Delhi High Court - Orders
Santosh Rani (Through Gpa Holder) ... vs Chand Bibi Aggarwal Dharmarth Trust on 13 September, 2023
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 352/2022
SANTOSH RANI (THROUGH GPA HOLDER) RAJEEV
SETHI ..... Plaintiff
Through: Ms. Bhawana Pandey, Ms. Jaya
Kapur & Mr. Vishnu Prasad,
Advs.
versus
CHAND BIBI AGGARWAL DHARMARTH TRUST
..... Defendant
Through: Mr. Attin S. Rastogi & Mr. Adil
Vasudeva, Advs. for D-2
Mohd. Maris Taslim, Adv. for
D-3
Ms. Sumati Sharma & Mr.
Himanshu Vig, Advs. for D-5&6
CORAM:
JOINT REGISTRAR (JUDICIAL) MS. PRIYA
MAHENDRA, (DHJS)
ORDER
% 13.09.2023 IA No.9754/2023 under Order XII Rule 6 CPC moved by the defendant no.3 It is already stated by learned counsel for the plaintiff that she does not wish to file any reply to the captioned IA.
No reply to the captioned IA has been filed by the defendant no.2 till date. Learned counsel for the defendant no.2 seeks some more time to file reply to the captioned IA. In the interest of justice and subject to imposition of cost of Rs.1000/- to be deposited with Delhi High Court Legal Services Committee by the defendant no.2, two weeks more time is granted to the defendant no.2 to file reply to the captioned IA as a last and final opportunity with copy to the opposite side, who is at liberty to file rejoinder, if any, within two weeks thereafter with copy to the opposite side.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 19:10:54 No reply to the captioned IA has also been filed by the defendant no.5&6 till date. Learned counsel for the defendant no.5&6 also seeks some more time to file reply to the captioned IA. In the interest of justice and subject to imposition of cost of Rs.1000/- to be deposited with Delhi High Court Legal Services Committee by the defendant no.5&6, two weeks more time is granted to the defendant no.5&6 to file reply to the captioned IA as a last and final opportunity with copy to the opposite side, who is at liberty to file rejoinder, if any, within two weeks thereafter with copy to the opposite side.
Re-notify captioned IA for completion of pleadings on the next date of hearing.
IA No.17889/2022 u/O I R 10 CPC moved by proforma defendant no.5&6 for striking off their names from the array of the parties As per office note, Written Synopsis filed by the plaintiff and defendant no.5&6 are already on record.
Further arguments heard.
Re-notify captioned IA for orders/clarification on 17.10.2023.
CS(OS) 352/2022 As per office note, fresh Amended Memo of Parties filed by the plaintiff, is on record.
Vide order dated 27.02.2023, defendant no.1 was ordered to be deleted.
Pleadings qua defendant no.2&3 are already complete.
As per record, the defendant no.4 has already expired.
As per office not, Written Statement alongiwth This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 19:10:54 Affidavit of Admission/Denial of the documents filed by the defendant no.5&6 has been placed by the Registry. However, an application seeking condonation of delay in filing Written Statement stated to have been filed by the defendant no.5&6 is not on record. Learned counsel for the defendant no.5&6 is directed to check up the same with the Registry and get the same placed on record after removing the objections, if any.
Re-notify the matter for completion of pleadings/further proceedings on 17.10.2023. IA 9377/2022 u/O XXXIX R 1&2 CPC moved by the plaintiff Pleadings qua defendant no.2 are already complete.
It is already stated by learned counsels for the defendant no.3 and defendant no.5&6 that they do not wish to file any reply to captioned IA.
Re-notify captioned IA on 17.10.2023.
PRIYA MAHENDRA (DHJS) JOINT REGISTRAR (JUDICIAL) SEPTEMBER 13, 2023/ab Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 19:10:54