Delhi High Court - Orders
Emu Lines Private Limited vs Revent Precision Engineering Limited & ... on 31 October, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 538/2022
EMU LINES PRIVATE LIMITED ..... Plaintiff
Through: Mr. Uday Kumar, Advocate.
versus
REVENT PRECISION ENGINEERING LIMITED
& ORS. ..... Defendants
Through: Mr. Manu Beri, Advocate for
defendant No.1.
Mr. Akhil Verma, Advocate for
defendant Nos. 2 to 4.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 31.10.2023
1. Learned counsels for the parties have exchanged their proposed issues, copies of which have been handed over. After perusing the same, the following issues have been framed with the consent of the parties :-
i) Whether there is any privity of contract between the plaintiff and defendant No.1 and therefore there is no liability qua defendant No.1? OPD-1
ii) Whether the suit is devoid of cause of action? OPD-1
iii) Whether the defendant No.1 is a necessary and proper party? OPD-1
iv) Whether the plaintiff is entitled for decree of sum of Rs.2,35,04,967/- as against defendant No.1? OPP
v) Whether the plaintiff is entitled to any interest, if so, at 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 01/11/2023 at 23:34:42 what rate? OPP
vi) Relief.
2. Plaintiff shall file its list of witnesses alongwith affidavit of evidence within four weeks.
3. List before Joint Registrar on 08.12.2023.
MANOJ KUMAR OHRI, J OCTOBER 31, 2023 ga 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 01/11/2023 at 23:34:42