Delhi High Court - Orders
Amarendra Dhari Singh vs R.C. Nursery Private Limited on 19 May, 2023
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 128/2022
AMARENDRA DHARI SINGH
.....Plaintiff
Through: Mr. Hardik Choudhary, Adv.
versus
R.C. NURSERY PRIVATE LIMITED
.....Defendant
Through: Mr. Aditya Dhawan & Mr. Sahil
Chandra, Advs. (E-mail address:
[email protected] & Mob.
No. 8527611077).
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 19.05.2023 CS(OS) 128/2022 & I.A. No. 3550/2022 (by plaintiff u/O XXXIX Rules 1 & 2 of CPC)
1. Perusal of record would show that written statement and affidavit of admission/denial of documents were already filed on behalf of defendant.
2. As per office noting for 21.04.2023 would show that replication to the written statement of defendant was filed on behalf of the plaintiff on 24.03.2023.
3. Ld. Counsel for defendant has submitted that cost of Rs.1 lac was paid by them to the plaintiff on 23.01.2023 and he has further submitted that replication has not been filed on behalf of the plaintiff within limitation period.
4. Main counsel for plaintiff is not stated to be available today. Ld. Proxy Counsel for plaintiff has submitted that 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 24/09/2023 at 18:11:10 the replication was initially filed on 03.03.2023. He further submits he will take appropriate steps if there is any delay in filing replication. He has further submitted that an application for amendment of plaint has also been made, however, the same is not listed today and he will take appropriate steps as per law.
5. Office noting further shows that affidavit of admission/ denial of document was filed on behalf of plaintiff on 03.03.2023.
6. Ld. Counsel for defendant submits that he has already filed reply to captioned IA vide diary no.1581190/2022. However, as per office noting, the said reply was returned under objection. Let appropriate steps be taken as per law.
7. It is submitted that the matter is coming up for hearing before the Hon'ble Court on 22.05.2023.
8. Let the matter be placed before the Hon'ble Court for further directions on the date already fixed i.e. 22nd May, 2023.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) MAY 19, 2023/v Click here to check corrigendum, if any 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 24/09/2023 at 18:11:10