Rajeev Gupta vs Vaneeta Khanna And Ors.
2016 Latest Caselaw 4011 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Reserved on: 04.05.2016
                                              Pronounced on: 25.05.2016

+      RFA (OS) 21/2016, C.M. APPL.8731-8732/2016
       RAJEEV GUPTA                                ............Appellant
                       Through: Sh. Arvind Nigam, Sr. Advocate with Sh.
                       Kartik Nagarkatti, Sh. Abhinav Malhotra, Sh.
                       Manish Sangwan and Ms. Deeksha Rao,
                       Advocates.
            Versus

       VANEETA KHANNA AND ORS.                     ........Respondents

Through: Sh. B. Mohan with Sh. Gyan Sharma and Ms. Harshlata, Advocates, for Respondent Nos. 1 and 2.

Ms. Sonia. A. Menon, Advocate, for Respondent No.3.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA MR. JUSTICE S. RAVINDRA BHAT % RFA (OS) 21/2016 is allowed without any order as to costs. For detailed decision, the judgment dated 25.05.2016 in RFA(OS) 117/2015 may be referred to.

S. RAVINDRA BHAT (JUDGE)

DEEPA SHARMA (JUDGE) MAY 25, 2016

RFA (OS) 21/2016 Page 1