Delhi High Court - Orders
151 Cpc For Stay) Devkumar G Aggarwal & ... vs Mandir Sitaramji & Anr on 17 May, 2021
Author: Asha Menon
Bench: Asha Menon
$~A-4 & 5 * IN THE HIGH COURT OF DELHI AT NEW DELHI 4. + CM (M) 618/2020, CM APPLN.32081/2020 (by the petitioners u/S 151 CPC for Stay) DEVKUMAR G AGGARWAL & ORS. .....Petitioners Through: Mr. Dhavish Chitkara, with Ms. Deepshikha Malhotra, Advocates Versus MANDIR SITARAMJI & ANR. .....Respondents Through: Mr. Yeeshu Jain Advocate with Ms. Jyoti Tyagi Advocate for Respondent No.2/UOI 5. + CM (M) 1/2021, CM APPLN.100/2021 (by the petitioners u/S 151 CPC for Stay) DEVKUMAR G. AGGARWAL & ORS. .....Petitioners Through: Mr. Dhavish Chitkara, with Ms. Deepshikha Malhotra, Advocates Versus MANDIR SITARAMJI & ANR. .....Respondents Through: Mr. Yeeshu Jain Advocate with Ms. Jyoti Tyagi Advocate for Respondent No.2/UOI CORAM: HON'BLE MS. JUSTICE ASHA MENON ORDER
% 17.05.2021 [VIA VIDEO CONFERENCING] CM APPLN.32081/2020 (by the petitioners u/S 151 CPC for Stay) in CM (M) 618/2020 CM APPLN.100/2021 (by the petitioners u/S 151 CPC for Stay) in CM (M) 1/2021
1. Reply on behalf of respondent No.1 has been filed. Let rejoinder to the reply filed by respondent No.1 be filed by the petitioner within three weeks.
2. In the meantime, respondent No. 2/UOI may also file reply within two weeks. Rejoinder to reply, so filed by the respondent No. 2/UOI, be filed before the next date of hearing.
3. List on 23rd July 2021.
4. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
ASHA MENON, J MAY 17, 2021 pkb