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[Cites 3, Cited by 0]

Delhi High Court - Orders

Bajaj Auto Limited vs Rakesh Kumar on 22 May, 2023

                                    $~10
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    CS(OS) 592/2018
                                         BAJAJ AUTO LIMITED                         ..... Plaintiff
                                                         Through: Ms. Aanchal Mullick, Ms. Biswabara
                                                                  Desh, Advocate for D1
                                                                  (M:9776327336, e-mail:
                                                                  biswabara. desh@aglaw. in)

                                                                                      versus

                                                RAKESH KUMAR                                                                     ..... Defendant
                                                            Through:                                           Mr.R.K. vats and Ms. Kumari Alka,
                                                                                                               Advocates (M:9891447838, e-mail:
                                                                                                               [email protected])

                                                CORAM:
                                                MS. VANDANA JAIN (DHJS) JOINT REGISTRAR(JUDICIAL)
                                                             ORDER

% 22.05.2023 I.A. No.11837/2020 (u/O 9 Rule 7 r/w Sec. 151 CPC to set aside order dated 23.06.2016 o/behalf of defendant) LA. No. 11838/2020 (u/S 5 Limitation Act r/w Sec. 151 of CPC for condonation of delay of 94 days in filing IA 11837/2020 Pleadings in both the IAs are complete CCP(O) 6/2021 (for contempt for violation of order dated 21.09.2016, sentence R & impose fine & cost On behalf of the plaintiff) No reply filed.

LA. No. 3189/2021 (n/O XXXIX Rule 2A & Section 151 of CPC for attachment of property & detention with cost) No reply filed to these IAs 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 24/09/2023 at 22:19:07 I.A. No. 16434/2022 (u/O XXXIX Rule 1 & 2 of CPC) Learned counsels for the parties submit that this I.A. has already been disposed of on 29.01.2016 by the then learned Civil Judge. The said I.A. is directed to be deleted from the cause list.

CS(OS) 592/2018 As per the office report, the case file has been arranged with the help of counsel for the parties, hence the file is complete.

As requested, let the matter be placed before the Hon'ble Court for further directions on the date already fixed i.e. 23.05.2023.

VANDANA JAIN (DHJS) JOINT REGISTRAR(JUDICIAL) MAY 22, 2023/tp 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 24/09/2023 at 22:19:07