JOTI JITEN BHATT Vs. KALPANA SHARMA

JUDGEMENT

(1.) Issue summons to the defendants by ordinary process, registered cover as well as through approved courier, returnable before the Joint Registrar (Original) on 27th Sept., 2007. The matter shall be taken up for admission and denial of documents before the Joint Registrar (Original) on that date. The matter shall thereafter be placed before this court for framing of issues on 22nd Jan., 2008.

(2.) The plaintiff is given liberty to file replication, if any, to the written statement which may be filed by the defendants before the next date of hearing. The parties shall file all original documents along with their respective pleadings before the next date of hearing. I.A. No. 8237/2007

(3.) Notice, returnable on 22nd Jan., 2008.