Delhi High Court - Orders
Anu Duggal vs Asha Alagh & Anr on 18 December, 2023
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 419/2020
ANU DUGGAL
.....Plaintiff
Through: Mr. Rajat Aneja, Adv.
versus
ASHA ALAGH & ANR.
.....Defendant
Through: Mr. Shaju Francis, Adv. for D-1 &
D-2.
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 18.12.2023 I.A. No. 17185/2023 (by plaintiff u/S 151 of CPC seeking condonation of delay of 90 days in filing reply to IA No. 130/2023 of defendant no.2)
1. As per office noting, notice of the captioned IA was served upon the defendants.
2. Ld. Counsel for defendants submits that he has not received copy of the captioned IA and he seeks time to file reply to the same. Ld. Counsel for plaintiff submits that he has already supplied copy of the captioned IA, however, without going into any controversy, he will again supply the same within one week. Let the same be supplied accordingly.
3. After receiving copy of captioned IA, the defendants may file reply to the same within four weeks and rejoinder thereto be filed within two weeks thereafter.
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 20/12/2023 at 01:20:31 I.A. No. 130/2023 (by defendant no.2 u/S 5 of Limitation Act r/w Section 151 CPC seeking condonation of delay in filing written statement)
4. Reply to the captioned IA filed on behalf of plaintiff vide diary no.757422 dated 2.5.2023 has not come on record. IA No.17185/2023 seeking condonation of delay in filing reply to the captioned IA is pending for consideration on behalf of the plaintiff.
CS(OS) 419/2020 & I.A. No. 12016/2020 (by plaintiff u/O XXXIX Rule 1 & 2 CPC)
5. Separate written statements and affidavits of admission/ denial of documents were filed on behalf of the defendant no.1 as well as defendant no.2.
6. An application seeking condonation of delay in filing written statement is pending for consideration on behalf of the defendant no.2.
7. No application for condonation of delay in filing written statement on behalf of defendant no.1 has been filed till date. Let appropriate steps be taken as per law for getting the same placed on record.
8. No reply to the captioned IA has been filed on behalf of the defendants despite last opportunity.
9. Let the pleadings be completed as per law.
10.Re-notify the matter for completion of pleadings and further proceedings on 05th April, 2024.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) DECEMBER 18, 2023/v Click here to check corrigendum, if any 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 20/12/2023 at 01:20:31