Delhi High Court - Orders
Poonam Mehra Alias Bubli & Anr vs Radhika Nagpal Alias Seema & Ors on 8 August, 2022
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 259/2019 & I.A. 6829/2022
POONAM MEHRA ALIAS BUBLI & ANR. ..... Plaintiffs
Through: Ms. Geeta Luthra, Senior
Advocate with Mr. Prantik
Hazarika, Mr. Aruj Dhingra and
Ms. Apoorva Maheshwari,
Advocates.
(M): 9910463101
Email:[email protected]
versus
RADHIKA NAGPAL ALIAS SEEMA & ORS. ..... Defendants
Through: Mr. Rajender Agarwal,
Advocate for defendant nos. 1
to 4.
(M): 9810651681
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 08.08.2022 I.A. 6829/2022 (Application on behalf of plaintiffs under Order VII Rule 4 read with Section 151 CPC to place on record report furnished by truth labs forensic services)
1. Notice to this application was issued on 04.05.2022. However, reply has still not been filed on behalf of defendant nos. 1 to 4.
2. Let reply be filed within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
CS(OS) 259/2019
3. Learned senior counsel appearing for the plaintiff at the outset submits that defendant no. 5 has expired. She, however, submits that Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:10.08.2022 13:19:51 all the legal heirs of defendant no. 5 are already on record. The same is taken note of.
4. Learned counsel appearing for defendant no. 1 to 4 submits that there is a will in favour of defendant no. 1. In view thereof, he submits that the other parties cannot be legal heirs of defendant no. 5.
5. In view of conflicting interests of the parties, it is directed that since all the parties are already before this Court, the amended memo of parties to be filed by the plaintiff will only reflect status of defendant no. 5 as „since deceased‟.
6. Re-notify the matter on 19.12.2022.
MINI PUSHKARNA, J AUGUST 8, 2022 c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:10.08.2022 13:19:51