Delhi High Court - Orders
Rupa Gujral & Ors vs Raghav Jaggi on 2 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~11 to 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 69/2024 & I.A. 30538/2024
+ C.O. (COMM.IPD-TM) 73/2024, I.A. 31418/2024 & I.A. 31419/2024
+ C.O. (COMM.IPD-TM) 74/2024, I.A. 31427/2024 & I.A. 31428/2024
+ C.O. (COMM.IPD-TM) 75/2024, I.A. 31431/2024 & I.A. 31432/2024
+ C.O. (COMM.IPD-TM) 76/2024, I.A. 31433/2024 & I.A. 31434/2024
+ C.O. (COMM.IPD-TM) 77/2024, I.A. 31435/2024 & I.A. 31436/2024
RUPA GUJRAL & ORS. .....Petitioners
Through: Ms. Shreya Sethi & Mr. Anirudh
Bhatia, Advocates.
versus
RAGHAV JAGGI .....Respondent
Through: Mr. Amit Sibal, Sr. Advocate, Mr.
Dhruv Anand, Ms. Udita M. Patro,
Mr. Omesh Puri, Mr. Dhananjay
Khanna, Ms. Sampurnaa Sanyal, Ms.
Nimrat Singh and Mr. Saksham
Dhingra, Advocates.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 02.09.2025 I.A. 31418/2024 (exemption from filing original/ certified/clearer/translated copies of documents, or with proper margins) in C.O. (COMM.IPD-TM) 73/2024 I.A. 31427/2024 (exemption from filing original/ certified/clearer/translated copies of documents, or with proper margins) in C.O. (COMM.IPD-TM) 74/2024 I.A. 31431/2024 (exemption from filing original/ certified/clearer/translated 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 04/09/2025 at 22:13:53 copies of documents, or with proper margins) in C.O. (COMM.IPD-TM) 75/2024 I.A. 31433/2024 (exemption from filing original/ certified/clearer/translated copies of documents, or with proper margins) in C.O. (COMM.IPD-TM) 76/2024 I.A. 31435/2024 (exemption from filing original/ certified/clearer/translated copies of documents, or with proper margins) in C.O. (COMM.IPD-TM) 77/2024
1. These applications under Section 151 of the Code of Civil Procedure, 1908 ['CPC'], has been filed by the Plaintiff seeking exemption from filing original/ certified/clearer/translated copies of documents, or with proper margins.
2. Original documents shall be produced/filed at the time of Admission/Denial, if sought, strictly as per the provisions of the Commercial Courts Act, 2015 and the Delhi High Court (Original Side) Rules, 2018.
3. The certified/clearer/translated copies of documents be filed within two (2) weeks.
4. Accordingly, the applications stand disposed of. C.O. (COMM.IPD-TM) 69/2024 & I.A. 30538/2024 C.O. (COMM.IPD-TM) 73/2024 & I.A. 31419/2024 C.O. (COMM.IPD-TM) 74/2024 & I.A. 31428/2024 C.O. (COMM.IPD-TM) 75/2024 & I.A. 31432/2024 C.O. (COMM.IPD-TM) 76/2024 & I.A. 31434/2024 C.O. (COMM.IPD-TM) 77/2024 & I.A. 31436/2024
5. List before Court on 24.11.2025 along with CS(COMM) 26/2024.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 02, 2025/gm 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 04/09/2025 at 22:13:53