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Wakf Khan Bahadur Nawab Abul Hasan ... vs Ishwari Prasad Chaturvedi ...
2023 Latest Caselaw 410 Del

Citation : 2023 Latest Caselaw 410 Del
Judgement Date : 31 January, 2023

Delhi High Court
Wakf Khan Bahadur Nawab Abul Hasan ... vs Ishwari Prasad Chaturvedi ... on 31 January, 2023
                                             Neutral Citation Number 2023/DHC/000783



                          $~59 & 60
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                     Judgment delivered on: 31.01.2023
                          +         CM(M) 1435/2018 & CM APP No. 49557/2018 (Stay)
                                    WAKF KHAN BAHADUR NAWAB ABUL HASAN KHAN
                                                                  ..... Petitioner
                                                           versus
                                    ISHWARI PRASAD CHATURVEDI (DECEASED)
                                    THROUGH LRS & ORS                ..... Respondents

                          60
                          +         CM(M) 729/2019 & CM APP No. 22075/2019 (Stay)
                                    SUDHIR SAREEN                                        ..... Petitioner
                                                           versus
                                    ISHWARI PRASAD CHATURVEDI (SINCE DECEASED)
                                    THR LRS & ORS                     ..... Respondents


                          Advocates who appeared in this case:
                          For the Petitioner              : Mr. Chirag Alagh, Advocate in CM(M)
                                                            1435/2018.
                                                            Mr. Pawan Mathur, Advocate in CM(M)
                                                            729/2019

                          For the Respondents             : Mr. Navjot Kwatra, Advocate for R-1.

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                            JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ]

1. The petitioners in the present petitions challenging the order dated

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:03.02.2023 CM(M) 1435/2018 & conn. matter 1 18:21:31 Neutral Citation Number 2023/DHC/000783

19.11.2018 passed in Suit No. 8789/2016 titled 'Shri Ishwari Prasad Chaturvedi (Since Deceased) through LRs vs Wakf Khan Bahadur Nawab Abul Hasan Khan & Ors', whereby the cross-examination of PW-1 namely Sh. A.K. Chaturvedi was closed on the ground that two opportunities were already given and the matter being one of the oldest, learned Trial Court deemed it appropriate that no further opportunity was required to be granted.

2. With consent of the counsel, on instructions of their parties, the impugned order is set aside and an opportunity to cross-examine PW-1 namely Sh. A.K. Chaturvedi is granted to the petitioners.

3. It is informed by the counsel for the parties that the next date of hearing before the learned Trial Court is fixed for 12.04.2023.

4. Learned Trial Court is directed to permit the petitioners i.e. defendant Nos.1 and 2 and defendant No.3 before the learned Trial Court to conduct cross-examination of PW-1 on and from 12.04.2023 onwards.

5. With the aforesaid directions, nothing survives for the petitions to adjudicate further. Accordingly, the petitions stand disposed of, with no order as to costs

TUSHAR RAO GEDELA, J .

JANUARY 31, 2023/Aj

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:03.02.2023 CM(M) 1435/2018 & conn. matter 2 18:21:31

 
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