Delhi District Court
Unknown vs Process Not Received Back. Be Awaited. ... on 31 July, 2010
One application for seeking personal exemption on behalf of complainant is
filed. Heard. In the interest of justice allowed, however only for today.
One application for seeking personal exemption on behalf of accused is filed.
Heard. In the interest of justice allowed, however only for today.
One application for substitution of AR of complainant is filed. Heard. Allowed.
Sh. Aditya Narain Pandey is substituted as new AR in place of previous AR.
In the interest of justice accused is admitted on bail on his furnishing personal
bond for the sum of Rs. 10,000/- with one surety of the like amount. Bail bond
furnished and accepted.
Steps not taken. One opportunity is prayed for. In the interest of justice one
opportunity is granted. Issue process afresh against the accused as per previous
order on filing of PF/RC for
Process not received back. Be awaited. In the meantime issue process afresh
against the accused as per previous order on filing of PF/RC for
Defendant has not filed the Written Statement. Counsel for defendant seeks
some time for filing the WS. Not opposed. At request matter is adjourned.
Put up for filing of WS/reply for
Suit No. Ram Niwas Yadav Ca. Neeraj Kumar
02.08.2010 Present : None for plaintiff.
Defendant in person.
File is in Appellant Court. Be awaited.
Put up for file for 20.09.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
Suit No. 463/09
02.08.2010 Present : Counsel for plaintiff.
Counsel for defendant.
DW is not present.
Advance copy of affidavit is supplied today in the
Court.. Adjournment is prayed on behalf of the counsel for defendant.
Strongly opposed by the counsel for plaintiff. At request of the counsel for
defendant matter is adjourned.
Put up for DE for 04.08.2010.
It is stated on behalf of the defendant that no other
witness is to be examined except the defendant. It is further reflected from
the record that no list of witnesses has been filed on behalf of the defendant.
Put up for DE as already fixed i.e. for 04.08.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
Suit No. 984/09
02.08.2010 Present : Counsel for applicant/plaintiff.
Record perused.
The counsel for applicant/plaintiff prays for short
adjournment for taking appropriate steps as per law. At request matter is
adjourned.
Put up for further proceedings for 18.08.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
Suit No. 188/10
02.08.2010 Present : Counsel for plaintiff.
Proxy counsel for defendant no. 1
None for defendant no. 2 & 3.
Matter is at the stage of arguments on application
under order 7 Rule 11 CPC. The counsel for plaintiff however has expressed
his personal difficulty for arguments. Thus, at request matter is adjourned.
Put up for arguments for 03.09.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
At this stage Sh. Rahul Verma proxy counsel for defendant no.
2 & 3 is present.
Put up for arguments the date as already fixed i.e. for 03.09.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
CC No. 4665/08
02.08.2010 Present : Complainant with counsel.
Accused produced from J/C.
Record perused.
Accused is produced from J/C on execution of NBW.
This is the first appearance of the accused in this case. Therefore, in the
interest of justice accused is admitted on bail on his furnishing personal
bond for the sum of Rs. 15,000/- with one surety of the like amount. Bail bond
not furnished, hence accused is sent to J/C up to 13.08.2010.
Put up for further proceedings for 13.08.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
CC No. 6036/08
02.08.2010 Present : Complainant is not present.
Counsel for complainant.
Accused is unserved.
One application for seeking personal exemption on
behalf of complainant is filed. Heard. In the interest of justice allowed,
however only for today.
Issue process afresh against the accused as per
previous order on filing of PF/RC as well as by way of affixation for
10.09.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
CC No. 5093/08
02.08.2010 Present : Complainant with counsel.
Accused in person.
CW is present, however no affidavit is filed on behalf of
the complainant. Adjournment is prayed by the complainant. Not opposed. At
request matter is adjourned.
Put up for CE for 04.09.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
Suit No. 379/10
02.08.2010 Present : Counsel for plaintiff.
Defendant no. 1 & 2 with counsel.
Vakalatnamha is filed on behalf of the defendant. It is
taken on record.
