Delhi District Court
Unknown vs Cs/101/2014 on 20 November, 2015
CS/101/2014
Javed Anwar v. M/s Soft Age Information Technology Ltd.
20.11.2015
Present: Mr. D.K. Singh, Advocate for the plaintiff.
Mr. D.S. Vohra, Advocate for the defendant.
Adjournment sought on behalf of the defendant as AR of
the defendant is not available today.
Put up on 02.12.2015. Parties to appear in person.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
CS/22/2015
Kamla v. Chiranji Lal & Ans.
20.11.2015
Present: Ms. Sanjaya Sharma , Advocate for the plaintiff with
plaintiff.
Mr. Anant Sharma, Advocate for the defendant no. 2 with
defendant no. 2 in person.
Time sought on behalf of the plaintiff for making some
application.
Put up on 21.01.2016.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
CS/77/2015
M/s NLMK India Service Center P. Ltd. v. Radhika Transformers P. Ltd.
20.11.2015
Present: Mr. Rachit Devgun , Advocate for the plaintiff with AR of the
plaintiff.
It is submitted by counsel for the plaintiff that matter
involved in this suit has been amicably settled with the defendant and
the plaintiff wishes to withdraw this suit. Statement of AR of the
plaintiff to this effect be recorded.
Statement of Samrat Bardhan, S/o Sh. K.C. Bardhan, Senior Manager
(Sales), NLMK India Service Centre Pvt. Ltd., 302A, Rasvilas, District
Centre, Saket, New Delhi110017
On S.A.
I am the AR of the plaintiff herein. I have been duly
authorized to make statement that the matter involved in this suit has
been amicably settled with the defendant. I wish to withdraw this suit. I
pray that the present suit may kindly be disposed off as withdrawn.
RO & AC (Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
In view of the statement of AR of the plaintiff, this suit is
dismissed as withdrawn. No orders as to costs as defendant is not
served yet. File after due compliance be consigned to record room.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
MEx/17/2015
Devender Kumar v. Raj Kumari
20.11.2015
Present: Decree holder in person.
Mr. Swarn Singh, Advocate for the judgment debtor with
judgment debtor in person.
A cheque bearing no. 300254 dated 23.11.2015 for a sum of
Rs. 50,000/ given by the judgment debtor to the decree holder. It is
submitted by the counsel for the JD that the JD may make payment in
cash to the DH on 23.11.2015 and take back the cheque, otherwise, DH
shall present the cheque which will be honoured.
Put up for further payment on 23.12.2015.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
CS/90/2015
Bhupesh Kaushik v. Devender Kaushik & Ors.
20.11.2015
Present: Plaintiff in person.
Mr. Yograj Buliya, Advocate for the defendants no. 1 and 3
with defendants no. 1 and 3 in person.
Put up on 17.12.2015 for exploring possibilities of
compromise/ further proceedings. Parties to appear in person.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
CS/253/2015
Ricoh India Ltd. v. M/s Sakhi Automations
Case received by way of transfer in pursuance to the order
No.Judl.II/F.75/South/Saket/2015 2212022140 dated 28.10.2015. It be
checked and registered.
20.11.2015
Present: Mr. Urvika Suri, Advocate proxy for advocate for the
plaintiff.
Defendant is exparte.
PW Kailash Chandra in person.
Adjournment sought on behalf of the plaintiff. Put up for
PE on 18.12.2015.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
CS/86/2014
Federal Express Corporation v. Cottage Industries Exposition Ltd.
20.11.2015
Present: Mr. Ninad Dogra, Advocate proxy for advocate for the
plaintiff.
Mr. A.V. Gupta, Advocate proxy for advocate for the
defendant.
No PW present.
Adjournment sought on behalf of the plaintiff as witness is
not available today.
Put up for PE on 29.01.2016.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
CS/392/2014
Ravindra Kunwar v. ICICI Bank Ltd.
20.11.2015
Present: Mr. Mahendra Pratap, Advocate for the plaintiff.
Dr. M.Y. Khan, Advocate for the defendant.
PW Ravindra Kunwar in person.
PW1 Ravindra Kunwar tenders his evidence by way of
affidavit. His crossexamination is deferred.
Put up for PE on 11.01.2016.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
CS/45/2015
Vaishali v. IIPM
20.11.2015
Present: Mr. Dinesh Monga , Advocate for the plaintiff with plaintiff.
