Delhi High Court - Orders
Mamta Sehgal vs Chaman Lal Anand & Anr on 19 May, 2023
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 90/2022
MAMTA SEHGAL ..... Appellant
Through: Mr. Kunal Kumar, Mr. Shiv
Sehgal & Mr. S. Chaudhary,
Advocates (9971041410)
versus
CHAMAN LAL ANAND & ANR. ..... Respondent
Through: Mr. Chiranjeev Sugandh,
Advocate for R-1 (through VC)
CORAM: MS. KAUSHLYA VERMA, REGISTRAR
ORDER
% 19.05.2023 CM APPL.40159/2022 (additional documents)
1. Pleadings qua respondent No.1 are complete.
2. On 30.11.2022, learned counsel for the appellant made a statement that respondent No.2 is proforma party.
3. A perusal of records shows that notice was issued to respondent No.2 as well and stood served for 31.05.2022. However, none has been appearing for respondent No.2 since his service.
4. List this matter before the Hon'ble Court on 24.07.2023.
RFA 90/2022 & CM APPL.12747/2022 (stay)
5. Replies stand filed on behalf of respondent No.1. Learned counsel for the appellant submits that he does not wish to file any rejoinder thereto.
6. Written submissions, in terms of order dated 19.04.20922, have been filed by the appellant and respondent No.1.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 18:07:02
7. List this matter before the Hon'ble Court on 24.07.2023.
REGISTRAR MAY 19, 2023 vk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 18:07:02