Delhi High Court - Orders
Jindal Power Limited vs Icra Limited on 13 May, 2020
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 128/2020 & IAs. 3860/2020-3863/2020
JINDAL POWER LIMITED ..... Plaintiff
Through: Mr. Rajiv Nayar, Sr. Adv. with
Mr. Kartik Nayar, Mr. Rishi
Agrawala, Ms. Shruti Arora
and Mr. Ankit Banati, Advs.
Versus
ICRA LIMITED ..... Defendant
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 13.05.2020 This matter is being heard through video-conferencing. IA. Nos. 3861/2020 & 3862/2020 (for exemptions) Exemptions allowed subject to all just exceptions. Applications stand disposed of.
IA. No. 3863/2020 (for exemption) Subject to the applicant / petitioner filing the necessary Court fee within 72 hrs from the date of resumption of regular functioning of the Court, as mandated in terms of Office Order dated April 04, 2020 issued by this Court, exemption from filing the requisite court fees is granted.
Application is disposed of.
CS (OS) 128/2020 Summons be issued in the suit to the defendant returnable before Joint Registrar on July 15, 2020.
Summons shall state that the written statement shall be filed by the defendant within 30 days from the date of receipt of summons. The defendant shall file its affidavit of admission and denial of documents filed by the plaintiff. Replication shall be filed within 30 days of the receipt of the written statement / documents. The replication shall be accompanied by the affidavit of admission denial of documents filed on behalf of the defendant. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the time lines. IA 3860/2020 (Under Order XXXIX Rule 1 and 2 CPC) Issue notice on this application to the defendant returnable on May 19, 2020. Liberty is with the counsel for the plaintiff to serve the defendant through whatsapp and e-mail. The notice shall also state that the defendant shall file a short reply on this application on or before May 17, 2020 through e-mail with an advance copy to the counsel for the plaintiff.
V. KAMESWAR RAO, J MAY 13, 2020/jg