Delhi High Court - Orders
Rajinder Singh Bhatia vs Manju Bhatia on 6 September, 2023
$~9
*IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 172/2021, CC No. 08/2021
RAJINDER SINGH BHATIA ..... Plaintiff
Through: Mr. Abhishek Aggarwal, Adv. M.
9811114489
versus
MANJU BHATIA ..... Defendant
Through: Mr. Manoj Singh, Adv. for Defendant/
Counter Claimant
CORAM:
JOINT REGISTRAR (JUDICIAL) MS. TYAGITA SINGH, (DHJS)
ORDER
% 06.09.2023 Matter is taken up through physical hearing as well as video conferencing.
CC No. 08/2021Joint Document Schedule has not been filed by the counter claimant. Ld. Counsel for counter claimat has stated that plaintiff has raised certain objections in Joint Document Schedule, due to which it could not be filed on record.
Both the parties are directed to co-operate with each other for removing the objections and for finalising the draft Joint Document Schedule within two weeks. The Joint Document Schedule be filed by the Counter Claimant with the Registry, within 4 weeks from today as last and final opportunity.
CS(OS) 172/2021 Page 1 of 2This 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 16/09/2023 at 17:28:03 CS(OS) 172/2021 Ld. Counsel for plaintiff has stated that though he has already filed Joint Document Schedule in the case but he had also filed certain documents with replication, regarding which affidavit of admission/denial of defendant has not come on record. Ld. Counsel for defendant seeks some time for verification of this fact and for filing additional affidavit of admission/denial qua the additional documents of plaintiff filed with replication, if any. Steps in this regard may be taken within 4 weeks as last and final opportunity to the defendant. Advance copy of additional affidavit of admission/denial be supplied to Ld. Counsel for plaintiff.
Plaintiff is directed to file revised Joint Document Schedule thereafter, incorporating all the documents in the revised Joint Document Schedule .
Ld. Counsel for plaintiff has stated that he has filed hard copy of pleadings and documents with the Registry, however, it has not come on record. He is directed to verify with the Registry and concerned official of Registry is directed to cooperate with the counsel for plaintiff for placing on record the hard copy of pleadings and documents.
Defendant is also directed to file signed pleadings as well as counter claim and hard copy of documents, on record within four weeks with the Registry. Last and final opportunity is granted to both the parties for completion of the abovesaid steps, failing which heavy cost shall be imposed upon both the parties. Concerned official is directed to complete the file in all respects before next date.
Be fixed for admission/denial and marking of exhibits on 23.11.2023.
TYAGITA SINGH, (DHJS), JOINT REGISTRAR (JUDICIAL) SEPTEMBER 6, 2023/sm CS(OS) 172/2021 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 16/09/2023 at 17:28:03