Delhi High Court - Orders
Bivas Dey Niyogi & Anr vs Jagmohan Chopra & Ors on 13 September, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 351/2018 & & CM APPL.30340/2018. 430/2020
BIVAS DEY NIYOGI & ANR ..... Appellants
Through: Mr. Amish Tandon and Mr. Ayush
Beotra, Advocates (through VC)
versus
JAGMOHAN CHOPRA & ORS ..... Respondents
Through: Mr. Ankit Dhawan and Mr. Anil
Kumar Mishra, Advocates for R-1 &
2 (through VC)
Mr. Kunal Mimani, Advocate for
applicant in CM APPL.430/2020
(through VC)
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 13.09.2021 CM. APPLS. 29666-67/2021
1. Learned counsel for the applicant submits that this appeal is connected with FAO 496/2018 titled Jagmohan Chopra & Anr vs. South Delhi Municipal Corporation & Ors and both the appeals be taken up together.
2. In view of the above, list on 22.10.2021 on which date Registry shall also list FAO 496/2018 for consideration.
SANJEEV SACHDEVA, J SEPTEMBER 13, 2021/rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:13.09.2021 Signing Date:14.09.2021 07:58:02 22:13 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.