Delhi High Court - Orders
Fiitjee Limited vs Vidya Mandir Classes Ltd. & Ors on 27 July, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 656/2021
FIITJEE LIMITED
..... Plaintiff
Through: Mr. Abhay Pratap Singh and Mr.
Mohit Gupta, Advocates.
versus
VIDYA MANDIR CLASSES LTD. & ORS.
..... Defendant
Through: Mr. Parinay T. Vasandani, Advocate
for defendant No.1, 3, 4, 5, 6 and 8.
Mr. Harish Pandey, Advocate for
Defendant No.2.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 27.07.2022 I.A.11738/2022 (Seeking Modification/ Clarification of Order)
1. An application under Section 151 CPC has been filed on behalf of defendant No.4 for clarification in the order dated 10th May, 2022.
2. It is submitted in the application that the application of the defendant No.4 for Condonation of Delay was taken up along with the application of other defendants on 10th May, 2022 and while the heading of the order mentions the I.A number of defendant No.4, but in the operative paragraph while the delay of all other defendants in filing the written statement has been condoned, the name of defendant No.4 is inadvertently not mentioned.
3. Learned counsel for the plaintiff has no objection is the application is Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:08.08.2022 18:23:50 allowed.
4. Submissions heard.
5. The perusal of the Order dated 10th May, 2022 shows that I.A.7238/2022 filed on behalf of defendant no.4 for Condonation of Delay was taken up and considered, though inadvertently in the operative paragraph, name of defendant No.4 for condoning the delay in filing of written statement is not mentioned.
6. The correction is accordingly made, It is clarified that the delay in filing the written statement of defendant No.4 stands condoned.
7. The application is accordingly disposed of.
NEENA BANSAL KRISHNA, J JULY 27, 2022 va Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:08.08.2022 18:23:50