Delhi High Court - Orders
Geeta Anand vs Tanya Arjun & Anr on 27 September, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 601/2022
GEETA ANAND ..... Plaintiff
Through: Ms. Malavika Rajkotia with
Mr. Mayank Grover, Ms. Akriti Tyagi
and Ms. Purva Dua, Advocates.
versus
TANYA ARJUN & ANR. ..... Defendants
Through: Mr. Prosonjit Banerjee with
Mr. Aaditya Vijay Kumar and
Ms. Akshita Katoch, Advocates for
D-1.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 27.09.2022 I.A. 15959/2022 (u/S 151)
1. Subject to the plaintiff filing the certified and legible copies of the documents on which the plaintiff may seek to place reliance, within four weeks from today, exemption is granted for the present.
2. The application is disposed of.
CS(OS) 601/2022 & I.A. 15957/2022 (O-XXXIX, R-1 & 2 of CPC)
3. Let the plaint be registered as a suit.
4. Issue summons in the suit and notice in the application under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC).
5. Counsels for the defendant no.1 accepts summons in the suit as well as notice in the application.
Signature Not Verified Digitally Signed By:AMIT BANSALCS(OS) 601/2022 Signing Date:27.09.2022 Page 1 of 2 18:28:25
6. Summons in the suit and notice in the application under Order XXXIX Rules 1 and 2 of the CPC be issued to the defendant no.2 through all modes.
7. The summons shall state that the written statement(s) shall be filed within thirty days from today. Along with the written statement(s), the defendants shall also file an affidavit of admission/denial of the documents of the plaintiff.
8. Liberty is given to the plaintiff to file replication(s), if any, within thirty days from the receipt of the written statement(s). Along with the replication(s) filed by the plaintiff, affidavit of admission/denial of the documents of the defendants be filed by the plaintiff.
9. Reply to the application be filed within four weeks.
10. Rejoinder thereto, if any, be filed within two weeks thereafter.
11. List before the Court on 2nd December, 2022.
12. In the meanwhile, at the request of the parties, the matter is referred to the Delhi High Court Mediation and Conciliation Centre to explore the possibilities of settlement.
13. Parties shall appear before the Delhi High Court Mediation and Conciliation Centre on 10th October, 2022 at 4.00 PM.
AMIT BANSAL, J.
SEPTEMBER 27, 2022 at Signature Not Verified Digitally Signed By:AMIT BANSAL CS(OS) 601/2022 Signing Date:27.09.2022 Page 2 of 2 18:28:25