Delhi High Court - Orders
Plaintiff) Documents And Notarised ... vs Vipan Kumar Sharma & Anr on 7 December, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1136/2018
I.A. 6242/2020 (under Order VII Rule 11 CPC-by defendant No.2)
I.A. 7598/2020 (under Order XI Rule 1(5) Commercial Courts Act-
plaintiff)
I.A. 7599/2020 (exemption from filing official translation of
documents and notarised copy of affidavit)
I.A. 8866/2020 (under Order XI Rule 1(5) as applicable to
Commercial Disputes r/w Section 151 CPC-by plaintiff)
I.A.8925/2020 (delay in filing reply-by plaintiff)
MR.TOSHIAKI AIBA AS THE BAKRUPTCY TRUSTEE OF THE
ESTATE OF VIPAN KUMAR SHARMA & ANR. ..... Plaintiff
Represented by: Ms. Savita Sharma, Advocate.
versus
VIPAN KUMAR SHARMA & ANR ..... Defendant
Represented by: Mr. Shashank Garg, Adv for D-1.
Mr. Divyakant Lahoti, Adv. for D-2.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 07.12.2020 The hearing has been conducted through Video Conferencing. I.A. 6242/2020 (under Order VII Rule 11 CPC-by defendant No.2) I.A. 7598/2020 (under Order XI Rule 1(5) Commercial Courts Act-plaintiff)
1. Pleadings in the applications are complete.
2. List the applications for hearing on 8th January, 2021.
3. In the meantime parties will file their written submissions.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 07, 2020 /'ga' Signature Not Verified Digitally Signed By:JUSTICE CS(COMM) 1136/2018 PageGUPTA MUKTA 1 of 1 Signing Date:08.12.2020 11:53:02