Rina Nagrani vs Col.(Retd) Ajit Nagran
2020 Latest Caselaw 2191 Del

                                      $~9

                                      * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                     Judgment delivered on: 17.07.2020
                                      +      CONT.CAS(C) 298/2020
                                      RINA NAGRANI                                               ..... Petitioner
                                                                   versus

                                      COL. (RETD) AJIT NAGRANI                           ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner:           Mr.Saurabh Soni, Advocate.

                                      For the Respondent:           Mr.Vikas Arora, Advocate.

                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                                                      JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. The hearing was conducted through video conferencing.

2. Learned counsel for the petitioner confirms that the payments as directed by order dated 15.06.2020 have been duly received.

3. Learned counsel for respondent submits that respondent shall henceforth make future payments by depositing the cheques in the account of the petitioner on or before 10th day of each English Calendar month so that the same can be credited into the account on or before 15th day of each English calendar month.

4. Learned counsel for the respondent further prays that his appeal pending before the Appellate Court impugning the order dated 09.06.2017 assessing interim maintenance be directed to be taken up for disposal Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:17.07.2020 17:07:05 CONT CAS(C) 298/2020 Page 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

expeditiously. He submits that the case is covered in the category of cases which can be taken up for final disposal with the consent of parties.

5. Learned counsel for the petitioner submits that he has no objection to the appeal of the respondent being taken up for final disposal expeditiously by the Appellate Court.

6. Learned counsel for respondent submits that he shall be moving an application for expeditious consideration of the appeal by the respondent. Learned counsel for petitioner submits that he shall give his written no objection to the same.

7. Parties are bound by their statement. It is clarified that this order is without prejudice to the rights and contentions of the parties and would not have no bearing on the merits of the appeal filed by the respondent.

8. Learned counsel for petitioner submits that in view of the above statement given by the respondent, he does not wish to press the present petition any further.

9. The petition is accordingly dismissed as withdrawn.

10. Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.

SANJEEV SACHDEVA, J.

JULY 17, 2020/rk

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:17.07.2020 17:07:05 CONT CAS(C) 298/2020 Page 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.