Vishal Sharma vs Ghanshyam Sharma
2022 Latest Caselaw 3196 Del

                                            Neutral Citation Number 2022/DHC/005315



                          $~47
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                 Judgment delivered on: 01.12.2022

                          +        CM(M) 1340/2022 and CM No. 52038/2019 and 52039/2022

                                   VISHAL SHARMA                                      ..... Petitioner
                                                      versus
                                   GHANSHYAM SHARMA                                   ..... Respondent
                          Advocates who appeared in this case:
                          For the Petitioner  : Mr. Mayank Khurana, Advocate
                          For the Respondents : None
                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                      JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

1. After some arguments, learned counsel for the Petitioner requests for extension of further time to furnish Bank Guarantee or any other equivalent document to the satisfaction of the learned Trial Court.

2. Accordingly, petitioner is granted two months time to furnish Bank Guarantee or an appropriate security to the learned Trial Court to its satisfaction.

3. Petition and the application filed herewith are disposed of in above terms.

4. This Court has not considered the merits of the matter.

TUSHAR RAO GEDELA, J

DECEMBER 01, 2022/yg

Signature Not Verified Digitally Signed By:VINOD KUMAR

16:40:32