Delhi High Court - Orders
Birmala Projects Pvt. Ltd vs Ashwani Ahluwalia & Anr on 18 September, 2023
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*IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 111/2021, I.A. 156/2022, I.A. 10014/2021
BIRMALA PROJECTS PVT. LTD. ..... Plaintiff
Through: Mr. Naresh K. Daksh, Adv. M.
9810539912
versus
ASHWANI AHLUWALIA & ANR. ..... Defendant
Through: Mr. Amartya Singh, Adv. for D-1
(Through VC)
CORAM:
JOINT REGISTRAR (JUDICIAL) MS. TYAGITA SINGH, (DHJS)
ORDER
% 18.09.2023 Matter is taken up through physical hearing as well as video conferencing Reader of this Court is on leave and JJA has been provided by the Establishment Branch.
I.A. 156/2022 (Application u/O VIII Rule 1 CPC for condonation of delay in filing Written Statement filed by defendant o.1) Ld. Counsel for plaintiff has stated that the applications of defendants no.1 and 2 for condonation of delay in filing Written Statements have been allowed by the Hon'ble Court vide order dated 20.07.2023 and Written Statements of both the defendants have already been taken on record, hence this application has become infructuous.
Heard. I.A. stands disposed off as having become infructuous.
CS(COMM) 111/2021 Page 1 of 2This 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 19/09/2023 at 23:26:18 I.A. 10014/2021 (Application u/O I Rule 10 CPC filed by defendant no.2 for deletion) Ld. Counsel for plaintiff has already stated that he does not wish to file reply and he will argue the application orally. CS(COMM) 111/2021 Written Statement of defendant no. 1 and 2 has been taken on record on 20.07.2023 by the Hon'ble Court but replication has not been filed till date. Ld. Counsel for plaintiff has stated that due to some family emergency, he could not prepare the replication. He undertakes to file replication with application for condonation of delay within two weeks. The application shall be considered on merits. Advance copy of the application be supplied to Ld. Counsel for defendants.
Be fixed for completion of pleadings and arguments on I.A. 10014/2022 on 05.12.2023.
TYAGITA SINGH, (DHJS), JOINT REGISTRAR (JUDICIAL) SEPTEMBER 18, 2023/sm CS(COMM) 111/2021 Page 2 of 2 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 19/09/2023 at 23:26:18