Delhi High Court - Orders
Vinai Kumar Saxena vs Aam Aadmi Party & Ors on 15 May, 2023
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 593/2022
VINAI KUMAR SAXENA
.....Plaintiff
Through: Ms. Bani Dikshit & Mr. Uddhav
Khanna, Advs.
versus
AAM AADMI PARTY & ORS.
.....Defendant
Through: Mr. Anupam Srivastava, Adv. with
Ms. Sheenu Priya, Adv. for D-1.
Mr. Udit Malik, Adv. & Mr. Vishal
Chanda, Advs. for D-2 (E-mail ID:
[email protected] & Mob.
No. 9999975448)
Mr. Rishikesh Kumar, Advocate
for D-3.
Mr. Rajesh Srivastav, Adv. with
Mr. Gaurav Sharma, Adv. for D-4.
Mr. Karan Sharma with Mr. Mohit
Siwach, Advs. for D-5 (Mob. No.
9999777847)
Ms. Mehak Nakra, Adv. for D-6.
Mr. Akash Deep Singh, Adv. for
D-7 (earlier Twitter Inc. and now
X Corp.)
Ms. Shruttimala Ehersa, Ms.
Vatsalya Vishal & Ms. Amishi
Sodani, Advs. for D-8 (through
VC).
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 15.05.2023 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 20/09/2023 at 09:31:49 I.A. No. 5605/2023 (by defendant no.8 u/O VIII Rule 1 r/w Section 151 CPC seeking condonation of delay of 59 days beyond 30 days in filing written statement)
1. As per office noting, no reply to the captioned IA was filed on behalf of the plaintiff. Time sought.
2. The plaintiff may file reply to the captioned IA within four weeks as last opportunity and rejoinder thereto be filed within two weeks thereafter.
3. Re-notify the matter for completion of pleadings and further proceedings on 10th July, 2023.
I.A. No. 2984/2023 (by defendant no.1 u/O VIII Rule 1 r/w Section 151 of CPC for condonation of delay of 05 days in filing written statement)
1. Ld. Counsel for plaintiff submits that she has already filed the reply to the captioned IA. However, the same does not find mention in the office noting. Let needful in this regard be done.
2. Ld. Counsel for defendant no.1 already submitted that he did not wish to file any rejoinder qua the captioned IA.
3. Re-notify the captioned IA for completion of pleadings and further proceedings on 10th July, 2023.
I.A. No. 3089/2023 (by defendant no.2 u/S 151 CPC r/w Order VIII Rule 1 CPC seeking condonation of delay of 80 days in filing written statement)
1. Ld. Counsel for plaintiff submits that she has already filed the reply to the captioned IA. However, the same does not find mention in the office noting. Let needful in this regard be done.
2. Ld. Counsel for defendant no.2 already submitted that he did not wish to file any rejoinder qua the captioned IA.
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 20/09/2023 at 09:31:49
3. Re-notify the captioned IA for completion of pleadings and further proceedings on 10th July, 2023. I.A. No. 2205/2023 (by defendant no.3 u/O VIII Rule 1 r/w Section 151 CPC for condonation of delay of 58 days in filing written statement).
1. No reply to the captioned IA was filed on behalf of the plaintiff.
2. Ld. Counsel for plaintiff submits that she has already filed reply to the captioned IA. However, the same does not find mention in the office noting. Let appropriate steps be taken as per law.
3. The defendant no.3 may file rejoinder qua the captioned IA within four weeks.
4. Re-notify the captioned IA for completion of pleadings and further proceedings on 10th July, 2023. I.A. No. 2537/2023 (by defendant no.4 u/S 148 r/w Section 151 CPC r/w Section 5 of Limitation Act for enlargement of time in filing written statement)
1. Ld. Counsel for plaintiff submits that she has already filed the reply to the captioned IA. However, the same does not find mention in the office noting. Let needful in this regard be done.
