Delhi High Court - Orders
Rohit Malhotra vs Gurvinder Singh Toor on 2 December, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM)No.531/2020 & I.A.Nos.11341-42/2020
ROHIT MALHOTRA .....Plaintiff
Through : Mr. Arjun Dewan, and Mr. Akash
Arora, Advs.
versus
GURVINDER SINGH TOOR .....Defendant
Through : None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 02.12.2020 [Court hearing convened via video-conferencing on account of COVID-19] I.A. No. 11341/2020
1. Allowed, subject to the plaintiff filing legible copies of the dim documents within six weeks from today.
I.A. No. 11342/20202. In view of the fact that the synopsis and the list of dates have already been filed, the captioned application has been rendered infructuous.
3. The application is, accordingly, disposed of.
CS(COMM)No.531/20204. Mr. Arjun Dewan, who appears on behalf of the plaintiff, says that he will make necessary amendments qua the averments made in the plaint with regard to the claim for compensation in respect of the shares-in-issue. 4.1 According to the averments made in the plaint, 45% of the total equity shareholding in Zoi International Company Limited is held by the plaintiff. The relief for specific performance is sought by the plaintiff qua these shares.
CS(COMM)No.531/2020 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:03.12.2020 12:45:16 4.2 It is averred that the plaintiff entered into a memorandum of understanding dated 14.02.2020 [MOU] with the defendant. 4.3 As per the assertions made in the plaint, the defendant was required to buy these shares, who, instead, has terminated the MOU via communication dated 18.03.2020.
5. Accordingly, at Mr. Dewan‟s request, list the matter on 16.12.2020.
RAJIV SHAKDHER, J
DECEMBER 02, 2020
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CS(COMM)No.531/2020 page 2 of 2
Signature Not Verified
Digitally Signed
By:VIPIN KUMAR RAI
Signing Date:03.12.2020
12:45:16