Joginder Rana vs Harvinder & Ors on 30 November, 2022

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Delhi High Court - Orders

Joginder Rana vs Harvinder & Ors on 30 November, 2022

Bench: Prateek Jalan

                            $~5
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                            +      CS(OS) 212/2017 & I.A. 2072/2020, I.A. 2288/2020.

                                   JOGINDER RANA                                      ..... Plaintiff
                                               Through:             Mr. Ajay Dabas Ms. Priyanka
                                                                    Dagar, Advocates.

                                                               versus

                                   HARVINDER & ORS.                                    ..... Defendants
                                               Through:             Mr. Ranjan Roy, Advocate for D-1
                                                                    to 3 [9810157399].
                                                                    Mr. Jayant Tripathi, Mr. Dinesh
                                                                    Dahiya, Advocates for D-5 and 6.

                            CORAM:
                            HON'BLE MR. JUSTICE PRATEEK JALAN

                                                      ORDER

% 30.11.2022 I.A. 20057/2022 This is an application filed by the plaintiff for condonation of delay of 88 days in filing replies to the pending applications of the defendants herein.

There is no objection to the relief sought. The application is, therefore, allowed.

The application stands disposed of.

I.A. 2287/2020

This is an application filed by the defendant Nos. 1 to 3 for condonation of delay of 101 days in filing the written statement.

The application is not opposed by the other side. The application is, Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:01.12.2022 13:43:41 CS(OS) 212/2017 Page 1 of 2 therefore, allowed. The written statement of the defendant Nos. 1 to 3 is taken on record.

The application stands disposed of. CS(OS) 212/2017 Learned counsel for both the parties wish to produce authorities in support of their submissions on I.A. 2072/2020 and I.A. 2288/2020. They may file any judgments upon which they wish to rely, within four weeks from today.

List on 24.04.2023.

PRATEEK JALAN, J NOVEMBER 30, 2022 'Bhupi'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:01.12.2022 13:43:41 CS(OS) 212/2017 Page 2 of 2

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Delhi High Court - Orders