Delhi District Court
Cs No. 57400/16 vs Ms. Renu on 19 August, 2016
DECREE SHEET
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI
CS No. 57400/16
M/s. PARTH ELECTROTECH LLP
(A Partnership Firm)
B255, Naraina Industrial Area,
Phase - I, New Delhi - 28.
Through its Partner
Sh. Krishan Lal Arora ... Plaintiff
Versus
Ms. Renu
Prop. M/s. Raj Electronics
RZK - 25, Gandhi Market,
West Sagarpur, New Delhi 46 ... Defendant
CLAIM FOR : SUIT FOR RECOVERY OF RS. 47,240/
PLAINT PRESENTED ON: 17.08.2015
This suit for recovery of Rs.47,240/ is coming on this day for final disposal before me in the presence of
Sh.Vinod Kumar, counsel for the plaintiff.
It is hereby ordered that the plaintiff firm is entitled to recover a sum of Rs.47,240/ (Rupees Forty Seven
Thousand Two Hundred and Forty Only) from the defendant with pendentelite and future interest @ 18% per
annum along with costs of litigation to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint / Stamp for power
Stamp for power / Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F / Misc.
Misc. /
Total /
Given under my hand and the seal of the Court, this 19th day of AUGUST, 2016.
(Jasjeet Kaur)
Seal Civil JudgeI, New Delhi District,
New Delhi
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI
Civil Suit No.85/15
Rakesh Kumar s/o late Sh. Raghubir Prasad
r/o D3, 3195,
Vasant Kunj, New Delhi ... Plaintiff
Versus
Seema Kumari d/o late Sh.Raghubir Prasad
R/o H.No. 179A, Block B,
Naraina Vihar, New Delhi.
Also at :Glass Castle PG,
Plot No. 470/471, Block D, Sector 7, Dwarka,
New Indane Gas Agency, New Delhi110075. ... Defendant
CLAIM FOR : SUIT FOR PERMANENT INJUNCTION
PLAINT PRESENTED ON: 09.04.2015
This suit for permanent injunction is coming on this day for final disposal before me in the presence of Sh.Rajiv Sharma, counsel for
the plaintiff.
It is, therefore, ordered that there is no ground for restraining unnamed defendant no.3, which appears to be BSES from the language
of prayer clause (b) of the plaint, from installing an electricity meter in the name of the defendant no.1 at the suit premises as BSES
has not been arrayed as a defendant in the present suit and summons were never served upon BSES for the purpose of calling upon
BSES to enter its defence to the reliefs claimed in the plaint. Hence, no relief can be granted against BSES or the unnamed
defendant no.3. It is, however, ordered that the plaintiff is entitled to a decree of permanent injunction in his favour and only against
defendant no.1 Seema Kumari for the purpose of restraining the defendant no.1, her employees, servants, contractors, attorneys, etc
from visiting the suit property or interfering in the peaceful possession of the plaintiff over the same as well as from alienating the suit
property or creating any third party interest in the same. The defendant no.1, her employees, servants, contractors, attorneys, etc. are
accordingly restrained from visiting the suit property or interfering in the peaceful possession of the plaintiff over the same as well as
from alienating the suit property or creating any third party interest in the same.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
Given under my hand and the seal of the Court, this 20 day of August, 2016.
th
(Jasjeet Kaur)
Seal Civil JudgeI, New Delhi District,
New Delhi
DECREE SHEET
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI
CS No. 194/14
Vijaya Bank
A body Corporate incorporated
under the Banking Companies (Acquisition and Transfer of Undertakings)
Act, 1980 having its head office at Bangalore and
a branch office at 52/11, Gopinath Bazar, Delhi Cantt.
New Delhi110010
Through its AGM ... Plaintiff
Versus
Sh. Rajinder Kumar Naidu
s/o late Sh.MRB Naidu
RZ 38/3, 1345, Gali no. 6,
Mohan Nagar, New Delhi110046
Sh. Rajpal Singh
S/o Sh. Didar
19, Raj Rifle, Delhi Cantt
New Delhi ... Defendants
CLAIM FOR : SUIT FOR RECOVERY OF RS. 69,820.47
PLAINT PRESENTED ON: 10.1.2014
This suit for recovery of Rs.69,820.47 is coming on this day for final disposal before me in the presence of
Sh. Arun Duggal, counsel for the plaintiff.
