Ramesh Chander Sareen vs Navin Sareen & Ors.
2016 Latest Caselaw 6292 Del

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*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+     RFA(OS) 65/2016 & CM 31175/2016, 31177/2016, 31178/2016

                                      Reserved on : 02nd September, 2016
                                      Pronounced on:29th September, 2016

         RAMESH CHANDER SAREEN                 ..... Appellant
                     Through: Mr.Rajender Singh advocate along
                     with appellant in person.

                          versus

         NAVIN SAREEN & ORS.                            ..... Respondents
                      Through:        None


CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE SUNITA GUPTA


SANJIV KHANNA, J.

For the reasons set out in our judgment and order passed today in RFA(OS)No.38/2016, the present appeal filed by Ramesh Chander Sareen has to be dismissed. In fact, when the appeal had come for hearing, the counsel for the appellant in the present appeal had simply relied upon the arguments addressed by the appellant herein and the counsel for the appellants in RFA(OS)No.38/2016. Further, the appellant herein has not questioned and challenged the preliminary decree of partition and had only raised objections to the impleadment of Navneet Singh Anand. The appeal

is accordingly dismissed in terms of our decision in RFA(OS)No.38/2016. There will be no order as to costs.

-sd-

(SANJIV KHANNA) JUDGE

-sd-

(SUNITA GUPTA) JUDGE SEPTEMBER 29, 2016 ssn/VKR