Sunil K. Goel vs Sushil K. Goel on 14 March, 2022

[Cites 2, Cited by 1]

Delhi High Court - Orders

Sunil K. Goel vs Sushil K. Goel on 14 March, 2022

Bench: Sanjeev Narula

                          $~28
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CS(OS) 150/2022
                                 SUNIL K. GOEL                                              ..... Plaintiff
                                                    Through:      Mr. Udit Gupta, Advocate.

                                                    versus

                                 SUSHIL K. GOEL                                          ..... Defendant
                                                    Through:      None.

                               CORAM:
                               HON'BLE MR. JUSTICE SANJEEV NARULA
                                       ORDER

                          %            14.03.2022
                          [VIA HYBRID MODE]

I.A. 4072/2022 (u/ Sec. 149 r/w Sec. 151 of the Code of Civil Procedure, 1908 [hereinafter "CPC"] on behalf of the Plaintiff seeking extension of time in paying Court fees)

1. For the grounds and reasons stated therein, the application is allowed. Applicant/ Plaintiff is directed to furnish the deficient Court fees within a period of one week from today.

2. Accordingly, the application is allowed in the above terms.

I.A. 4073/2022 (u/ Sec. 151 of CPC seeking exemption from filing the original/ certified copies, fair typed/ translated copies with proper left-hand side margin of the documents along with the suit)

3. Exemption is granted, subject to all just exceptions.

4. The Applicant/ Plaintiff shall file better copies of exempted documents, compliant with practice rules, before the next date of hearing.

5. Accordingly, the application stands disposed of.

Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:15.03.2022 12:20:08

CS(OS) 150/2022

6. Let the plaint be registered as a suit.

7. Issue summons. Summons shall state that the written statement shall be filed by the Defendant within 30 days from the date of receipt of summons. The written statements shall be filed by the Defendant within 30 days from today. Along with the written statement, the Defendant shall also file an affidavit of admission/denial of the documents of the Plaintiff, without which the written statements shall not be taken on record.

8. Liberty is given to the Plaintiff to file replications within 15 days of the receipt of the written statements. Along with the replications, if any, filed by the Plaintiff, an affidavit of admission/ denial of documents of the Defendant, be filed by the Plaintiff, without which the replications shall not be taken on record. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the timelines.

9. List before the Joint Registrar for marking of exhibits on 23rd May, 2022. It is made clear that any party unjustifiably denying documents would be liable to be burdened with costs.

10. List before Court for framing of issues thereafter on 18th April, 2022.

I.A. 4071/2022 (under Order XXXXI Rule 1 and Rule 2 of CPC seeking ex- parte ad-interim injunction)

11. Issue notice, by all permissible modes, upon filing of process fee, returnable on 18th April, 2022.

SANJEEV NARULA, J MARCH 14, 2022/nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:15.03.2022 12:20:08

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Delhi High Court - Orders