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Delhi High Court - Orders

Mrs Meena Vohra vs Master Hosts Pvt Ltd & Ors on 17 October, 2023

                                    $~3
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CS(COMM) 688/2021
                                                MRS MEENA VOHRA                               ..... Plaintiff
                                                              Through: Mr. Sanad K. Jha, Adv.

                                                                                      versus

                                                MASTER HOSTS PVT LTD & ORS.              ..... Defendants
                                                             Through: Mr. Ashutosh Dubey, Mr. Abhishek
                                                                      Chauhan, Mr. Amit P. Sahni, Advs.

                                          CORAM:
                                    Dr. JAGMINDER SINGH (DHJS) JOINT REGISTRAR (JUDICIAL)
                                                      ORDER

% 17.10.2023 I.A No. 4178/2022 (Under Order VII Rule 11 CPC filed on behalf of D-

1) Reply has already been filed and copy has already been supplied to opposite party qua the application under Order VII Rule 11 CPC. I.A No. 4179/2022 (Under section 151 CPC filed on behalf of D-1) This is an application moved on behalf of the defendants seeking stay in further proceeding in the suit till the decision of the application under Order VII Rule 11. Regarding this, learned counsel for plaintiff seeks some time to file the reply.

Let same be also filed within two weeks with advance copy to opposite party.

Further, one week is granted to learned counsel for defendant to file the rejoinder, 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 21/10/2023 at 21:54:43 I.A. 10368/2022(U/S 151 CPC filed by plaintiff for condonation of delay of 13 days in re-filing the replication) Reply not filed. Arguments heard.

In view of the facts mentioned, the application of delay of 13 days in re-filling the replication is allowed.

Replication is accordingly taken on record. I.A. stands disposed of.

I.A. 11261/2022 (U/S 151 CPC filed by plaintiff for condonation of delay of 54 days in filing reply to the I.A. 4178/2022) This is an application filed by the plaintiff for condonation of delay of 54 days in filing reply to the application under Order VII Rule 11. Regarding this, learned counsel for defendants seeks time to file reply. Let same be filed within two weeks with advance copy to opposite party.

Put up for completion of pleadings on 24.01.2024.

Dr. JAGMINDER SINGH (DHJS) JOINT REGISTRAR (JUDICIAL) OCTOBER 17, 2023/sms 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 21/10/2023 at 21:54:43