Delhi High Court - Orders
Indiabulls Housing Finance Ltd vs Twitter Inc. & Anr on 11 July, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 58/2022 & I.A. 1740/2022(O-XXXIX R-1& 2 of CPC) INDIABULLS HOUSING FINANCE LTD. ..... Plaintiff Through: Mr. Jayant Mehta, Senior Advocate with Mr. Rishi Agrawala, Mr. Karan Luthra and Mr. Ankit Banati, Advocates. versus TWITTER INC. & ANR. ..... Defendants Through: Mr. Deepak Gogia and Mr. Aadhar Nautiyal, Advocates for D-1. Mr. Yashvardhan and Mr. Kumar Kartikay, Advocates for D-2. CORAM: HON'BLE MR. JUSTICE AMIT BANSAL ORDER
% 11.07.2022 I.A. 10442/2022(for condonation of delay of 2 days in filing rejoinder) & I.A. 10443/2022(for condonation of delay of 2 days in filing replication)
1. The present applications have been filed seeking condonation of delay of two days in filing replication to the written statement filed by defendant no.1 and rejoinder to the reply of the defendant no.1 to the I.A. No. 1740/2022.
2. For the reasons stated, the applications are allowed and the rejoinder/replication are taken on record. CS(OS) 58/2022
3. Pleadings qua the defendant no. 1 are complete.
Signature Not Verified Digitally Signed By:AMIT BANSALCS(OS) 58/2022 Page 1 ofSigning 2 Date:11.07.2022 18:27:33
4. Counsel appearing for the defendant no.2 submits that he will be filing a written statement.
5. Senior counsel appearing on behalf of the plaintiff submits that the time prescribed for filing written statement is already over.
6. List before the Joint Registrar on 23rd August, 2022.
7. Interim orders to continue.
AMIT BANSAL, J
JULY 11, 2022
sr
Signature Not Verified
Digitally Signed By:AMIT
BANSAL
CS(OS) 58/2022 Page 2 ofSigning
2 Date:11.07.2022 18:27:33