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Avinash Kumar Setia & Ors vs M/S. Imperia Structures Ltd. & Ors on 6 August, 2021

Author: Jayant Nath

Bench: Jayant Nath

                          $~OS-11
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +     CS(COMM) 361/2021

                                AVINASH KUMAR SETIA & ORS.               ..... Plaintiffs
                                            Through    Mr.Kirti Uppal, Sr. Adv. and
                                            Mr.Amit Sharma, Sr. Adv. with Mr.Aman Sareen,
                                            Mr.Sanjeev Mahajan and Mr.Gurpratap Singh,
                                            Advs.

                                                    Versus

                                M/S. IMPERIA STRUCTURES LTD. & ORS.          ..... Defendants
                                               Through     Mr. Vivek Kohli, Sr. Adv. with
                                               Mr.Vishnu Anand, Ms. Ayushi Verma and
                                               Ms.Malvika Jain, Advs. for D-1 to 4.
                                               Mr. Rakesh Kumar, CGSC with Mr. Syed Husain
                                               Adil Taqvi, Advs. for D-5.
                                CORAM:
                                HON'BLE MR. JUSTICE JAYANT NATH

                                                   ORDER

% 06.08.2021 This hearing is conducted through video-conferencing. IA Nos. 9794-95/2021, 9797/2021 (exemption_ The applications are allowed subject all just exceptions.

Court fees be filed within two weeks. The application is disposed of.

CS(COMM) 361/2021 At the outset, learned senior counsel for the plaintiffs and learned senior counsel for defendants No. 1 to 4 state that the parties would like to try and settle the matter through mediation.

Let the plaintiffs and defendants No. 1 to 4 appear before the Delhi High Court Mediation and Conciliation Centre on 11.08.2021 at 3.00 P.M. I may note that summons have not been issued in the present suit. List before court on 23.09.2021.

IA No. 9793/2021 (u/O 39 R 1 & 2 CPC) Learned senior counsel for the plaintiffs on instructions state that till the next date of hearing, the land described as Land 2 in the Share Purchase Agreement measuring approximately 2.5 acres shall not be encumbered or disposed of in any manner. It is confirmed that there is no encumbrance on the said land at present.

List before court on 23.09.2021.

JAYANT NATH, J AUGUST 6, 2021 rb Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:09.08.2021 14:26:06