Delhi High Court - Orders
M/S Splendor Landbase Ltd vs M/S Aparna Ashram (Society) & Anr on 26 July, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 25/2021
M/S SPLENDOR LANDBASE LTD. ..... Petitioner
Through: Mr. Sacchin Puri, Senior Advocate
with Mr. Gaurav Puri, Mr. Sarthak
Gupta and Ms. Yashika Verma,
Advocates.
versus
M/S APARNA ASHRAM (SOCIETY) & ANR. ..... Respondents
Through: Mr. Shekhar Gupta, Advocate for
R-2.
Mr. Divya Jyoti Singh, Advocate for
R-2.
Dr. Surya Parkash and Ms. Vaishali
Advocates for R-1.
Mr. Parmanand Yadav, Advocate for
R-1.
Ms. Bina Gupta, Ms. Sheena Taqui
and Mr. Shiv Vinayak Gupta,
Advocates for R-3.
Mr. Vijay Kumar Aggarwal,
Mr. Mudit Jain, Mr. Hardik Sharma
and Mr. Parth Parashar, Advocates for
R-6, 7, 15 & 16.
Mr. Amit Saxena, Advocate for R-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 26.07.2021 [VIA VIDEO CONFERENCING] I.A. 3130/2021 (under Order 1 Rule 10 CPC, 1908 r/w Section 151 CPC for impleadment of the applicants as R-3
1. Issue notice to the Non-Applicant. Learned counsel for the Non-Applicant/Respondent Nos. 1 and 2 accepts notice.
2. Reply, if any, be filed before the next date of hearing.
O.M.P.(I) (COMM.) 25/2021
3. Reply to the petition be filed within four weeks. Rejoinder, if any, be filed before the next date of hearing.
4. List on 23rd September, 2021.
5. Interim order to continue.
SANJEEV NARULA, J JULY 26, 2021 nk