Amit Singh Bakshi vs Harvinder Singh & Ors on 18 February, 2021

[Cites 0, Cited by 0]

Delhi High Court - Orders

Amit Singh Bakshi vs Harvinder Singh & Ors on 18 February, 2021

Bench: J.R. Midha

                          $~O-4
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +    CS(OS) 214/2020 & I.A. 6927/2020, I.A.11156/2020
                               AMIT SINGH BAKSHI                             ..... Plaintiff
                                                Through: Mr. Chander Uday Singh, Sr.
                                                            Advocate with Ms. Ila Sheel,
                                                            Advocate.
                                                versus
                               HARVINDER SINGH & ORS.                        ..... Defendants
                                                Through: Mr.Akshat Dabral and Mr. Apurva
                                                            Nagpal for Defendant No.1.
                               CORAM:
                               HON'BLE MR. JUSTICE J.R. MIDHA
                                     ORDER

% 18.02.2021 I.A.No 2435/2021

1. Allowed subject to just exceptions.

I.A.No 2436/2021

2. The delay in filing the written statement is condoned and the application is disposed of.

CS(OS) 214/2020 & I.A. 6927/2020, I.A.11156/2020

3. Arguments partly heard.

4. List for further hearing on 9th April, 2021.

5. Learned counsel for the plaintiff submits that defendant no. 1 is the sole contesting defendant who has filed the written statement. Let the replication thereto be filed by the plaintiff within two weeks.

6. Issue fresh notice to defendants no.2 and 3 by all modes including email and WhatsApp returnable before the Joint Registrar on 10th March, 2021.

7. List for admission/denial of documents before the Joint Registrar on Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:19.02.2021 17:10:52 10th March, 2021.

8. The plaintiff is permitted to serve the interrogatories on defendant no. 1 within two weeks. Upon receipt of the interrogatories, defendant no. 1 shall reply to the interrogatories on affidavit within one week of the receipt thereof.

9. Both the parties shall file brief note of submissions not exceeding three pages along with the copies of the relevant pages of the documents on record and the judgments on which they wish to rely with relevant portions duly highlighted for the convenience of this Court within one week of the reply to the interrogatory by defendant no. 1.

10. The parties shall file additional two pages note to respond to the submissions/judgments of the opposite party within one week thereafter.

11. Both the parties shall file the hard copy of their submissions/additional submissions along with duly highlighted documents/judgments with the Court Master at least three days before the next date of hearing.

12. Both the parties shall remain present on the next date of hearing along with the relevant documents relating to this case within their power and possession.

J.R. MIDHA, J.

FEBRUARY 18, 2021 deepak Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:19.02.2021 17:10:52

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders