Delhi High Court - Orders
Dr O M Parmar vs Harsh Vardhan Nayyar on 28 April, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~30 (Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1705/2019 & CM APPL. 51556/2019
DR O M PARMAR ..... Petitioner
Through: Mr. Neeraj Yadav, Adv.
versus
HARSH VARDHAN NAYYAR ..... Respondent
Through: Ms. Samapika Biswal, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 28.04.2022
1. Ms. Biswal, learned Counsel for respondent points out that there is no compliance, by the petitioner, with the direction contained in the order dated 29th November, 2019 to pay a sum of ₹ 10,000/- per month with effect from 26th July, 2013 till date.
2. Learned Counsel for the petitioner submits that his client is not in position to make the payment and that the consequence as set out in the said order would follow, which is for execution of warrants of possession.
3. Learned Counsel for both sides being present and the matter being ripe for hearing, list for disposal on 13th July, 2022.
C. HARI SHANKAR, J.
APRIL 28, 2022/dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:02.05.2022 13:29:37