Delhi High Court - Orders
Xxxix Rules 1 & 2 Read With Section 151 Cpc ... vs Bhupinder Kaur & Ors on 14 September, 2021
Author: Asha Menon
Bench: Asha Menon
$~A-3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 239/2021, I.As.6199/2021 (by the plaintiff under Order
XXXIX Rules 1 & 2 read with Section 151 CPC for ex-parte ad
interim injunction) & 8228/2021 (by the plaintiff under Order XII
Rule 6 read with Section CPC for passing judgment/ decree based
on admissions made in the written statement)
NIRPAL KAUR ..... Plaintiff
Through: Mr. Inder Bir Singh, Advocate
versus
BHUPINDER KAUR & ORS. ..... Defendants
Through: None.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 14.09.2021
1. The matter has been listed today in view of the order of the Joint Registrar dated 10th August, 2021.
2. However, in view of the order dated 6th September, 2021 of this Court, list before the court on the date already fixed i.e., 16th March, 2022.
3. The order be uploaded on the website forthwith.
ASHA MENON, J SEPTEMBER 14, 2021 pkb Signature Not Verified Signed By:MANJEET KAUR CS(OS) 239/2021 Page 1 of 1 Signing Date:14.09.2021 23:11:28