It is hereby ordered that the plaintiff bank is entitled to recover a sum of Rs. 69,820.47 from the defendants
jointly and severely with pendente lite and future interest @ 10% per annum alongwith costs.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3030/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 956/ Misc.
Misc. 4/
Total 3992/
Given under my hand and the seal of the Court, this 22nd day of SEPTEMBER, 2015.
(Jasjeet Kaur)
Seal Civil JudgeI, New Delhi District,
New Delhi
DECREE SHEET
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI
CS No. 57746/16
M/s Vishv Books Pvt. Ltd.
M12, Connaught Place,
New Delhi110001 through Vipin Rohatgi
(Authorized representative)
M12, Connaught Place,
New Delhi110001 ... Plaintiff
Versus
Shakil
Proprietor of S.N Enterprise
Jainco. Co. Op. Housing Society
Bwing, 304, Maloom Bagh
S.V Road, Jogeswari (West)
Mumbai (Maharashtra)400102 ... Defendant
CLAIM FOR : SUIT FOR RECOVERY OF RS. 80,032/
PLAINT PRESENTED ON: 14.09.2015
This suit for recovery of Rs.80,032/ is coming on this day for final disposal before me in the
presence of Ms.Rachna Kumar, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs.80,032/ (Rupees
Eighty Thousand and Thirty Two Only) from the defendant with pendentelite and future interest @
10% per annum along with costs.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3100/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 2850/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 210/ Misc.
Misc.
Total 6162/
Given under my hand and the seal of the Court, this 26 day of JULY, 2016.
th
(Jasjeet Kaur)
Seal Civil JudgeI, New Delhi District,
New Delhi
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI
Civil Suit No.56988/16
Satish Kumar
s/o Sh.Chaudhary Chander,
R/o H.No. A44, Bapu Park, Kotla Mubarakpur,
New Delhi ... Plaintiff
Versus
Ms.Yadhu Shukla
R/o A301/ Manisha Tower,
Sector 23, Dwarka, New Delhi ... Defendant
CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.1,60,000/
PLAINT PRESENTED ON: 08.10.2015
This suit under Order 37 of CPC for recovery of Rs.1,60,000/ is coming on this day for final disposal before me
in the presence of Sh.Sunil Kumar, counsel for the plaintiff and Sh. Pradeep Kumar, counsel for the defendant.
It is ordered that the application under Order 37 Rule 3 (5) of CPC moved on behalf of the defendant for
seeking leave to defend stands dismissed. Plaintiff Satish Kumar is entitled to leave to a signed judgement and
decree forthwith to recover a sum of Rs.1,60,000/ (Rupees One Lac and Sixty Thousand only) from the
defendant with pendentelite interest @ 10% per annum along with costs.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3920/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 6/ Misc.
Misc. 4/
Total 3932/
Given under my hand and the seal of the Court, this 26 th day of July, 2016.
(Jasjeet Kaur)
Seal Civil JudgeI, New Delhi District,
New Delhi
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI
Civil Suit No.175/A/14
Smt.Pushpa
w/o late Sunil Kumar
r/o WZ1656A/1,
Village Nangal Raya, Delhi46 ... Plaintiff
Versus
Sh.Vinod Kumar s/o Sh. K Lal
r/o WZ300A, Lajwanti Garden, Delhi46
Also at: Shop no. WZ1656A,
Village Nangal Raya,
Delhi46 ... Defendant
CLAIM FOR : SUIT FOR POSSESSION, MESNE PROFITS/ DAMAGES IN RESPECT OF PROPERTY BEARING NUMBER
SHOP NO. WZ1656A, VILLAGE NANGAL RAYA, DELHI110046
PLAINT PRESENTED ON: 01.04.2013
This suit for possession, damages, mesne profits and permanent injunction is coming on this day for final disposal before me in the
presence of Sh. Sita Ram Tanwar, counsel for the plaintiff and Sh. Pradeep Chaudhary.
