Delhi High Court - Orders
M/S Babu Ram Om Prakash vs Mr. Roger Aoun on 22 December, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 270/2020
I.A. 5964/2020 (under Order XXXIX Rule 1 and 2 CPC)
M/S BABU RAM OM PRAKASH ..... Plaintiff
Represented by: Mr. Partha J. Deka, Advocate
versus
MR. ROGER AOUN ..... Defendant
Represented by: Mr. Jatin, Advocate (proxy)
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 22.12.2020 The hearing has been conducted through Video Conferencing.
1. Parties have settled the matter. Learned proxy counsel for the defendant informs that learned counsel for the defendant Mr. Arnab Ghosh, Advocate is not available due to personal difficulty. He further states that since the defendant is out of India, due to lockdown, the affidavit could not be apostilled and the application under Order XXIII Rule 3 CPC could not be filed. He prays for an adjournment.
2. Renotify on 27th January, 2021.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 22, 2020 PB Signature Not Verified Digitally Signed By:JUSTICE CS(COMM) 270/2020 PageGUPTA MUKTA 1 of 1 Signing Date:22.12.2020 19:45:50