Mr. Arpan Rathi, Advocate proxy for advocate for the
defendant with AR of the defendant.
It is submitted on behalf of the parties that there are
chances of settlement through mediation.
Let the present matter be sent to the Mediation Centre.
Parties are directed to appear before the Mediation Centre,
Saket Courts complex, New Delhi along with their counsel on
03.12.2015 at 12.00 noon. Ahlamd is directed to immediately send the
case file to the mediation centre after due compliance.
Put up for mediation report on 23.12.2015.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
CS/96/2015
Ashok Kumar v. Rambir
20.11.2015
Present: Plaintiff in person.
Defendant is exparte.
Adjournment sought on behalf of the plaintiff as his counsel
is not available today.
Put up for PE on 08.01.2016.
(Dr. Rakesh Kumar)
ADJ(South)/Saket/New Delhi
20.11.2015
ARBTN/170/2014
Safayet Hussain v. Sirajuddin
20.11.2015
Present: Mr. M.K. Malhotra, Advocate for the petitioner.
Respondent in person.
Passover sought on behalf of the respondent. counsel for the petitioner submits that he cannot wait till 12:30 p.m. Accordingly, matter is adjourned.
Put up for arguments on 18.01.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 M/16/2014 Utpal Kumar Dey v. Amit Kumar Maheshwari 20.11.2015 Present: None for the plaintiff.
Mr. Yunus Qureshi, Advocate for the defendant with defendant in person.
Reply to application under Section 151 CPC filed on behalf of the defendant. Copy kept on record.
Be awaited.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 At 02:00 p.m. Present: Mr. Shivaji Shukla, Advocate for the plaintiff.
Mr. Yunus Qureshi, Advocate for the defendant.
Copy of reply supplied. Adjournment sought. Put up for arguments on 28.01.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 CS/21/2015 Harleen Kaur Bakshi v. Kingfisher Airlines Ltd.
20.11.2015 Present: Mr. Nitin Khanna, Advocate for the plaintiff.
Defendant is exparte.
Part exparte final arguments heard. Put up for remaining arguments on 04.12.2015.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 CS/76/2015 Virat Singhal v. Satanjay Kumar 20.11.2015 Present: Mr. Ajay Sinha, Advocate for the plaintiff with plaintiff.
Defendant is exparte.
Exparte final arguments heard. Put up for judgment on 01.12.2015.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 CS/57/2014 Surender Gupta v. M/s Malik & Co.
20.11.2015 Present: Proxy for Advocate for the plaintiff.
Employee of the defendant.
Vide my separate order of even date, application under Order VII Rule 11 CPC is disposed off.
Put up for filing of original documents, replication, if any, admissiondenial of documents and framing of issues on 09.02.2016. Parties to appear in person.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/30/2014 Delhi SC/ST/OBC/Minority/PH/Fin. & Dev. Corp Ltd. v. Raj Kumar 20.11.2015 Present: Proxy for Advocate for the decree holder.
Mr. Ajay Sinha, Advocate for the judgment debtors no. 1 and 2 with JD no. 2 in person.
Notice to JD no. 3 returned back unserved with the report of 'no such person'. Fresh notice in terms of previous order be issued to the JD no. 3 on filing of fresh address.
It is submitted by JD no. 2 that he has made an application to the office of DH for payment through compromise which is under consideration.
Put up on 22.12.2015.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/38/2014 M/s Indusind Bank Ltd. v. Mobin Mohammad & Ans.
20.11.2015 Present: Mr. Manoj Kumar, Advocate for the decree holder.
None for the judgment debtor.
It is submitted by counsel for the DH that the JD is not keeping well today and he has instructed him to seek adjournment.
At request, put up on 27.11.2015.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/44/2014 M/s Indusind Bank Ltd. v. Devender Kumar & anr 20.11.2015 Present: Mr. Manoj Kumar, Advocate for the decree holder.
Time sought for filing fresh address of JDs. Issue fresh notice to JDs in terms of previous order on filing of fresh address. Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/57/2014 M/s Shri Ram Transport Finance Co. Ltd. v. Bijender Kumar 20.11.2015 Present: Mr. Saurabh Leekha, Advocate proxy for advocate for the decree holder.
Judgment debtor in person.
