Delhi High Court - Orders
Srk Max Hospital And Ors vs Max Healthcare Institute Limited on 11 June, 2025
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 339/2025
SRK MAX HOSPITAL AND ORS .....Appellants
Through: Mr. Azad Bansela, Advocate.
versus
MAX HEALTHCARE INSTITUTE LIMITED .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 11.06.2025 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 35770-71/2025 (exemption)
1. Allowed, subject to all just exceptions.
RFA(COMM) 339/2025 & CM APPL. 35772/2025 ( stay) & CM APPL. 35773/2025 (ex. from filing decree sheet along with supporting affidavit)
2. At the outset, learned counsel for appellants seeks adjournment on the ground of some bereavement in the family of arguing counsel. Adjournment request is allowed.
3. The appellants claim that the suit was wrongly decreed under Order VIII Rule 10 CPC, ignoring that written statement had already been filed. But this submission does not appear to be correct. As described in paragraph 24 of the impugned judgment, the written statement was filed much beyond 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 24/06/2025 at 12:25:54 even 120 days and was not taken on record.
4. As requested, list before the Roster Bench on 08.07.2025.
GIRISH KATHPALIA, J TEJAS KARIA, J JUNE 11, 2025 ab Click here to check corrigendum, if any 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 24/06/2025 at 12:25:54