Shri Satya Pal Gupta vs Shri Sudhir Kumar Gupta
2016 Latest Caselaw 3113 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Reserved on: 31.03.2016
                                               Pronounced on: 29.04.2016

+      RFA (OS) 77/2013, C.M. APPL.10649/2013
       SHRI SATYA PAL GUPTA                    ............Appellant
                       Through: Sh. Jayant Bhushan, Sr. Advocate with
                       Sh. Atul Sharma and Sh. Nitin Jain, Advocates.
               Versus

       SHRI SUDHIR KUMAR GUPTA                    ........Respondent

Through: Sh. Sanjeev Sindhwani, Sr. Advocate with Sh. Anupam Srivastava, Sh. Anil Kumar Chandel and Sh. Sharmistha Ghosh, Advocates.

+      FAO(OS) 327/2013
       SUDHIR KUMAR GUPTA                     ............Appellant

Through: Sh. Sanjeev Sindhwani, Sr. Advocate with Sh. Anupam Srivastava, Sh. Anil Kumar Chandel and Sh. Sharmistha Ghosh, Advocates.

Versus

SATYA PAL GUPTA ........Respondent Through: Sh. Jayant Bhushan, Sr. Advocate with Sh. Atul Sharma and Sh. Nitin Jain, Advocates.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA

MR. JUSTICE S. RAVINDRA BHAT

% RFA (OS) 77/2013 is allowed and FAO(OS) 327/2013 is dismissed. The parties are directed to be present before the concerned Registrar on 8th

RFA (OS) 77/2013 & FAO(OS) 327/2013 Page 1 May, 2016 for further directions. There shall be no order as to costs.

For detailed judgment, the decision dated 29.04.2016 in RFA (OS) 76/2013 may be referred to.

S. RAVINDRA BHAT (JUDGE)

DEEPA SHARMA (JUDGE) APRIL 29, 2016

RFA (OS) 77/2013 & FAO(OS) 327/2013 Page 2