Delhi High Court - Orders
(U/S 151 Cpc) Natasha Kohli vs Mon Mohan Kohli And Ors on 13 February, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1321/2006 & & IAs No.19312/2014 (u/O XXXII R-9,11&15
CPC), 19790/2014 (u/O XXXIX R-1&2 CPC), 12980/2015 (for stay
of order dated 26 February, 2014), 21637/2015 & 5779/2016 (both of
D-3 u/S 151 CPC), 12242/2016 (for directions), 11115/2017 (for stay
of trial before LC), 11116/2017 (for exemption), 12295/2017,
13868/2018 & 13870/2018 (both of D-1 u/S 151 CPC) & 14000/2018
(u/S 151 CPC)
NATASHA KOHLI ..... Plaintiff
Through: Mr. Sanjeev Mahajan and Ms.
Nandita Rao, Advs.
Versus
MON MOHAN KOHLI AND ORS ..... Defendants
Through: Mr. Aditya Madan, Mr. Ankur
Mahindru, Mr. Rohit and Mr. S.
Chaudhary, Advs.
Ms. Chandreyee Maitra, Adv. for
Court Observer.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 13.02.2019 IA No.2190/2019 (of the Court Observer)
1. The Court Observer seeks to move the monies of the defendant No.1 from Standard Chartered Bank to HDFC Bank or IndusInd Bank to reap a better return thereon.
2. The counsel for the plaintiff states that the Standard Chartered Bank has also increased the rate of interest from that being earlier given of 7.40% CS(OS) 1321/2006 Page 1 of 2 per annum to 7.75% per annum and thus the application, citing the rate of interest in another Bank at the rate of 7.80% per annum has become infructuous.
3. The counsel for the defendants also does not desire any such change.
4. The counsel for the applicant/Court Observer has not appeared and has sent Ms. Chandreyee Maitra, Advocate who seeks a passover.
5. However, in view of the aforesaid, no passover is deemed appropriate.
6. The application is disposed of.
RAJIV SAHAI ENDLAW, J.
FEBRUARY 13, 2019 'bs'..
CS(OS) 1321/2006 Page 2 of 2