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Delhi High Court - Orders

Interglobe Technology Quotient Pvt Ltd vs Keshav Forex And Travels Pvt. Ltd on 5 February, 2024

Author: Jasmeet Singh

Bench: Jasmeet Singh

                                    $~4
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CS(COMM) 159/2021
                                                INTERGLOBE TECHNOLOGY QUOTIENT PVT LTD
                                                                                                                               ..... Plaintiff
                                                                                      Through:                  Mr. Tanumoy Majumder, Adv.

                                                                                      versus

                                                KESHAV FOREX AND TRAVELS PVT. LTD. ..... Defendant
                                                                                      Through:                Mr. Bhavya Sethi, Mr. Shiren
                                                                                                              Khurana, Mr. Manjit Singh, Advs.
                                                CORAM:
                                                HON'BLE MR. JUSTICE JASMEET SINGH
                                                                                      ORDER

% 05.02.2024 I.A. 15121/2023

1. This is an application seeking condonation of delay of 13 days in filing the transcript of the electronic record (CD).

2. Issue notice. Mr. Khurana, learned counsel for the defendant accepts notice.

3. For the reasons stated in the application, the application is allowed and the delay of 13 days in filing the transcript of the electronic record is condoned.

I.A. 15338/2023

4. Mr. Khurana, learned counsel for the defendant on instructions from the main counsel states that in terms of the order dated 24.04.2023, he may be provided the transcripted CD for the defendant's perusal and in case there is any document which is required by the defendant from that CD, the same 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 08/02/2024 at 21:00:48 shall be informed to the plaintiff, who shall place the same on record. The same is acceptable to the learned counsel for the plaintiff.

5. Mr. Majumdar, learned counsel for the plaintiff also states that from the contents of the entire CD, the plaintiff is only relying on 2 pages which have already been filed and copy will also be given to the learned counsel for the defendant.

6. In view of the directions passed today, the present application is also disposed of.

CS(COMM) 159/2021

7. List on 02.05.2024.

JASMEET SINGH, J FEBRUARY 5, 2024/DM Click here to check corrigendum, if any 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 08/02/2024 at 21:00:48