Delhi High Court - Orders
Kanta Gupta vs Goverdhan Dass Daga (Deceased) Thr Lrs on 10 May, 2023
$~19 & 20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 130/2020 & CM APPL. 24015/2023
+ RC.REV. 131/2020 & CM APPL. 24014/2023
KANTA GUPTA ..... Petitioner
Through: Mr. Venketesh Joshi, Adv.
versus
GOVERDHAN DASS DAGA (DECEASED)
THR LRS ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 10.05.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 24015/2023 in RC.REV. 130/2020 [For Early Hearing] CM APPL. 24014/2023 in RC.REV. 131/2020 [For Early Hearing]
1. These are the Applications filed on behalf of the Petitioners seeking early hearing in the matter.
1.1 The matters are otherwise fixed for 17.07.2023.
2. A perusal of the record shows that the Respondents have appeared on the last date of hearing in the matters ie, on 20.12.2022, however, no Replies have been filed by them.
3. Let a Reply be filed by the Respondents within two weeks. 3.1 Rejoinder thereto, if any, will be filed two weeks thereafter.
RC.REV. 130/2020 & RC.REV. 131/2020 Page 1 of 2 Signature Not Verified Digitally Signed By:SHEHROZ ALAM Signing Date:11.05.2023 10:10:314. The above-captioned Applications are accordingly closed.
RC.REV. 130/2020 RC.REV. 131/20205. List the matters on date already fixed i.e., 17.07.2023.
6. In the meantime, the parties may also file their written synopsis, not exceeding three pages each, at least three days before the next date of hearing, along with compilations of judgments, if any, they wish to rely upon.
6.1 All judgments relied upon by the parties shall be filed with an index which also sets out the relevant paragraph numbers, which they seek to rely upon.
TARA VITASTA GANJU, J MAY 10, 2023/SA Click here to check corrigendum, if any RC.REV. 130/2020 & RC.REV. 131/2020 Page 2 of 2 Signature Not Verified Digitally Signed By:SHEHROZ ALAM Signing Date:11.05.2023 10:10:31