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Delhi High Court - Orders

M/S Bdr Developers Pvt. Ltd vs Narsingh Shah @ Narsingh Sah on 20 October, 2020

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~14 to 18
                                      *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +         CONT.CAS(C) 669/2020
                                                M/S BDR DEVELOPERS PVT. LTD.           ..... Petitioner
                                                                Through    Mr. Akhil Sachar, Advocate.

                                                                versus

                                                NARSINGH SHAH @ NARSINGH SAH             ..... Respondent
                                                              Through  Mr. Vinod Kumar, Advocate.

                                      +         CONT.CAS(C) 670/2020
                                                M/S BDR BUILDERS PVT. LTD.                     ..... Petitioner
                                                                Through    Mr. Akhil Sachar, Advocate.

                                                                versus
                                                SHIKHA SHAH                                  ..... Respondent
                                                                Through    Mr. Vinod Kumar, Advocate.

                                      +         CONT.CAS(C) 671/2020
                                                M/S BDR DEVELOPERS PVT. LTD.           ..... Petitioner
                                                                Through    Mr. Akhil Sachar, Advocate.

                                                                versus
                                                SHIKHA SHAH                                  ..... Respondent
                                                                Through    Mr. Vinod Kumar, Advocate.

                                      +         CONT.CAS(C) 672/2020
                                                M/S BDR BUILDERS PVT. LTD.                     ..... Petitioner
                                                                Through    Mr. Akhil Sachar, Advocate.

                                                                versus

                                                NARSINGH SHAH @ NARSINGH SAH             ..... Respondent
                                                              Through  Mr. Vinod Kumar, Advocate.



Signature Not Verified
Digitally Signed By:KUNAL
                                      CONT.CAS(C) 669/2020 &                                                      Page 1
MAGGU                                 4 connected matters
Signing Date:20.10.2020 18:01:00
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
                                       +         CONT.CAS(C) 673/2020
                                                M/S BDR DEVELOPERS PVT. LTD                                 ..... Petitioner
                                                                         Through       Mr. Akhil Sachar, Advocate.

                                                                         versus
                                                SHIKHA SHAH                                              .... Respondent
                                                                         Through       Mr. Vinod Kumar, Advocate.
                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                              ORDER

% 20.10.2020 CONT.CAS(C) 669/2020, CONT.CAS(C) 670/2020, CONT.CAS(C) 671/2020, CONT.CAS(C) 672/2020 & CONT.CAS(C) 673/2020

1. The hearing was conducted through video conferencing.

2. Issue notice. Notice is accepted by learned counsel appearing for respondents.

3. Learned counsel appearing for respondents submits that by letter dated 29.09.2020, petitioner has been requested to forward its statement of accounts, which has not been replied till date.

4. List on 02.11.2020.

5. In the meantime, parties shall exchange their respective statement of accounts.

6. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.




                                                                                              SANJEEV SACHDEVA, J
                                                OCTOBER 20, 2020
                                                st



Signature Not Verified
Digitally Signed By:KUNAL
                                      CONT.CAS(C) 669/2020 &                                                                   Page 2
MAGGU                                 4 connected matters

Signing Date:20.10.2020 18:01:00 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.