Delhi High Court - Orders
M/S Taneja Developers And ... vs Madhavi Bhargav & Ors on 12 September, 2023
Author: Navin Chawla
Bench: Navin Chawla
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 310/2023 & CM APPL. 9411/2023
M/S TANEJA DEVELOPERS AND INFRASTRUCTURE
LTD. ..... Petitioner
Through: Ms.Kanika Agnihotri &
Ms.Snehal Kaila, Advs.
versus
MADHAVI BHARGAV & ORS. ..... Respondents
Through: Mr.Bhavya Jain, Adv. for R-1
& R-2.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 12.09.2023
1. Mr.Bhavya Jain, learned counsel, enters appearance on behalf of the respondent nos.1 and 2 and prays for time to file reply.
2. Let reply be filed within a period of four weeks. Rejoinder thereto, if any, be filed within a period of three weeks thereafter.
3. List on 23rd January, 2024.
4. Interim order to continue.
NAVIN CHAWLA, J SEPTEMBER 12, 2023/rv Click here to check corrigendum, if any 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 16/09/2023 at 18:32:01