Defendant is prayed for short adjournment for filing of
WS/reply. The defendant however have stated that they have no intention to
sell out the suit property in question. Under these circumstances, as per the
submissions made on behalf of the defendant , defendants are restrained , till
next date of hearing, not to sale the suit property in question.
Put up for filing of WS/reply for 01.09.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
Suit No. 748/09
02.08.2010 Present : Sh. J.P.Sharma, for plaintiff.
Record perused.
Steps not taken. One opportunity is prayed for. In the
interest of justice one opportunity is granted. Issue process afresh against the
defendant as per previous order on filing of PF/RC for 16.09.2010.
Dasti be given at request.
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
Suit No. 49/10
02.08.2010 Present : Plaintiff with counsel.
Defendant no. 1 & 3 with counsel .
Counsel for defendant no. 2.
Documents filed by both the defendants respectively.
Copy supplied.
Put up for filing of replication, if any, and for a rguments
for 07.09.2010.
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
CC No. 156/01
02.08.2010 Present : Complainant with counsel.
Accused absent.
Record perused.
Process has been wrongly issued by the Ahlmad.
Ahllmad is warned to be more cautious in future. However, perusal of the
record reflects that B/W have been executed upon the accused on
31.05.2010. However, he is not present despite several calls since morning.
Thus, looking into the conduct of the accused issue NBW against the
accused on filing of PF/RC for 30.08.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
Suit No. 224/10
02.08.2010 Present : Counsel for plaintiff.
Record perused.
One application under order 6 Rule 17 CPC alongwith
amended plaint is filed. Matter is at the stage of initial stage. Previous order
sheet dated 05.05.2010 is also perused. Amendment is sought in accordance
vide order dated 05.05.2010 covering the recovery amount under the ambit of
under order 37 CPC. Under these circumstances, in the interest of justice the
application is allowed . Amended plaint filed alongwith the application is taken
on record.
Defendant be served under order 37 CPC on filing of
PF/RC for 16.09.2010
(Prashant Kumar)
CCJ Cum ARC/North-West
Rohini Courts, Delhi
02.08.2010
Suit No. 370/10
02.08.2010 Present : Plaintiff with counsel.
Defendant/respondent is unserved.
Defendant/respondent be served afresh on filing of PF/RC/speed post for 07.08.2010 (Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010 Suit No. 947/09 02.08.2010 Present : Proxy counsel for plaintiff.
Defendant in person.
No PW is present.
One affidavit is filed. Copy supplied. Adjournment is prayed on behalf of the plaintiff as no PW is present today. Not opposed. At request matter is adjourned.
Put up for PE for 10.09.2010 (Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010 CC G E Money 02.08.2010 Present : AR of the complainant alongwith proxy counsel.
Accused unserved.
Issue process afresh against the accused as per previous order on filing of PF/RC for 17.09.2010 (Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010 CC No. 10000/08 02.08.2010 Present : AR of the complainant alongwith proxy counsel.
Accused absent.
Accused is not present despite several calls since morning. Bail bond of accused stands forfeited. Issue process B/W afresh against the accused as per previous order on filing of PF/RC for 17.09.2010 (Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010 CC No. 10003/08 02.08.2010 Present : AR of the complainant alongwith proxy counsel.
Accused absent.
Accused is not present despite several calls since morning. Bail bond of accused stands forfeited. Issue process B/W afresh against the accused as per previous order on filing of PF/RC for 17.09.2010 (Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010 Case No. 2A/10 02.08.2010 Present : Petitioner with counsel.
Respondent no. 1 unserved.
Proxy counsel for respondent no. 2. Respondent no. 1 is unserved. Issue process afresh against the respondent no. 1 on filing of PF/RC for 03.09.2010 (Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010 Suit No. 225/10 02.08.2010 Present : Proxy counsel for plaintiff.
Counsel for defendant.
