Delhi High Court - Orders
Rajesh Khanna vs Jitender Khanna & Ors on 21 January, 2019
Author: Manmohan
Bench: Manmohan
5
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 2196/2015 & I.As. 15104/2015 AND 2013/2016
RAJESH KHANNA ..... Plaintiff
Through: Mr. Santosh Kumar, Advocate.
versus
JITENDER KHANNA & ORS ..... Defendants
Through: Mr. C.S. Bhandari, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 21.01.2019 Today, Mr. Santosh Kumar, Advocate, enters appearance on behalf of the plaintiff. He prays for and is permitted to file his Vakalatnama within a period of one week.
Attention of learned counsel for plaintiff has been drawn to the following judgments:-
(i) Yudhishter Vs. Ashok Kumar, AIR 1987 SC 558.
(ii) Commissioner of Wealth Tax, Kanpur & Ors. Vs. Chander Sen & Ors., (1986) 3 SCC 567.
(iii) Sheela Devi & Ors. Vs. Lal Chand & Anr. (2006) 8 SCC 581.
(iv) Uttam Vs. Saubhag Singh & Ors., (2016) 4 SCC 68.
(v) Mr. Sulabh Puri & Anr. Vs. Mr. Sudhir Puri & Ors., 2013 SCC OnLine Del 662.
In the interest of justice, renotify on 05th February, 2019.
MANMOHAN, J JANUARY 21, 2019 js