2. Ld. Counsel for defendant no.4 already submitted that he did not wish to file any rejoinder qua the captioned IA.
3. Re-notify the captioned IA for completion of pleadings and further proceedings on 10th July, 2023. I.A. No. 1781/2023 (by defendant no.5 u/S 5 of Limitation Act r/w Order VIII Rule 1 & Section 151 CPC for condonation of delay in filing written statement)
1. Ld. Counsel for plaintiff submits that she has already filed the reply to the captioned IA. However, the same 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 20/09/2023 at 09:31:49 does not find mention in the office noting. Let needful in this regard be done.
2. Ld. Counsel for defendant no.5 already submitted that he did not wish to file any rejoinder qua the captioned IA.
3. Re-notify the captioned IA for completion of pleadings and further proceedings on 10th July, 2023. I.A. No. 2206/2023 (by defendant no.6 u/S 151 CPC r/w Order VIII Rule 1 CPC for condonation of delay of 80 days in filing written statement)
1. Ld. Counsel for plaintiff submits that she has already filed the reply to the captioned IA. However, the same does not find mention in the office noting. Let needful in this regard be done.
2. Ld. Counsel for defendant no.6 already submitted that he did not wish to file any rejoinder qua the captioned IA.
3. Re-notify the captioned IA for completion of pleadings and further proceedings on 10th July, 2023. I.A. No. 15606/2022 (by plaintiff u/O XXXIX Rules 1 & 2 of CPC)
1. Reply to captioned IA filed on behalf of defendant no.4 vide diary no.168003/2023 is not legible and no fresh legible reply has been filed on behalf of the defendant no.4. Defendant no.4 is directed to file fresh legible reply to the captioned IA within four weeks.
2. Perusal of record shows that separate replies to captioned IA were already filed on behalf of defendant no.1 to 3 and 5 to 7.
3. As per office noting, reply to the captioned IA was filed on behalf of defendant no.8 on 23.03.2023.
4. No rejoinder has been filed on behalf of plaintiff qua the captioned IA.
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 20/09/2023 at 09:31:50
5. The plaintiff may file rejoinder, if any, to the replies of the defendants within four weeks.
6. Re-notify the captioned IA for completion of pleadings and further proceedings on 10th July, 2023. CS(OS) 593/2022
1. As per office noting, written statement filed on behalf of the defendant no.4 vide diary no.33801 dated 28.04.2023 have now come on record.
2. Office noting further shows that written statement and affidavit of admission/denial were filed on behalf of the defendant no.8 vide diary no.295200 dated 23.03.2023.
3. Written statements filed vide diary no.1944108 dated 11.01.2023 and 43503 dated 11.01.2023 have not come on record. Let appropriate steps be taken as per law.
4. Written statement alongwith affidavit of admission/denial of documents already filed on behalf of defendant no.1.
5. Written statement alongwith affidavit of admission/denial of documents already filed on behalf of defendant no.2.
6. Written statement and affidavit of admission/denial were already filed on behalf of defendant no.6.
7. Perusal of record shows that separate written statements and affidavits of admission/denial of documents already filed on behalf of defendants no.2, 3, 5 and 6.
8. Separate applications seeking condonation of delay in filing written statement on behalf of defendants no.1 to 6 are pending for consideration.
9. The plaintiff may file replication alongwith affidavit of admission/denial qua defendants no.1 to 6 as per law.
10. Ld. Counsel for defendant no.7 has submitted that no replication has been filed on behalf of the plaintiff qua 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 20/09/2023 at 09:31:50 written statement of defendant no.7 and further submits that period of 45 days has already expired from the date of filing of written statement. Ld. Counsel for plaintiff submits that he has will take appropriate steps.
11. Let the pleadings be completed as per law.
12. At request, the defendants may exchange copies of their pleadings with each other.
13. Re-notify the present matter for completion of pleadings and further proceedings on 10th July, 2023.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) MAY 15, 2023/v Click here to check corrigendum, if any 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 20/09/2023 at 09:31:50