Delhi High Court
M/S Integrix(India) Pvt Ltd vs I.P.Address61.24645.254 & Ors on 13 October, 2011
Author: G.S.Sistani
Bench: G.S.Sistani
04.
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 582/2006
M/S INTEGRIX(INDIA) PVT LTD ..... Plaintiff
Through : Mr. B.B. Dhingra, Adv.
versus
I.P.ADDRESS61.24645.254 & ORS DF+ ..... Defendants
Through : Ms. Shweta Priyadarshini, Adv. for
defendant no.2.
Mr. Arun K. Gupta, defendant no.3 in
person.
Ms. Amrita Singh, Adv. for defendant
no.4.
CORAM:
HON'BLE MR. JUSTICE G.S.SISTANI
ORDER
% 13.10.2011
1. Admission/denial of documents has not been carried out by defendant no.4 as defendant no.4 was impleaded as a party to the present proceedings after the admission/denial of documents had already been concluded qua defendants no.1 to 3.
2. Let admission/denial of documents filed by defendant no.4 be carried out by the plaintiff on the affidavit and admission/denial of documents filed by plaintiff be carried out by defendant no.4 on the affidavit within four weeks from today.
3. Learned counsel for plaintiff seeks an adjournment, which is opposed by defendant no.3, who appears in person, as he has been unnecessarily dragged into this frivolous litigation.
4. Subject to payment of costs of Rs.2500/- to be paid by plaintiff to defendant no.3 for today's adjournment, list the matter on 19.1.2012.
I.A.NO.3883/2006.
5. This is an application filed by the plaintiff under Section 79 of the Information Technology Act seeking details from defendant no.2.
6. Interim order dated 5.4.2006 stands confirmed till the disposal of the suit.
7. Application stands disposed of.
I.A.NO.3212/2009.
8. Learned counsel for the plaintiff submits that the amendment sought by way of present application has already been allowed and thus the present application may be disposed of.
9. Accordingly, application stands disposed of. I.A.NO.3362/2009.
10. Learned counsel for the applicant submits that no further orders are required to be passed in this application and the same may be disposed of.
11. Accordingly, application stands disposed of. I.A.NO.3881/2006.
12. Learned counsel for the applicant submits that he does not wish to press present application as he has already filed a subsequent application for similar reliefs.
13. Accordingly, application stands dismissed as not pressed.
G.S.SISTANI,J
OCTOBER 13, 2011
msr
CS(OS) 582/2006 2/2