Delhi High Court - Orders
Lifestyle Equities C.V. & Ors vs Royal County Of Berkshire Polo Club Ltd. ... on 29 January, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~OS-7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1031/2018
LIFESTYLE EQUITIES C.V. & ORS. ..... Plaintiff
Through Mr.(name not given), Adv.
versus
ROYAL COUNTY OF BERKSHIRE POLO CLUB LTD. & ORS.
..... Defendant
Through Dr.Sheetal Vohra, Mr.Sridharan
Rajan Ramkumar, Advs. for D-1,2 , 3 and 7
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 29.01.2019 IA No.14178/2018 & IA No.14179/2018 Exemption allowed, subject to all just exceptions. Applications are allowed.
IA No.14177/2018 By this application defendant No.2 prays to take on record additional documents. Learned counsel for plaintiff states that he has no objection to the same.
Documents filed by defendant No.2 are taken on record. Application stands disposed of.
IA No.14180/2018 By this application defendant No.3 prays to take on record additional documents. Learned counsel for plaintiff states that he has no objection to the same.
Documents filed by defendant No.3 are taken on record. Application stands disposed of.
IA No.13853/2018Learned counsel appearing for defendant No.3 states that he would like to withdraw this application. Application is dismissed as withdrawn accordingly.
IA No.13847/2018, 13849/2018, 13850/2018 & 13852/2018 Reply be filed within two weeks. Rejoinder, if any, be filed within four weeks thereafter.
List on 22.4.2019.
JAYANT NATH, J JANUARY 29, 2019 n