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Delhi High Court - Orders

Balaji Steel Trade vs Fludor Benin S.A. & Ors on 18 January, 2024

Author: Dinesh Kumar Sharma

Bench: Dinesh Kumar Sharma

                                    $~6
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CS(COMM) 544/2023, I.A. 14901/2023, I.A. 16015/2023, I.A.
                                                16877/2023, I.A. 19362/2023, I.A. 486/2024, I.A. 487/2024, I.A.
                                                491/2024, I.A. 492/2024, I.A. 493/2024
                                                BALAJI STEEL TRADE                            ..... Plaintiff
                                                                                      Through:                 Mr. Tejas Karia, Ms. Shruti
                                                                                                               Sabharwal, Mr. Nishant Doshi, Mr.
                                                                                                               Nitin    Sharma,    Ms.  Ridhima
                                                                                                               Bhardwaj, Mr. Ankit Juneja, Mr.
                                                                                                               Abhinav     Mathur,  Mr.   Nitesh
                                                                                                               Shrivastava, Mr. Manish Parmar,
                                                                                                               Advs.

                                                                                      versus

                                                FLUDOR BENIN S.A. & ORS.                                                         ..... Defendants
                                                                                      Through:                 Mr. Rajiv Nayar, Sr. Adv. with Mr.
                                                                                                               Vijayendra Pratap Singh, Mr.
                                                                                                               Abhijnam Jha, Ms. Urvashi Misra,
                                                                                                               Mr. Arnab Roy, Advs. for D-1.
                                                                                                               Mr. Susshil Daga, Mr. Chitransh
                                                                                                               Mathur, Mr. Parul Singhal, Advs. for
                                                                                                               D-2 & 3. (VC)

                                                CORAM:
                                                HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                                                                      ORDER

% 18.01.2024 I.A. 485/2024 The present application has been filed under Order VIII Rule 1 read with Section 151 of CPC read with Chapter VII Rule 4 of the Delhi High Court (Original Side), Rules, 2018, on behalf of defendant No.1 seeking 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 24/01/2024 at 22:36:56 condonation of delay in filing the written submissions.

Mr. Rajiv Nayar, learned senior counsel for defendant No.1 submits that the written submissions were filed within 120 days.

Mr. Tejas Karia, learned counsel for the plaintiff submits that he has no objection if the delay is condoned.

In view of the submissions made, the delay is condoned and the application stands disposed of.

CS(COMM) 544/2023 Part arguments heard.

List for further arguments on 09.02.2024.

DINESH KUMAR SHARMA, J JANUARY 18, 2024/AR 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 24/01/2024 at 22:36:56