Delhi High Court - Orders
Sh. Ramesh Chander Bagga vs Smt Neelam Bagga & Ors on 19 October, 2023
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 210/2021, I.A. 11651/2021
SH. RAMESH CHANDER BAGGA ..... Plaintiff
Through: Ms. Seema Yadav, Adv. M. 9899785517
(Through VC)
versus
SMT NEELAM BAGGA & ORS. ..... Defendant
Through: Mr. Karan Kumar, Adv. for D-1.
Mr. Sharat Kapoor, Mr. Shubh Kapoor,
Ms. Bhavyah Garg, Advs. for D-2.
CORAM:
JOINT REGISTRAR (JUDICIAL) MS. TYAGITA SINGH, (DHJS)
ORDER
% 19.10.2023 Matter is taken up through physical hearing as well as video conferencing.
Perusal of file noting reveals that Written Statement alongwith affidavit of admission/denial was filed by defendant no.2 on 11.02.2022 and Written Statement alongwith affidavit of admission/denial was filed by defendant no.1 on 13.04.2022 and re-filed on 11.07.2022 alongwith certain documents. Plaintiff has not filed any replication till date. Time for filing replication has already expired and hence right of plaintiff to file replication to the Written Statement of defendant no. 1 and 2 stands closed.
Pleadings are complete qua defendant no.1 and 2. Right of defendants no.5,7,9 and 10 to file Written Statement has already been closed vide Order dated 16.08.2023.
CS(OS) 210/2021 Page 1 of 2This 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 22/10/2023 at 03:16:02 Defendants no.3,4, 6 and 8 have remained unserved. Ld. Counsel for plaintiff has stated that she has effected service upon said defendants and she undertakes to file affidavit of service alongwith proofs of service.
I.A. 11652/2021 (Application u/O XXII Rule 3 CPC filed by LRs of plaintiff) Notice to defendants no..3.4,6 and 8 has remained unserved. Ld. Counsel for plaintiff has undertaken to file affidavit of service alongwith proofs of service in respect of the said defendants.
Ld. Counsel for defendants no. 1 and 2 have stated that they do not wish to file reply and will argue the application orally.
Be fixed for completion of service and further hearing on 15.01.2024.
TYAGITA SINGH, (DHJS), JOINT REGISTRAR (JUDICIAL) OCTOBER 19, 2023/sm CS(OS) 210/2021 Page 2 of 2 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 22/10/2023 at 03:16:02