Delhi High Court - Orders
Sabiha Sultana & Others vs Ahmad Aziz & Another on 26 May, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 2958/2011 & I.A. 5316/2017, I.A. 4115/2022
SABIHA SULTANA & OTHERS ..... Plaintiffs
Through: Mr. Gera, proxy counsel for Mr. Aly
Mirza, Advocate.
versus
AHMAD AZIZ & ANOTHER ..... Defendants
Through: Mr. Arvind Bhatt, Advocate for D-1.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 26.05.2022
1. Learned proxy counsel for the plaintiffs seeks an adjournment on the ground that the arguing counsel is not available due to a personal difficulty.
2. It is submitted by the counsel for the plaintiffs that reply to I.A. No. 4115/2022 has been filed on behalf of the plaintiffs.
3. Learned counsel for the defendant No. 1 submits that he has not received the copy of the reply filed on behalf of the plaintiffs.
4. Let copy of the reply be supplied to the counsel for the defendants.
5. Rejoinder, if any, on behalf of the defendants be filed before the next date of hearing.
6. List on 19th September, 2022.
NEENA BANSAL KRISHNA, J MAY 26, 2022 S.Sharma Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:30.05.2022 14:32:11