Delhi High Court - Orders
Raghav Chadha vs Ramesh Bidhuri & Ors on 28 February, 2020
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EL.PET. 3/2019
RAGHAV CHADHA ..... Petitioner
Through: Mr. Prashant Manchanda, Mr. Mohit
Saroha and Mr. Vishal, Advocates.
versus
RAMESH BIDHURI & ORS. ..... Respondents
Through: Mr. Ripu Daman Singh Bhardwaj,
Mr. Amit Tiwari, Advocates for R-1.
Dr. K.S. Chauhan, Mr. R.S.M. Kalky,
Mr. S.P. Singh and Mr. Ajit Kumar
Ekka, Advocates for R-12.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 28.02.2020 I.A. 16733/2019 (Exemption)
1. Exemption allowed subject to just exceptions. I.A. 16731/2019 (delay)
2. For the reasons stated in the application, the delay in filing the application is condoned and the reply is taken on record.
3. The application is disposed of.
I.A. 16732/2019 (u/S 81 and 82 of the Representatives of People's Act, 1951 seeking dismissal of petition)
4. Learned counsel for the Applicant/Respondent No. 1 seeks time to file a rejoinder to the reply filed by the petitioner. Let the same be done within a Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:03.03.2020 11:12:26 period of four weeks.
5. List before the Court on 24th April, 2020. I.A. 2841/2020 (u/O 5 Rule 7 CPC)
6. By way of this application, the Petitioner seeks to place on record a fresh address of Respondent No. 18 for effecting service on the said Respondent.
7. Issue fresh notice to Respondent No. 18 on the fresh address, on filing of the amended memo of parties within a period of one week from today. Application is disposed of.
8. List before the Joint Registrar for completion of service on the unserved respondents and completion of pleadings on 16th April, 2020.
SANJEEV NARULA, J FEBRUARY 28, 2020 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:03.03.2020 11:12:26