Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Pp Jewellers Pvt. Ltd vs Pp Jewellers Retail Pvt. Ltd. & Ors on 18 June, 2021

Bench: Navin Chawla, Asha Menon

                      $~1
                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +     CM(M) 406/2021 & CM APPL. 18663/2021
                            PP JEWELLERS PVT. LTD.                      ..... Petitioner
                                           Through: Mr.Vijay Aggarwal, Mr.Devashish
                                                     Bharukha,      Mr.Tamn          Singla,
                                                     Ms.Samprikta Ghosal, Mr.Naman
                                                     Joshi and Mr.Abhishek Arora, Advs.

                                                versus

                            PP JEWELLERS RETAIL PVT. LTD. & ORS.                 ..... Respondents
                                          Through: None.

                            CORAM:
                            HON'BLE MR. JUSTICE NAVIN CHAWLA
                            HON'BLE MS. JUSTICE ASHA MENON
                                    ORDER

% 18.06.2021 The hearing has been conducted through video conferencing.

1. This petition has been filed seeking setting aside of the order dated 09.06.2021 passed by the learned District Judge (Commercial Court)-03 (Second Link Court), Central District, Tis Hazari Courts, declining to entertain the Suit, observing therein that there was no urgency attached to the matter.

2. The matter was listed for today to enable the learned counsel for the petitioner to report whether the Suit has been listed before the jurisdictional Court. It is now informed by Mr. Aggarwal, Advocate, that the Suit is listed on 16.08.2021, however, that the Court is lying vacant with the learned Judge having retired on 31.03.2021.

3. Having heard the learned counsel and keeping in mind the circumstances, the petitioner is granted liberty to move an application afresh Signature Not Verified Digitally Signed By:SHALOO BATRA 19.06.2021 11:31:21 CM(M) 406/2021 Page 1 of 2 before the learned District Judge, Tis Hazari Courts, seeking transfer of the Suit No. 1551/2021 from the vacant Court to another Commercial Court. The Commercial Court to which the Suit is so transferred shall consider the interim application and make an endeavour to dispose of the same as expeditiously as possible. The Court shall also remain uninfluenced by the observations made in the Impugned Order.

4. The petition stands disposed of.

(NAVIN CHAWLA) VACATION JUDGE (ASHA MENON) VACATION JUDGE JUNE 18, 2021/ns Signature Not Verified Digitally Signed By:SHALOO BATRA 19.06.2021 11:31:21 CM(M) 406/2021 Page 2 of 2