Delhi High Court - Orders
Ghazala Parveen vs Shahnaz Parveen & Ors on 27 September, 2023
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 435/2020
GHAZALA PARVEEN
.....Plaintiff
Through: Mr. M. Tarique Siddiqui with Ms.
Jyotsna Bhardwaj, Advs.
versus
SHAHNAZ PARVEEN & ORS.
.....Defendant
Through: None for D-1 to 7, 10, 11 & 13.
None for D-8, 9, 12, 14 & 15.
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 27.09.2023 I.A. No. 7656/2023 (by plaintiff u/O XI Rule 14 r/w Sec. 151 CPC ordering the defendants no.1, 3, 9, 13, 14 and LRs of defendant no.8 to produce documents)
1. As per office noting, notice of the captioned IA was served upon the defendant no.14.
2. No reply to the captioned IA was filed on behalf of the defendants no.1, 3, 9, 13 and 14. Last opportunity is granted to the defendants no.1, 3, 9, 13 and 14 to file reply to captioned IA within three weeks and rejoinder thereto be filed before next date of hearing.
3. An application for bringing on record LRs of defendant no.8 is pending for consideration.
I.A. No. 3793/2021 (u/O XXXII Rule 3 CPC moved by plaintiff for appointment of defendant no.9 as guardian- ad-litem of minor defendant no.12 and for appointment of the defendant no.14 as guardian-ad-litem of minor defendant no.15) 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 28/09/2023 at 03:10:13
4. Right of defendants no.9 and 14 to file reply to the captioned IA was closed vide order dated 09.08.2023.
5. The captioned IA is listed today for arguments.
6. The applicants/plaintiffs are directed to file some age proof of the minor defendants.
7. Re-notify the captioned IA for arguments on next date of hearing.
I.A. No.9052/2022 (by plaintiff u/O XXII Rule 4 CPC to bring on record LRs of deceased defendant no.8)
8. Ld. Counsel for plaintiff submits that he has supplied copy of the captioned IA to Ld. Counsel for defendants no.1 to 7, 10, 11 & 13 on 09.08.2023 by email.
9. No reply to the captioned IA was filed by defendants no.1 to 7, 10, 11 & 13 despite last opportunity. Hence, their right to file reply to the captioned IA stands closed.
10.Ld. Counsel for plaintiff already submitted that he did not wish to file any rejoinder qua the captioned IA. I.A. 12299/2020 (by plaintiff u/O XXXIX R-1 & 2 CPC)
11.Perusal of record shows that reply to the captioned IA was already filed on behalf of defendants no.1 to 7, 9 to 11, 13 and 14 and rejoinder thereto was also filed on behalf of the plaintiff.
12.No reply to the captioned IA was filed on behalf of the defendants no. 12 and 15 and LRs of defendant no.8.
13.An application u/O XXXII Rule 3 of CPC in respect of minor defendants no.12 and 15 and another application under Order XXII Rule 4 of CPC for bringing on record LRs of defendant no.8 are pending for consideration. CS(OS) 435/2020
14.As per office noting, court notice sent to the defendant no.9 has been served. However, there is no appearance on 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 28/09/2023 at 03:10:13 behalf of defendant no.9.
15.Perusal of record shows that written statement alongwith affidavit of admission/denial of documents already filed on behalf of defendants no.1 to 7, 9 to 11, 13 and 14.
16.Replication alongwith affidavit of admission/denial qua defendants no.1 to 7, 9 to 11, 13 and 14 already filed by the plaintiff.
17.No application seeking condonation of delay in filing replication and affidavit of admission/denial has been filed on behalf of plaintiff. Let appropriate steps be taken as per law.
18.An application u/O XXXII Rule 3 of CPC in respect of minor defendants no.12 and 15 and another application under Order XXII Rule 4 of CPC for bringing on record LRs of defendant no.8 are pending for consideration.
19.Re-notify the present matter for further proceedings on 03rd November, 2023.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) SEPTEMBER 27, 2023/v Click here to check corrigendum, if any 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 28/09/2023 at 03:10:14