Delhi High Court - Orders
Shashi Bhushan Shugla vs M/S Scj Plastics Ltd & Anr on 7 September, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~54(Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 33/2020 & CM APPL.1231/2020
SHASHI BHUSHAN SHUGLA ..... Petitioner
Through: Mr.Deepak Vuttsya, Adv.
versus
M/S SCJ PLASTICS LTD & ANR ..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 07.09.2022
1. The impugned order in the present case dismisses an application filed by the petitioner under Order I Rule 10 of the CPC for deletion of his name from the array of parties in CS 533/18 (SCJ Plastics Ltd. v. Reliant Packaging Films Ltd.). The learned Additional District Judge has, inter alia justified the rejection of the petitioner's application on the ground that there are specific allegations of fraud and malafides against the petitioner in the plaint.
2. The issue appears to be elementary.
3. Re-notify for hearing on 8th September 2022, to be taken up at first call.
C. HARI SHANKAR, J SEPTEMBER 7, 2022/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:09.09.2022 15:37:26