Delhi High Court - Orders
Fena Private Limited vs Poonam & Anr on 24 November, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~96
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 298/2023, I.A. 23420/2023 & I.A.
23421/2023
FENA PRIVATE LIMITED ..... Petitioner
Through: Ms. Akansha Singh, Ms. Saloni
Kasliwal and Mr. Pramit Rastogi, Advs.
versus
POONAM & ANR. ..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 24.11.2023 C.O. (COMM.IPD-TM) 298/2023 & I.A. 23420/2023 [under Order XXXIX Rules 1 and 2 of the CPC]
1. Issue notice, returnable before the Court on 27 February 2024.
2. Replies, if any, be filed within four weeks with advance copy to learned Counsel for the petitioners who may file rejoinder thereto within four weeks thereof.
I.A. 23421/2023 [under Order XI Rule 1(4) of the CPC]
3. This is an application by the plaintiff for permission to place additional documents on record. The plaintiff would be at liberty to place additional documents on record in accordance with the protocol envisaged by Order XI Rule 1(4) of the Code of Civil Procedure, 1908 (CPC) within a period of 30 days from today.
C.O. (COMM.IPD-TM) 298/2023 Page 1 of 2This 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 29/11/2023 at 00:25:50
4. The application stands allowed accordingly.
C.HARI SHANKAR, J NOVEMBER 24, 2023 ar Click here to check corrigendum, if any C.O. (COMM.IPD-TM) 298/2023 Page 2 of 2 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 29/11/2023 at 00:25:50