Delhi High Court - Orders
Condonation Of Delay Of 66 Days In Filing ... vs Delhi Guest House Services Private ... on 29 March, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 121/2020, I.A. No.3797/2020 (u/O-XXXIX R-1 & 2), I.A.
No.3798/2020 (u/S 26 r/w s-17 & 19 of Domestic Violence Act), I.A.
No.3799/2020 (O-II R-2(3)), I.A. No.3800/2020 (u/O-XXXII A R-2),
I.A. No.3804/2020 (u/O-XXXIX R-1 & 2), I.A. No.7305/2020 (for
condonation of delay of 66 days in filing Reply in I.A.
No.3804/2020), I.A. No.7350/2020 (u/O-XI R-12), I.A.
No.8642/2020 (u/O-VIII R-1), I.A. No.8643/2020 (for exemption),
I.A. No.8644/2020 (for exemption), I.A. No.8645/2020 (u/O-VIII R-
1), I.A. No.8822/2020 (u/O-VII R-11), I.A. No.8823/2020 (u/O-VII
R-11), I.A. No.8824/2020 u/(O-VII R-11), I.A. No.12133/2020 (u/O-
XXXIX R-1 & 2) & I.A. No.4683/2021(for exemption)
NAS ..... Plaintiff
Through: Mr. Dayan Krishnan, Senior
Advocate with Mr. Anil Airi, Senior
Advocate, Ms. Malavika Rajkotia,
Mr. Rishabh Sancheti, Mr. Pranaya
Goyal, Ms. Aakashi Lodha, Mr.
Dharav Shah, Ms. Apoorva Kaushik,
Mr. Dhawal Desai, Ms. Akriti Tyagi
and Ms. Riya Krishnamurthy,
Advocates.
versus
DELHI GUEST HOUSE SERVICES PRIVATE LIMITED & ORS.
..... Defendants
Through: Dr. A.M. Singhvi, Senior Advocate
with Ms. Anindita Roy Chowdhury
and Ms. Vatsala Rai, Advocates for
D-1.
Mr. Rajiv Nayar, Senior Advocate
with Ms. Anindita Roy Chowdhury,
Ms. Vatsala Rai and Mr. Pradyumna
Sharma, Advocates for D-2, D-4 to
D-6, D-10 and D-11.
Signature Not Verified
Digitally Signed By:MAMTA
ARYA CS(OS) 121/2020 Page 1 of 2
Signing Date:01.04.2022
18:29:39
Mr. Rohit Puri, Advocate for D-7 and
D-8.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 29.03.2022 Part arguments on behalf of senior counsel for the plaintiff have been heard.
List for remaining arguments on 8th April, 2022.
AMIT BANSAL, J.
MARCH 29, 2022 at Signature Not Verified Digitally Signed By:MAMTA ARYA CS(OS) 121/2020 Page 2 of 2 Signing Date:01.04.2022 18:29:39