Delhi High Court - Orders
Kanchan Thareja (Through Her Gpa Holder ... vs Ashish Thareja & Ors. & Ors on 4 December, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 801/2023
KANCHAN THAREJA (THROUGH HER GPA HOLDER SH
POORAN CHAND) ..... Plaintiff
Through: Mr. Udit Gupta and Mr. Manan
Aggarwal, Advs.
versus
ASHISH THAREJA & ORS. & ORS. ..... Defendants
Through:
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 04.12.2023 IA No.24090/2023 (Exemption from filing original/certified copies/fair typed copies of documents)
1. The application is allowed with a direction to the plaintiff to file the original documents and certified copies thereof relied upon as and when directed.
2. The application stands disposed of.
IA No.24091/2023 (delay)
3. For the reasons stated in the application, the same is allowed and delay of 14 days in re-filing the suit is condoned.
4. The application stands disposed of.
CS(OS) 801/2023
5. Let the plaint be registered as a suit.
6. Issue summons in the suit.
7. Upon the plaintiff taking steps, let summons be sent to the defendants 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 07/12/2023 at 00:56:14 by all permissible modes. Let the summons indicate that the defendants are required to file written statement to the plaint within 30 days from the date of receipt of summons, alongwith affidavit of admission/denial of the documents filed by the plaintiff. The plaintiff may file replication to the written statement within 30 days thereafter, alongwith affidavit of admission/denial of the documents filed by defendants.
8. List before the Joint Registrar (Judicial) for completion of pleadings, for admission/denial of documents and marking of exhibits on 15.01.2024.
9. List before court on 23.01.2024.
IA No.24089/2023 (Stay)
10. Issue notice to the defendants, on necessary steps being taken by the plaintiff, through all permissible modes, including electronically. Dasti in addition.
11. Let the notice indicate that reply be filed within a period of three weeks from service of notice. Rejoinder thereto, if any, be filed within two weeks thereafter.
12. List on 23.01.2024.
SACHIN DATTA, J DECEMBER 4, 2023/cl 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 07/12/2023 at 00:56:14