Delhi High Court - Orders
Lalita Yadav vs Uidai & Ors on 30 September, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9356/2024
LALITA YADAV .....Petitioner
Through: Mr. Anunaya Mehta, Mr. Vidhan
Malik, Advocates
versus
UIDAI & ORS. .....Respondents
Through: Mr. Anurag Ahluwalia, CGSC with
Mr. Kaushal Jeet Kait, GP and Mr.
Abhay Singh, Advocate for R-1
Ms. Saroj Bidawat, SPC for R-1/ UOI
Ms. Kirti Singh, Advocate for R-2
Mr. Siddharth Sikri, Advocate for R-3
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 30.09.2024 CM APPL. 57587/2024 (Seeking preponement of the date of hearing)
1. It is pointed out that the Family Court has fixed the date of hearing for HMA No. 629/2024 on 03rd October, 2024 for addressing final arguments.
2. Considering the above, the request is made in the application is allowed.
3. Counsel for Respondent No. 3 seeks an adjournment on the ground that the main arguing counsel is not available today.
4. However, it is not feasible to conduct the hearing on 3rd October, 2024 as the said date is not convenient for counsel for the Respondent No.1.
5. In light of the above, counsel for Petitioner as well as Respondents 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 02/10/2024 at 21:37:42 No. 2 and 3 states that they will jointly request for an adjournment before the Family Court.
6. Application is allowed and dismissed.
W.P.(C) 9356/2024
7. Re-notify on 7th October, 2024.
8. The date already fixed, i.e., on 07th January, 2025, stands cancelled.
SANJEEV NARULA, J SEPTEMBER 30, 2024/ab 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 02/10/2024 at 21:37:42