Delhi High Court - Orders
Montreaus Resorts P.Ltd vs Vikram Bakshi & Ors on 29 April, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~C3 to C8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CCP(CO.) 15/2008 & CO.APPL. 1091/2008, CO.APPL.
1092/2008, CO.APPL. 1093/2008, CO.APPL. 1163/2008,
CO.APPL. 1164/2008, CO.APPL. 1178/2008, CO.APPL.
259/2009, CO.APPL. 702/2009, CO.APPL. 734/2009,
CO.APPL. 740/2009, CO.APPL. 741/2009, CO.APPL.
1582/2009, CO.APPL. 111/2010, CO.APPL. 197/2010,
CO.APPL. 581/2020, CO.APPL. 582/2020, CO.APPL.
194/2021, CO.APPLL 1156/2008
MONTREAUS RESORTS P.LTD. ..... Petitioner
Through: Mr. Deepak Khosla, Adv.
versus
VIKRAM BAKSHI & ORS. ..... Respondents
Through: Mr. Jay Savla, Sr. Advocate
with Mr. Anand M. Mishra,
Adv.
C4
+ CCP(CO.) 11/2009 & CO.APPL. 1199/2009, CO.APPL.
1200/2009, CO.APPL. 1201/2009, CO.APPL. 15/2011,
CO.APPL. 16/2011, CO.APPL. 1627/2011, CO.APPL.
1628/2011, CO.APPL. 322/2012 CO.APPL. 542/2012,
CO.APPL. 543/2012, CO.APPL. 544/2012, CO.APPL.
3931/2016, CO.APPL. 3957/2016, CO.APPL. 4009/2016,
CO.APPL. 653/2019, CO.APPL. 1010/2019, CO.APPL.
1011/2019, CO.APPL. 1035/2019, CO.APPL. 572/2020,
CO.APPL. 573/2020, CO.APPL. 48/2021, CO.APPL. 49/2021,
CO.APPL. 50/2021, CO.APPL. 51/2021, CO.APPL. 195/2021,
CO.APPL. 426/2021, CO.APPL. 427/2021, CO.APPL.
511/2021, CO.APPL. 512/2021, CO.APPL. 513/2021
MONTREAUX RESORTS(P) LIMITED & ORS..... Petitioner
Through: Mr. Deepak Khosla, Adv.
versus
VIKRAM BAKSHI AND OTHERS ..... Respondents
Through: Mr. Jay Savla, Sr. Advocate
with Mr. Anand M. Mishra,
Adv.
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 01/05/2024 at 00:22:04
C5
+ CCP(CO.) 2/2010 & CO.APPL. 36/2010, CO.APPL. 37/2010
CO.APPL. 38/2010, CO.APPL. 3936/2016, CO.APPL.
1213/2017, CO.APPL. 1255/2017, CO.APPL. 1210/2019,
CO.APPL. 1313/2019, CO.APPL. 1314/2019, CO.APPL.
1371/2019, CO.APPL. 575/2020, CO.APPL. 576/2020,
CO.APPL. 225/2021, CO.APPL. 282/2021, CO.APPL.
419/2021, CO.APPL. 420/2021, CO.APPL. 592/2021,
CO.APPL. 593/2021, CO.APPL. 733/2021, CO.APPL.
734/2021
M/S MONTREAUX RESORTS(P) LIMITED & ORS
..... Petitioners
Through: Mr. Deepak Khosla, Adv.
versus
VIKRAM BAKSHI ..... Respondent
Through: Mr. Jay Savla, Sr. Advocate
with Mr. Anand M. Mishra,
Adv.
C6
+ CO.A(SB) 35/2014 & CO.APPL. 735/2021, CO.APPL.
736/2021, CO.APPL. 131/2022, CO.APPL. 132/2022
MR. VIKRAM BAKSHI & ORS. ..... Appellants
Through: Mr. Jay Savla, Sr. Advocate
with Mr. Anand M. Mishra,
Adv.
versus
MRS. SONIA KHOSLA & ORS. ..... Respondents
Through: Mr. Deepak Khosla, Adv.
C7
+ CRL.M.(CO.) 3/2008 & CO.APPL. 577/2020, CO.APPL.
625/2020, CO.APPL. 626/2020, CO.APPL. 109/2022 ,
CO.APPL. 110/2022, CO.APPL. 129/2022, CO.APPL.
130/2022
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 01/05/2024 at 00:22:04
SONIA KHOSLA ..... Petitioner
Through: Mr. Deepak Khosla, Adv.
versus
VIKRAM BAKSHI & ORS ..... Respondents
Through: Mr. Jay Savla, Sr. Advocate
with Mr. Anand M. Mishra,
Adv.
C8
+ CRL.M.(CO.) 4/2019 & CO.APPL. 616/2021
MR. R.P. KHOSLA ..... Petitioner
Through: Mr. Deepak Khosla, Adv.
versus
ANAND MOHAN MISHRA (ADV.) & ORS...... Respondents
Through: Mr. Jay Savla, Sr. Advocate
with Mr. Anand M. Mishra,
Adv.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 29.04.2024
1. It is submitted that the parties are negotiating for an amicable settlement.
2. Re-notify on 08.08.2024.
DHARMESH SHARMA, J.
APRIL 29, 2024/sm 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 01/05/2024 at 00:22:05