Delhi High Court - Orders
Om Parkash(Decd) Thr.Lr'S vs Sri Ram(Decd) Thr.Lr'S on 13 April, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~92(Appellate Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 59/1999, CM APPL. 2169/1999, CM APPL. 3388/1999
CM APPL. 10323/2017, CM APPL. 10324/2017, CM APPL.
24988/2018 & CM APPL. 24989/2018
OM PARKASH(DECD) THR.LR'S ..... Appellant
Through: Mr. Sheetesh Khanna, Adv.
versus
SRI RAM(DECD) THR.LR'S ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 13.04.2022
1. Mr. Sheetesh Khanna submits that learned Counsel for the appellant is not in town. She seeks an adjournment on that ground.
2. There is no appearance on behalf of the respondent.
3. Issue Court notice without process fee to learned Counsel for the respondent, returnable on 16th August, 2022.
C.HARI SHANKAR, J APRIL 13, 2022 SS Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:21.04.2022 14:38:16