Hassad Food Company Q.S.C. & Anr vs Bank Of India & Ors on 23 November, 2020

[Cites 2, Cited by 2]

Delhi High Court - Orders

Hassad Food Company Q.S.C. & Anr vs Bank Of India & Ors on 23 November, 2020

Bench: Mukta Gupta

$~10
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 9/2018
      I.A.2464/2018 (under Order VII Rule 11 (d) CPC-by defendant No.8)
      HASSAD FOOD COMPANY Q.S.C. & ANR.            ..... Plaintiff
              Represented by: Mr. Samar Kachwaha, Mr. Ankit
                              Khushu Mr. Aayush Marwah,
                              Advocates.

                          versus

      BANK OF INDIA & ORS.                                 ..... Defendant
               Represented by:          Mr. Adhish Rajvanshi, Adv. for
                                        D-1 to 3, 5 & 6.
                                        Ms. Jagriti Ahuja, Adv. for
                                        D-7/HSBC.
                                        Mr. B.L. Wali, Mr. Lokesh Bhardwaj,
                                        Advs. for D-8.
                                        Ms. Usha Singh, Mr. Kumar
                                        Vishwjeet, Advs. for D-9.
      CORAM:
      HON'BLE MS. JUSTICE MUKTA GUPTA
                          ORDER

% 23.11.2020 The hearing has been conducted through Video Conferencing. I.A.10885/2020 (Exemption from filing notarised and apostilled affidavit)

1. Plaintiff/ applicant is exempted from filing the notarized and apostilled affidavit of the plaintiff at this stage and the same be filed within eight weeks.

2. Application is disposed of.

Signature Not Verified Digitally Signed By:JUSTICE

CS(COMM) 9/2018 PageGUPTA MUKTA 1 of 2 Signing Date:24.11.2020 12:34:51 I.A.10884/2020 (Exemption from filing original documents) Exemption allowed subject to just exceptions. Original documents if any be filed within two weeks of the resumption of the normal Court functioning.

I.A.10883/2020 (Under Order XI Rule 1 Commercial Courts Act-by plaintiff)

1. By this application the plaintiff seeks leave to file additional documents which are the four orders of this Court in the company petition as also the copy of the final report of the Serious Fraud Investigation Office (in short SFIO) dated 19th July, 2018, copy whereof has been received by the applicant only in the end of October, 2020.

2. Notice. Leaned counsels for the defendant Nos. 1 - 3, 5 & 6, 7, 8 and 9 accept notice. Reply affidavit be filed within four weeks. Rejoinder affidavit within three weeks thereafter.

3. Notice be now issued to defendant No.4 and defendant No.10 on the plaintiff/applicant taking steps through e-mail/SMS/Whatsapp returnable before this Court on 18th January, 2021.

4. Learned counsels for the defendants state that the copy of the final report of SFIO is illegible. Learned counsel for the plaintiff/applicant states that a typed copy thereof will be filed within one week and served to learned counsels for the defendants.

5. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

NOVEMBER 23, 2020
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                                                                    Signature Not Verified
                                                                    Digitally Signed By:JUSTICE
CS(COMM) 9/2018                                                        PageGUPTA
                                                                    MUKTA        2 of 2
                                                                    Signing Date:24.11.2020
                                                                    12:34:51

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Delhi High Court - Orders