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Delhi High Court - Orders

Royal Orchids vs Kulbir Singh Kohli & Anr on 7 July, 2022

                          $~8
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P.(I) (COMM.) 192/2022 & I.A. No. 9707/2022
                                ROYAL ORCHIDS                                      ..... Petitioner
                                                   Through:     Mr. Mandeep Singh Vinaik with
                                                                Ms. Anjali Sharma, Mr. Deepak and
                                                                Mr. S.K. Sagar, Advocates.

                                                   versus

                                KULBIR SINGH KOHLI & ANR.                        ..... Respondents
                                                   Through:     Mr. Kunal Tandon with Mr. Jaspreet
                                                                Singh and Mr. Manu Bhardwaj,
                                                                Advocates.
                                                                (M): 9650145159

                                CORAM:
                                HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                   ORDER

% 07.07.2022 I.A. No. 9707/2022 (Application under Section 151 CPC for exemption from filing original documents and typed copies of dim and handwritten annexures)

1. Exemption allowed, subject to just exceptions.

2. Application is disposed of accordingly. O.M.P.(I) (COMM.) 192/2022

3. Reply on behalf of the respondents was filed yesterday which is on record.

4. Counsel for the petitioner states that he does not wish to file a rejoinder and that the matter be heard finally. With the consent of the Signature Not Verified Digitally Signed By:PREETI Signing Date:12.07.2022 14:42:49 parties, the matter has been heard finally.

5. During the course of arguments, counsel for the petitioner referred to Annexure-A of the MOU dated 03.03.2022 between the parties which is not on record. The annexure was referred in order to submit that details were given as to how the building was to be constructed.

6. Counsel for the petitioner states that he wishes to place the same on record along with affidavit. Let the needful be done accordingly.

7. Counsel for the petitioner is granted liberty to file written submissions along with the judgments he wishes to rely upon, within four days with advance copy to the counsel for the respondents.

8. After receipt of written submissions filed on behalf of the petitioner, the respondents shall file their written submissions, which would also include their response to the written submissions of the petitioner, within four days thereafter.

9. Arguments heard.

10. Judgment reserved.

MINI PUSHKARNA, J JULY 7, 2022 c Signature Not Verified Digitally Signed By:PREETI Signing Date:12.07.2022 14:42:49