Delhi High Court - Orders
Rajiv Gupta Huf vs M/S Kishori Lal & Sons & Ors on 6 January, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~11(1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 88/2020
RAJIV GUPTA HUF ..... Petitioner
Through: Mr. Neeraj Jain, Senior Advocate
with Mr. Deepak Bansal, Advocate
for petitioner.
versus
M/S KISHORI LAL & SONS & ORS ..... Respondents
Through: Mr. Shubham Gupta, Proxy counsel
for respondents.
(Mob No. 9773715347).
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 06.01.2022 The hearing was conducted through video conferencing.
CAV 132/20201. Since the learned counsel for the caveator/respondents has appeared, the caveat stands discharged. CM APPL. 5561/2020(Exemption)
2. Allowed, subject to all just exceptions.
3. The application stands disposed-off. RC.REV. 88/2020 & CM APPL. 39701/2021
4. The learned proxy counsel for the respondents seeks and is granted two weeks‟ time to file a reply. Rejoinder, if any, be filed before the next date.
5. List on 04.04.2022.
Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:07.01.2022 17:31:016. The order be uploaded on the website forthwith.
NAJMI WAZIRI, J JANUARY 6, 2022 SS Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:07.01.2022 17:31:01