Bright Enterprises Private Limited & ... vs Mj Bizcraft Llp & Anr on 2 March, 2020

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Delhi High Court - Orders

Bright Enterprises Private Limited & ... vs Mj Bizcraft Llp & Anr on 2 March, 2020

Bench: Rajiv Sahai Endlaw

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 850/2016
      BRIGHT ENTERPRISES PRIVATE LIMITED
      & ANR                                       ... Plaintiffs
                   Through: Mr. Mohan Vidhani and Mr. Ashish
                             Singh, Advs.

                          versus

      MJ BIZCRAFT LLP & ANR                              ..... Defendants
                    Through:           Mr. Nutin Sharma, Mr. Sumant
                                       Narang and Mr. Disha Sharma, Advs.
      CORAM:
      HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
                   ORDER

      %            02.03.2020

      CS(COMM) 850/2016
      1.    No settlement has been possible.

2. I have yet again enquired from the counsel for the plaintiffs, whether the plaintiffs want to continue with the suit. Attention of the counsel for the plaintiffs is also brought to the full page advertisements recently published in the newspaper of Prive Real Estate Project of Godrej Properties.

3. The counsel for the plaintiffs however states that the plaintiffs want to proceed. It is also stated that affidavits by way of examination-in-chief have already been filed.

4. List before the Joint Registrar on 15th April, 2020 for scheduling the dates of trial.

CS(COMM) 850/2016 Page No.1 of 2

IA No. 8343/2016 (u/O XXXIX Rules 1&2 CPC)

5. This application, pending for the last four years, is now infructuous and is disposed of with the liberty to the plaintiffs to, owing to subsequent events stated, to apply afresh.

RAJIV SAHAI ENDLAW, J MARCH 02, 2020/aa..

CS(COMM) 850/2016 Page No.2 of 2

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Delhi High Court - Orders