Delhi High Court - Orders
M/S Aamazone Exports Llp vs Sh. Jagdish Tytler on 24 December, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 714/2023
M/S AAMAZONE EXPORTS LLP .....Plaintiff
Through: Mr. Anupam Srivastava, Senior
Advocate with Mr. Vasuh Misra,
Advocates
versus
SH. JAGDISH TYTLER .....Defendant
Through: Mr. Ilesh Shukla and Mr. Samarth
Tyagi, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 24.12.2024 I.A. 49599/2024 (under Order VII Rule 14 read with Section 151 CPC, 1908 for filing of additional documents on behalf of the plaintiff)
1. This is an application filed by the plaintiff for placing on record additional documents enlisted in paragraph 4 of the captioned application.
2. The documents enlisted at paragraph 4 are certified copies of the annual returns of M/s Amazon Exports Pvt. Ltd and copy of a complaint dated 28.06.2023 filed by the defendant before SHO at P.S Kapashera.
3. Considering the fact that the documents pertain to the records maintained by statutory authorities, the captioned application is allowed without prejudice to the rights and contentions of the defendant.
4. The defendant is directed to file its affidavit of admission/denial of documents within four (4) weeks. The defendant will be at liberty to place CS(OS) 714/2023 Page 1 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/12/2024 at 22:18:57 on record any additional rebuttal documents to be within four (4) weeks thereafter.
5. With the aforesaid directions, the application stands disposed of. I.A. 48374/2024 (under Section 151 CPC for condonation of delay in filing the written statement filed by the defendant)
6. This is an application filed by the defendant seeking condonation of delay in filing written statement along with affidavit of admission/denial of documents filed by the plaintiff.
7. Learned counsel for the plaintiff states that he has no objection to the relief prayed for.
8. Accordingly, the captioned application is allowed. The delay is condoned and the written statement along with affidavit of admission/denial of documents is directed to be taken on record.
I.A. 48940/2024 (for condonation of delay in filing the replication under Chapter VII Rule 5 of the Delhi High Court (Original Side) Rules, 2018 read with section 151 CPC on behalf of the plaintiff)
9. This is an application filed by the plaintiff seeking condonation of delay in filing replication.
10. Learned counsel for the defendant states that he has no objection to the relief prayed for.
11. Accordingly, the captioned application is allowed. The delay is condoned and the replication is directed to be taken on record. CS(OS) 714/2023
12. The plaintiff is directed to file a Joint Document Schedule within three (3) weeks.
13. The parties are directed to carry out admission/denial of documents CS(OS) 714/2023 Page 2 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/12/2024 at 22:18:57 and marking of exhibits before the learned Joint Registrar (J) on the date already fixed i.e., 23.01.2025.
MANMEET PRITAM SINGH ARORA, J DECEMBER 24, 2024/msh/ms/hp Click here to check corrigendum, if any CS(OS) 714/2023 Page 3 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/12/2024 at 22:18:58