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Plaintiff) Documents And Notarised ... vs Vipan Kumar Sharma & Anr on 30 September, 2020

Author: Mukta Gupta

Bench: Mukta Gupta

                                      $~2
                                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +     CS(COMM) 1136/2018
                                            I.A. 6242/2020 (under Order VII Rule 11 CPC-by defendant No.2)
                                            I.A. 7598/2020 (under Order XI Rule 1(5) Commercial Courts Act-
                                            plaintiff)
                                            I.A. 7599/2020 (exemption from filing official translation of
                                            documents and notarised copy of affidavit)

                                            MR.TOSHIAKI AIBA AS THE BAKRUPTCY TRUSTEE OF THE
                                            ESTATE OF VIPAN KUMAR SHARMA & ANR.              ..... Plaintiff
                                                     Represented by: Ms. Savita Sarna, Advocate.

                                                              versus

                                            VIPAN KUMAR SHARMA & ANR                   ..... Defendants
                                                    Represented by: Mr. Shashank Garg, Advocate for
                                                                    defendant No.1.
                                                                    Mr. Divyakant Lahoti, Advocate with
                                                                    Mr. Kartik Lahoti, Advocate for
                                                                    defendant No.2.
                                            CORAM:
                                            HON'BLE MS. JUSTICE MUKTA GUPTA
                                                              ORDER

% 30.09.2020 The hearing has been conducted through Video Conferencing. I.A. 8764/2020 (exemption from filing notarised copy of affidavits-by defendant No.1)

1. By this application defendant No.1 seeks exemption from filing affidavits in support of I.A.8765/2020 as also the reply filed to I.A. 6242/2020 of defendant No.2, under Order VII Rule 11 CPC.

2. Affidavits in support of the application and reply affidavit be filed within one week.

Signing Date:30.09.2020 17:45:41 This file is digitally signed by PS to HMJ Mukta Gupta

3. Application is disposed of.

I.A. 8765/2020 (delay in filing reply to I.A. 6242/2020 -by defendant No.1)

1. Notice.

2. Learned counsel for defendant No.2 accepts notice.

3. By this application defendant No.1 seeks condonation of delay of 30 days in filing reply to I.A.6242/2020 filed by defendant No.2 under Order VII Rule 11 CPC.

4. For the reasons stated in the application, delay of 30 days in filing the reply affidavit on behalf of defendant No.1 is condoned.

5. Reply affidavit of defendant No.1 be taken on record.

6. Application is disposed of.

7. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

SEPTEMBER 30, 2020 vk Signature Not Verified Digitally Signed By:SANDEEP KUMAR CS(COMM) 1136/2018 Page 2 of 2 Signing Date:30.09.2020 17:45:41 This file is digitally signed by PS to HMJ Mukta Gupta