It is, therefore, ordered that the plaintiff is thus entitled to limited relief from this court in the form of mesne profit or damages at the
rate of Rs.1575/ per month with effect from 01.2.2013 to 30.08.2014 amounting to Rs. 29,950/ over and above the arrears of rent of
suit property already paid by the defendant to the plaintiff upto 30.08.2014 vide FDR Mark A. The suit is accordingly decreed in favour
of the plaintiff and against the defendant for a sum of Rs. 29,950/. In case of failure of the defendant to pay mesne profits to the
plaintiff within ten months of the passing of the judgement, the defendant shall also pay future interest at the rate of 10% per annum
on the decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2735/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 2540/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 34/ Misc.
Misc. 14/
Total 5305/
Given under my hand and the seal of the Court, this 23rd day of DECEMBER, 2015.
(Jasjeet Kaur)
Seal Civil JudgeI, New Delhi District,
New Delhi
DECREE SHEET
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI
CS No. 57552/16 (old CS No. 174/14)
M/s Star Clearing and Forwarding Services Pvt. Ltd.
Through its Director
Sh. Koushlesh Kumar Pathak ... Plaintiff
Versus
M/s. JMD Creations
Through its Proprietor
Mr. Ajay ... Defendant
CLAIM FOR : SUIT FOR RECOVERY OF RS. 1,42,230/
PLAINT PRESENTED ON: 01.08.2014
This suit for recovery of Rs.1,42,230/ is coming on this day for final disposal before me in the
presence of Sh.AK Vashist, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs.1,42,230/ (Rupees
One Lac Forty Two Thousand Two Hundred and Thirty Only) from the proprietor of the defendant
firm with pendentelite and future interest @ 10% per annum along with costs of litigation to the
extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3760/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 3672/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1058/ Misc.
Misc. 4/
Total 8496/
Given under my hand and the seal of the Court, this 27th day of JULY, 2016.
(Jasjeet Kaur)
Seal Civil JudgeI, New Delhi District,
New Delhi
DECREE SHEET
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI
C.S. No.57741/16
Swapan Pradhan
s/o Sh.Satish Pradhan
4182, Sector B, Pocket 5&6,
Vasant Kunj, New Delhi110070 ... Plaintiff
Versus
Pawan Prasad Yadav
s/o Bedhnath Yadav,
C/o DK Yadav,
540A, Bhim Basti, Jonapur,
Aya Nagar, New Delhi110047 ... Defendant
CLAIM FOR : SUIT FOR RECOVERY OF RS.10,000/
PLAINT PRESENTED ON: 19.09.2015
This suit for recovery of Rs.10,000/ is coming on this day for final disposal before me in the
presence of Sh.Prashant Khatana, counsel for the plaintiff.
It is hereby ordered that the plaintiff is entitled to recover a sum of Rs.10,000/ (Rupees Ten
Thousand only) from the defendant with pendentelite and future interest at the rate of 10% per
annum alongwith costs to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint / Stamp for power
Stamp for power / Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F / Misc.
Misc. /
Total /
Given under my hand and the seal of the Court, this 04 day of AUGUST, 2016.
th
(Jasjeet Kaur)
Seal Civil JudgeI, New Delhi District,
New Delhi
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI
Civil Suit No.56267/16
M/s True Link Finance Limited
Reg. Office : D44, Mohan Singh Market,
Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff
Versus
1.Sh.Manish s/o Sh.Inderjeet H.No. 42/C, Aram Bagh, Pahar Ganj, New Delhi110055.
2.Sh.Inderjeet s/o Sh.Balwant Singh H.No. 42/C, Aram Bagh, Pahar Ganj, New Delhi110055.
Alternate address: Sh.Inderjeet s/o Sh.Balwant Singh (MTS II), (Emp Code 0062), Prasar Bharti Broadcasting Corporation of India All India Radio, Sanchar Bhawan, CGO Complex, Lodhi Road, New Delhi110003 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.9962/ PLAINT PRESENTED ON: 28.03.2016 This suit under Order 37 of CPC for recovery of Rs.9962/ is coming on this day for final disposal before me in the presence of Sh.RP Mishra, AR of the plaintiff company.
It is ordered that the plaintiff company shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.9962/ (Rupees Nine Thousand Nine Hundred and Sixty Two only) with costs from both the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 1126/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 498/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 7/ Misc.
Misc.
