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Delhi High Court - Orders

Vantage Construction Private Limited & ... vs Nps Chawla & Ors on 30 May, 2023

Author: Sanjeev Narula

Bench: Sanjeev Narula

                                    $~CP-1 & 2
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CO.A(SB) 59/2015 & CO.APPL. 3885/2015, CO.APPL. 3888/2015
                                                VANTAGE CONSTRUCTION PRIVATE LIMITED & ANR.
                                                                                              ..... Appellants
                                                                Through: Mr. Abhishek Kumar Rao and Mr.
                                                                         Shailesh Suman, Advocates with Ms.
                                                                         Kiran Abnashi Chawla in person.

                                                                                      versus

                                                NPS CHAWLA & ORS.                                                                ..... Respondents
                                                                                      Through:                Mr. Abhimanyu Mahajan, Ms.
                                                                                                              Anubha Goel and Ms. Shambhavi
                                                                                                              Kala, Advocates for LRs of R-1.

                                    +           CO.A(SB) 60/2015 & CO.APPL. 3889/2015, CO.APPL.
                                                3892/2015, CO.APPL. 3667/2016, CO.APPL. 3668/2016

                                                EARL CHAWLA & CO. PVT. LTD & ANR.                                                  ..... Appellants
                                                                                      Through:                Mr. Abhishek Kumar Rao and Mr.
                                                                                                              Shailesh Suman, Advocates with Ms.
                                                                                                              Kiran Abnashi Chawla in person.

                                                                                      versus

                                                NPS CHAWLA & ORS.                                                                ..... Respondents
                                                                                      Through:                Mr. Abhimanyu Mahajan, Ms.
                                                                                                              Anubha Goel and Ms. Shambhavi
                                                                                                              Kala, Advocates for LRs of R-1.


                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                             ORDER

% 30.05.2023 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 08/10/2023 at 03:57:33 CO.APPL. 535/2022 in CO.A(SB) 59/2015 and CO.APPL. 536/2022 in CO.A(SB) 60/2015 (u/R 9 of the Company Court Rules. 1959 rlw Principles Analogous to order XXII Rule 4 read with Section 151 of the Code of Civil Procedure. 1908 for bringing on record legal representatives of deceased Respondent No. 2)

1. In terms of affidavit of service filed by Appellants, legal heirs of Respondent No. 2 have been served through e-mail, however, there is no appearance on their behalf. Mr. Abhimanyu Mahajan, Advocate, appears on behalf of legal heirs of Respondent No. 1.

2. List for hearing on 13th October, 2023.

SANJEEV NARULA, J MAY 30, 2023 d.negi 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 08/10/2023 at 03:57:33