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Delhi High Court - Orders

Emu Lines Private Limited vs Revent Precision Engineering Limited & ... on 13 October, 2023

                             $~17
                             *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +    CS(COMM) 538/2022
                                  EMU LINES PRIVATE LIMITED    ..... Plaintiff
                                                                            Through:                 Mr. Uday Kumar, alongwith AR
                                                                                                     Mr. Hira Singh Bisht.
                                                                            versus

                                       REVENT PRECISION ENGINEERING LIMITED & ORS.
                                                                                                                             ..... Defendant
                                                                            Through:                 Mr. Manu Beri, Mr. Abiroop Rathore
                                                                                                     Adv.for D-1.
                                                                                                     Mr. Akhil Verma, Adv. for D-2 to 4.
                             CORAM:
                             JOINT REGISTRAR (JUDICIAL) MS. TYAGITA SINGH, (DHJS)
                                                   ORDER

% 13.10.2023 Matter is taken up through physical hearing as well as video conferencing.

The case is fixed for remaining admission/denial and marking of exhibits.

Defendants have admitted the documents of plaintiff which have been exhibited as Ex.P1 to Ex.P-16. Plaintiff has admitted the documents of defendant which have been exhibited as Ex.D-1 to Ex.D-241. Ld. main counsels for defendants have signed the admitted documents on behalf of the defendants as proof of admission. The AR of plaintiff has signed the admitted documents of defendants on behalf of plaintiff as proof of admission. The relevant entries have been made in the Joint Documents Schedule. The process of admission/denial stands completed today.

At request, matter be placed before the Hon'ble Court on 31.10.2023, date already fixed for further directions in respect of framing of issues.

TYAGITA SINGH, (DHJS), JOINT REGISTRAR (JUDICIAL) OCTOBER 13, 2023/sm 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 17/10/2023 at 16:31:31