Delhi High Court - Orders
Ram Kawar Garg vs Bajaj Capital Investor Services ... on 10 October, 2022
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. 1/2016 & I.As. 12001/2019, 12002/2019, 3551/2021
RAM KAWAR GARG ..... Petitioner
Through: Petitioner in person
(M:9810111503)
versus
BAJAJ CAPITAL INVESTOR SERVICES LIMITED NOW
NEW NAME IS JUST TRADE SECURITIES LIMITED &
ORS. ..... Respondents
Through: Ms. Yashna Mehta, Advocate
for R-1
Mr. Aubert Sebastian, Advocate
for R-2 (M:9001949049,
email:aubert.sebastian@trilegal.
in)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 10.10.2022 I.A. 3551/2021(u/S 151 of CPC)
1. The petitioner in person appears and submits that the present application has not been taken up by the court as yet. By way of the present application, the petitioner in person prays for the following:
"(i) I.A. No.12001/2019 moved under Order III Rules 1,2,3 & 4 of the CPC 1908.
(ii) IA No. 12002/2019 moved under Order 1 Rule 10(2) of the CPC 1908
(iii) The respondent broker may kindly be directed to file its proper reply in terms of order dated 17.12.2019 of the Hon'ble High Court.Signature Not Verified Digitally Signed By:PREETI Signing Date:14.10.2022 16:57:23
(iv) It is respectfully prayed that the application filed by the petitioner u/s 34 of the Arbitration and Conciliation Act 1996 may kindly be taken up, heard and decided on urgent and priority basis on Medical grounds and the petitioner being a senior citizen on merits of the case.
(v) It is prayed that a physical hearing may kindly be allowed.
(vi) The Hon'ble High Court is requested to kindly grant any other relief as deemed fit in the facts & circumstances."
2. Issue notice to the respondents. Let reply be filed before the next date of hearing.
O.M.P. 1/20163. The present petition has been released from part heard by Predecessor Bench.
4. List for arguments on 01.02.2022.
MINI PUSHKARNA, J OCTOBER 10, 2022 au Signature Not Verified Digitally Signed By:PREETI Signing Date:14.10.2022 16:57:23