Delhi High Court - Orders
Bdr Developers Pvt. Ltd vs Shikha Shah on 13 August, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~1, 2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 415/2020
BDR DEVELOPERS PVT. LTD. ..... Petitioner
Through Mr. Akhil Sachar with Ms. Sunanda
Tulsyan, Advocates.
versus
SHIKHA SHAH ..... Respondent
Through Mr. Vinod Kumar, Advocate.
+ CM(M) 416/2020
M/S BDR DEVELOPERS PVT LTD. ..... Petitioner
Through Mr. Akhil Sachar with Ms. Sunanda
Tulsyan, Advocates.
versus
NARSINGH SHAH @ NARSINGH SAH ..... Respondent
Through Mr. Vinod Kumar, Advocate.
+ CM(M) 417/2020
BDR DEVELOPERS PVT. LTD. ..... Petitioner
Through Mr. Akhil Sachar with Ms. Sunanda
Tulsyan, Advocates.
versus
SHIKHA SHAH ..... Respondent
Through Mr. Vinod Kumar, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 13.08.2020 CM APPL.18757/2020 (exemption from filing certified copy of annexures, attested affidavits and true copies of dim annexures) in CM(M) 415/2020 & CM APPL.18759/2020 (exemption from filing certified copy of annexures, attested affidavits and true copies of dim annexures) in CM(M) 416/2020 & CM APPL.18795/2020 (exemption from filing certified copy of Signature Not Verified Digitally Signed By:KUNAL MAGGU CM(M) 415/2020, 416/2020 & 417/2020 Page 1 Signing Date:13.08.2020 17:44:54 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
annexures, attested affidavits and true copies of dim annexures) in CM(M) 417/2020 Exemptions are allowed subject to all just exceptions.
CM(M) 415/2020 & CM APPL.18756/2020 (stay), CM(M) 416/2020 & CM APPL.18758/2020 (stay) & CM(M) 417/2020 & CM APPL.18794/2020 (stay)
1. The hearing was conducted through video conferencing.
2. Issue notice. Notice is accepted by learned counsel appearing for respondent.
3. List on 01.09.2020 along with CM(M) 412/2020 and CM(M) 413/2020.
4. Learned counsel for the parties pray that in the meantime parties be also referred to mediation.
5. Accordingly, parties are referred to Delhi High Court Mediation & Conciliation Centre. Parties shall appear before the Delhi High Court Mediation & Conciliation Centre through Video Conferencing on 17.08.2020 at 3 pm.
6. In the meantime, the Trial Court is directed to defer the next date of hearing to a date after the date fixed by this Court.
7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.
SANJEEV SACHDEVA, J AUGUST 13, 2020/st Signature Not Verified Digitally Signed By:KUNAL MAGGU CM(M) 415/2020, 416/2020 & 417/2020 Page 2 Signing Date:13.08.2020 17:44:54 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.