Delhi High Court - Orders
Manish Garg vs Suman Aggarwal on 12 January, 2022
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 22/2022
MANISH GARG ..... Petitioner
Through Mr. Akshay Bhatia, Advocate
versus
SUMAN AGGARWAL ..... Respondent
Through None
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 12.01.2022 HEARD THROUGH VIDEO CONFERENCING CRL.M.A. 600/2022 (Exemption) Allowed, subject to all just exceptions. CRL.REV.P. 22/2022 & CRL.M.A. 601/2022
1. The petitioner seeks to challenge order dated 22.01.2021 whereby the right of the petitioner to file written statement was closed and issues were framed. There is a delay of approximately one year in challenging the said order. Mr. Akshay Bhatia, learned counsel for the petitioner states that his client has instructed him that he may be put to any terms for the delay in filing the written statement and delay in filing the instant petition.
2. Issue notice.
3. On taking steps, let notice be issued to the respondent through all modes, dasti in addition.
4. In view of the fact that it is a dispute between mother and son, the respondent is directed to give instructions to his counsel as to whether the Signature Not Verified CRL.REV.P. 22/2022 Page 1 of 2 Digitally Signed By:HARIOM SINGH KIRMOLIYA Signing Date:14.01.2022 15:34 respondent is prepared to make a serious attempt to settle the issue with her son via the mediation, before the Delhi High Court Mediation & Conciliation Centre.
5. List on 10.03.2022.
SUBRAMONIUM PRASAD, J JANUARY 12, 2022 hsk Signature Not Verified CRL.REV.P. 22/2022 Page 2 of 2 Digitally Signed By:HARIOM SINGH KIRMOLIYA Signing Date:14.01.2022 15:34