It is informed that matter is pending in Mediation Centre. Put up for mediation report on 11.12.2015.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/8/2015 HDB Financial Services ltd. v. Vijay Vasudev & Ans.
20.11.2015 Present: Mr. Vikas Anand, Legal Manager for the decree holder.
Mr. Amit Basoya, Advocate for the judgment debtor.
A sum of Rs.50,000/ is paid to the DH by way of DD no. 041784, dated 17.11.2015, drawn at Citi bank.
Put up for remaining payment on 21.12.2015.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/43/2015 Jagdish Lal Narang v. M/s Royal Associates 20.11.2015 Present: Son of the decree holder.
None for the judgment debtor.
It is informed that the JD has given postdated cheque for 28.11.2015. Adjournment sought.
Put up on 04.12.2015.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/54/2015 M/s Shriram Transport v. Raj Kumar Bhati 20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/58/2015 M/s Shriram Transport v. Kishan & anr 20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/60/2015 M/s Shriram Transport v. Bittu & Ans.
20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/62/2015 M/s Shriram Transport v. Vivek Mehra & Ans.
20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/63/2015 M/s Shriram Transport v. Sanjay Mandal 20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/61/2015 M/s Shriram Transport v. Rahul Kumar & Ans.
20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/59/2015 M/s Shriram Transport v. Manoj Grover & Ans.
20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/57/2015 M/s Shriram Transport v. Abdul Gaffar & Ans.
20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/55/2015 M/s Shriram Transport Hazzi Mohd. Esrail & Ans.
20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/56/2015 M/s Shriram Transport v. Anil Kumar & Ans.
20.11.2015 Present: Mr. Saurabh Leekha, Advocate for the decree holder.
Office report perused. This is an execution petition for execution of Arbitral award. Notice of execution be issued to the Judgment debtor on filing of PF and by way of registered post with acknowledgment due.
Put up on 05.02.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/21/2014 M/s Pharmex Builders v. M/s Central Warehousing Corporation 20.11.2015 Present: Mr. Neeraj Sinha, Advocate for the decree holder.
Mr. Iftekhar Ahmad, Advocate for the judgment debtor.
Reply filed on behalf of the JD. Copy supplied. Time sought on behalf of the JD for making payment. Put up on 15.01.2016.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 EX/31/2014 Rohit Gupta v. M/s Unistal Systems Pvt. Ltd.
20.11.2015 Present: Ms. Shinki Goel , Advocate for the decree holder with DH in person.
Mr. Dinesh Tiwari, Advocate for the judgment debtor with Mr. Alok Gupta, Director of JD in person.
A sum of Rs.1,50,000/ is paid to the decree holder vide DD no. 636857 dated 10.11.2015 drawn at Oriental Bank of Commerce.
It is submitted on behalf of the JD that he is ready to issue postdated cheques in lieu of remaining payment.
Put up for issuance of cheques on 21.11.2015.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 CS/3/2015 Lalita Bhatiani v. Arun Kumar Manocha & ors 20.11.2015 Fresh suit received by way of assignment. It be checked and registered.
Present: Mr. Rupesh Sharma, Advocate proxy for advocate for the plaintiff.
Time sought for payment of courtfees. Put up for consideration on 02.12.2015.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 CS/359/2015 Shanti Devi v. Subhadra Devi 20.11.2015 Fresh suit received by way of assignment. It be checked and registered.
Present: Mr. R.A. Pandey, Advocate for the plaintiff.
Summons for settlement of issues be issued to the defendant on filing PF and by way of registered post with acknowledgment due, returnable on 15.12.2015. The plaintiff shall file copies of plaint and documents to be sent with the summons. Steps be taken within two days.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015 CS/358/2015 Neeraj Puri v. Pt. Piyush Kishore Pandey 20.11.2015 Fresh suit received by way of assignment. It be checked and registered.
Present: Mr. Deepak Kumar and Mr. Sumit Kumar, Advocate for the plaintiff.
Summons for settlement of issues and notice of application under Order XXXIX Rule 1 & 2 CPC be issued to the defendant on filing PF and by way of registered post with acknowledgment due, returnable on 16.12.2016. The plaintiff shall file copies of plaint and documents to be sent with the summons. Steps be taken within two days.
(Dr. Rakesh Kumar) ADJ(South)/Saket/New Delhi 20.11.2015