Delhi High Court - Orders
Amarendra Dhari Singh vs Rajshree Singh on 17 October, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~15, 16 & 41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 232/2022, I.A. 13989/2022 -O-37, R-3(6)., I.A. 16106/2022
AMARENDRA DHARI SINGH ..... Plaintiff
Through: Mr.Dama S Naidu, Sr.Adv. with
Mr.Azmat H Amanullah, Ms.Nitya Sharma, Advs.
versus
RAJSHREE SINGH ..... Defendant
Through: Mr.Gautam Narayan with Mr.Aditya
Dewan, Mr.Sahil Chandra, Mr.Parth Tiwari, Advs.
+ CS(OS) 233/2022, I.A. 17443/2022, I.A. 17444/2022 -Delay 2 days.
AMARENDRA DHARI SINGH ..... Plaintiff
Through: Mr.Dama S Naidu, Sr.Adv. with
Mr.Azmat H Amanullah, Ms.Nitya Sharma, Advs.
versus
ARUNDHATI KHANNA ..... Defendant
Through: Mr.Gautam Narayan with Mr.Aditya
Dewan, Mr.Sahil Chandra, Mr.Parth Tiwari, Advs.
+ CS(OS) 243/2022 & I.A. 18183/2023 -O-12, R-6 (P).
AMARENDRA DHARI SINGH ..... Plaintiff
Through: Mr.Dama S Naidu, Sr.Adv. with
Mr.Azmat H Amanullah, Ms.Nitya Sharma, Advs.
versus
ADITI SHIVINDER SINGH ..... Defendant
Through: Mr.Gautam Narayan with Mr.Aditya
Dewan, Mr.Sahil Chandra, Mr.Parth Tiwari, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
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 18/10/2023 at 23:12:31
ORDER
% 17.10.2023
1. On the last date, the matters were adjourned to enable the learned counsel for the defendants to obtain instructions as to whether the defendants would be willing to make an endeavour to amicably resolve the matters.
2. Today, he submits that the defendants are agreeable to explore the possibility of an amicable settlement, for which purpose the defendants would be willing to visit the plaintiff's counsel office.
3. Learned counsel for the plaintiff submits that the said suggestion is acceptable to the plaintiff.
4. Hearing is, therefore, deferred with a direction to the defendants to visit the office of the plaintiff's counsel on the date and time, which may be communicated by the learned counsel for the plaintiff to the learned counsel for the defendants in advance.
5. List on 11.12.2023.
REKHA PALLI, J OCTOBER 17, 2023 sr 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 18/10/2023 at 23:12:31