Delhi High Court - Orders
Vikram Bakshi And Others vs Sonia Khosla And Others on 13 October, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~4 to 7 & C1 TO C6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 93/2008, CRL.M.A. 2190/2009, I.A. 14666/2023
VIKRAM BAKSHI AND OTHERS ..... Petitioners
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates. (M:
9999996317)
versus
SONIA KHOSLA AND OTHERS ..... Respondents
Through: Mr. Deepak Khosla, Advocate.
5 WITH
+ ARB.P. 323/2010, CRL.M.A. 10395/2011, CRL.M.A. 10398/2011
VIKRAM BAKSHI ..... Petitioner
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates.
versus
SONIA KHOSLA & ANOTHER ..... Respondents
Through: Mr. Deepak Khosla, Advocate.
6 WITH
+ O.M.P. (COMM) 211/2020, CCP(O) 15/2010, CRL.M.A.
16132/2010, CRLM 4/2009, I.A. 1282/2010
MONTREAUX RESORTS PVT.LTD. & ANR. ..... Petitioners
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates.
versus
SONIA KHOSLA & ANR. ..... Respondents
Through: Mr. Deepak Khosla, Advocate.
7 WITH
+ O.M.P. (COMM) 66/2020, CCP(O) 30/2020, CRL.M.A.
20887/2023, I.A. 2428/2011, 3167/2011, 12232/2011, 12884/2019,
12885/2019, 12886/2019, 12898/2019, 15379/2019, 3893/2020,
12198/2020, 2555/2022, 2556/2022, 2557/2022, 3685/2022,
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 17/10/2023 at 15:10:32
3686/2022, 21850/2022, 634/2023, O.A. 72/2019,
VIKRAM BAKSHI ..... Petitioner
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates.
versus
SONIA KHOSLA & ANOTHER ..... Respondents
Through: Mr. Deepak Khosla, Advocate.
C1 WITH
+ CCP(CO.) 15/2008
MONTREAUS RESORTS P.LTD. ..... Petitioner
Through: Mr. Deepak Khosla, Advocate.
versus
VIKRAM BAKSHI & ORS. ..... Respondents
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates.
C2 WITH
+ CCP(CO.) 11/2009
MONTREAUX RESORTS(P) LTD & ORS ..... Petitioners
Through: Mr. Deepak Khosla, Advocate.
versus
VIKRAM BAKSHI AND OTHERS ..... Respondents
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates.
C3 WITH
+ CCP(CO.) 2/2010
M/S MONTREAUX RESORTS(P) LTD & ORS ..... Petitioners
Through: Mr. Deepak Khosla, Advocate.
versus
VIKRAM BAKSHI ..... Respondent
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates.
C4 WITH
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 17/10/2023 at 15:10:32
+ CO.A(SB)-35/2014, CO.APPLs. 735-36/2021, 131-32/2022
MR. VIKRAM BAKSHI & ORS. ..... Petitioner
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates.
versus
MRS. SONIA KHOSLA & ORS. ..... Respondent
Through: Mr. Deepak Khosla, Advocate.
C5 WITH
+ CRL.M.(CO.) 3/2008, CO.APPL. 577/2020, 625/2020, 626/2020,
109/2022, 110/2022, 129/2022, 130/2022
SONIA KHOSLA ..... Petitioner
Through: Mr. Deepak Khosla, Advocate.
versus
VIKRAM BAKSHI & ORS ..... Respondents
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates.
C6 AND
+ CRL.M.(CO.) 4/2019, CO.APPL. 616/2021
MR. R.P. KHOSLA ..... Petitioner
Through: Mr. Deepak Khosla, Advocate.
versus
ANAND MOHAN MISHRA (ADV.) & ORS. ..... Respondents
Through: Mr. Jay Savla, Sr. Advocate with Mr.
Anand M Mishra, Advocates.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 13.10.2023
1. This hearing has been done through hybrid mode.
2. Mr. Jay Savla, ld. Sr. counsel has placed on record order dated 26th September, 2023 of the Supreme Court in the matter titled 'In Re. Court on 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 17/10/2023 at 15:10:33 its own motion v. Deepak Khosla' [SMC (Crl.) No. in No(s). 1/2016] which reads as under:
"1. Mr. Salman Khurshid, learned senior counsel appearing for the respondent(s) states that there is a possibility of matter being settled amicably. Learned senior counsel further states that he will talk to Mr. Jay Savla, learned senior counsel appearing for the opposite side and try to arrive at an amicable settlement.
2. List these matters on 17.10.2023.
3. In the meantime, the parties shall not proceed with pending proceedings before the various Courts/Tribunals."
3. In view of the above order passed by the Supreme Court, the matters are adjourned to the next date.
4. Parties are permitted to file an appropriate application if there is any other development.
5. List on 29th April, 2024.
PRATHIBA M. SINGH, J.
OCTOBER 13, 2023 dj/dn 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 17/10/2023 at 15:10:34