Delhi High Court - Orders
Rashi Peripherals Ltd vs Generation Nxt Compmart Pvt Ltd on 5 January, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 7/2024
RASHI PERIPHERALS LTD ..... Plaintiff
Through: Mr. Kunal Kher, Advocate.
versus
GENERATION NXT COMPMART PVT LTD ..... Defendant
Through:
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 05.01.2024 I.A. 202/2024 Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. Application stands disposed of.
CS(COMM) 7/2024 By way of the present suit, the plaintiff seeks a decree in the sum of Rs. 3,62,53,872.38 against the defendant alongwith pendente- lite and future interest at the rate of 24% per annum from 01.10.2023 till realisation of the decretal amount.
2. Upon a prima facie conspectus of the matter, let the plaint be registered as a suit.
3. Issue summons in the suit.
4. Upon the plaintiff taking steps within 10 days, let summons be sent to the defendant by all permissible modes, returnable before the learned Joint Registrar on the next date.
5. Let the summons indicate that the defendant is required to file written statement to the plaint within 30 days from the date of receipt of CS(COMM) 7/2024 Page 1 of 2 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 26/01/2024 at 22:47:25 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 the defendant.
6. List before the learned Joint Registrar for completion of pleadings, for admission/denial of documents and marking of exhibits on 18th March 2024.
7. List before court thereafter.
ANUP JAIRAM BHAMBHANI, J JANUARY 5, 2024 ds CS(COMM) 7/2024 Page 2 of 2 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 26/01/2024 at 22:47:25