Delhi High Court - Orders
Exemption) Rajkumar Sabu vs Kaushalya Devi Sabu & Ors on 19 April, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~18 & 21 (connected)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 761/2016, I.A. 7624/2016 (O-XXXIX R-1 & 2), I.A.
5875/2020 (O-XXXIX R-2A), I.A. 7863/2020 (O-XXXIX R-2A),
I.A. 8923/2020 (u/s 151 CPC), I.A. 11028/2020 (O-VI R-17 for
amendment of WS), I.A. 11390/2020 (u/s 151 CPC), CRL.M.A.
12366/2020 (u/s 340 CrPC), I.A. 11256/2021 (for directions), I.A.
12175/2021 (for condonation of delay of 42 days in filing reply to I.A.
8923/2020), I.A. 8441/2022 (O-XXXIX R-2A), I.A. 12815/2022
(seeking directions and appointment of LC), I.A. 14470/2022 (O-
XXVI R-9), I.A. 14471/2022 (O-XXXIX R-2A), I.A. 15950/2022 (for
directions), I.A. 16205/2022 (O-XI R-1(5)), I.A. 16206/2022 (for
exemption)
RAJKUMAR SABU ..... Plaintiff
Through: Mr. C.M. Lall, Senior Advocate with
Mr. Divyakant Lahoti, Mr. Parikshit
Ahuja, Ms. Vindhya Mehra and
Ms.Ananya Chug, Advocates.
versus
KAUSHALYA DEVI SABU
& ORS. ..... Defendants
Through: Mr. Anirudh Bakhru, Mr. Amit Jain,
Mr. Arvan Chatterjee and Ms. Ekta
Nayar Saini, Advocates.
+ CS(COMM) 97/2020, I.A. 7475/2020 (for directions), I.A. 8922/2020
(O-XI R-2), I.A. 8938/2020 (for permission to take Addl. documents
on record), I.A. 10105/2020 (for directions), I.A. 10106/2020 (for
directions), I.A. 10994/2020 (O-VI R-17), I.A. 11067/2020 (for
condonation of delay of 30 days in filing reply in IA 8922/2022), I.A.
11938/2021 (for directions), I.A. 8834/2022 (for early hearing on IA
156/2016)
SABU TRADE PVT LTD ..... Plaintiff
Through: Mr. Anirudh Bakhru, Mr. Amit Jain,
Signature Not Verified
Digitally Signed By:AMIT
BANSAL
CS(COMM) 761/2016 and connected Page 1 of 3 18:16:42
Signing Date:19.04.2023
Mr. Arvan Chatterjee and Ms. Ekta
Nayar Saini, Advocates.
versus
RAJ KUMAR SABU & ANR ..... Defendants
Through: Mr. C.M. Lall, Senior Advocate with
Mr. Divyakant Lahoti, Mr. Parikshit
Ahuja, Ms. Vindhya Mehra and
Ms.Ananya Chug, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 19.04.2023 CS(COMM) 761/2016 & CS(COMM) 97/2020
1. An adjournment is sought on behalf of the counsel appearing for the defendants in CS(COMM) 761/2016 on account of senior counsel being busy in the Supreme Court before the Constitution Bench.
2. This request is vehemently opposed by the counsel appearing for the plaintiff.
3. Considering that the Court had accommodated the senior counsel for the plaintiff in CS(COMM) 761/2016 on 21st February, 2023, there is no reason to not accommodate the senior counsel for the defendants.
4. List on 5th July, 2023.
I.A. 7345/2023 (O-XI R-1(5) of CPC) & I.A. 7348/2023 (for directions) in CS(COMM)761/2016
5. Issue notice.
6. Notice is accepted on behalf of the counsel appearing for the defendants.
Signature Not Verified Digitally Signed By:AMIT BANSALCS(COMM) 761/2016 and connected Page 2 of 3 18:16:42 Signing Date:19.04.2023
7. Reply(ies) be filed within three weeks.
8. Rejoinder thereto, if any, be filed two weeks thereafter.
9. List on 5th July, 2023.
I.A. 3432/2023 (of the defendant no.3 u/O-XI R-1(10) of CPC) in CS(COMM)761/2016
10. Issue notice.
11. Notice is accepted on behalf of the counsel appearing for the plaintiff.
12. Reply be filed within three weeks.
13. Rejoinder(s) thereto, if any, be filed two weeks thereafter.
14. List on 5th July, 2023.
AMIT BANSAL, J.
APRIL 19, 2023 at Signature Not Verified Digitally Signed By:AMIT BANSAL CS(COMM) 761/2016 and connected Page 3 of 3 18:16:42 Signing Date:19.04.2023