PARIDHI AGGARWAL Vs. RAM KUMAR AGGARWAL & ORS

JUDGEMENT

(1.) Adjournment is sought on behalf of the petitioner.

(2.) However, this petition to sue as an indigent person is pending for the last nearly three years and cannot be repeatedly adjourned for arguments. I have thus asked the counsel for the respondent No.1 and counsel for the respondents No.3 & 4, whether the petitioner is an indigent person.

(3.) The counsel for the respondent No.1 has argued (i) that the petitioner is studying in Symbiosis Law School, Noida, Uttar Pradesh; (ii) that the petitioner is very affluent; (iii) that the petitioner is staying in Punjabi Bagh, New Delhi; and, (iv) that the petitioner is very well to do.