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Rajesh Giri vs Krishna Veni on 8 February, 2022

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~6
                                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +     FAO 575/2018
                                            RAJESH GIRI                                         ..... Appellant
                                                                 Through:     Mr Rajat Aneja and Ms Chandrika
                                                                              Gupta, Advocates.
                                                                 versus
                                            KRISHNA VENI                                          ..... Respondent
                                                          Through:            Mr. Brijesh Sharma, Advocate.
                                            CORAM:
                                            HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                 ORDER

% 08.02.2022 CM APPL.4937/2022 (Early Hearing)

1. The hearing was conducted through video conferencing.

2. For the reasons stated in the application, application is allowed.

3. With the consent of parties, appeal is taken up for hearing today.

4. Arguments heard in part.

5. Learned counsel for the appellant prays for some time to address further arguments.

6. At request, renotify on 14.02.2022.

7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J FEBRUARY 8, 2022/rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:08.02.2022 Signing Date:08.02.2022 22:56:55 20:45 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.