Delhi High Court - Orders
Educomp Raffles Higher Education ... vs Jai Radha Raman Education Society on 8 July, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 118/2021
EDUCOMP RAFFLES HIGHER EDUCATION LIMITED
..... Plaintiff
Through: Ms. Vasudha Sharma & Ms. Nitika
Garg, Advocates.
versus
JAI RADHA RAMAN EDUCATION SOCIETY
..... Defendant
Through: None.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 08.07.2022 I.A. 10367/2022
1. The present application under Rule 6.1 of the Delhi High Court Rules, 2018 for recording of evidence through Video Conferencing has been filed on behalf of the plaintiff wherein it is submitted that Mr. John Rick Tham is the plaintiff's witness who is based in Singapore. A request is made on behalf of the plaintiff that evidence of this witness who is based in Singapore, may be recorded through Video Conferencing in terms of the Rules of the Delhi High Court, 2018.
2. Submissions heard.
3. The application is allowed and the evidence of the Mr. John Rick Tham may be recorded through Video Conferencing with the remote point at the Indian High Commission, Singapore Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:11.07.2022 11:19:36
4. List before the Joint Registrar on 2nd September, 2022 for recording of the evidence, who may work out all the modalities for the purpose.
5. The physical copy of the affidavit which is available with the learned counsel for the plaintiff be placed on record. CS(OS) 118/2021
1. Learned counsel for the defendant was proceeded ex parte on 5th January, 2022. The Order of Joint Registrar dated 6th April, 2022 records that the President of the Defendant Society had appeared and apprised about another Civil Suit No. 655/2017, pending before this Court for appointment of the Administrator for representing the Defendant Society in all matters.
2. It is submitted by the learned counsel for the plaintiff that no Administrator has been appointed till date.
3. It is evident that the defendant is aware about the present proceedings and had chosen not to appear.
4. List before the Joint Registrar on 2nd September, 2022 for recording of the evidence.
NEENA BANSAL KRISHNA, J JULY 8, 2022/PA Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:11.07.2022 11:19:36