Delhi High Court - Orders
Geeta vs Sompal Singh on 22 January, 2024
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 18/2018 and CM APPL. 22724/2019 (early hearing)
GEETA .... Appellant
Through: Ms. Rekha Gupta and Mr.
Aman Mehrotra, Advs.
versus
SOMPAL SINGH .... Respondent
Through: Mr. Pulkit Choudhary, Mr.
Swapnil Choudhary and Mr. Sandeep
Choudhary, Advs. for proposed respondent
Mr. Anil Kumar
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 22.01.2024
1. The details of the legal representatives of the respondent have been provided to learned Counsel for the appellant during the course of the day. Ms. Rekha Gupta, learned Counsel for the appellant submits that this was supposed to be done two years ago, to which learned Counsel for the respondent submits that the appellant is the daughter-in-law of the respondent and she is well aware of the respondent's legal representatives.
2. Be that as it may, renotify on 10 April 2024 in order to enable the appellant to file an appropriate application under Order XXII of the CPC to bring on record legal representatives of the deceased respondent.
C.HARI SHANKAR, J JANUARY 22, 2024/rb Click here to check corrigendum, if any This is a digitally signed order.
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