Delhi High Court - Orders
Aruna Bakshi vs Devender Kumar And Others on 25 August, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 3443/2015
ARUNA BAKSHI ..... Plaintiff
Through: Ms. Shrey Chathly, Advocate.
versus
DEVENDER KUMAR AND OTHERS ..... Defendants
Through: Mr. R.D. Chauhan, Advocate for LRs
of D-1.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 25.08.2022
1. This Court vide order dated 22nd October, 2019 had directed the defendant no. 1 to file an affidavit explaining how the documents filed on behalf of the defendant no. 1 on 11th October, 2019 show that the suit property is an HUF property. Subsequently, defendant no. 1 expired and legal heirs of defendant no. 1 were brought on record.
2. In this view of the matter, the legal heirs of the defendant no. 1 shall file an affidavit in terms of the order dated 22nd October, 2019 within three weeks from today.
3. Counsel for the plaintiff may file an affidavit in response thereto, within two weeks thereafter.
4. List on 7th December, 2022.
AMIT BANSAL, J AUGUST 25, 2022 sr Signature Not Verified Digitally Signed By:AMIT BANSAL Signing Date:26.08.2022 15:24:24