Shrinath Travel Agency Through Its ... vs Harsh Kumar Trading As Shrinath Nama ... on 23 November, 2023

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Delhi High Court - Orders

Shrinath Travel Agency Through Its ... vs Harsh Kumar Trading As Shrinath Nama ... on 23 November, 2023

Bench: Prathiba M. Singh

                                    $~38
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    CS(COMM) 340/2022, I.As. 8020/2022, 68/2023, 232/2023,
                                         233/2023, 234/2023 & 9851/2023
                                         SHRINATH TRAVEL AGENCY THROUGH
                                         ITS PARTNERS & ANR.                           ..... Plaintiffs
                                                           Through: Ms. Karuna Nundy, Mr. Nishchal
                                                                     Anand, Ms. Tanvi Jain, Mr.
                                                                     Amanpreet Singh & Ms. Rishika
                                                                     Rishabh, Advs. (M.9818258357)
                                                           versus
                                         HARSH KUMAR TRADING AS
                                         SHRINATH NAMA TRAVEL AGENCY & ORS...... Defendants
                                                           Through: Mr. J. Sai deepak with Mr. Mohit
                                                                     Goel, Mr. Sidhant Goel, Mr.Abhishek
                                                                     Kontala, Mr. Deepankar Mishra, Mr.
                                                                     Love Virvani, Advs. for D-2 & 4. (M:
                                                                     8860292115)
                                         CORAM:
                                         JUSTICE PRATHIBA M. SINGH
                                                     ORDER

% 23.11.2023

1. This hearing has been done through hybrid mode.

I.A.9851/2023

2. After some hearing, ld. Counsel for the Defendant Nos. 2 to 4 submits that his client is willing to answer the interrogatories attached to this application by way of an affidavit.

3. Ld. Counsel for the Defendant Nos. 2 to 4 undertakes to file the affidavit. Let the same be filed within six weeks.

4. If the Plaintiff wishes to seek any further information from the Defendant, after filing of the affidavit by the Defendant, it is permitted to move a fresh application.

5. Application is disposed of.

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 25/11/2023 at 22:06:16 CS(COMM) 340/2022 & I.As.8020/2022, 68/2023, 232-34/2023

6. List for hearing in all pending applications on 1st March, 2024.

PRATHIBA M. SINGH, J.

NOVEMBER 23, 2023/dk/kt 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 25/11/2023 at 22:06:16

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Delhi High Court - Orders