Delhi High Court - Orders
Mohd Javed Qureshi vs Gian Kaur & Ors on 16 February, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~164
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 3/2018, CM No. 6029/2021
MOHD JAVED QURESHI
..... Appellant
Through: Mr. A.K. Singla, Sr. Adv. with
Mr. Pankaj Gupta, Adv.
versus
GIAN KAUR & ORS
..... Respondents
Through: Mr. Ashim Shridhar, Proxy Adv. for
Mr. Ashok Chaparia, Adv. for R-2 to
6&8
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 16.02.2021 This matter is being heard through Video-Conferencing.
CM No. 6029/20211. This is an application filed by the appellant with the following prayers:-
"To secure ends of justice and in the facts and circumstances of the case, it is, prayed that the Hon'ble Court be pleased to direct respondents No. 2 to 6 and 8, jointly or individually to furnish security in the sum of Rs. 55,00,000/- (Rupees Fifty- Five Lakh) to the satisfaction of Honorable Court, pending disposal of appeal, to satisfy the reliefs prayed by appeal and also as security for their appearance before the Hon'ble Court."
2. Mr. Singla states that the application is primarily directed against respondent Nos.2 to 6 and 8.
Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:17.02.2021 16:04:453. Mr. Ashim Shridhar, Advocate who appears for the said respondents accepts notice and states that he shall file reply to the application within three weeks from today. If that be so, rejoinder be filed within two weeks thereafter.
4. List on 30th April, 2021.
V. KAMESWAR RAO, J FEBRUARY 16, 2021/ak Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:17.02.2021 16:04:45