Delhi High Court - Orders
Ram Pyari (Since Deceased) Through Lr ... vs Sompal Chopra on 17 December, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1174/2021
RAM PYARI (SINCE DECEASED) THROUGH LR AND
ANOTHER ..... Petitioners
Through: Mr. Praveen Suri with Ms. Komal
Chhibber, Advocates.
versus
SOMPAL CHOPRA ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 17.12.2021 CM No. 45868/2021 (for exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
CM(M) 1174/2021 & CM No. 45867/2021 (under Order XXII Rule 3)
3. The present petition under Article 227 of the Constitution of India impugns (i) the order dated 09th September, 2021, whereby notice has been issued by the Trial Court to the legal heirs of the plaintiff no.1; and (ii) the order dated 15th November, 2021, whereby the review application filed on behalf of the petitioner no.2/plaintiff no.2 seeking review of the order dated 09th September, 2021 has been dismissed.
4. After some hearing, Mr. Praveen Suri, counsel appearing on behalf of the petitioners, says that he does not wish to press the present petition.
5. The present petition is dismissed as not pressed.
Signature Not Verified Signed By:ARUNA KANWAR CM(M) 1174/2021 Page 1 of 2 Signing Date:19.12.2021 22:42:446. At this stage, counsel for the petitioners submits that there is some factual inaccuracy in the order dated 15th November, 2021. Liberty is given to the petitioners to file an appropriate application before the Trial Court with regard to the same, which will be considered on its own merits.
AMIT BANSAL, J.
DECEMBER 17, 2021 at Signature Not Verified Signed By:ARUNA KANWAR CM(M) 1174/2021 Page 2 of 2 Signing Date:19.12.2021 22:42:44