Delhi High Court - Orders
Macawber Beekay Private Limited vs Jain Mep Engineering And Projects Llp ... on 7 March, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 129/2023
MACAWBER BEEKAY PRIVATE LIMITED ..... Plaintiff
Through: Mr. Dhruv Gandhi and Mr. Deepam
Rangwani, Advocates.
versus
JAIN MEP ENGINEERING AND PROJECTS
LLP AND ORS ..... Defendants
Through: Mr. Aalok Jain with Mr. Arihant Jain
and Mr. Aayush Garg, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 07.03.2023 I.A. 4603/2023 (for exemption)
1. Subject to the plaintiff filing the certified, clear and legible copies of the documents on which the plaintiff may seek to place reliance, within four weeks from today, exemption is granted for the present.
2. The application is disposed of.
CS(COMM) 129/2023 & I.A. 4601/2023 (O-XXXIX R-1 & 2 of the CPC)
3. Let the plaint be registered as a suit.
4. Issue summons in the suit and notice in the application under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC).
5. Summons in the suit and notice in the application is accepted by the counsel appearing on behalf of the defendant.
6. Summons are accepted by the counsel appearing on behalf of the Signature Not Verified Digitally Signed By:AMIT BANSAL CS(COMM) 129/2023 Page 1 of18:51:51 Signing Date:07.03.2023 2 defendants. The written statement(s) shall be filed by the defendants within thirty days from today. Along with the written statement(s), the defendants shall also file affidavit of admission/denial of the documents of the plaintiff, without which the written statement(s) shall not be taken on record.
7. Liberty is given to the plaintiff to file replication(s), if any, within thirty days from the receipt of the written statement(s). Along with the replication(s) filed by the plaintiff, affidavit of admission/denial of the documents of the defendants be filed by the plaintiff.
8. The parties shall file all original documents in support of their respective claims along with their respective pleadings. In case parties are placing reliance on a document, which is not in their power and possession, its detail and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.
9. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the timelines.
10. Reply to the application be filed within four weeks.
11. Rejoinder thereto, if any, be filed before the next date.
12. List before the Court on 20thApril, 2023.
I.A. 4602/2023 (O-XXVI R-9 of the CPC)
13. List on 20thApril, 2023.
AMIT BANSAL, J.
MARCH 7, 2023 at Signature Not Verified Digitally Signed By:AMIT BANSAL CS(COMM) 129/2023 Page 2 of18:51:51 Signing Date:07.03.2023 2