Delhi High Court - Orders
Mohd Javed Qureshi vs Gian Kaur & Ors on 13 March, 2020
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 3/2018
MOHD JAVED QURESHI ..... Appellant
Through: Mr. A.K. Singla, Senior Advocate
with Mr. Pankaj Gupta, Advocate.
versus
GIAN KAUR & ORS ..... Respondents
Through
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 13.03.2020 C.M. No.9706/2020 (under Order 40 Rule 1 CPC for appointment of receiver) Mr. A.K. Singla, learned senior counsel appearing for the appellant states that the subject property is in a state of dilapidation by reason of misuse; and therefore prays that appellant be appointed as receiver. He further prays that until the appellant is appointed as receiver, respondent No.2 who is occupying the subject property be directed to deposit Rs.50,000/- per month in court towards damages/mesne profits for use and occupation.
Issue notice on the application through counsel, returnable 21.05.2020.
Let reply to the application be filed within four weeks; rejoinder thereto, if any, be filed within two weeks thereafter.
List on 21.05.2020.
ANUP JAIRAM BHAMBHANI, J MARCH 13, 2020/Ne