Delhi High Court - Orders
Xxxix Rule 1 & 2 Read With Section 151 Cpc ... vs Rohit Kumar Parmar on 26 August, 2021
Author: Asha Menon
Bench: Asha Menon
$~A-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 364/2021, I.A.s.9760/2021 (by the plaintiffs under Order
XXXIX Rule 1 & 2 read with Section 151 CPC for ex-parte ad-
interim injunction) 9761/2021, 9762/2021 & 9763/2021
(Exemptions)
SUNEETI PARKASH MAKEN & ORS. .... Plaintiffs
Through: Mr. Rajiv Kapoor, Mr. Srikant
Sharma & Mr. Ashit Kapoor,
Advocates
versus
ROHIT KUMAR PARMAR .....Defendant
Through: None.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 26.08.2021 [VIA VIDEO CONFERENCING] I.A.9761/2021 (Exemption from filing typed/dim/certified documents)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. I.A. 9762/2021 (Exemption from filing sworn affidavit)
1. For the reasons stated in the application, the same is allowed and the plaintiff is exempted from filing duly attested affidavits.
2. Application is disposed of.
I.A. 9763/2021 (Exemption from filing court fees)
3. In view of the submissions made, the plaintiffs are granted two months' time to file the necessary Court fee.
4. Application is disposed of.
CS Signature Not Verified (OS) 364/2021 Page 1 of 2 Signed By:MANJEET KAUR Signing Date:27.08.2021 16:29:45 CS (OS) 364/2021, I.A.s.9760/2021 (by the plaintiffs under Order XXXIX Rule 1 & 2 read with Section 151 CPC for ex-parte ad- interim injunction
1. The plaint be registered as a suit.
2. Issue summons in the suit and notice in the application to the defendant, by all permissible modes, returnable before the Joint Registrar.
3. The summons shall indicate that the written statement to the suit and reply to the application must be filed by the defendant within thirty days from the date of receipt of the summons. The defendant shall also file the affidavit of admission/denial of the documents filed by the plaintiff.
4. The plaintiff is at liberty to file replication to the written statement and rejoinder to the reply filed by the defendant before the next date of hearing following the filing of the written statement/reply. The replication shall be accompanied by the affidavit of admission/denial in respect of the documents filed by the defendant.
5. List before the Joint Registrar for completion of service and pleadings on 9th November, 2021.
6. List before the court on 27th January, 2022.
7. The order be uploaded on the website forthwith.
ASHA MENON, J AUGUST 26, 2021/ck CS Signature Not Verified (OS) 364/2021 Page 2 of 2 Signed By:MANJEET KAUR Signing Date:27.08.2021 16:29:45