Delhi High Court - Orders
Prabhakar Kumar Shaw vs Premwati on 23 April, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 234/2019 & CM APPL. 46084/2019
PRABHAKAR KUMAR SHAW ..... Petitioner
Through: Mr. Mukesh Kumar, Mr.
Vikram Singh and Mr. Rohit
Singh, Advs.
versus
PREMWATI ..... Respondent
Through: Mr. Rajeev Chauhary, Adv.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 23.04.2024
1. This hearing is being conducted through hybrid mode.
2. Learned counsel for the respondent submits that he has been recently engaged and requests time to go through the records.
3. However, it is also pointed out that the respondent/plaintiff has since expired and no steps have been taken to bring on record the legal heirs. Let proper instructions be taken.
4. Re-notify before the Joint Registrar for completion of pleadings on 30.05.2024.
DHARMESH SHARMA, J.
APRIL 23, 2024 sp 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 24/04/2024 at 23:53:03