Delhi High Court - Orders
Sunita Ahuja & Anr vs Divya Arora Ahuja on 30 November, 2023
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 234/2023 & CM APPL. 47616/2023 - STAY,
47618/2023 - EXMP. FROM FILING TCR
SUNITA AHUJA & ANR. ..... Appellants
Through: Mr. Prabhjit Sankar and Ms.
Anupama, Advocates
versus
DIVYA ARORA AHUJA ..... Respondent
Through: Ms. Juhi Arora and Ms. Saral
Arora, Advocates
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 30.11.2023
1. This Court has heard learned counsel for the parties.
2. Evidently, the issue involved in the present matter has been referred to a Larger Bench in terms of the judgment dated 01.06.2023 in CS (OS) No. 601/2022 titled Geeta Anand vs. Tanya Arjun & Anr., which matter is still pending for decision before a larger Bench of this Court.
3. At this stage, no interim relief can be granted to any of the parties. However, the respondent is at liberty to file short written submissions along with an affidavit within four weeks from today.
4. Re-notify for further hearing on 28.02.2024.
DHARMESH SHARMA, J.
NOVEMBER 30, 2023/pkv 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 01/12/2023 at 23:20:42