Delhi High Court - Orders
Vifor (International) Ltd vs Mr Venkat Jasti & Anr on 13 April, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1680/2016
VIFOR (INTERNATIONAL) LTD ..... Plaintiff
Through: Mr. Pravin Anand and Mr. Rohin
Koolwal, Advocates.
versus
MR VENKAT JASTI & ANR ..... Defendants
Through: Ms. Rajeshwari H. and Mr. Tahir
A.J., Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 13.04.2022 I.A. 5837/2022 (for directions, by Plaintiff)
1. Present application has been preferred on behalf of the Plaintiff seeking directions that remaining evidence in the instant matter be recorded through the mode of video conferencing and a schedule of date be, accordingly, fixed. Directions are also sought for appointment of Remote Point Coordinator and that the evidence be recorded based on the electronic record and copies of the full electronic record be provided to both the parties.
2. Issue notice.
3. Ms. Rajeshwari H., learned counsel accepts notice on behalf of the Defendants and submits that she has no objection to the application being allowed.
4. For the reasons stated in the application and in view of the no objection, the same is allowed.
CS(COMM) 1680/2016 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:21.04.2022 14:53:555. Accordingly, following directions are issued:-
i. Local Commissioner is directed to record the remaining evidence through the mode of video conferencing in accordance with High Court of Delhi Rules for Video Conferencing for Courts, 2021. ii. Local Commissioner is requested to appoint a Retd. District and Sessions Judge or a Senior Advocate as a Remote Point Coordinator.
6. Fee of the Remote Point Coordinator appointed is fixed at Rs.50,000/- to be equally borne by the parties.
7. Application is disposed of.
JYOTI SINGH, J APRIL 13, 2022/rk CS(COMM) 1680/2016 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:21.04.2022 14:53:55