Delhi High Court - Orders
Mrs Meena Vohra vs Master Hosts Pvt Ltd & Ors on 26 April, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 688/2021, I.A. 4178/2022(U.O. VII R. 11 r/w S.
151 CPC), I.A. 4179/2022 (Stay), I.A. 10368/2022 (Delay in
Refiling Replication), I.A. 11261/2022 (Delay)
MRS MEENA VOHRA ..... Plaintiff
Through: Mr. Peeyoosh Kalra and Mr.
Sanad K. Jha, Advs.
versus
MASTER HOSTS PVT LTD & ORS. ..... Defendants
Through: Mr. Ashutosh Dubey, Ms.
Yamini Mukherjee, Mr. Amit
and Mr. Amit Kumar, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 26.04.2023 Learned counsel appearing for the plaintiff states that the written statement has come to be filed beyond the period of 30 days as prescribed under Rule 4 falling in Chapter VII, Delhi High Court (Original Side) Rules, 2018. It is further pointed out that the said written statement is also not accompanied by any application seeking condonation of delay.
Since the aforesaid issue would have to be necessarily considered by the concerned Joint Registrar, let this aspect be pressed for the consideration of the said authority on 10.08.2023.
YASHWANT VARMA, J APRIL 26, 2023 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:27.04.2023 17:11:13