SHIVKUMAR NIRANJANLAL DALMIA Vs. SURENDRAKUMAR NIRANJANLAL DALMIA

JUDGEMENT

(1.) The captioned matter has been heard by me in Chambers from time to time, for some time now. The Dalmia family members, who are parties to the suit proceedings, are at a very advanced stage of arriving at a possible family settlement to resolve all their family disputes.

(2.) The Learned Magistrate is requested to simpliciter adjourn the CASE NO.422/PW/2020 and CASE NO.157/PW/2021 (EOW General Cheating 2 vs. Ashok Kumar Dalmia) which are likely to be listed on 25/11/2021 to enable the parties to arrive at a possible family settlement.

(3.) Time granted to Plaintiff No.1 to file quarterly accounts as recorded in paragraph 4(h) of the Order dtd. 7/10/2019 is extended by one week from today.