Delhi High Court - Orders
Nord Lock Ab & Anr vs Gala Precision Engineering Private ... on 22 December, 2023
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 895/2023
NORD LOCK AB & ANR. ..... Plaintiffs
Through: Mr. Pravin Anand, Adv.
versus
GALA PRECISION ENGINEERING PRIVATE LIMITED &
ANR. ..... Defendants
Through: Mr. J. Sai Deepak, Adv. Dr.
Mohan Dewan Mr. N.K. Bhardwaj, Mr.
Bikash Ghorai, Mr. Avinash K. Sharma and
Mr. Vardhman Jain, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 22.12.2023 IA 25411/2023 (under Order XXXIX Rules 1 and 2 of the CPC)
1. The commission, in terms of the order dated 18 December 2023, has been executed on 20 December 2023.
2. It appears that report is not yet on record. As soon as the report is placed on record, let a copy thereof be given to both sides.
3. From that date, let a reply be filed to this application by the defendant positively within three weeks with advance copy to learned Counsel for the plaintiff who may file rejoinder thereto within one week thereof.
CS(COMM) 895/2023 Page 1 of 3This 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 27/12/2023 at 21:02:41
4. List the application for hearing and disposal on 8 February 2024.
I.A. 25413/2023 (under Order XI Rule 1(4) of the CPC)\
5. This application seeks permission to file additional documents. The plaintiff is permitted to place additional documents on record in accordance with Order XI Rule 1(4) of the Code of Civil Procedure, 1908 (CPC) as amended by the Commercial Courts Act within four weeks from today.
6. The application stands disposed of accordingly.
I.A. 25414/2023 (under Order II Rule 2 of the CPC)
7. Issue notice, returnable before the Court on 8 February 2024.
8. Reply, if any, be filed within a period of three weeks with advance copy to learned Counsel for the plaintiffs who may file rejoinder thereto, if any, within two weeks thereof.
I.A. 25415/2023 (under Section 12A of the Commercial Courts Act)
9. Given the fact that defendants are being represented by counsel in the matter, this application has been rendered infructuous and is disposed of as such.
I.A. 25416/2023 (under Section 149 of the CPC) CS(COMM) 895/2023 Page 2 of 3 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 27/12/2023 at 21:02:41
10. The plaintiffs are granted two weeks' time to file deficient court fees, with the Registry of this Court, from today, if not yet filed.
11. The application stands disposed of.
I.A. 25417/2023 (exemption from notarisation, filing dim copies, translations, margins, clear copies)
12. Subject to the plaintiffs filing legible copies of any dim or illegible documents on which it may seek to place reliance as well as duly notarised affidavit of which it seeks exemption, within 30 days from today, exemption is granted for the present.
13. The application is disposed of.
C. HARI SHANKAR, J.
DECEMBER 22, 2023 dsn Click here to check corrigendum, if any CS(COMM) 895/2023 Page 3 of 3 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 27/12/2023 at 21:02:41