Delhi High Court - Orders
Mr Anirudh Singh & Anr vs Uber India Systems Private Limited on 9 January, 2025
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 930/2024 & I.A. No. 382/2025
MR ANIRUDH SINGH & ANR. .....Plaintiffs
Through: Mr. Umang Tyagi with Ms. Nikita
Anand, Ms. Aditi Kapoor and
Mr. Zuber Ali, Advocates.
versus
UBER INDIA SYSTEMS PRIVATE LIMITED .....Defendant
Through: None.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 09.01.2025 I.A. No. 382/2025 (Application seeking refund of Court Fees)
1. The present application has been filed on behalf of the plaintiffs under Section 151 of the Code of Civil Procedure, 1908 ("CPC") seeking refund of Court Fees.
2. Learned counsel appearing for the plaintiffs submits that the present suit stands disposed of vide Order dated 23rd October, 2024, passed by this Court, as the same was withdrawn, with liberty to file a fresh suit.
3. It is submitted that the requisite Court Fees had been filed by the plaintiffs along with the present suit. Since the matter was dismissed with liberty to file afresh, the plaintiffs seek refund of the Court Fees, as the suit was disposed off on the very first hearing and no significant time was invested by this Court.
This is a digitally signed order.
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4. It is submitted that fresh suit, CS(COMM) 1037/2024, has already been filed on behalf of the plaintiffs.
5. Considering the submissions made before this Court, the Registry of this Court is directed to issue a certificate of Refund of Court Fees in favour of the plaintiffs.
6. With the aforesaid directions, the present application is disposed off.
MINI PUSHKARNA, J JANUARY 9, 2025 c 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 09/01/2025 at 21:53:36