Delhi High Court - Orders
U/O.Xiv R.2(2) Of Cpc) Ocm Singapore ... vs Prerit Goel & Ors on 18 April, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 54/2021, I.A. 5381/2021(u/O.VI R.17 of CPC), I.A.
7811/2021(of the defendant no.5 u/O.VI R.17 of CPC), I.A.
9389/2021 (u/O.VI R.17 of CPC), I.A. 9578/2021 (of the defendant
no.5 for u/O.I R.10(2) of CPC), I.A. 9360/2021 (of the defendant no.5
u/O.XIII-A R.3 of CPC), I.A. 8084/2021 (of the defendants no.1 to 4
u/O.XIII-A R.3 of CPC) & I.A. 11866/2021 (of the defendant no.5
u/O.XIV R.2(2) of CPC)
OCM SINGAPORE NJORD HOLDINGS HARDRADA PTE LTD &
ANR. ..... Plaintiffs
Through: Mr. Prashant S. Pratap, Sr. Advocate
with Mr. Kanhaiya Singhal, Mr.
Shubham Agrahari, Mr. Nishant
Bhatia and Ms. Heena Tangri,
Advocates.
versus
PRERIT GOEL & ORS. ..... Defendants
Through: Mr. Krishnan Venugoal, Sr. Advocate
with Mr. Rohan Poddar and Ms.
Pallavi Srivastava, Advocates for D-1
to D-4.
Mr. Ashwin Shankar, Ms. Shyel S.
Trehan, Mr. Siddharth Nath, Mr.
Aditya Kumar, Mr. Ishaan Karki,
Advocates for D-5.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 18.04.2022 I.A. 7889/2021 (of the defendants no.1 to 4 for exemption from filing attested/notarized/affirmed/apostilled affidavits), I.A. 7890/2021 (of the defendants no.1 to 4 for exemption from filing Signature Not Verified Digitally Signed By:MAMTA ARYA Signing Date:20.04.2022 10:39:07 attested/notarized/affirmed/apostilled affidavits), I.A. 8085/2021 (of the defendants no.1 to 4 for exemption from filing attested/notarized/affirmed/apostilled affidavits), I.A. 8066/2021 (of the defendant no.5 for exemption from filing attested affidavits) & I.A. 8074/2021 (of the defendants no.1 to 4 for exemption from filing attested/notarized/affirmed/apostilled affidavits)
1. Allowed, subject to just exceptions.
2. Duly attested/attested/notarized/affirmed/apostilled affidavits be filed within four weeks.
I.A. 5367/2021 (u/O.XI R.1(4) of CPC), I.A. 7803/2021 (u/O.XI R.1(4) of CPC), I.A. 8067/2021 (of the defendant no.5 u/O.XI R.1(10) of CPC) & I.A. 9376/2021 (of the defendant no.5 u/O.XI R.1(10) of CPC)
3. For the reasons stated in the applications, the documents filed by the parties along with the present applications are taken on record.
4. Accordingly, the applications stand disposed of. I.A. 1540/2021 (u/O.XXXIX R.1 & 2 of CPC), I.A. 1541/2021 (u/S.151 of CPC), I.A 8073/2021 (of the defendants no.1 to 4 u/O.VII R.10 & 11 of CPC) & I.A. 9321/2021 (of the defendant no.5 u/O.VII R.10 & 11 of CPC)
5. Arguments heard.
6. Judgment reserved.
AMIT BANSAL, J APRIL 18, 2022 Sakshi R. Signature Not Verified Digitally Signed By:MAMTA ARYA Signing Date:20.04.2022 10:39:07