RAJEEV GUPTA vs. VANEETA KHANNA AND ORS.

* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 04.05.2016
Pronounced on: 25.05.2016
+ RFA (OS) 21/2016, C.M. APPL.8731-8732/2016
RAJEEV GUPTA …………Appellant
Through: Sh. Arvind Nigam, Sr. Advocate with Sh.
Kartik Nagarkatti, Sh. Abhinav Malhotra, Sh.
Manish Sangwan and Ms. Deeksha Rao,
Advocates.
Versus
VANEETA KHANNA AND ORS. ……..Respondents
Through: Sh. B. Mohan with Sh. Gyan Sharma and
Ms. Harshlata, Advocates, for Respondent Nos. 1
and 2.
Ms. Sonia. A. Menon, Advocate, for Respondent
No.3.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE DEEPA SHARMA
MR. JUSTICE S. RAVINDRA BHAT
%
RFA (OS) 21/2016 is allowed without any order as to costs.
For detailed decision, the judgment dated 25.05.2016 in RFA(OS)
117/2015 may be referred to.
S. RAVINDRA BHAT
(JUDGE)
DEEPA SHARMA
(JUDGE)
MAY 25, 2016
RFA (OS) 21/2016 Page 1