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Delhi High Court - Orders

Dr. Raj Kumar Bhatia vs Dr. Anil Bhatia on 29 July, 2021

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~3
                      *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +       CS(OS) 10/2021 & I.A. 280/2021, I.A. 2840-2841/2021, I.A. 5705-
                              5707/2021, I.A. 5851/2021, I.A. 9015/2021
                              DR. RAJ KUMAR BHATIA                                  ..... Plaintiff
                                                Through: Ms. Meghha Katari, Ms Shabiesta
                                                             Nabi & Ms Ishita Nagpaul, Advs.

                                                 versus

                              DR. ANIL BHATIA                                ..... Defendant
                                            Through:         Mr. BK Sood and Mr. Harish Gaur,
                                                             Advocates

                              CORAM:
                              HON'BLE MS. JUSTICE ANU MALHOTRA
                                          ORDER

% 29.07.2021 (through video conferencing) Pleadings qua I.A. 280/2021, I.A. 2840/2021, I.A.2841/2021, I.As. 5705- 5707/2021 and I.A. 5851/2021 are all complete.

I.A. 9015/2021 has been filed on behalf of the defendant under Order 8 Rule 1A of the CPC, 1908 (as amended) seeking to place on record a pen drive in relation to which the certificate under Section 65B of the Indian Evidence Act, 1872 has been annexed. However, the transcript of the contents of the pen drive has not been placed on record with it having been submitted on behalf of the defendant that time is needed to get the transcript prepared from the official translator and a week's time is sought for the same.

I.A. 9015/2021 would thus be considered only after the submission of the transcript.

Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:31.07.2021 16:54:06 This file is digitally signed by PS to HMJ ANU MALHOTRA.

In the circumstances, the matter is directed to be renotified for consideration of all pending IAs on 08.09.2021.

In the event of the translated version of the contents of the pen drive through official translator being placed on record with a copy thereof being supplied to the learned counsel for the plaintiff, the response of the plaintiff to I.A. 9015/2021 be placed on record before the next date of hearing with a copy thereof being supplied to the learned counsel for the defendant.

ANU MALHOTRA, J JULY 29, 2021 vm Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:31.07.2021 16:54:06 This file is digitally signed by PS to HMJ ANU MALHOTRA.