Delhi High Court - Orders
Ramanlal Kishandas Kothari And Anr vs Aska Equipments Pvt.Ltd. And Ors on 15 May, 2024
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 468/2023, CC(COMM) 14/2023, I.A. 13568/2023, I.A.
13571/2023, I.A. 13572/2023, CC(COMM) 5/2024, I.A. 4154/2024 &
I.A. 4155/2024
RAMANLAL KISHANDAS KOTHARI AND ANR ..... Plaintiffs
Through: Mr. Animesh Rastogi, Ms. Neha
Rastogi, Mr. Vibhor Singh and Ms.
Sandhya Maniyar, Advs.
versus
ASKA EQUIPMENTS PVT.LTD. AND ORS. ..... Defendants
Through: Mr. Saikrishna Rajagopal, Ms. Sneha
Jain, Ms. Garima Sawhney, Mr.
Amitavo Mitra, Ms. Priyam Lizmary
Cherian and Mr. Ayush Saxena,
Advs. for D-1.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 15.05.2024
1. Mr. Saikrishna Rajagopal, Counsel for the defendant seeks to press his application under Order XXXIX Rule 4 CPC. An ex-parte ad interim was passed on 16th February, 2023, later altered by order of this Court dated 08th February, 2024.
2. Even after Passover, counsel for the plaintiff states that Mr. Siddhant Yadav, Senior Counsel, is not available.
3. Counsel for the plaintiff shall file its note of arguments not exceeding three pages on or before 23rd May, 2024 with copies to the opposing side.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/05/2024 at 23:25:25
4. Accordingly, list on 27th May, 2024.
5. Order be uploaded on the website of this Court.
ANISH DAYAL, J MAY 15, 2024/MK This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/05/2024 at 23:25:25