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Delhi High Court - Orders

Simpark Infrastructure Pvt Ltd vs Dlf Limited & Anr on 28 April, 2023

                          $~13
                          *    IN THE HIGH COURT OF DELHI AT                 NEW
                          DELHI
                          +    CS(OS) 1374/2009
                               SIMPARK INFRASTRUCTURE PVT LTD ..... Plaintiff
                                                Through: Mr. S.D. Singh, Ms.
                                                         Kamla Prasad, Mr.
                                                         Siddharth Singh, and Mr.
                                                         Kartikay Bhargava,
                                                         Advocates appeared
                                                         physically
                                                versus
                               DLF LIMITED & ANR.                 ..... Defendants
                                                    Through:     Mr. Sanjiv Bahl and Mr.
                                                                 Kishan Rawat, Advocates
                                                                 for Defendant no.1
                                                                 appeared physically
                                                                 Mr. Arun Pant, Advocate
                                                                 for Defendant no.2/NDMC
                                                                 appeared physically
                                CORAM:
                                JOINT REGISTRAR (JUDICIAL) MS. TYAGITA
                          SINGH, (DHJS)
                                                  ORDER

% 28.04.2023 Matter is taken up through physical hearing as well as video conferencing.

Both the parties have stated that settlement could not be arrived between the parties.

The case is fixed for cross-examination of PW-1 Mr. Raghav Das Mundra and the witness has appeared from Kolkata, but learned counsel for defendant no.1 has stated that despite repeated directions since the year 2019, learned counsel for the plaintiff has not filed affidavit of all the witnesses on record and he has apprehension that remaining witnesses may improve upon the evidence of PW-1.

CS(OS) 1374/2009 Page 1of 2 Signature Not Verified Digitally Signed By:TYAGITA SINGH Signing Date:01.05.2023 17:08:46 Learned counsel for the plaintiff has stated that other witnesses mentioned at Sl. Nos. 2 to 5 in the list of witnesses dated 26.09.2018 are not ready to give their affidavit of evidence and he will file appropriate application for summoning the said witnesses after completion of evidence of PW-1.

At request, put up for cross-examination of PW-1 on 4th May, 2023 at 2:00 PM and 26th and 27th July, 2023 at 2:30 PM.





                                                       TYAGITA SINGH, (DHJS)
                                                   JOINT REGISTRAR (JUDICIAL)
                          APRIL 28, 2023
                          savita




                          CS(OS) 1374/2009                             Page 2of 2




Signature Not Verified
Digitally Signed
By:TYAGITA SINGH
Signing Date:01.05.2023
17:08:46