Total 1633/
Given under my hand and the seal of the Court, this 12 day of August, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI CS No.104/14 Matrix Cellular (International) Services Pvt. Ltd. 07, Khullar Farms, 140, New Manglapuri, Mandi Road, Mehrauli, New Delhi110030 ... Plaintiff Versus Shivangi Saran Singh d/o Sureshwari Saran Singh, r/o 1379/23/47/78 K Allahpur, Allahabad, Uttar Pradesh ... Defendant CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.23,328/ PLAINT PRESENTED ON: 08.08.2014 This suit under Order 37 of CPC for recovery of Rs.23,328/ is coming on this day for final disposal before me in the presence of Sh.Karan Khanna, counsel for the plaintiff.
It is ordered that the plaintiff company is entitled to leave to a signed judgement and decree forthwith to recover a sum of Rs.28,328/ (Rupees Twenty Eight thousand three hundred and twenty eight only) from the defendant with pendentelite interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff and against the defendant on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2300/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 6/ Misc.
Misc. 4/
Total 2312/
Given under my hand and the seal of the Court, this 31st day of August, 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.248/15 Raj s/o Sh.Dhanpat r/o S171/018, Harijan Basti, Rangpuri Pahadi, South West, Delhi 110037 ... Plaintiff Versus
1. Suraj s/o Sh.Raj
2. Smt.Pinki w/o Sh.Surj Both residents of : S171/018, Harijan Basti, Rangpuri Pahadi, South West, Delhi 110037 ... Defendants CLAIM FOR : SUIT FOR POSSESSION, DAMAGES, MESNE PROFITS & PERMANENT INJUNCTION PLAINT PRESENTED ON: 06.11.2015 This suit for possession, damages, mesne profits and permanent injunction is coming on this day for final disposal before me in the presence of Sh.SS Tripathi, counsel for the plaintiff.
It is, therefore, ordered that the plaintiff is entitled to recover possession of suit premises from the two defendants alongwith a sum of Rs. 12,133/ towards mesne profits or damages jointly and severely from the two defendants for the period w.e.f. 22.1.2016 till today with pendentelite and future interest on the suit amount @ 8% per annum as well as costs to the extent of decreetal amount. The plaintiff is also entitled to future mesne profits from the two defendants at the rate of Rs.4000/ per month with effect from today till the date of handing over of peaceful and vacant possession of portion of the suit property in occupation of the defendants to the plaintiff. It is also ordered that since the defendants have no right, title or interest in the suit property, therefore, the defendants are hereby restrained from creating any third party interest in the suit property by way of permanent injunction in favour of the plaintiff and against the two defendants. The suit is decreed in favour of the plaintiff and against the two defendants on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3360/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 87/ Misc.
Misc. 3/
Total 3452/
Given under my hand and the seal of the Court, this 26 day of April, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.58240/16 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus Sh.Ram Kishan S/o Sh. Devi Saran H.No.A1/8/297, Air India Colony, Vasant Vihar, New Delhi110057 Alternate address: Sh.Ram Kishan s/o Sh. Devi Saran (Apron Assistant) (ID No. 23178) Air India, IGI Airport TrIII, New Delhi110001.
... Defendant CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.94,059/ PLAINT PRESENTED ON: 28.03.2016 This suit under Order 37 of CPC for recovery of Rs.94,059/ is coming on this day for final disposal before me in the presence of Sh.RP Mishra, AR of the plaintiff company.
It is ordered that the plaintiff company shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.94,059/ (Rupees Ninety Four Thousand and Fifty Nine Only) with costs from the defendant.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3272/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 6260/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 122/ Misc.
Misc.
Total 9656/
Given under my hand and the seal of the Court, this 02nd day of August, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.15/15A Sh.Jai Singh s/o late Bharat Singh, r/o H.No. 211D/1, Village Munirka, New Delhi ... Plaintiff Versus
1. Sh. Dewan Singh S/o late Bharat Singh r/o H.No. 211D/1 Village Munirka, New Delhi.
2. Sh.Vijender Singh S/o late Bharat Singh r/o H.No. 211D/1 Village Munirka, New Delhi.
3. Mr. Rafiq Ul Islam Junior Engineer, DJB, Zonal Regional Office (South /West) III R.K Puram Sector 7, New Delhi110022 ... Defendants CLAIM FOR : SUIT FOR PERMANENT AND MANDATORY INJUNCTION PLAINT PRESENTED ON: 07.07.2015 This suit for permanent and mandatory injunction is coming on this day for final disposal before me in the presence of Sh.Yograj Guleria, counsel for the plaintiff and Sh.VK Singh, counsel for the defendants no.1 and 2.
