Delhi High Court - Orders
Indiabulls Housing Finance Ltd vs Twitter Inc. & Anr on 20 November, 2023
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 58/2022
INDIABULLS HOUSING FINANCE LTD. .....Plaintiff
Through: Mr. Shrauan Nirajan & Ms.
Tarini Khurana, Advs.
versus
TWITTER INC. & ANR. .....Defendants
Through: Mr.Aadhar Nautiyal, Adv.
for Defendant No.1
Ms. Kritika Nagpal, Adv. for
Defendant No.2.
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 20.11.2023 Regular Stenographer is on leave today. No substitute has been provided/available.
IA 21329/20221. Reply on behalf of plaintiff has been filed. At request of Ld. Counsel for Defendant No. 2. Let the copy of reply be supplied within a week and thereafter rejoinder may be filed within three weeks.
CS(OS) 58/2022 & IA 1740/20221. JDS not filed.
2. Let Joint Document Schedule including hard copy of the same be filed at least two weeks before the next date.
3. Both the parties shall file hard copies of their documents at least two weeks before the next date.
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 22/11/2023 at 23:08:15
4. Re-notify the matter for admission/denial on 23th February, 2024.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) NOVEMBER 20, 2023,pg 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 22/11/2023 at 23:08:15