Delhi High Court - Orders
Satish Chander Yadav (Thr Lrs) & Ors vs Lt Col Gaj Singh Through: Lrs & Ors on 14 December, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 517/2019, CM APPLs. 44855/2021 & 44856/2021
SATISH CHANDER YADAV (THR LRS) & ORS
..... Appellants
Through: Ms. Asmita Narula and
Ms. Kamakshi Gupta, Advs. for
appellant (except appellant No.6)
Appellant No.6 in person.
versus
LT COL GAJ SINGH THROUGH: LRS & ORS
..... Respondents
Through: Mr. Kuljeet Rawal and
Mr. Vikram Alung, Advs. for R-1
Mr. Pawan Kumar Yadav, GPA for
R-2
Mr. Ashish Mohan and Mr. Akshit
Mago, advs. for R-6
Mr. Arun Sri Kumar, Adv. for R-9
with respondent No.9 in person.
Respondent No.8 in person.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 14.12.2021 CM APPL. 44856/2021 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.
CM APPL. 34495/2021Mr.Mohan states that this cross-objection is primarily related to the respondent Nos.7, 8 & 9. In other words, the outcome of the cross-objection shall not have any bearing on the other parties.
Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:15.12.2021 18:28:45Noting the said submission, issue notice to the respondent Nos.7, 8 and 9.
Mr. Arun Sri Kumar, Advocate accepts notice for the respondent No.9 and Mrinalini Chaudhary, respondent No.8 appears in person and accepts notice. Let notice be issued to the respondent No.7.
Reply, if any, be filed by the respondent Nos.7, 8 and 9 within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
CM APPL. 45048/2021This is an application filed by the respondent No.9 with the following prayers:
"Wherefore, it is most respectfully prayed that this Hon'ble Court be pleased to:
a. Pass appropriate order(s) directing Respondent No. 6 to furnish security for costs to the tune of Rs. 60 lakhs to the Respondent No. 9; and b. Pass any such other orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case."
Learned counsel for the applicant / respondent No.9 states that this application is primarily directed against the respondent No.6.
Issue notice. Mr.Ashish Mohan, Advocate accepts notice for the respondent No.6.
Reply be filed within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
CM APPL. 44855/2021Let notice be issued on this application for the date fixed. Let a copy of the application be sent to the appellant No.6 / Ashutosh Chaudhry through email.
Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:15.12.2021 18:28:45 CM APPL. 2523/2021This is an application for early hearing of the appeal. Learned counsel for the parties and appellant No.6 / Ashutosh Choudhary who appears in person are in agreement that the appeal be set out for hearing.
Noting the said submission, the same is allowed and the application is disposed of.
Re-notify the appeal along with pending applications on March 04, 2022.
Learned counsel for the parties shall complete the pleadings in all pending applications within the timelines mentioned above.
V. KAMESWAR RAO, J DECEMBER 14, 2021/aky Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:15.12.2021 18:28:45