Delhi High Court - Orders
Anoop Sharma vs Avtar Singh Chauhan & Ors on 16 April, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 337/2019
ANOOP SHARMA ..... Plaintiff
Through: Mr. Joby P. Varghese, Advocate
versus
AVTAR SINGH CHAUHAN & ORS. ..... Defendants
Through: Mr. Aaditya Vijaykumar and
Ms.Namrata Mohapatra, Advocates
for defendants No. 1, 2, 4-9, 11-14
Mr. Rishab Kapur, Mr. Kumar
Shashwat and Harsh Kumar
Advocates for defendant No.3
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 16.04.2021 The hearing has been conducted through video conference.
I.A. No. 5450/2021Allowed, subject to just exceptions.
I.A. No. 5449/2021Issue notice. Learned counsels for defendants No. 1, 2, 3, 4 to 9 and 11 to 14 accept notice.
Notice to remaining defendants be issued through counsel by email returnable on 28th April, 2021, date already fixed.
The order be uploaded on the website of this Court forthwith.
J.R. MIDHA, J.
APRIL 16, 2021/ds Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:23.04.2021 08:26:46