Delhi High Court - Orders
Splendor Landbase Ltd vs Aparna Ashram Society & Anr on 1 September, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 366/2021
SPLENDOR LANDBASE LTD. ......Petitioner
Through: Mr. Gaurav Puri, Advocate
Versus
APARNA ASHRAM SOCIETY & ANR. ..... Respondents
Through: Mr. Amit Saxena, Advocate for
respondent No.1
Mr. Mohd. Shahbaz, Advocate for
respondent No.2
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 01.09.2021 IA No. 10176/2021 (u/O I Rule 10 (2) r/w Section 151 CPC by petitioner)
1. The present application has been preferred by the petitioner seeking impleadment of M/s Radox Tradex Pvt. Ltd. as respondent No.3; M/s S. S. Premium Homes Pvt. Ltd. as respondent No.4; M/s Rosmerta Infrastructure Pvt. Ltd. as respondent No.5 and M/s Star Care Real Estate Pvt. Ltd. as respondent No.6 in this petition, being proper and necessary parties.
2. Counsel appearing on behalf of respondents No.1 & 2 pray for copy of the present application and also seek time to file reply.
3. Let petitioner furnish a copy of this application to respondents No.1 & 2, who shall thereafter file reply within three weeks. Rejoinder ARB.P. 366/2021 Page 1 of 2 thereto, if any, be filed within two weeks thereafter.
4. List before the Joint Registrar on 25.10.2021 for completion of pleadings.
SURESH KUMAR KAIT, J SEPTEMBER 01, 2021 r ARB.P. 366/2021 Page 1 of 2