Delhi High Court - Orders
Isherdas Sahni And Bros vs Impresario Entertainment And ... on 24 July, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM)No. 274/2020 & I.A. Nos. 6035-39/2020
ISHERDAS SAHNI AND BROS. ....Plaintiff
Through : Mr. Amit Bhagat, Adv.
versus
IMPRESARIO ENTERTAINMENT AND HOSPITALITY PVT.
LTD. ....Defendant
Through : Mr. Jenis Francis, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 24.07.2020 [Court hearing convened via video-conferencing on account of COVID-19] I.A.No.6038/2020
1. Allowed, subject to just exceptions.
I.A.No.6039/20202. Allowed, subject to the plaintiff curing the deficiencies referred to in the captioned application within five days of the lockdown qua this Court being lifted.
CS(COMM)No.274/2020 & I.A. Nos. 6035/2020 [u/O XXXIX Rule 1 and 2 of the CPC], 6036/2020 [u/O XV-A of the CPC], and 6037/2020 [u/O XII Rule 6 of the CPC]
3. Issue summons in the suit and notice in the captioned applications.
CS(COMM)No.274/2020 page 1 of 2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date26.07.2020 08:01 3.1 Mr. Jenis Francis accepts service on behalf of the defendant.
4. The defendant will file its written statement in the suit and reply to the captioned applications within 10 days from today.
5. Furthermore, on the next date of hearing, Mr. Francis will return with instructions as to whether the defendant, without prejudice to its rights and contentions on the merits of the case, would like to hand over the possession of the demised premises to the plaintiff.
6. Renotify the matter on 25.08.2020.
RAJIV SHAKDHER, J JULY 24, 2020 Aj/KK Click here to check corrigendum, if any CS(COMM)No.274/2020 page 2 of 2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date26.07.2020 08:01