Delhi High Court - Orders
Gaurav Chhibber vs M/S Qatar Airways on 23 February, 2024
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1957/2024
GAURAV CHHIBBER ..... Petitioner
Through: Mr. Subhay Choudhary, Adv.
versus
M/S QATAR AIRWAYS ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 23.02.2024 CM APPL. 11147/2024(exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CM(M) 1957/2024, CM APPL. 11146/2024--stay
3. The present petition under Article 227 of the Constitution of India has been filed for setting aside the impugned order dated 27.01.2024 passed by the learned District Judge (Commercial)-04, District-West, Tis Hazari Courts, New Delhi, in CS(COMM) No.908/2022 titled as "Gaurav Chhibber vs. M/s Qatar Airways", whereby the application moved on behalf of the petitioner under Order VI Rule 17 CPC was dismissed. The petitioner herein is the plaintiff before the learned Trial Court.
4. On taking steps, issue notice to the respondent through all permissible modes including via approved courier service and through the counsel appearing for the respondent before the learned Trial Court, returnable on 22.07.2024.
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 27/02/2024 at 22:17:31
5. The learned Trial Court is to fix a date beyond the date given by this Court.
SHALINDER KAUR, J.
FEBRUARY 23, 2024/SDS 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 27/02/2024 at 22:17:31