Narender Kumar Abbott vs Naresh Kumar Abbott And Others on 18 February, 2021

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Delhi High Court - Orders

Narender Kumar Abbott vs Naresh Kumar Abbott And Others on 18 February, 2021

Bench: J.R. Midha

                          $~O-6
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +     CS(OS) 327/2020 & I.A.9985/2020, I.A.1286/2021

                                NARENDER KUMAR ABBOTT                 ..... Plaintiff
                                            Through: Mr.Manu Sishodia, Advocate

                                                   versus

                                NARESH KUMAR ABBOTT AND OTHERS         ..... Defendants
                                            Through: Mr.Abhishek Bansiwal, Advocate for
                                                     defendant No.4.
                                                     Mr.Kapil    Kumar       Nayyar     and
                                                     Mr.Karan S. Thukral, Advcoates for
                                                     defendants No.2 and 12 to 16

                                CORAM:
                                HON'BLE MR. JUSTICE J.R. MIDHA

                                      ORDER

% 18.02.2021 I.A.2329/2021 and I.A.2330/2021

1. Issue notice. Learned counsels for defendants No.2, 12 to 16 and 4 accept notice. Let the reply be filed within two weeks. Rejoinder be filed within two weeks thereafter.

2. List before the Joint Registrar on 14th April, 2021. I.A.272/2021 and Crl.M.A.477/2021

3. Issue notice. Learned counsel for the plaintiff accepts notice. Let the reply be filed within four weeks. Rejoinder be filed within four weeks thereafter.

4. List for completion of pleadings before the Joint Registrar on 14 th April, 2021.

Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:19.02.2021 17:10:52

CS(OS) 327/2020

5. Defendants No.2, 12 to 16 and 4 have filed the written statement. Learned counsel for the plaintiff submits that there is a delay in filing the written statement for which the defendants have filed an application for condonation of delay. However, the applications are not on record. Let the application be placed before the Joint Registrar on the date fixed.

6. Subject to the outcome of application, the replication be filed by the plaintiff within four weeks.

7. List before the Joint Registrar on 14th April, 2021.

8. There is no appearance on behalf of defendants No.1, 3, 5, 7, 8, 9 and 10 despite service.

9. The service report of defendant No.6, 11, 17 and 18 is awaited.

10. Issue fresh notice to defendants No.6, 11, 17 and 18, returnable before the Joint Registrar on 14th April, 2021.

11. Interim order to continue till further orders.

J.R. MIDHA, J.

FEBRUARY 18, 2021 dk Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:19.02.2021 17:10:52

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Delhi High Court - Orders