Harish Khatri vs Roman Khatri & Ors.
2023 Latest Caselaw 4018 Del

                          $~27
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                  Judgment delivered on: 05.10.2023
                          +       CRL.M.C. 4153/2023

                                  HARISH KHATRI                                       ..... Petitioner
                                                    versus

                                  ROMAN KHATRI & ORS                                 ..... Respondent


                          Advocates who appeared in this case:

                          For the Petitioner        :        Mr. Ankur Mahindro, Mr. Ankush
                                                             Satija and Mr. Rohit Bishnoi, Advocate

                          For the Respondent        :        Mr. Anil Basoya, Mr. Akash Gahlot
                                                             and Mr. Rohit Lohia, Advocates

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                    JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ]

1. Mr. Anil Basoya, learned counsel enters appearance on behalf of the respondents, alongwith respondent no.1 in person, through VC.

2. After some deliberations, learned counsel, on instructions, have agreed that the learned Trial Court be directed to dispose of the litigation expeditiously.

3. It is made clear that this Court has not made any observations on the merits or demerits of the present petition. The contentions raised by

Signature Not Verified Digitally Signed

Signing Date:09.10.2023 14:44:51 the petitioner, have not been examined. The rights of the parties shall remain unaffected by the contentions raised in the present petition.

4. In view of the above, this Court is of the considered opinion that the interest of justice would be subserved in case the learned Trial Court is directed to expeditiously dispose of the petition.

5. Accordingly, learned MM-03, Mahila Court, District South East, Saket, is directed to dispose of the petition bearing CT Case No. 462664/2016 titled Roman Khatri vs. Harish Khatri, expeditiously, preferably within nine months from the date of the receipt of this order.

6. A copy of the order be sent to the Court concerned.

7. The petition is disposed of in above terms.

TUSHAR RAO GEDELA, J.

OCTOBER 05, 2023 Aj

Signature Not Verified Digitally Signed

Signing Date:09.10.2023 14:44:51