Delhi High Court - Orders
Unitech Ltd vs Delhi Development Authority on 6 September, 2023
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1229/2007
UNITECH LTD. ..... Plaintiff
Through: Mr. Shivani Chawla, Mr.
Chinmay Dubey & Mr. Siddharth
Batra, Advs.
Versus
DELHI DEVELOPMENT AUTHORITY ..... Defendant
Through: Ms. Geeta Mehrotra, Adv.
CORAM:
JOINT REGISTRAR (JUDICIAL) MS. PRIYA
MAHENDRA, (DHJS)
ORDER
% 06.09.2023 IA No.12481/2023 under Section 151 CPC moved by the plaintiff to lead Secondary Evidence As per office note, the defendant has not filed any reply to the captioned IA till date. At this stage, it is stated by learned counsel for the defendant that the captioned filed by the plaintiff deserved to be dismissed outrightly in view of the order passed by this court on 07.09.2016 whereafter subject documents were de-exhibited in the evidence of PW1 on 20.02.2017 as the applicant has not averred any change of circumstances since then.
Part arguments heard.
At this stage, learned counsel for the plaintiff seeks some time to file case laws in support of her submissions.
Re-notify captioned IA for further arguments on 30.10.2023.
CS(OS) 1229/2007 The matter is listed for further cross-examination of 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 16/09/2023 at 17:26:47 Mr. S. S. Sharma (PW1). However, an application filed by the plaintiff under Section 151 CPC to lead Secondary Evidence is pending consideration.
Re-notify the matter for further proceedings on 30.10.2023.
PRIYA MAHENDRA (DHJS) JOINT REGISTRAR (JUDICIAL) SEPTEMBER 6, 2023/ab Click here to check corrigendum, if any 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 16/09/2023 at 17:26:47