Delhi High Court - Orders
Smt Jamna Datwani & Ors vs Sh. Anand Datwani & Ors on 1 June, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
I.A.Nos.4107-10/2020, 4130-31/2020 & 4133-34/2020 in
+ CS(OS)No.556/2008
SMT JAMNA DATWANI & ORS. ..... Plaintiffs
Through : Mr. Deepak Khosla, Adv. For P-1&2.
versus
SH. ANAND DATWANI & ORS ....Defendants
Through : Mr. Deepak Khosla, Adv. For D-1.
Mr. Vivek Sharma, Adv. For D-2.
Mr. Abhimanyu Mahajan, Ms.
Anubha Goel, Mr. Mayank Joshi and
Ms. Tanisha Bawa, Advs. For D-3.
Mr. Saurabh Seth, Adv. for D-4.
Ms. Neelima Tripathi and Ms. Mansi
Sharma, Advs. For D-5.
Mr. Pulkit Deora, Adv. for D-9.
Mr. Ricky Chopra, Adv. For D-11.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 01.06.2020 [Court hearing convened via video-conferencing on account of COVID-19] I.A.Nos.4108/2020 & 4110/2020
1. Allowed, subject to the applicant curing the deficiencies referred to in the captioned application within 5 days of the lockdown being lifted. I.A.Nos.4107/2020 [filed by plaintiff No.2] & 4109/2020 [filed by plaintiff No.1]
2. Issue notice to the non-applicants via all means. 2.1 Mr. Vivek Sharma accepts notice on behalf of defendant No.2 while Mr. Abhimanyu Mahajan accepts notice on behalf of defendant No.3 and CS(OS)No.556/2008 page 1 of 3 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date02.06.2020 17:57 Mr. Saurabh Seth accepts notice on behalf of defendant No.4. 2.2 Likewise, Ms. Neelima Tripathi accepts notice on behalf of defendant No. 5, Mr. Pulkit Deora accepts notice on behalf of defendant No. 9 and Mr. Ricky Chopra accepts notice on behalf of defendant No. 11.
3. Replies, if any, will be filed within three weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
4. Mr. Khosla says that he would not like to file a rejoinder. 4.1 The statement of Mr. Khosla is taken on record.
5. To be noted, Mr. Khosla has taken an objection to Ms. Neelima Tripathi appearing on behalf of non-applicant/defendant No. 5 i.e. Ms. Sushma Ravidass on the ground that she does not have the requisite authority. Ms. Tripathi will bear this objection in mind and make relevant averments in that behalf in the reply which will be supported by the requisite documents.
6. Renotify the applications on 23.06.2020.
I.A. No. 4130/2020 [filed by defendant no.9]
7. Issue notice to the non-applicants.
7.1 Mr. Deepak Khosla accepts notice on behalf of plaintiff Nos.1 and 2 and defendant No. 1.
7.2 Replies, if any, will be filed within three weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
8. Renotify the application on 23.06.2020.
I.A.No.4134/2020 [Order VII Rule 11(b) filed by defendant No.9]
9. Mr. Khosla says that he has filed a reply to the captioned application.
CS(OS)No.556/2008 page 2 of 3 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date02.06.2020 17:57
10. Liberty is, thus, given to the other non-applicants to file reply(ies). The reply(ies) will be filed within three weeks from today.
11. Mr. Pulkit Deora, who appears on behalf of defendant No. 9, says that non-applicants/plaintiffs have accepted the stand of the applicant/defendant No. 9 and, therefore, no rejoinder is required to be filed. 11.1 The statement of Mr. Deora is taken on record.
12. Renotify the application on 23.06.2020.
RAJIV SHAKDHER, J
JUNE 01, 2020
Aj/KK
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CS(OS)No.556/2008 page 3 of 3
Signature Not Verified
digitally signed byVIPIN
KUMAR RAI
signing date02.06.2020
17:57