Delhi High Court - Orders
Rakesh Kumar vs Bajaj Auto Ltd. & Ors on 22 May, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 127/2018
RAKESH KUMAR ..... Plaintiff
Through: Mr.R.K. vats and Ms. Kumari Alka,
Advocates (M:9891447838, e-mail:
[email protected])
versus
BAJAJ AUTO LTD. & ORS ..... Defendants
Through: Ms. Aanchal Mullick, Ms. Biswabara
Desh, Advocate for D1
(M:9776327336, e-mail:
biswabara. desh@aglaw. in)
CORAM:
MS. VANDANA JAIN (DHJS) JOINT REGISTRAR(JUDICIAL)
ORDER
% 22.05.2023 IA. No.11830/2020 (u/O VIII Rule 1 r/w Section 151 of CPC on behalf of defendant no.9) IA. No.11831/2020 (u/O VIII Rule 1 r/w Section 151 of CPC on behalf of defendant no.8) IA. No.11832/2020 (u/O VIII Rule 1 r/w Section 151 ofCPC on behalf of defendant no.5) IA. No.11833/2020 fu/O VIII Rule 1 r/w Section 151 of CPC on behalf of defendant no.4) IA. No.11834/2020 (u/O VII Rule 1 r/w Section 151 of CPC on behalf of defendant no.3) IA. No.11835/2020 (u/O VII Rule 1 r/w Section 151 of CPC on behalf of defendant no.2) IA. No.11836/2020 (u/O VII Rule 1 r/w Section 151 of CPC on behalf of defendant no.1) It has been recorded in the order dated 25.11.2022 that the plaintiff does not wish to file reply to these IAs and the counsel shall address 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 22:12:06 arguments straightway on these IAs.
IA. No.17824/2022 (u/O VII Rule 11 r/w Section 151 CPC on behalf of defendant no.1) In the scanned file before me, the captioned IA has been filed under Order 7 Rule 11 CPC, however, learned counsel for the parties submits that this application was filed by the plaintiff under Section 39 of Specific Relief Act r/w Order 39 Rule 1 & 2 CPC. Let the Registry look into the same and make necessary rectifications accordingly.
CS(OS) 127/2018 As per the office report, the case file has been arranged with the help of counsel for the parties, hence the file is complete except for I.A. No.17824/2022 in respect of which orders have been passed above.
As requested, let the matter be placed before the Hon'ble Court for further directions on the date already fixed i.e. 23.05.2023.
VANDANA JAIN (DHJS) JOINT REGISTRAR(JUDICIAL) MAY 22, 2023/tp 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 22:12:06