Delhi High Court - Orders
Smt. Manohari vs M/S Aps Revanta Developers Llp Through ... on 28 February, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 147/2022
SMT. MANOHARI ..... Plaintiff
Through: Mr. Ankit Jain, Mr. Rachit Gumber,
Ms. Spurva Tyagi, Ms. Tanisha Gopal
and Mr. Divyanshu Rathi, Advocates.
versus
M/S APS REVANTA DEVELOPERS LLP THROUGH ITS
PARTNERS & ORS. ..... Defendants
Through: Mr. Aakash Sehrawat and Mr. Kartik
Dabas, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 28.02.2024 I.A. 16872/2023 (under Order VII Rule 11 read with section 151 of CPC) I.A. 16873/2023 (under Order XXXIX Rule 4 of CPC) At request made on behalf of Ms. Smita Maan, learned counsel appearing for the defendants, who is stated to be pre-occupied before the Supreme Court today, re-notify on 09th July 2024. CS(OS) 147/2022 & I.A.3981/2022 (under Order XXXIX Rules 1 & 2 read with section 151 of CPC) Re-notify on 09th July 2024.
Interim order to continue, till the next date of hearing. The date of 01.04.2024 before the learned Joint Registrar shall remain as-is.
ANUP JAIRAM BHAMBHANI, J FEBRUARY 28, 2024/ak This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 06/03/2024 at 20:34:11