Delhi High Court - Orders
Preponing The Case And To Fix For Hearing ... vs Sh. H. Vikram on 14 September, 2021
Author: Asha Menon
Bench: Asha Menon
$~Suppl.-16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 413/2021, I.A.11796/2021(by the plaintiff u/s 151 for
preponing the case and to fix for hearing at the earliest), I.A. No.
11149/2021 (by plaintiff under Section 151 CPC for exemption from
filing of original/ certified copy of documents)
SH. KRISHAN ..... Plaintiff
Through: Mr. A.K. Sen, Advocate
versus
SH. H. VIKRAM ..... Defendant
Through: None.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 14.09.2021 I.A. No. 11796/2021 (By plaintiff under Section 151 CPC for preponing the case and to fix for hearing at the earliest)
1. This application has been filed by the plaintiff for preponing the hearing of the matter.
2. In view of the submissions made in the application, the same is allowed and the suit is taken up for hearing today.
3. The application stands disposed of.
I.A. No. 11149/2021 (by plaintiff under Section 151 CPC for exemption from filing of original/ certified copy of documents)
1. Exemption allowed, subject to all just exceptions.
2. Application stands disposed of.
CS (OS) 413/2021, I.A. No. 11112/2021 (by the plaintiff under Order XXXIX Rules 1 & 2 CPC seeking ex-parte ad-interim injunction)
1. The plaint be registered as a suit.
2. This suit has been filed by the plaintiff for partition and permanent CS (OS) 413/2021 Page 1 of 2 Signature Not Verified Signed By:MANJEET KAUR Signing Date:14.09.2021 23:11:28 injunction against the defendant. It is claimed by the plaintiff that the parties are joint holders of the land comprised in Khasra No.19, situated in Village Gadaipur, Tehsil Mehrauli, New Delhi.
3. Issue summons in the suit and notice in the application to the defendant by all permissible modes, returnable before the Joint Registrar.
4. The summons shall indicate that the written statement to the suit and reply to the application be filed by the defendant within thirty days from the date of receipt of the summons. The defendant shall also file the affidavit of admission/denial of the document filed by the plaintiff, failing which the written statement shall not be taken on record.
5. The plaintiff is at liberty to file replication to the written statement and rejoinder to the reply filed by the defendant before the next date of hearing following the filing of the written statement/reply. The replication shall be accompanied by the affidavit of admission/denial in respect of the documents filed by the defendant, failing which the replication shall not be taken on record.
6. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the time lines.
7. List on 22nd September, 2021.
8. The order be uploaded on the website forthwith.
ASHA MENON, J SEPTEMBER 14, 2021 pkb CS (OS) 413/2021 Page 2 of 2 Signature Not Verified Signed By:MANJEET KAUR Signing Date:14.09.2021 23:11:28