Delhi High Court - Orders
Shipra Mandana And Anr vs Nitin Khandelwal And Ors on 28 February, 2024
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 118/2023 & CM APP Nos.24785-86/2023
SHIPRA MANDANA AND ANR ..... Appellants
Through: Ms. Pooja B. Soni and Mr.Sanjay
Sharma, Advs.
versus
NITIN KHANDELWAL AND ORS ..... Respondents
Through: Mr. O.P. Aggarwal, Adv. for R-1 to 3.
CORAM:
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 28.02.2024
1. The present first appeal has been filed impugning the order dated 18.10.2022 whereby the application moved by the appellant herein under Order IX Rule 13 CPC has been dismissed along with the application filed under Section 5 of the Limitation Act. The appellants herein are the legal heirs of deceased original defendant no. 1 in the civil Suit and the respondent nos. 1 to 3 are the plaintiff in the original civil Suit.
2. Mr. O.P. Aggarwal, learned counsel for respondent nos. 1 to 3 is present.
3. Respondent nos. 6B and 6D have refused service, hence deemed to have been served.
4. Address of respondent no. 8 is incomplete and report qua other respondents is awaited.
5. It is submitted on behalf of the appellant that written submissions are 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 04/03/2024 at 21:23:55 to be filed. Be filed within four weeks with advance copy to the other side.
6. List on 29.07.2024.
7. Interim order(s), if any, to continue.
SHALINDER KAUR, J.
FEBRUARY 28, 2024 SU/K 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 04/03/2024 at 21:23:55