Delhi High Court - Orders
Zest Systems Pvt. Ltd vs Center For Vocational And ... on 14 February, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 513/2017
ZEST SYSTEMS PVT. LTD. ..... Plaintiff
Through: Mr. N.K. Kantawala, Ms. Ikshita
Parihar, Mr. Amaya M. Nair,
Advocates [9818269100].
versus
CENTER FOR VOCATIONAL AND
ENTREPRENEURSHIP STUDIES & ANR ..... Defendants
Through: Mr. Anmol Arya, Advocate for
defendant Nos. 2 and 3 with
defendant No. 3 (Vishal Gupta).
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 14.02.2023 CRL.M.A.41515/2019
1. The plaintiff has filed this application for institution of criminal proceedings under Section 340 of Code of Criminal Procedure, 1973 against Mr. Arindum Chaudhary, Mr. Vishal Gupta and Mr. Soumen Chaudhry.
2. Notice was originally issued to the respondents in this application on 29.11.2019. Due to their non-appearance, Court Notice was issued on 23.03.2022, pursuant to which Ms. Shweta Singh, learned counsel, entered appearance on behalf of the respondent Nos. 2, 3 and 4, as recorded in the order dated 20.05.2022, and sought time to file a vakalatnama and reply. However, vakalatnama and reply has been filed only on behalf of Mr. Arindum Chaudhary, and Mr. Vishal Gupta. As far Signature Not Verified Digitally Signed By:SHITU NAGPAL CS(COMM) 513/2017 Page 1 of 2 Signing Date:15.02.2023 11:55:48 as Mr. Soumen Chaudhary is concerned, Mr. N.K. Kantawala, learned counsel for the plaintiff/applicant, submits that, at his risk, the said respondent be deleted from the array of parties in the application. It is so ordered. Amended memo of parties be filed within one week.
3. The respondent No.1 in the application is Centre for Vocational and Entrepreneurship Studies ["CVES"]. Notice of this application has not been issued to CVES.
4. As far as the respondent Nos. 2 and 3 are concerned, they have filed a reply to the application, and the plaintiff/applicant has also filed a rejoinder. Certain new documents have been attached to the rejoinder to which the said respondents seek time to file a surrejoinder. They may file an additional affidavit in this application within two weeks positively.
5. List on 26.04.2023.
I.A. 7322/2020 (for directions) Mr. Kantawala states that this application has been rendered infructuous, as the suit is proceeding before the learned Local Commissioner.
The application is disposed of as infructuous. CS(COMM) 513/2017 I am informed that the recording of evidence is in progress before the learned Local Commissioner.
List the suit, alongwith all pending applications, for case management on 26.04.2023.
PRATEEK JALAN, J FEBRUARY 14, 2023/'Bhupi'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL CS(COMM) 513/2017 Page 2 of 2 Signing Date:15.02.2023 11:55:48