One document is filed by the plaintiff as well as by the defendant . They are considered accordingly. Arguments heard in part. During arguments it is reflected that one relevant document is required i.e. remarks on which the appeal is preferred by the plaintiff before the Appellant Authority APMC has been rejected. Thus both the parties are directed to file the details on the grounds and reasonings so given by the Appellant Authority APMC while rejecting the appeal preferred by the plaintiff, if available with him.
Put up for further arguments for 27.08.2010.
(Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010 Suit No. 412/10 02.08.2010 Present : Counsel for plaintiff.
Record perused.
Matter is at the stage of arguments, however, counsel for plaintiff prays for short adjournment for arguments. At request matter is adjourned.
Put up for arguments for 17.08.2010 (Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010 Suit No. 460/10 02.08.2010 Fresh suit received by way of assignment. It be checked and registered.
Present : Plaintiff alongwith counsel.
Heard . Record perused.
Present suit is filed for declaration, mandatory and permanent injunction alongwith application under order 39 Rule 1 & 2 CPC.
Issue summons of suit to the defendant alongwith notice of the application on filing of PF/RC for 12.08.2010 Steps be taken within a week from today. Dasti be given at request.
(Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010.
Suit No. 459/1002.08.2010 Fresh suit received by way of assignment. It be checked and registered.
Present : Counsel for plaintiff.
Heard . Record perused.
Present suit is filed for ejectment and for recovery t for recovery.
Issue summons to the defendant on filing of PF/RC for 15.09.2010 (Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010.
Suit No. 335/1002.08.2010 File taken up today as one application under order 23 CPC is filed on behalf of the plaintiff for withdrawal of the suit with a liberty to file afresh.
Present : Sh. Manish Kumar , Counsel for plaintiff.
Defendant no. 1 & 2 with counsel Sh. S. K.Shailesh Proxy Counsel for DDA.
One application under order 23 CPC is filed where in it is prayed on behalf of the plaintiff that he may be allow to withdraw the suit with a liberty to file afresh. Counsel for defendant has no objection if the suit is allowed to be withdrawn and liberty is granted. Thus, the statement of the counsel for plaintiff is recorded in this regard vide separate order sheet. In the light of the statement of the counsel for plaintiff the suit is dismissed as withdrawn with a liberty to file afresh. Plaintiff is bound by the statement.
File be consigned to the record room.
(Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010.
Suit No. 143/1002.08.2010 File taken up today as one application under order 9 Rule 9 CPC is filed on behalf of the plaintiff for restoration of the suit.
Present : None.
None is present on behalf of applicant/plaintiff despite several calls . Hence the application is dismissed as withdrawn.
File be consigned to the record room.
(Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010.
CC No. 1267 A/08 02.08.2010 File taken up today as one application on behalf of the accused for cancellation of NBW.
Present : Applicant/accused with counsel.
Heard. Record perused.
One application is filed on behalf of the accused for cancellation of NBW . Issue notice of this application to other party on filing of PF/RC for the date as already fixed i.e. for 06.09.2010, till then the NBW so issued against the accused stands suspended.
(Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010.
Suit NO. 616/0902.08.2010 File received as per the order of Mediation Cell.
Present : None.
None is present despite several calls. Put up for the date as already fixed i.e. for 05.08.2010 for further proceedings.
(Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010.
Case No. E 71/0902.08.2010 File taken up today as one application u/sec. 340 Cr.P.C. is filed on behalf of the respondent for holding an enquiry and initation of appropriate criminal proceeding against the plaintiff/respondent for commission of offences of forgery, false representation amounting to cheating and perjury.
Present : Counsel for plaintiff.
Heard. Record perused.
One application u/sec. 340 Cr.P.C. is filed on behalf of the respondent for holding an enquiry and initation of appropriate criminal proceeding against the plaintiff/respondent for commission of offences of forgery, false representation amounting to cheating and perjury. Issue notice of this application to the petitioner/through counsel on filing of PF/RC for the date as already fixed i.e. for 18.08.2010 (Prashant Kumar) CCJ Cum ARC/North-West Rohini Courts, Delhi 02.08.2010.