Delhi High Court - Orders
Rule 1 & 2 Cpc) Sandip Kumar Roy Choudhary ... vs Indian Plumbing Association Through ... on 27 January, 2021
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 58/2021 and I.A. 1247/2021 (Under Order XXXIX
Rule 1 & 2 CPC)
SANDIP KUMAR ROY CHOUDHARY & ANR. ..... Plaintiffs
Through: Mr. Atul Sharma, Mr. Abhishek
Sharma, Ms. Ashly Cherian and
Ms. Harshita Agarwal, Advocates
versus
INDIAN PLUMBING ASSOCIATION
THROUGH PRESIDENT GURMIT SINGH ARORA ..... Defendant
Through: Mr. Rakesh Munjal, Sr. Advocate
with Mr. Vineet Bhagat, Advocate
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 27.01.2021
1. Plaint be registered as suit.
2. Issue summons in the suit and notice in the application to the defendant.
3. Mr. Vineet Bhagat, learned counsel for the defendant, who appears on advance notice, accepts summons in the suit and notice in the application.
4. Written statement to the suit and reply affidavit to the application must be filed by the defendant within thirty days from today. The defendant shall also file the affidavits of admission/denial of documents filed by the plaintiffs, failing which written statement shall not be taken on record.
5. The plaintiffs are at liberty to file replication and rejoinder affidavits thereto within two weeks after filing of the written statement. The replication shall be accompanied by the affidavits of admission/denial in respect of the documents filed by the defendant, failing which the replication shall not be taken on record.
6. List before the learned Joint Registrar on 09.03.2021 for completion of the pleadings and admission/denial of documents.
7. Mr. Rakesh Munjal, learned Senior Counsel for the defendant, on instructions, submits that 'Agenda No. 4' as circulated in the Meeting Notice dated 06.01.2021, shall not be taken up and put to vote to the extent that is prejudicial to the rights of the plaintiffs as asserted in the suit, in the '49th National Executive Committee Meeting' proposed to be convened on 28.01.2021 or in any other meeting of the 'National Executive Committee' till the next date of hearing.
8. List the suit and the application before the Court on 26.03.2021.
MANOJ KUMAR OHRI, J JANUARY 27, 2021 na Click here to check corrigendum, if any