It is ordered that the suit is finally decreed in favour of the plaintiff and against all three defendants in accordance with the provisions of Order 12 Rule 6 of CPC and a decree of permanent injunction has been passed in favour of the plaintiff and against the defendants for the purpose of restraining the defendants no.1 and 2 from causing any obstruction or hindrance in the work of shifting of water connection of the plaintiff from old water pipelines to new water pipelines. Besides, a decree of mandatory injunction has been passed in favour of the plaintiff and against all three defendants, their agents, attorneys, associates, servants etc. directing them to allow the plaintiff to carry out shifting of his water supply connection from old pipe lines to new pipe lines. However, there shall be no order as to costs.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
Given under my hand and the seal of the Court, this 04 day of July, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.56453/16 Matrix Cellular (International) Services Pvt. Ltd. 7, Khullar Farms, 140 New Mangalpuri, Mandi Road, Mehrauli, New Delhi110030 ... Plaintiff Versus Rajeev Bhardwaj s/o Ramesh Chand Sharma r/o 1/57 Rajasthan House Board Colony, Goverdhan Vilas, Udaipur, Rajasthan313001 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.23,975/ PLAINT PRESENTED ON: 16.04.2015 This suit for recovery of Rs.23975/ is coming on this day for final disposal before me in the presence of Sh.Karan Khanna, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs. 23,975/ (Rupees Twenty Three Thousand Nine Hundred and Seventy Five only) from the defendant with pendente lite and future interest at the rate of 10% per annum alongwith costs to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2051/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 908/ Misc.
Misc. 4/
Total 2965/
Given under my hand and the seal of the Court, this 10 day of JUNE, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No. 57368/16 Allahabad Bank, a body duly constituted under the banking companies (Acquisition and Transfer of Undertakings) Act, 1970, having its head office at 2, Netaji Subhash Road, Kolkata700001 and branches all over India and amongst other places at Baroda House New Delhi through its Chief Manager and constituted attorney Sh. S.K Nijhawan ... Plaintiff Versus
(i) Monica Sabastian D/o Sh.Sabastian r/o 81, Princess Park, Copernicus Marg, New Delhi110001.
(ii) Mrs. Routh Mary W/o Sh. Sabastian r/o 81, Princess Park, Copernicus Marg, New Delhi110001. ... Defendants CLAIM FOR : SUIT FOR RECOVERY OF RS. 36,762/ PLAINT PRESENTED ON: 15.05.2014 This suit for recovery is coming on this day for final disposal before me in the presence of Ms.Sudha Shukla, counsel for the plaintiff bank.
It is ordered that the plaintiff bank is entitled to recover a sum of Rs.36,762/ (Rupees Thirty Six Thousand Seven Hundred and Sixty Two Only) from the two defendants jointly and severely with pendentelite and future interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff bank and against the defendants on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2550/ Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 167/ Misc.
Misc. 4/
Total 2758/
Given under my hand and the seal of the Court, this 25 day of July, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No. 122/14 M/s.Pace Express Travel & Cargo Pvt. Ltd. 1027/1, First Floor, Mahipalpur Extn, NH8, New Delhi Through its director Sh. Inderjeet Singh ... Plaintiff Versus M/s. Edward Cargo India P Ltd.
No. 85, 4th Street, Sournapuri Island Extn., 15 Velampalayam Tirupur52 Through its director /Chairman/ Managing Director ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.1,68,534/ PLAINT PRESENTED ON: 01.09.2014 This suit for recovery is coming on this day for final disposal before me in the presence of Sh. Rajesh Kumar Sharma, ld.counsel for the plaintiff.
It is ordered that the plaintiff company is entitled to recover a sum of Rs.1,68,534/ (Rupees One Lac Sixty Eight Thousand Five Hundred and Thirty Four Only) from the defendant company with pendentelite and future interest @ 10% per annum along with costs of litigation to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4023/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1310/ Misc.
Misc. 6/
Total 5341/
th
Given under my hand and the seal of the Court, this 12 day of July, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.56851/16 M/s Delhi Press Patra Prakashan (P) Ltd. E3, Jhandewalan Estate, Rani Jhansi Road, New Delhi110055 ... Plaintiff Versus
1.Sindgi Creations Pvt. Ltd.
