Delhi High Court - Orders
Mahesh Gupta & Anr vs Chetan Tapadiya & Anr on 23 January, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~OS-6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 762/2018
MAHESH GUPTA & ANR ..... Plaintiffs
Through Ms.Rajeshwati H. and Mr. Kumar
Chitranshu, Advs.
versus
CHETAN TAPADIYA & ANR ..... Defendants
Through Mr.Mohan Vidhani, Mr.Rahul
Vidhani and Mr.Ashish Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 23.01.2019 IA No...........................................(u/O 39 R 1 & 2 CPC) IA No...........................................(u/O 39 R 4 CPC) IA No...........................................(u/O 39 R 2A CPC) Let the Registry number these applications. List these applications for arguments on 03.04.2019. Parties will file brief written submissions two days before the date of hearing. A copy of the written submissions be also handed over to the Court Master one day prior to the date of hearing.
No adjournment will be granted on that date. CS(COMM) 762/2018 A copy of the affidavit by way of evidence filed by the plaintiffs be also supplied to the learned counsel for the defendants.
JAYANT NATH, J JANUARY 23, 2019 rb