Delhi High Court - Orders
Priansh Arora And Ors vs Narinder Arora And Ors on 18 July, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 447/2022, I.A. 12208/2022, I.A. 15179/2023, I.A.
15180/2023, I.A. 15624/2023 & I.A. 6932/2024
PRIANSH ARORA AND ORS .....Plaintiffs
Through: Ms. Sumitra Choudhary, Mr. M.K.
Raghav Raman, Ms. Nitya Sharma
and Ms. Jasmine Sheikh, Advocates
versus
NARINDER ARORA AND ORS .....Defendants
Through: Mr. Rohan Sharma, Mr. Abdul Wahid
and Ms. Ranjna Ahuja, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 18.07.2024 I.A. 15624/2023 (on behalf of plaintiff no. 2 for payment of college fees of the plaintiff due immediately for further processing of admission to the university)
1. Learned counsel for the plaintiff states that the relief sought in the application has become infructuous and therefore, she seeks leave to withdraw the said application.
2. The application is dismissed as withdrawn. CS(OS) 447/2022
3. Learned counsel for the defendants states that the suit is without any cause of action and is liable to dismissed. He relies upon the judgment of a Coordinate Bench of this Court in Jagdish Singhal & Anr. v. Ram Bhaj CS(OS) 447/2022 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/07/2024 at 00:30:12 Bansal & Ors.1 3.1 He states that though necessary preliminary objections have been raised in the written statement, he will file an appropriate application for the dismissal of the plaint within two (2) weeks.
4. List before Joint Registrar (Judicial) for completion of pleadings and admission/denial of documents and marking of exhibits on 04.09.2024.
5. List before Court for framing of issues on 12.11.2024. I.A. 6932/2024 (under Order XXXIX Rule 10 CPC for depositing the rental amounts (Rs. 5,00,000/- per month received every month in lieu of the rent from the suit properties every month before this Court until disposal of the present suit)
6. In view of the objection raised by the defendants as regards the maintainability of the suit, this application will be taken up for hearing after decision on the maintainability.
MANMEET PRITAM SINGH ARORA, J JULY 18, 2024/msh/sk 1 Neutral Citation No. 2017:DHC:2169 CS(OS) 447/2022 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/07/2024 at 00:30:12