Delhi High Court - Orders
No.10 For Condonation Of Delay Of 8 Days ... vs Mallika Verma & Ors on 25 April, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 3103/2015, I.A. 21704/2015 (u/O-XXXIX R-1 & 2 of CPC),
I.A. 21706/2015 (u/O-II R-2 of CPC), I.A. 75/2016 (of the defendants
no.6 and 7 u/O-I R-10(2) of CPC), I.A. 958/2016 (of the defendants
no.8 and 9 u/O-I R-10 of CPC), I.A. 4454/2016 (of the defendant
no.10 for condonation of delay of 8 days in filing WS), I.A.
13466/2016 (of the defendants no.11 and 12 u/O-VII R-11(d) of
CPC), I.A. 3231/2020 (u/O-VI R-17 of CPC) & I.A. 3232/2020 (for
condonation of delay of 52 days in re-filing application)
VIJAY KUMAR GUPTA ..... Plaintiff
Through: Mr. Pardeep Gupta, Advocate.
versus
MALLIKA VERMA & ORS. ..... Defendants
Through: Mr. Jagjit Singh, Mr. Preet Singh,
Mr.Vipin Choudhary and Ms. Kalyani
Arora, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 25.04.2022 The counsel for the plaintiff is directed to supply copies of I.A. 3231/2020 and I.A. 3232/2020 to the counsel/s for the defendants within one week from today.
Reply thereto be filed within four weeks. Fresh notice be issued to the defendants no.6 to 13, upon the plaintiff taking steps.
List before the Joint Registrar on 7th July, 2022.
AMIT BANSAL, J.
APRIL 25, 2022/dk Signature Not Verified Digitally Signed By:MAMTA ARYA Signing Date:26.04.2022 18:26:38