section 151 of the Code of Civil Procedure, 1908 on behalf of the plaintiff seeking to place on record the subsequent new facts. I.A. 16963/2019 (U/O VII Rule 14 read with Section 151 of CPC for bringing on record the additional documents)
1. The present application has been filed under Order VII Rule 14 read with Section 151 of the Code of Civil Procedure, 1908 on behalf of the plaintiff seeking to place on record the RTI reply dated 05th March, 2018 received from the Collector of Stamps/SDM-II (Hqrs.) Delhi and also the RTI replies dated 17th October, 2018 and 05th December, 2018 received from the Superintendent of Jail, Sonepat, Haryana. CS(OS) 1952/2011 & I.A. 16962/2019, I.A. 16963/2019 Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:22.07.2022 15:40:50
1. Present none on behalf of both the parties.
2. Issue court notice to both the parties, returnable on 01st November, 2022.
NEENA BANSAL KRISHNA, J JULY 20, 2022 S.Sharma Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:22.07.2022 15:40:50