Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

M/S Omce Jordan vs Rayalseema Commodities Ltd. & Ors on 20 December, 2023

                          $~2
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(OS) 1719/2009
                                    M/S OMCE JORDAN                                                                        ..... Plaintiff
                                                             Through:                   Mr. S. Sharma, Adv.
                                                                                        Mr. Saraswate Mohapatra, Adv.
                                                                         versus

                                    RAYALSEEMA COMMODITIES LTD. & ORS                                                      ..... Defendant
                                                             Through:                   Mr. Abhishek Chauhan, Ms. Aathira Pillai,
                                                                                        Ms. Shaira Katoch, Adv. for D-3
                                                                                        Mr.Rahul Mahrotra, Ms. Shruti Gupta, Adv.,
                                                                                        for D-2
                                                                                        Mr. Rahul Kumar Sharma, Adv. for D-1

                          CORAM:
                          JOINT REGISTRAR (JUDICIAL) MS. TYAGITA SINGH, (DHJS)
                                                                         ORDER

% 20.12.2023 Matter is taken up through physical hearing as well as video conferencing.

Regular Steno is on leave today.

The case is fixed for admission/denial and marking of exhibits but Joint Document Schedule has not come on record. Ld. Counsel for Plaintiff has stated that defendants are not co-operating for filing the revised Joint Document Schedule.

Ld. Counsel for Official Liquidator of defendant no.1 has stated that he has inspected the file but he could not locate the previous pleadings, Written Statement and affidavit of admission/denial of defendant no.1 due to which he could not finalise the draft Joint Document Schedule.

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 23/12/2023 at 02:08:06 Perusal of PDF record of the case reveals that the old case file is not there in PDF. Concerned Official of Registry is directed to upload the old PDF record of the case by next date. In the meanwhile, parties are directed to inspect the old file and to file the revised Joint Document Schedule within six weeks.

Be fixed for Admission/denial and marking of exhibits on 01.03.2024.

TYAGITA SINGH, (DHJS), JOINT REGISTRAR (JUDICIAL) DECEMBER 20, 2023/ ap CS(OS) 1719/2009 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 23/12/2023 at 02:08:06