Delhi High Court - Orders
Itc Limited vs Ms. Samita Bhatia Proprietor S.S. ... on 25 February, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1165/2018 & I.A. 15543/2018, I.A. 17602-17603/2019,
I.A. 214/2020, I.A. 933/2020
ITC LIMITED ..... Plaintiff
Represented by: Mr.Kunal Kher, Adv. with
Mr.D.R.Bhatia, Ms.Vasundhara
Nayyar, Advs.
versus
MS. SAMITA BHATIA PROPRIETOR S.S. ENTERPRISES
..... Defendant
Represented by: Ms.Meena Chaudhary Sharma, Adv.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 25.02.2020 I.A. 933/2020 (under Section 151 CPC by plaintiff)
1. By this application, plaintiff seeks leave to place on record additional documents.
2. Notice. Learned counsel for the defendant/non-applicant accepts notice.
3. Reply affidavit, if any, be filed within three weeks. Rejoinder affidavit within two weeks thereafter.
4. List on 29th April, 2020.
I.A. 214/2020 (under Section 151 CPC for directions)
1. By this application, the defendant seeks striking off the reply dated 5 th November, 2019 filed by the defendant to IA 15543/2018.
CS(COMM) 1165/2018 page 1 of 2 2. Notice. Learned counsel for the plaintiff/non-applicant accepts notice. 3. Reply affidavit, if any be filed within three weeks. Rejoinder
affidavit within two weeks thereafter.
4. List on 29th April, 2020.
IA 17603/2019 (for condonation of delay of 70 days in taking reply to IA 15543/2018 on record)
1. Reply has already been filed to this application.
2. Rejoinder affidavit, if any, be filed within three weeks.
3. List on 29th April, 2020.
I.A. 17602/2019 (under Section 151 CPC)
1. By this application, the defendant seeks to take on record admitted signatures of the defendant.
2. Pleadings in the application are complete.
3. List for hearing on 29th April, 2020.
MUKTA GUPTA, J.
FEBRUARY 25, 2020/akb CS(COMM) 1165/2018 page 2 of 2