Delhi High Court - Orders
M/S Jainsons Westend Pvt Ltd & Ors vs S Tarjit Singh & Ors on 15 December, 2022
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~50 to 54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 82/2022
M/S JAINSONS WESTEND PVT LTD & ORS. ..... Appellant
Through: Mr. Arun Batta, Advocate
versus
S TARJIT SINGH & ORS. ..... Respondents
Through: Mr. Asutosh Lohia, Ms. Shraddha
Bhargava, Mr. Varun Raghavan,
Mr.Rohit Saraswat and Mr. Gaurav
Anand, Advocates
51
+ RSA 83/2022
M/S JAINSONS AND COLLECTIONS PVT
LTD & ORS. ..... Appellants
Through: Mr. Arun Batta, Advocate
versus
S.TARJIT SINGH & ORS. ..... Respondents
Through: Mr. Asutosh Lohia, Ms. Shraddha
Bhargava, Mr. Varun Raghavan,
Mr.Rohit Saraswat and Mr. Gaurav
Anand, Advocates
52
+ RSA 84/2022
M/S JAINSONS FINANCE PVT LTD & ORS. ..... Appellant
Through: Mr. Arun Batta, Advocate
versus
S TARJIT SINGH & ORS. ..... Respondents
Through: Mr. Asutosh Lohia, Ms. Shraddha
Bhargava, Mr. Varun Raghavan,
Mr.Rohit Saraswat and Mr. Gaurav
RSA 82/2022 & conn. page 1 of 3
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
Signing Date:19.12.2022
14:55:13
Anand, Advocates
53
+ RSA 85/2022
M/S SAVILLE ROW COLLECTIONS PVT LTD
& ORS. ..... Appellants
Through: Mr. Arun Batta, Advocate
versus
S TARJIT SINGH & ORS. ..... Respondents
Through: Mr. Asutosh Lohia, Ms. Shraddha
Bhargava, Mr. Varun Raghavan,
Mr.Rohit Saraswat and Mr. Gaurav
Anand, Advocates
54
+ RSA 86/2022
M/S POPULAR SALES PVT LTD & ORS. ..... Appellants
Through: Mr. Arun Batta, Advocate
versus
S TARJIT SINGH & ORS. ..... Respondents
Through: Mr. Asutosh Lohia, Ms. Shraddha
Bhargava, Mr. Varun Raghavan,
Mr.Rohit Saraswat and Mr. Gaurav
Anand, Advocates
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 15.12.2022
RSA 82/2022 & conn. page 2 of 3
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
Signing Date:19.12.2022
14:55:13
[ The proceeding has been conducted through Hybrid mode ] CM No.54269/2022 (Exemption) in RSA No.82/2022 CM No.54264/2022 (Exemption) in RSA No.83/2022 CM No.54212/2022 (Exemption) in RSA No.84/2022 CM No.54267/2022 (Exemption) in RSA No.85/2022 CM No.54210/2022 (Exemption) in RSA No.86/2022
1. Allowed subject to all just exceptions. CM No.54268/2022 (cross objections) in RSA No.82/2022 CM No.54263/2022 (cross objections) in RSA No.83/2022 CM No.54211/2022 (cross objections) in RSA No.84/2022 CM No.54266/2022 (cross objections) in RSA No.85/2022 CM No.54209/2022 (cross objections) in RSA No.86/2022
2. These are cross objections in the nature of cross appeal filed on behalf of the Respondents.
3. Issue notice.
4. Notice is accepted by learned counsel appearing on behalf of the Appellant.
5. Reply be filed within three weeks from today. Rejoinder thereto, if any, be filed within two weeks thereafter.
6. List on 25.01.2023, date already fixed.
7. Registry is directed to renumber the aforesaid cross objections which are numbered as Civil Miscellaneous Applications in the correct nomenclature.
TUSHAR RAO GEDELA, J DECEMBER 15, 2022/yg RSA 82/2022 & conn. Page 3 of 3 Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:19.12.2022 14:55:13