Delhi High Court - Orders
Shri Niranjan Kumar Bansal vs Shri Lajpat Rai Jagga & Ors on 31 October, 2023
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 557/2019
SHRI NIRANJAN KUMAR BANSAL
..... Plaintiff
Through: Learned Counsel (appearance not
given).
versus
SHRI LAJPAT RAI JAGGA & ORS.
..... Defendant
Through: Mr. Kirti Uppal, Sr. Advocate with
Ms. Shaini Bhardwaj, Advocate for
D-1 to D-3.
Ms. Nidhi Khatiyan proxy Counsel
for D-2 & D-4.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 31.10.2023 I.A. 7730/2023 (under Order VII Rule 14 CPC on behalf of Defendant No.1 to 3)
1. An application has been filed on behalf of defendant No.1 to 3 for placing on record additional documents in view of the amended plaint.
2. Learned counsel for the plaintiff submits that he has no objection to the same.
3. The application is allowed and the documents are taken on record.
4. The application is disposed of accordingly.
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 03/11/2023 at 22:39:49 CS(OS) 557/2019
5. Learned counsel for the plaintiff appearing through Video Conferencing seeks time to address arguments on the application under Order VII Rule 11 CPC.
6. Renotify on 16.01.2024.
NEENA BANSAL KRISHNA, J OCTOBER 31, 2023/va 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 03/11/2023 at 22:39:49