Delhi High Court - Orders
Xxxix Rules 1 & 2 Read With Section 151 Cpc ... vs Delhi Development Authority And Ors on 6 September, 2021
Author: Asha Menon
Bench: Asha Menon
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 194/2020, I.As.6205/2020 (by the plaintiff under Order
XXXIX Rules 1 & 2 read with Section 151 CPC for injunction),
8493/2020 (by the plaintiff under Section 151 CPC for urgent
hearing and interim relief), 9994/2020 (by the Defendant No. 1/
DDA under Order XI Rules 14 and 15 read with Section 151 CPC
for production of documents (directing the plaintiff to produce
documents) & 11419/2020 (by the Defendant No.1/ DDA under
Order VII Rule 11 read with Orders VI and VII and Section 151
CPC for Dismissal of the suit)
RAUNAK SINGH ..... Plaintiff
Through: Dr. Janak Raj Rana, Advocate
versus
DELHI DEVELOPMENT AUTHORITY AND ORS.
..... Defendants
Through: None
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 06.09.2021 [VIA VIDEO CONFERENCING] I.A. 11419/2020 (by defendant No. 1 under Order VII Rule 11 r/w Orders VI & VII and Section 151 CPC for dismissal of the suit.)
1. Dr. Janak Raj Rana, learned counsel for the plaintiff, submits that the written submissions were filed yesterday. However, the same are not Signature Not Verified Signed By:MANJEET KAUR CS(OS) 194/2020 Page 1 of 2 Signing Date:06.09.2021 23:23:47 on record. Learned counsel may ensure that the same are brought on this record.
2. List this application on 29th September, 2021 for arguments.
3. Interim orders to continue.
4. The order be uploaded on the website forthwith.
ASHA MENON, J SEPTEMBER 06, 2021 s Signature Not Verified Signed By:MANJEET KAUR CS(OS) 194/2020 Page 2 of 2 Signing Date:06.09.2021 23:23:47