Delhi High Court
General Trading Corporation & Anr vs M/S Vijay Construction & Anr on 26 February, 2015
Author: Hima Kohli
Bench: Hima Kohli
$~16.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 3183/2011
GENERAL TRADING CORPORATION & ANR ..... Plaintiffs
Through: None
versus
M/S VIJAY CONSTRUCTION & ANR ..... Defendants
Through: None
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
ORDER
% 26.02.2015
1. The suit has been placed before the Court by the Joint Registrar, who has recorded in the order dated 10.02.2015 that the plaintiffs have not taken steps to effectively prosecute the present suit.
2. A perusal of the order sheets reveals that the defendants have not been served with the summons in the suit and the plaintiffs were granted repeated opportunities to file an application for substituted service on the defendants, but to no avail. Pertinently, the plaintiffs had not appeared before the Joint Registrar on the last date of hearing. Same is the position today.
3. It appears that the plaintiffs are not interested in prosecuting the present suit, which is accordingly dismissed in default and for non-prosecution.
HIMA KOHLI, J FEBRUARY 26, 2015 rkb $~18.
* IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1821/2012 NEXUS DESIGN PROJECT PVT LTD ..... Plaintiff Through: Mr. Sacchin Puri, Advocate with Mr. Khowaja Siddiqui, Mr. Mayank Wadhwa and Mr. Abhinav Dang, Advocates versus TRAVEL FOOD SERVICES(DELHI TERMINAL 3) PVT LTD & ANR ..... Defendants Through: Ms. Sureskha Raman, Advocate with Mr. Anuj Sarma, Advocate for D-1. Mr. S.S. Sastry, Advocate for D-2.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015
1. On the last date of hearing, learned counsels for the parties had been asked if they were ready and willing to submit themselves to arbitration.
2. Counsel for the plaintiff was agreeable. However, counsels for the defendants No.1 and 2 had sought time to obtain instructions.
3. Today, learned counsel for the defendant No.2 states on instructions from his client that they are agreeable to arbitration.
However, counsel for the defendant No.1 states that as per her CS(OS) 1821/2012 Page 1 of 2 instructions, her clients are not inclined to submit themselves to arbitration for the reason that there is no arbitration clause governing the plaintiff and the defendant No.1.
4. In view of the aforesaid submission, list for arguments in I.A. 19195/2013, an application filed by the plaintiff under Order VI Rule 17 CPC, on 5th August, 2015.
HIMA KOHLI, J FEBRUARY 26, 2015 rkb CS(OS) 1821/2012 Page 2 of 2 $~13.
* IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1849/2011 M/S ASHISH SERVICES ..... Plaintiff Through: Mr. Manish Kumar, Advocate versus SANJEEV GUPTA ..... Defendant Through: Ms. Lakshi Gupta, wife of defendant in person.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 I.A. 20487/2014 (by the defendant u/O XVIII R 17 CPC for recalling PW-1 for cross-examination)
1. On the last date of hearing, the defendant had appeared in person and sought an adjournment on the ground that the arguing counsel was not available. Subject to payment of costs of `15,000/-
to be paid to the plaintiff, the application was adjourned for arguments for today.
2. Today, Ms. Lakshmi Gupta, wife of the defendant appears and states that her husband has met with an accident and has been hospitalised. She states that the counsel engaged by her husband is CS(OS) 1849/2011 Page 1 of 2 not appearing as her husband has not cleared his fee. As for the costs imposed vide order dated 17.10.2014 and 11.12.2014, she is ignorant of the said orders but assures the Court that if granted some reasonable time, compliances shall be made.
3. Further period of four weeks' is granted to the defendant to deposit the costs of `2,000/- in terms of the order dated 17.10.2014 and pay the costs of `15,000/- to the plaintiff through counsel in terms of the order dated 11.12.2014 against proof of deposit/payment.
4. List on 8th May, 2015.
HIMA KOHLI, J FEBRUARY 26, 2015 rkb CS(OS) 1849/2011 Page 2 of 2 $~24.
* IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1657/2014 and CC 14/2015 SANJAY SETHI & ORS ..... Plaintiffs Through: Mr. Puneet Singh Bindra, Advocate versus VIJAY SETHI ..... Defendant Through: Ms. Anita Sahani, Advocate CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015
1. Neither side has filed the original documents. As a result, vide order dated 23.02.2015, the learned Joint Registrar had concluded the admission and denial of documents. Counsels for the parties state that they may be granted further time to file their respective original documents.
2. Last opportunity of three weeks' is granted to the parties to file their original documents in respect of the suit and the counter claim.
3. List before the Joint Registrar for admission and denial of documents on 6th April, 2015.
4. It is made clear that if either of the parties defaults in filing their original documents or does not conduct admission and denial of documents, then the order dated 24.02.2015 passed by the Joint Registrar shall be maintained. CS(OS) 1657/2014 and CC 14/2015 Page 1 of 2
5. List in Court on 31st August, 2015 for framing of issues.
6. The parties shall exchange their respective issues proposed to be framed one week before the next date of hearing and produce the same in Court.
7. At this stage, counsels for the parties have been asked if they are ready and willing to submit themselves to mediation to resolve their inter se disputes in respect of the partnership firm, M/s Sesons International, wherein the plaintiff No.1 and the defendant were partners.
8. Counsels for the parties state that they may be permitted to obtain instructions in that regard.
8. List in the category of 'Directions' for reporting instructions on 26th March, 2015.
I.A. 10660/2014 (by the plaintiffs u/O XXXIX R 1 and 2 CPC)
1. A reply to the application has been filed by the defendant.
Rejoinder thereto has not been filed. Counsel for the plaintiffs states that he shall file the rejoinder within four weeks with a copy to the other side.
2. List on the date fixed.
HIMA KOHLI, J FEBRUARY 26, 2015/rkb CS(OS) 1657/2014 and CC 14/2015 Page 2 of 2 $~2 (Appellate) * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3361/1992 J. KHUSHALANI ..... Petitioner Through: Petitioner in person.
versus BADARPUR THERMAL POWER STATION & ANR ..... Respondents Through: Mr. J.C. Seth, Advocate CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 At the request of the counsel for the respondents, who states that there has been a bereavement in his family, list on 12 th March, 2015.
HIMA KOHLI, J FEBRUARY 26, 2015 rkb $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 5243/2014 JITENDER YADAV ..... Petitioner Through versus UNION OF INDIA & ORS.
..... Respondent Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 673/2007 SH. RAJENDRA DORIAN PUNJ ..... Plaintiff Through versus SH. N.P. PUNJ AND ORS. DE+ ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1771/2007 JAYANT GUPTA ..... Plaintiff Through versus LALA DIWAN CHAND TRUST ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1585/2008 YOGENDRA KUMAR MODI ..... Plaintiff Through versus M.K. MODI & ANOTHER ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 91/2011 JAGMOHAN KHATRI & ANR ..... Plaintiff Through versus SHEELA DEVI & ANR ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1306/2011 VIKRAM BEHL ..... Plaintiff Through versus SUDHIR BEHL AND ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1450/2011 IHHR HOSPITALITY (ANDHRA)PVT LTD ..... Plaintiff Through versus SEEMA SWAMI & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1466/2011 IHHR HOSPITALITY PVT LTD ..... Plaintiff Through versus SEEMA SWAMI & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1583/2011 MANJEET SINGH ..... Plaintiff Through versus RAJESH METHA ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2522/2011 M/S GE CAPITAL SERVICES INDIA ..... Plaintiff Through versus MAANU CT SCAN & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2772/2011 USHA SHARMA & ANR ..... Plaintiff Through versus RAVI KIRAN & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2302/2012 SACHIN VIJ ..... Plaintiff Through versus OM VIJ & OTHERS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2829/2012 SANTOSH DEVI ..... Plaintiff Through versus TEJ PRATAP SINGH & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 3171/2012 MANISH GUPTA ..... Plaintiff Through versus SHANTI SWARUP UPADHYAY & ANR ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1285/2013 ROSHANARA CLUB LTD ..... Plaintiff Through versus SHRI RAM LAL & OTHERS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1875/2014 RAM KANWAR ..... Plaintiff Through versus RAJ SINGH ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2068/2014 KIDAR NATH GOYAL ..... Plaintiff Through versus RAM AVTAR GUPTA ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2239/2014 SUNITA ..... Plaintiff Through versus SUDESH & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2640/2014 FERRERO SPA & ORS ..... Plaintiff Through versus SUNNY CHOWRANI & ANR ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 3141/2014 4LIFE TRADEMARKS LLC & ANR ..... Plaintiff Through versus AANCHAL JAIN & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 3504/2014 M/S SKYLINK CONSTRUCTION PVT LTD ..... Plaintiff Through versus DEGAMBER SEN SAWHNY ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 3998/2014 BIMLA & ORS ..... Plaintiff Through versus BRAHAM PRAKASH ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 4037/2014 M/S INDEPENDENT NEWS SERVICES PVT LTD(INDIA TV) ..... Plaintiff Through versus CRAZI MOBAPPS AND ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + EX.P. 314/2014 RAKESH KUMAR ..... Decree Holder Through versus BIMLA DEVI & ORS ..... Judgement Debtor Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 590/2006 SAUBHAGYA BHARGAVA ..... Plaintiff Through versus MUKUL P.BHARAGAVA AND ORS. AC+ ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 597/2008 MR. INDERJEET SINGH KHOKHAR ..... Plaintiff Through versus SHRI JASPAL SINGH KHOKHAR & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1451/2008 INDERPAL SINGH KHOKHAR ..... Plaintiff Through versus INDERJEET SINGH KHOKHAR ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2301/2009 BATA INDIA LIMITED ..... Plaintiff Through versus RELAXO FOOTWEAR LIMITED ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 407/2010 INDERJIT SINGH KHOKHAR ..... Plaintiff Through versus JASPAL SINGH KHOKHAR AND ANOTHER ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 590/2011 PRATEEK SINGH RATHORE ..... Plaintiff Through versus EASTERN MEDIKIT PVT LTD AND ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 138/2014 HINDUSTAN UNILEVER LIMITED ..... Plaintiff Through versus HARPREET KAUR KOCHAR & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 782/2014 PFIZER PRODUCT INC & ANR ..... Plaintiff Through versus A.B GUPTA & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 3259/2014 M/S HARBIR AGROTECH & ANR ..... Plaintiff Through versus VISHAL SINGH & ANR ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2074/2006 M/S PUNJ SONS(P) LTD. & ANR ..... Plaintiff Through versus SHRI RAJINDER DORIAN PUNJ DE+ ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2507/2009 PRAVEEN KUMAR & ANR.
..... Plaintiff Through versus RAKSHI AGGARWAL & ORS. E+ ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 835/2010 SARJO DEVI ..... Plaintiff Through versus DHARAM PAL & ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1237/2011 RAVI BISHNOI ..... Plaintiff Through versus M/S FOX MANDAL & CO AND OTHERS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1940/2011 KAMLESH ..... Plaintiff Through versus DILBAGH SINGH AND OTHERS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2094/2011 SAROJ KUMAR JHA ..... Plaintiff Through versus FOX MANDAL AND CO. AND ORS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 518/2015 NATIONAL BOARD OF EXAMINATIONS ..... Plaintiff Through versus KALAM BOOKS AND OTHERS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 522/2015 SHRI ASHOK DHAWAN ..... Plaintiff Through versus SHRI RAJENDER KU MAR DHUPER ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2573/2011 MUKESH SONDHI ..... Plaintiff Through versus RITA DEVI ALAM ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 404/2015 KUL BHUSHAN AHUJA ..... Plaintiff Through versus LAKSHAY SACHDEVA & OTHERS ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 430/2015 SANSKRITI VILLAS PVT. LTD ..... Plaintiff Through versus KASHMIRO DEVI ..... Defendant Through CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI ORDER % 26.02.2015 HIMA KOHLI, J FEBRUARY 26, 2015
51.
None.
I.A. No. As none is present for the applicant, in the interest of justice, list on 8th April, 2015.