Delhi High Court - Orders
Balaji Steel Trade vs Fludor Benin S.A. & Ors on 24 November, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 544/2023
BALAJI STEEL TRADE
..... Plaintiff
Through: Mr. Nishant Doshi & Mr. Nitin
Sharma, Advs.
versus
FLUDOR BENIN S.A. & ORS.
..... Defendant
Through: Ms. Urvashi Misra & Mr. Arnab
Ray, Advs. for D-1
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. MANISH
SHARMA, (DHJS)
ORDER
% 24.11.2023 I.A.No.22768/2023 (under Section 151 CPC filed on behalf of defendant no.1 seeking exemption from filing sworn/affirmed and notarized affidavit in relation to reply to application under Order XXXIX Rule 1 & 2 CPC)
1. It is submitted that the matter is coming up before the Hon'ble Court on 05/01/2024.
2. File is taken up today on listing of the captioned IA.
3. Learned counsel for plaintiff accepts notice of the captioned IA and submits that he has no objection, if the captioned IA is allowed
4. Heard. Record perused.
5. Subject to all just exceptions, the captioned IA is allowed. Let sworn, affirmed and notarised affidavit be filed within four weeks.
This is a digitally signed order.
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6. IA stands disposed of.
MANISH SHARMA, (DHJS) JOINT REGISTRAR (JUDICIAL) NOVEMBER 24, 2023/nk 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 29/11/2023 at 03:02:50