Delhi High Court - Orders
Nirmala Dhasmana vs Hemant Dhasmana & Ors on 27 January, 2021
Author: Navin Chawla
Bench: Navin Chawla
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 150/2019 & CM Nos.8954/2020, 34090/2020
NIRMALA DHASMANA ..... Petitioner
Through Ms.Kamlesh Mahajan, Adv.
versus
HEMANT DHASMANA & ORS ..... Respondents
Through
Mr.Jasmeet Singh, Adv. for R-3.
Mr.HP Singh, Mr. Vivek Chaudhuri,
Advs. for R-11.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 27.01.2021 This hearing has been held by video conferencing. The learned counsel for the petitioner submits that a mediated settlement has already been arrived at between the petitioner and the respondent no.2(a), (b) and (c), however, the same has not been executed for want of due authorization from respondent no. 2(a), (b) and (c).
As none is appearing for the said respondents, let Court Notice be issued to the learned counsel representing the said respondents, returnable on 5th March, 2021.
NAVIN CHAWLA, J JANUARY 27, 2021/Arya