Delhi High Court - Orders
Jiya Sharma Minor Through Her Mother ... vs Mr Deepak Sharma & Ors on 16 January, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 382/2021
JIYA SHARMA MINOR THROUGH HER MOTHER NEXT
FRIEND MRS KALA SHARMA W/O DEEPAK SHARMA &
ANR. ..... Plaintiffs
Through: Ms.Udita Singh, Advocate
versus
MR DEEPAK SHARMA & ORS. ..... Defendants
Through: Mr.K.K.Tyagi, Advocate for
Proposed defendant Nos. 6 to 9
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 16.01.2023 I.A. No. 19978/2022 (u/O 1 Rule 10 CPC by proposed defendants)
1. The present application has been filed by the applicants seeking the following reliefs:
"(i) allow the present application and implead the proposed defendant No. 6 to 9 as a contesting defendants; or
(ii) take the amended memo on record filed along with the present application; and
(iii) pass such other and further orders and or directions which this Hon'ble Court may deem fit and proper on the facts and circumstances of the case may also be passed"
2. The learned counsel appearing for the plaintiffs/non-applicants does not oppose the prayer made by the applicants.
3. In view thereof, the application is allowed and the applicants are Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:17.01.2023 19:12:06 allowed to be arrayed as defendants No. 6 to 9. The amended memo of parties filed along with the present application is taken on record.
4. The application is disposed of.
I.A. No. 19977/2022 (u/O 39 Rule 4 CPC )
1. The learned counsel appearing on behalf of the plaintiff/non-applicant prays for two weeks‟ time to file reply to the present application.
2. Let the reply to the application be filed within a period of two weeks. The rejoinder, if any, thereto be filed within one week thereafter.
3. List on 15th March, 2023.
CS(OS) 382/2021
1. The learned counsel appearing for the plaintiff submits that two applications bearing I.A. No. 19300/2022 and contempt application bearing No. 17236/2022 have been filed by the plaintiff, however, the same are not listed. The Registry is directed to place both the applications before the Court on the next date of hearing. The learned counsel appearing of the plaintiff prays some time to file the rejoinder affidavit to the application bearing I.A. No. 19300/2022.
2. Let the rejoinder affidavit on behalf of the plaintiff be filed before the next date of hearing.
3. List on 15th March, 2023.
CHANDRA DHARI SINGH, J JANUARY 16, 2023 SV/UG Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:17.01.2023 19:12:06