Delhi High Court - Orders
Oravel Stays Private Limited vs Hotelier Welfare Association, Through ... on 27 February, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 322/2019 and
I.A. 8568/2019 (under Order XXXIX Rule 1 and 2 CPC)
I.A. 8569/2019 (under Order II Rule 2 CPC-by plaintiff)
ORAVEL STAYS PRIVATE LIMITED ..... Plaintiff
Represented by: Mr.Kshitij Parashar, Advocate.
versus
HOTELIER WELFARE ASSOCIATION,
THROUGH PRESIDENT AND ORS ..... Defendants
Represented by: Mr.Anurag Kishore, Mr.Anurag
Sharma and Ms.Diksha Khanna,
Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 27.02.2020 I.A. 18363/2019 (under order XXXIX Rule 4 CPC-by defendants)
1. No steps have been taken for service of plaintiff, however, learned counsel for the plaintiff enters appearance.
2. Fresh copy of the application after removing objections filed before this Court be served on the learned counsel for the plaintiff within two days.
3. Reply affidavit be filed within four weeks thereafter.
4. Rejoinder affidavit be filed within three weeks thereafter.
5. List on 13th May, 2020.
MUKTA GUPTA, J.
FEBRUARY 27, 2020 'vn'