Delhi High Court - Orders
Gaon Sabha Jhatikra vs Imarti Devi & Ors on 12 December, 2023
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 163/2023
GAON SABHA JHATIKRA
..... Petitioner
Through: None.
versus
IMARTI DEVI & ORS.
..... Respondents
Through: Ms. Radhika Gupta, Adv. for
R-1 to 8.
Mr. S.K. Sangwan and Mr.
Amit Rana, Advs. for R-10.
CORAM:
JOINT REGISTRAR (JUDICIAL) BHAWANI SHARMA
ORDER
% 12.12.2023 File is placed before this Court vide order dated 04.07.2023 of the Hon'ble Court for completion of pleadings.
There is no appearance on behalf of the petitioner. Learned counsel for R-1 to 8 submits that R-1 to 8 do not wish to file reply to the present petition and wish to argue straight away in the Hon'ble Court.
Learned counsel for R-10 seeks three weeks time to file reply. Heard. Allowed as prayed for. Let reply be filed within three weeks after supplying the advance copy to the opposite side.
Renotify on 07.03.2024.
BHAWANI SHARMA JOINT REGISTRAR (JUDICIAL) DECEMBER 12, 2023/yo 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 18/12/2023 at 20:45:19