Delhi High Court - Orders
Dr. Vishvas Kumar Sharma vs Zomato Media Private Limited & Anr on 19 September, 2023
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 447/2019
DR. VISHVAS KUMAR SHARMA
..... Plaintiff
Through: Mr. Akshat Bajpai, Ms. Ishanee
Sharma, Mr. Shobhit Trehan,
Ms. Renuka Parmanand,
Advocates
versus
ZOMATO MEDIA PRIVATE LIMITED & ANR
..... Defendant
Through: Mr. Divjyot Singh (VC),
Mr. Nipun Dwivedi, Advocates
for D-1.
CORAM:
JOINT REGISTRAR (JUDICIAL) Dr. AJAY
GULATI (DHJS)
ORDER
% 19.09.2023 I.A No. 7518/2023 filed by plaintiff for discovery by interrogatories under Order XI Rule 1 CPC.
Reply on behalf of defendant no. 1 is yet to be filed since an application seeking condonation of delay in filing the present I.A i.e. I.A No. 4017/2023, is still pending. Consequently, reply shall be filed once I.A No. 4017/2023 is decided.
I.A No. 7519/2023 under section 151 CPC r/w section 5 of the Limitation Act, 1963 seeking condonation of delay of 19 days in re-filing I.A No. 7518/2023.
Ld. Counsel for the defendant submits that he does not wish to file the reply. However oral submissions have been addressed. No substantial ground has been listed in the application since condonation of 19 days in re-filing I.A No. 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 22/09/2023 at 21:58:21 7518. However, since the delay is minor, application is allowed subject to cost of Rs.2000/- to be deposited in the High Court Bar Clerk Association.
Application stands disposed off.
I.A No. 4017/2023 u/s 151 CPC r/w section 5 of the Limitation Act, 1963 seeking condonation of delay of 70 days in filing the application for interrogatories (I.A. 7518/2023).
Ld. Counsel for the defendant prays for an opportunity to address arguments.
At request, put up for arguments on the next date of hearing.
I.A No. 11423/2019 filed by plaintiff u/s 151 CPC for permission to file digital records / CD and annexures having dim impression in plaint.
Pleadings are complete.
CS(COMM) 447/2019 Defendant no.2 has been deleted.
Pleadings qua defendant no.1 are complete. In view of above I.A's, re-notify on 20.12.2023.
AJAY GULATI - I (DHJS), JOINT REGISTRAR (JUDICIAL) SEPTEMBER 19, 2023/sk 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 22/09/2023 at 21:58:21