Delhi High Court - Orders
Xxxix Rules 1 And 2 Read With Section 151 ... vs Sh. Vinod Kumar Sharma & Ors on 26 October, 2021
Author: Asha Menon
Bench: Asha Menon
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 545/2019, I.As.14844/2019 (by the plaintiffs under Order
XXXIX Rules 1 and 2 read with section 151 CPC for grant of ex-
parte ad-interim injunction), 2471/2020 (by the defendant No.1
under Order XXXIX Rule 4 read with Section 151 CPC for
vacation of ad interim ex-parte status quo order dated 23rd
October, 2019) & 2472/2020 (by the defendant No.1 under Order
VII Rule 11 (a) read with Section 151 CPC)
SH. SAT SAROOP SHARMA & ANR. ..... Plaintiffs
Through: Mr. Kamal Mehta, Mr. Rajesh
Kumar and Mr. Atul Agarwal,
Advocates
versus
SH. VINOD KUMAR SHARMA & ORS. ..... Defendants
Through: Mr. Brij Bhushan Agarwal, Senior
Advocate with Mr. Pawan Kumar
Agarwal, Advocate for D-1
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 26.10.2021 [VIA VIDEO CONFERENCING]
1. Mr. Brij Bhushan Agarwal, learned senior counsel for the Signature Not Verified Signed By:MANJEET KAUR CS(OS) 545/2019 Page 1 of 2 Signing Date:26.10.2021 21:48:19 defendants states that the sur-rejoinder has already been filed. However, the same is not on record. The Registry is directed to place the same in the correct volume, if it has already been received.
2. List on 17th May, 2022 for arguments on the pending applications, i.e., I.As. 14844/2019, 2471/2020 & 2472/2020.
3. Interim orders to continue.
4. The order be uploaded on the website forthwith.
ASHA MENON, J OCTOBER 26, 2021/ak Signature Not Verified Signed By:MANJEET KAUR CS(OS) 545/2019 Page 2 of 2 Signing Date:26.10.2021 21:48:19