Delhi High Court - Orders
Madhu Kapoor & Anr vs Neelam Jain & Ors on 8 March, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 26/2020
MADHU KAPOOR & ANR. ..... Plaintiffs
Through: appearance not given.
versus
NEELAM JAIN & ORS. ..... Defendants
Through: Mr. Ashish Jain, Advocate.
Mr. Vipin Kumar Sharma, Advoacte
for D-5.
Mr. Pradeep Bhardwaj, Advocate for
D-3.
Mr. Asheesh Jain, Mr. Amrit Singh
and Mr. Adarsh Kr. Gupta, Advocates
for D-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 08.03.2021 [VIA VIDEO CONFERENCING] I.A. 3493/2021 (delay in filing replication to written statement filed by D-1) & I.A. 3494/2021 (delay in filing replication to written statement filed by D-2)
1. By these applications, prayer is made for seeking condonation of delay in filing the replications. Mr. Ashish Jain, learned counsel for Defendant No. 2 opposes the applications, however, having regard to the averments made in the applications and the reasons stated therein, the applications are allowed and the replications are now formally taken on record.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:15.03.2021 12:01CS (OS) 26/2020
2. Learned counsel for the Plaintiffs states that he has filed the affidavit of admission/ denial. Learned counsel for Defendant No. 3 states that he has also filed an affidavit of admission/ denial.
3. List before the Joint Registrar for marking the exhibits on 5th April, 2021.
4. List before the Court for framing of issues along with CS (OS) 258/2018 and CS (OS) 311/2018 on 20th July, 2021.
SANJEEV NARULA, J MARCH 8, 2021 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:15.03.2021 12:01