Delhi High Court - Orders
Aarti Singh vs Ajay Narain on 29 May, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 2273/2000
AARTI SINGH ..... Plaintiff
Through: Mr.Prateek Dhanda, Advocate
versus
AJAY NARAIN ..... Defendant
Through: Mr.Rohit Gupta and Ms.Avani
Verma, Advocates
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 29.05.2023 I.A. No.10572/2023 The present application has been filed by the applicant/plaintiff seeking an early hearing in the matter submitting to the effect that after hearing on 31st October, 2022, the captioned suit was adjourned for final arguments on 25th April, 2023. It is further submitted that the said date was was preponed to 16th March, 2023 vide order dated 16th January, 2023 thereby cancelling the already fixed date, i.e., 25th April, 2023 as the suit is pending from 25 years and the defendant No.1 being a senior citizen. It is further submitted that on 16th March, 2023, the matter got adjourned for the date 12th September, 2023 at the request of defendant. It is further submitted that the defendant is deliberately delaying the matter without any rhyme or reason by changing his counsel, filing frivolous applications and by seeking adjournments.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 00:31:48 Heard the learned counsel appearing for the applicant. I do not find any merit in the application, the same is thus dismissed.
CHANDRA DHARI SINGH, J MAY 29, 2023 Sv/AS Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 00:31:48