Delhi High Court - Orders
Protection Of Women From Domestic ... vs Delhi Guest House Services Private ... on 16 December, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 121/2020
I.A. 3797/2020 (under Order XXXIX Rule 1 and 2 CPC)
I.A. 3798/2020 (under Section 26 r/w Sections 17 and 19 of
Protection of Women from Domestic Violence Act)
I.A. 3799/2020 (under Order II Rule 2 (3) CPC)
I.A. 3800/2020 (under Order XXXIIA Rule 2 CPC)
I.A. 3804/2020 (under Order XXXIX Rule 1 and 2 CPC)
I.A. 7305/2020 (condonation of delay in filing reply to I.A. 3797/2020
under Order XXXIX Rule 1 and 2 CPC-by defendant No.1)
I.A. 7350/2020 (under Order XI Rule 12 CPC r/w Section 151 CPC
and Chapter-VII Rule 7 of DHC (Original Side) Rules-by plaintiff)
I.A.8822/2020 (under Order VII Rule 11 CPC-by defendant No.1)
I.A.8823/2020 (under Order VII Rule 11 CPC-by defendant No.4)
I.A.8824/2020 (under Order VII Rule 11 CPC-by defendant No.5)
NAS ..... Plaintiff
Represented by: Mr. Dayan Krishnan and Mr. Anil
Airi, Senior Advocates with Ms.
Malavika Rajkotia, Mr. Rishabh
Sancheti,Ms. Aakashi Lodha, Mr.
Pranaya Goyal, Mr. Aman Raj
Gandhi, Ms. Rytim Vohra, Mr.
Dharav Shah, & Ms. Apoorva
Kaushik, Advocates.
versus
DELHI GUEST HOUSE SERVICES
PRIVATE LIMITED & ORS. ..... Defendants
Represented by: Mr. Sanjeev Puri, Senior Advocate
with Ms. Vatsala Rai, Advocate for
defendant No.3, 5, 9 & 11.
Mr. Rohit Puri Advocate for
defendant Nos.7 and 8.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
Signature Not Verified
Digitally Signed By:JUSTICE
CS(OS) 121/2020 PageGUPTA
MUKTA 1 of 3
Signing Date:19.12.2020
16:11:32
ORDER
% 16.12.2020 The hearing has been conducted through Video Conferencing. I.A.12132/2020 (under Section 151 CPC-exemption)
1. Exemption allowed subject to all just exceptions.
2. Application is disposed of.
I.A.12131/2020 (exemption from notarisation and attestation)
1. By this application the plaintiff/applicant seeks exemption from filing notarized and attested affidavits.
2. The same be filed within two weeks.
3. Application is disposed of.
I.A.12133/2020 (under Order XXXIX Rule 1 and 2 CPC r/w Section 60 r/w Section 74 of the Indian Trusts Act-by plaintiff)
1. The present application has been filed by the plaintiff, inter alia, seeking an order of injunction against defendant Nos.3,5 and 9 to 11 restraining them from convening the meeting of the defendant No.3/Trust, proposed to be held on 17th December, 2020.
2. Notice. Ms. Vatsala Rai, Advocate accepts notice on behalf of defendant Nos.3, 5 and 9 to 11. Mr. Rohit Puri, Advocate, accepts notice for defendant Nos.7 and 8.
3. Notice be now issued to defendant Nos.1,2,4 and 11 on the plaintiff/applicant taking steps through email, SMS, Whatsapp, speed post and courier service, returnable before this Court on 22nd January, 2021.
4. Reply affidavit be filed within two weeks.
5. Rejoinder affidavit in one week thereafter.
6. Learned counsel for the defendant No.5 states that by today evening Signature Not Verified Digitally Signed By:JUSTICE CS(OS) 121/2020 PageGUPTA MUKTA 2 of 3 Signing Date:19.12.2020 16:11:32 the defendant No.5 will be communicating to the plaintiff with respect to postponement of the meeting of the Trust dated 17th December, 2020.
7. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 16, 2020 vk Signature Not Verified Digitally Signed By:JUSTICE CS(OS) 121/2020 PageGUPTA MUKTA 3 of 3 Signing Date:19.12.2020 16:11:32