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Delhi High Court - Orders

Bdr Builders And Developers Pvt Ltd vs Romi Garg & Ors on 30 January, 2024

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                                    $~17
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +             CS(OS) 150/2020 & I.A. 22789/2023
                                         BDR BUILDERS AND DEVELOPERS PVT LTD..... Plaintiff
                                                        Through: Mrs. Diksha Goswami, Adv. (M.
                                                                  8285455103)
                                                        versus
                                         ROMI GARG & ORS.                           ..... Defendants
                                                        Through: Mr. Sachin Bandooni, Adv. for D-1
                                                                  & 4, (M. 9650156702)
                                                                  Ms. Anumeha Singhai, Adv. for D-2
                                                                  (M. 9407510033)
                                         CORAM:
                                         JUSTICE PRATHIBA M. SINGH
                                                  ORDER

% 30.01.2024

1. This hearing has been done through hybrid mode. I.A. 22789/2023 (u/O VII Rule 14 CPC)

2. This is an application filed by the Plaintiff seeking to place on record the following documents:

"a. Place on record and rely upon the certified copy of the Judgment/Order dated 24.04.2023, 01.05.2023 & 17.05.2023 by Honorable Justice Nazmi Waziri & Sudhir Kumar Jain in EFA (OS) No. 1 of 2021 Title as Lalit Modi Vs BDR Builders and Developers Pvt. Ltd.
b. Place on record and rely upon the ce1tified copy of the Judgment/Order dated 24.04.2023 & 03.05.2023 by Honorable Justice Nazmi Waziri & Sudhir kumar Jain in CONT. CAS. (CRL) No. 2 of 2021 Title as Court On Its Own Motion Vs Lalit Modi.
c. Place on record and rely upon the certified copy of the Judgment/Order dated 27.12.2022 by Smt. Nidhi Singh MM (SE) in FIR No. 265 Of 2018 P.S. EOW Title as State Vs Lalit Modi."

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 31/01/2024 at 23:05:40

3. Considering that the above documents which the Plaintiff wishes to place on record are judicial records, the same may be filed with an index, with running pagination. A copy be supplied to all the Defendants. If the Defendants wish to file any rebuttal documents, they are permitted to do so.

4. Application is disposed of.

CS(OS)-150/2020

5. List before the Joint Registrar for admission/denial on 21st February, 2024.

6. List before the Court on 6th August, 2024.

PRATHIBA M. SINGH, J.

JANUARY 30, 2024 Rahul/ks 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 31/01/2024 at 23:05:40