#31/8, 2nd Floor, NCP Towers, 1st Main, Mount Joy Extn, Hanumantha Nagar, Bangalore19.
Also at:18/B, 7th Cross, N.R Colony, (Next to Katte Bhavana), Bangalore19.
2. Sindgi Somshekar, Director Sindgi Creations Pvt. Ltd.
#31/8, 2nd Floor, NCP Towers, 1st Main, Mount Joy Extn, Hanumantha Nagar, Bangalore19.
Also at:18/B, 7th Cross, N.R Colony, (Next to Katte Bhavana), Bangalore19. ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.2,36,622/ PLAINT PRESENTED ON: 09.07.2015 This suit under Order 37 of CPC for recovery of Rs.2,36,622/ is coming on this day for final disposal before me in the presence of Sh.Avninder Gupta, AR of the plaintiff with counsel Sh. BD Nayak.
It is ordered that the the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.2,33,622/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3640/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 126/ Misc.
Misc. 4/
Total 3812/
Given under my hand and the seal of the Court, this 04 day of July, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.142/15 M/s Delhi Press Patra Prakashan (P) Ltd. E3, Jhandewalan Estate, Rani Jhansi Road, New Delhi110055 ... Plaintiff Versus
1.Sindgi Creations Pvt. Ltd.
#31/8, 2nd Floor, NCP Towers, 1st Main, Mount Joy Extn, Hanumantha Nagar, Bangalore19.
Also at:18/B, 7th Cross, N.R Colony, (Next to Katte Bhavana), Bangalore19.
2. Sindgi Somshekar, Director Sindgi Creations Pvt. Ltd.
#31/8, 2nd Floor, NCP Towers, 1st Main, Mount Joy Extn, Hanumantha Nagar, Bangalore19.
Also at:18/B, 7th Cross, N.R Colony, (Next to Katte Bhavana), Bangalore19. ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.2,36,555/ PLAINT PRESENTED ON: 30.06.2015 This suit under Order 37 of CPC for recovery of Rs2,36,555/ is coming on this day for final disposal before me in the presence of Sh.Avninder Gupta, AR of the plaintiff with counsel Sh. BD Nayak.
It is ordered that the the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.2,36,555/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4700 Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 239/ Misc.
Misc. 4/
Total 4945/
Given under my hand and the seal of the Court, this 04th day of July, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.58317/16 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1.Sh.Vijay S/o Sh. Sudesh Kumar H.No.241, RBI Qtrs, Sector 6, RK Puram, New Delhi110022.
2. Smt. Pushpa w/o Sh.Sudesh Kumar H.No. 241, RBI Qtrs, Sector 6, RK Puram, New Delhi110022. Alternate Address : Smt. Pushpa W/o Sh.Sudesh Kumar (R.SK) (Ward No. 165) Deptt: DEMS, Duty At :Vasant Enclave, Through The Sanitation Superintendent, SDMC, Green Park, New Delhi110016 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.51,439/ PLAINT PRESENTED ON: 03.05.2016 This suit under Order 37 of CPC for recovery of Rs.51,439/ is coming on this day for final disposal before me in the presence of Sh.Dinesh Kumar, AR of the plaintiff company.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.51,439/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2881/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 2279/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 2/ Misc.
Misc.
Total 5164/
Given under my hand and the seal of the Court, this 04 day of July, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Sh.Manish Jain HUF Through Its Karta Sh.Manish Jain s/o Sh.M.S. Jain R/o E170, Nariana Vihar, Delhi110028 ... Plaintiff Versus Joseph Daniel R/o H.No. 1022, Sector 7 RK Puram, New Delhi110022.
Service also at : Joseph Daniel (UDC) Service Through General Manager, Northern Railways Headquarter Baroda House, New Delhi110075 ... Defendant CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.3,00,000/ PLAINT PRESENTED ON: 13.08.2015 This suit under Order 37 of CPC for recovery of Rs.3,00,00/ is coming on this day for final disposal before me in the presence of Ms.Pooja Bhatia, counsel for the plaintiff and Sh. Rajeev Sharma, counsel for the defendant.
It is ordered that the plaintiff is entitled to leave to a signed judgement and a decree forthwith to recover a sum of Rs.3,00,000/ (Rupees Three Lacs only) from the defendant with pendentelite interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff and against the defendant on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 5272/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 105/ Misc.
