Delhi High Court - Orders
Sh Rajesh Sharma vs The Sub Registrar V A Hauz Khas & Ors on 19 May, 2023
$~8
*IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 420/2021, I.A. 9759/2023, I.A. 9760/2023, I.A. 18907/2022
I.A. 11357/2021
SH RAJESH SHARMA ..... Plaintiff
Through: Mr. Ashutosh Kumar Pandey &
Mr. Vinay Bhaskar and Mr. Harsh,
Adv.
versus
THE SUB REGISTRAR V A HAUZ KHAS & ORS.....Defendant
Through: Mr. Abhishek Sethi, Mr. Ashok
Vats, Adv. for D-8
Mr. Aly Mirza, Adv. for D-7
Mr. R.K. Jain, Adv. for D-9 & 10
Mr. Sachin Verma, Mr. K.S. Verma,
Adv. for D-6
Mr. Arav Pandit, Ms. Dhanakshi
Gandhi, Adv. for D-11 to 14
Mr. A.K. Sen, Adv. for D-15
CORAM:
JOINT REGISTRAR (JUDICIAL) MS. TYAGITA SINGH, (DHJS)
ORDER
% 19.05.2023 Matter is taken up through physical hearing as well as video conferencing.
As per file noting, the replication of plaintiff to the WS of defendant no.7, replication to WS of defendant no.11 to 14 and replication to WS of defendant no.15 has come on record. However, replication to the WS of defendant no.5,6,9 and 10 has not come on record. Plaintiff is directed to verify with the registry and to remove objections, if any and get it placed on record within two weeks.
At request of Ld. Counsel for defendants 9 and 10, copy of replication be supplied to him again by way of e-mail today itself.
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 24/09/2023 at 18:09:19 Perusal of file noting reveals that hard copy of pleadings and documents has been filed on record by defendant no.11 to 14. Other parties are also directed to file hard copy of documents of original pleadings on record before next date of hearing.
I.A. 9759/2023 (Application u/S. 151 CPC filed by defendant no. 1 to
14) Application filed by defendant no. 11 to 14 for condonation of delay in filing reply to I.A. No. 11357/2021 i.e. Application under Order XXXIX R 1 and 2 CPC. Ld. Counsel for defendant has stated that delay of 13 days has been caused for filing reply to the I.A. of the plaintiff.
Ld. Counsel for plaintiff has stated that he has no objection to the I.A. Heard. I.A. is allowed and delay is condoned and reply to I.A. 11357/2021 filed by defendants no. D11 to 14 is taken on record. I.A. stands disposed off.
I.A. 9760/2023 (Application u/S. 151 CPC filed by defendant no. 1 to
14) Application filed by defendant no. 11 to 14 for condonation of delay in filing rejoinder to I.A. No. 18907/2022, application under Order XXXIX R 1 and 2 CPC. Ld. Counsel for defendant has stated that delay of 12 days has been caused for filing rejoinder to the I.A..
Ld. Counsel for plaintiff has stated that he has no objection to the I.A. Heard. I.A. is allowed and delay is condoned and rejoinder to I.A. 18907/2022 filed by defendants no. D11 to 14 is taken on record.
I.A. stands disposed off.
I.A. 18907/2022 (Application under Order VII R 11 r/w Sec. 151 CPC filed by R-11 to R-14) Rejoinder of applicant / D-11 to 14 has been taken on record today. 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 24/09/2023 at 18:09:19 Pleadings are complete.
I.A. 11357/2021(Application under Order XXXIX R 1 and 2 CPC filed by plaintiff) Reply of defendant no.11 to 14 has been taken on record today. Rejoinder, if any, may be filed by plaintiff within two weeks with advance copy to the opposite party.
Reply of defendant no. 6 and 15 is also on record. Rejoinder, if any, may be filed by plaintiff within two weeks with advance copy to the opposite party.
CS(OS) 420/2021 Ld. Counsel for plaintiff has stated that he had sent the draft of Joint Document Schedule to the opposite party but they have not responded.
At request, Ld. Counsel for plaintiff is directed to send the draft Joint Document Schedule in proper format again within one week and Ld. Counsels for defendants are directed to return the draft with their comments and signatures within two weeks.
Both the parties are directed to file original signed pleadings and hard copies of the documents on record within four weeks. Both the parties/counsels are directed to appear physically alongwith original documents for marking of exhibits on the documents on the next date of hearing. The concerned official is directed to complete the file in all respects before the next date of hearing.
Be fixed for admission/denial and for marking of exhibits on 12.09.2023.
TYAGITA SINGH, (DHJS), JOINT REGISTRAR (JUDICIAL) MAY 19, 2023/sm 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 24/09/2023 at 18:09:19