Naresh Kher vs Narmada Devi & Ors on 26 February, 2020

[Cites 0, Cited by 1]

Delhi High Court - Orders

Naresh Kher vs Narmada Devi & Ors on 26 February, 2020

Bench: Prateek Jalan

$~10
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+      CS(OS) 1608/2014, I.A. 15180/2019, I.A. 15181/2019
       NARESH KHER                                        ..... Plaintiff
                       Through: Mr. Anunaya Mehta & Mr.Akshay
                                    Deep Singhal, Advocates.

                                   versus

       NARMADA DEVI & ORS                                  ..... Defendants
                   Through:             Mr. Akash Deep, Advocate for D-1
                                        & D-2.
                                        Mr. Ujjwal Jha, Advocate for D-3
                                        & D-4.
                                        Mr. Naveen Pushkarna, Advocate
                                        for D-5
                                        Mr. Harinder Singh, Advocate for
                                        Allahabad Bank/D-6.

CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN

                           ORDER

% 26.02.2020

1. Learned counsel for defendant nos. 1 and 2 states that the said defendants intend to file an amended written statement to the amended plaint. They may do so in accordance with law.

2. Learned counsel for defendant no. 5 states that the said defendant does not wish to file an amended written statement, and will rely upon the contents of the written statement filed in respect of the original plaint.

3. Learned counsel for the plaintiff states that he does not wish to file replication to the amended written statement filed by defendant nos. 3 and 4.

CS(OS) 1608/2014 Page 1 of 2

4. Pursuant to paragraph 3 of the order dated 21.10.2019, learned counsel for defendant nos. 1 and 2, upon instructions from defendant no.2, who is personally present in Court, states that the current address of the said defendants is B-175, Sector-71 Noida, Uttar Pradesh.

5. Learned counsel for the plaintiffs states that I.A. 24924/2014, which is not listed today, has not been disposed of. The Registry will examine the same, and list that application as well, on the next date of hearing, if it is still pending. If the application is pending, any party wishing to file replies to that application may do so within two weeks. Rejoinder, if any, be filed within two weeks thereafter.

6. List before the Joint Registrar for completion of pleadings, admission/denial of documents and marking of exhibits on 16.04.2020.

7. List alongwith pending applications on 11.08.2020.

PRATEEK JALAN, J FEBRUARY 26, 2020 „pv‟/s CS(OS) 1608/2014 Page 2 of 2

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders