Delhi High Court - Orders
Digvijai Singh Gill & Anr vs State & Anr on 8 December, 2023
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 51/2018
DIGVIJAI SINGH GILL & ANR.
.....Petitioner
Through: Mr. Arush Khanna, Adv. with Mr.
Vaibhav Mehra, Adv. for P-1.
Ms. Aditi Gupta, Adv. for P-2.
versus
STATE & ANR.
.....Respondent
Through: Mr. Rajesh Kr. Agnihotri, Adv. for
R-1 (Mob. 9868931054 & E-mail
ID: [email protected])
(through VC).
Mr. Mayank Mikhail Mukherjee &
Mr. Ujjwal Singh, Advs. for R-2
(through VC).
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 08.12.2023 I.A. No. 7691/2023 (by respondent no.2 u/O VIII Rule 1 r/w Section 151 of CPC to bring on record documents)
1. Reply to the captioned IA was already filed on behalf of petitioners. Ld. Counsel for respondent no.2 submits that he does not wish to file rejoinder to the said reply.
2. Pleadings qua the captioned IA are complete.
3. Ld. Counsel for plaintiff no.2 submits that she has been recently engaged and needs some time for going through the file.
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 12/12/2023 at 02:11:43
4. Ld. Counsels for both the parties have submitted that the captioned IA may be placed before the Hon‟ble Court where they would make further submissions.
5. Ld. Counsels for parties submit that by way of the present application, the respondent no.2 is seeking permission to file additional documents. They have further submitted that in view of directions passed in "Max Hypermarket India Pvt. Ltd. Vs. Curo India Pvt. Ltd." in CS(COMM) 95/2016, present application be placed before Hon‟ble Court and they will make appropriate submissions before the Hon‟ble Court in this regard.
6. At joint request and in view of above cited judgment, let the captioned IA be placed before the Hon‟ble Court for further directions on 13th February, 2024.
TEST.CAS. 51/20187. Perusal of record shows that objections and affidavit of admission/denial of documents were already filed by the respondent no.2.
8. Perusal of record further shows that reply to objections of respondent no.2 alongwith affidavit of admission/denial of documents were already filed by the petitioners.
9. An application u/O VIII Rule 1 CPC for bringing on record documents is pending for consideration on behalf of respondent no.2.
10. Ld. Counsels for both parties have already submitted that physical copies of documents are already on record.
11. Soft copy of Joint Document Schedule is on record.
12. Ld. Counsel for plaintiff has submitted that he has also filed hard copy of Joint Document Schedule.
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 12/12/2023 at 02:11:43
13. Re-notify the matter for admission/denial of documents and further proceedings on 03rd April, 2024.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) DECEMBER 8, 2023/v 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 12/12/2023 at 02:11:44