Delhi High Court - Orders
Gurcharan Singh Sahney & Ors vs M/S Palace Motors Pvt Ltd & Ors on 4 August, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1737/2011
GURCHARAN SINGH SAHNEY & ORS ..... Plaintiff
Through: Mr. Sankalp Brahma, Advocate
through video conferencing.
versus
M/S PALACE MOTORS PVT LTD & ORS ..... Defendant
Through: Mr. Yash Kadyan, Advocate through
video conferencing.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 04.08.2022
1. No replication has been filed on behalf of the plaintiff in terms of order dated 26th November, 2019. Right to file replication stands closed.
2. Pleadings are complete and the issues are framed as under :
(i) Whether the plaintiff is entitled to recovery of Rs.11,80,00,000/-?
OPP
(ii) Whether the plaintiff is entitled to interest@18% per annum from the date of filing of the suit till realization? OPP
3. No other issue arises or is pressed.
4. List this matter before learned Joint Registrar for 07th October, 2022.
NEENA BANSAL KRISHNA, J AUGUST 4, 2022 va Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:08.08.2022 15:38:30