Misc. 12/
Total 5391/
th
Given under my hand and the seal of the Court, this 29 day of March, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.232/14
1. Ivan Franklin 2. Lakhbir Singh S/o Late Mr. Irwin S/o Late Sh. Sardar Jagdish Singh Resident of 16/4, Railway Colony, Resident of 8B, MIG, DDA Flat, Chankyapuri, New Delhi110021 Shivam Enclave, Pocket C, Phase11, Jhilmil, New Delhi110092 ... Plaintiffs VERSUS
1.Northern Railway Mens Union 2. Northern Railway Mens Union Through its President Through its General Secretary Sh. Harbhajan Singh Sidhu Sh. Shiv Gopal Mishra 12, Chemsford Road, New Delhi110055 12, Chemsford Road, New Delhi110055
3. Northern Railway Mens Union 4. Northern Railway Mens Union Through its Assistant General Secretary Through its Assistant General Secretary Sh. D.N. Chaubey Sh. S.K. Tyagi 12, Chemsford Road, New Delhi110055 12, Chemsford Road, New Delhi110055 .... Defendants CLAIM FOR : SUIT FOR DECLARATION AND PERMANENT INJUNCTION PLAINT PRESENTED ON: 18.09.2013 This suit for declaration and permanent injunction is coming on this day for final disposal before me in the presence of Sh.Arvnd Kumar, counsel for the plaintiff and Sh. Rajeev Mishra, counsel for the defendants.
In view of the finding of issue no. 1, 2 and 3 above it is hereby ordered that plaintiffs are entitled to a limited relief from this Court to the extent of a declaration that publication of order dated 06.06.2013 for the purpose of circulation of names of defendants no. 3 and 4 as the elected honourary members/ office bearers of NRMU was void ab initio because the said circulation had been made by the then General Manager of Northern Railway prior to the ratification of amendment to the Constitution of NRMU by 3/4 th majority in the annual general meeting for the purpose of increasing the strength of honourary members from two to four. The publication of order dated 06.06.2013 by General Manager Northern Railway in respect of appointment of defendants no. 3 and 4 as central office bearers of NRMU is accordingly declared as null and void abinitio. However, the plaintiffs are not entitled to any other relief from this Court and the prayer of the plaintiffs to the effect that a permanent prohibitory injunction should be passed in favour of the plaintiffs and against the defendants for the purpose of restraining defendant no.3 DN Chaubey and defendant no.4 SK Tyagi from participating in the functioning, operation and working of the union in any capacity whatsoever stands dismissed.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
th
Given under my hand and the seal of the Court, this 30 day of May, 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.157/13 Phoenix ARC Private Limited having its registered office at 7th floor, Dani, Corporate Park, 158, C.S.T Road, Kalina, Santacruz (E), Mumbai400098, Maharashtra Branch Office at:
2nd floor,6, Vaishali Enclave Near Gulab Sweets, Pitam Pura, New Delhi110088 Through its AR Sh. Sanjiv Kumar ... Plaintiff Versus Mr. Shaji P. Jacob A93, 1st Floor, Sector 33 Noida, UP201301 Also At:
D6 to 11, Sector 59 Noida, UP201301 ... Defendants CLAIM FOR : SUIT FOR RECOVERY OF RS.2,82,632/ PLAINT PRESENTED ON: 02.07.2013 This suit for recovery of Rs.2,82,632/ is coming on this day for final disposal before me in the presence of Sh.Baliram Dwivedi, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs. 2,82,632/ (Rupees Two Lacs Eighty Two Thousand Six Hundred and Thirty Two Only) from the defendant with pendentelite and future interest at the rate of 10% per annum along with costs.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 8479/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1708/ Misc.
Misc. 12/
Total 10179/
Given under my hand and the seal of the Court, this 28 day of November, 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.164/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1.Miss Mamta d/o Sh. Suresh H.No.179, Valmiki Sadan, Mandir Marg, New Delhi110001.
2. Smt. Beena w/o Sh. Kamal Singh H.No. 22/264, Trilok Puri, New Delhi110092.
Alternate Address : Smt. Beena W/o Sh.Kamal Singh (Safai Karamchari) (EMP Code No.283127) Duty at: Circle No.2, Deptt. