Jamna Datwani vs Janak Datwani & Ors
2020 Latest Caselaw 1181 Del

$~1 (SPL.DB)
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CON. CAS(C) 87/2020
     JAMNA DATWANI                             ..... Petitioner
                     Through: Mr. Deepak Khosla, Adv.

                  versus

     JANAK DATWANI AND ORS.
                                                         ..... Respondents
                           Through:   Mr. Abhimanyu Mahajan,
                                      Ms. Anubha Goel, Ms. Tanisha Bawa
                                      and Mr. Mayank Joshi, Advs. for R-1
     CORAM:
     HON'BLE MR. JUSTICE V. KAMESWAR RAO
     HON'BLE MS. JUSTICE ANU MALHOTRA
                  ORDER

% 19.02.2020

CM APPL. 6806/2020 (for exemption) Exemption allowed subject to all just exceptions. The application stands disposed of. CM APPL. 6805/2020 (for early hearing) This is an application for early hearing of the petition. Mr.Khosla wishes to withdraw the application. The application is dismissed as withdrawn. List the petition on the date already fixed, i.e. March 13, 2020.

V. KAMESWAR RAO, J

ANU MALHOTRA, J FEBRUARY 19, 2020/bh