Sulexna Verma vs Vishal Verma & Ors.
2011 Latest Caselaw 5197 Del

$~13
*    IN THE HIGH COURT OF DELHI AT NEW DELHI


+     CS(OS) 263/2010


      SULEXNA VERMA                             ..... Plaintiff
                         Through   Ms. Isha Khanna, Advocate

                   versus


      VISHAL VERMA & ORS.                      ..... Defendant
                     Through       Mr. Sanjeev Kumar, Advocate


      CORAM:
      HON'BLE MR. JUSTICE G.S.SISTANI


                 ORDER

%                21.10.2011


I.A. No. 12528/2010

Dismissed as withdrawn with liberty to file a fresh application as

prayed for.

I.A. No. 9471/2007

Dismissed as not pressed at this stage as the interim relief already

stands granted in another pending matter with liberty to file fresh

application, if so advised.

CS(OS) No. 263/2010

The written statement is still not on record. Counsel for the

defendant No. 1 to 4 submits that the Registry is unable to trace the

same. In case the written statement cannot be traced, let a duplicate written statement be filed within two weeks from today. It is pointed out

by counsel for the defendant that advance copy of the written statement

has already been handed over to the counsel for the plaintiff.

List before the Joint Registrar for completion of pleadings and

admission/denial of the documents on 25th January, 2012.

It is submitted by the counsel for the plaintiff that the matter be

referred to Delhi High Court Mediation Cell. Counsel for the defendant has

no objection to the same.

List before the Mediation Cell on 14th November, 2011 at 4 O'clock

when, as agreed, all issues arising out of matrimonial disputes between

the parties, will be considered.

                                                G.S.SISTANI, J
OCTOBER      21, 2011
'raj'