Delhi High Court - Orders
Amena Bal vs Aminder Singh Bal on 10 October, 2023
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 488/2022
AMENA BAL
.....Plaintiff
Through: Mr. Sanjay Chhabra, Adv.
versus
AMINDER SINGH BAL
.....Defendant
Through: Mr. Vikrant Pachnanda, Adv. with
Mr. Mukul Katyal, Adv.
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 10.10.2023 I.A. No. 9353/2023 (moved by plaintiff u/S 151 CPC for appropriate urgent orders and directions)
1. It is submitted that the captioned IA is coming up for hearing before the Hon'ble Court on 11.12.2023. CS(OS) 488/2022 & I.A. 13004/2022 (by plaintiff u/O XXXIX Rules 1 & 2 of CPC)
1. Perusal of record shows that written statement alongwith affidavit of admission/denial of documents were filed by the defendants vide diary no.2038130 dated 07.01.2023.
2. Ld. Counsel for defendant has submitted that delay in filing the written statement was already condoned vide order dated 13.01.2023.
3. Perusal of record would show that documents with list of documents were filed on behalf of defendant vide diary no.2038128/2022 and 2080187/2022.
This is a digitally signed order.
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4. Perusal of record shows that replication to the written statement of defendant was filed on behalf of plaintiff vide diary no. 341549/23 on 28.03.2023 and affidavit of admission/denial of documents was also filed on behalf of plaintiff vide diary no.578941/2023. The same were taken on record in terms of order dated 09.08.2023.
5. Joint Document Schedule was also e-filed vide diary no.
635127/2023.
6. Reply to the captioned IA was already filed on behalf of defendant. No rejoinder to the said reply was filed on behalf of the plaintiff despite last opportunity. Hence, right of the plaintiff to file the same stands closed.
7. Ld. Counsel for defendant submits that he has already filed hard copies of their documents.
8. Let hard copy of Joint Document Schedule and hard copiers of documents be filed by the plaintiff at least two weeks before next date of hearing.
9. Re-notify the matter for admission/denial of documents and further proceedings on 16th January, 2024.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) OCTOBER 10, 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 17/10/2023 at 11:22:08