Delhi High Court - Orders
Miss Kiran Bala vs Sh. Subhash Sahni & Ors on 2 November, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:03.11.2020
22:44:55
$~5 and 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 621/2020 and CM APPL. 25644/2020
MISS KIRAN BALA ..... Petitioner
Through: Mr. Vatsal Kumar, Advocate. (M:
9654020097)
versus
SH. SUBHASH SAHNI & ORS. ..... Respondents
Through: Mr. Rajesh Harnal Mr. Jitin Sahni
and Mr. Deepak Jain, Advocates for
R-1 and 2 (M: 9811095177,
9711267999).
Ms. Kanchan Semwal, Advocate for
R-3.
6 WITH
+ CONT.CAS(C) 691/2020 and CM APPL. 27389/2020
SUBHASH SAHNI & ANR. ..... Petitioners
Through: Rajesh Harnal Mr. Jitin Sahni and
Mr. Deepak Jain, Advocates for P-1
and 2 (M: 9811095177, 9711267999).
versus
KIRAN BALA ..... Respondent
Through: Mr. Vatsal Kumar, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 02.11.2020
1. This hearing has been held through video conferencing.
2. Replies are stated to have been filed in both these matters. Let the rejoinders be filed within two weeks. Parties are permitted to file additional documents.
3. In the meantime, the proceedings before the ld. Trial Court in the suit filed by Ms. Kiran Bala being CS No. 322/2020 titled "Kiran Bala v. Subhash Sahni & Ors." pending in the Court of Sh. Joginder P. Nahar, ld.
Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:02.11.2020 16:21 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:03.11.2020 22:44:55ADJ (Central), Tis Hazari Courts, Delhi shall remain stayed.
4. The parties have joined the VC hearing. After hearing them it is clear that there are various allegations and counter allegations being levelled. It is alleged that Mrs. Kiran Bala has, contrary to the spirit of the order of maintenance passed by this Court, filed a civil suit seeking declaration. It is also alleged that she obtained bank account statements in a completely irregular manner. Mrs. Bala however submits that the amount as was directed by this Court is not being paid by the Respondents. It is further submitted by Mr. Sahni that he made payments till March 2020. Owing to the lockdown the shop itself had to be shut and hence the amounts thereafter have not been paid.
5. Despite all the above submissions made, all parties are agreeable to explore mediation. It is accordingly directed that an amount of Rs.22,000/- which was part of the amount tendered by way of cheque by the Respondents shall now be paid to Ms. Kiran Bala by way of a demand draft for her medical expenses etc., Ms. Kiran Bala shall not take any irregular or precipitative action in any manner whatsoever.
6. List on 13th January, 2021.
PRATHIBA M. SINGH, J.
NOVEMBER 2, 2020 MR/A Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:02.11.2020 16:21