Delhi High Court - Orders
Educomp Raffles Higher Education ... vs Jai Radha Raman Education Society on 4 December, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 118/2021, I.A. 12740/2022, I.A. 21092/2022 & I.A.
2630/2023
EDUCOMP RAFFLES HIGHER EDUCATION LIMITED
..... Plaintiff
Through: Ms.Vasudha Sharma, Adv. (through
VC) and Ms.Saumya Sinha, advts.
versus
JAI RADHA RAMAN EDUCATION SOCIETY ..... Defendant
Through: Mr.Bani Dikshit and Mr.Uddhav
Khanna, Advts. for President of
Defendant society.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 04.12.2023 I.A. 2630/2023 (seeking adjournment sine die) Learned counsel for the plaintiff submits that in view of the order passed in CS (OS) 655/2017, the present suit may be adjourned sine die.
In CS (OS) 655/2017, this court passed the direction that the plaintiff shall not proceed with the recovery proceedings against the society without prior leave of this court.
Learned counsel for the plaintiff submits that therefore the present suit may be adjourned sine die.
Learned counsel for the President of the defendant society submits 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 08/12/2023 at 21:36:22 that he has already moved an application i.e. I.A.12740/2022 seeking permission for allowing the president of the society to represent the society in the present matter. Learned counsel submits that he needs time to file reply. Learned counsel also submits that the order appointing the administrator is pending consideration before the Division Bench of this Court.
I consider that since the plaintiff wants the case to be adjourned sine die, there cannot be any objection to it. However, the rights and contentions of the applicant shall remain open and can be considered as and when the suit is restored.
Hence the proceedings in the suit adjourned sine die. The application stands disposed of.
DINESH KUMAR SHARMA, J DECEMBER 4, 2023 rb 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 08/12/2023 at 21:36:22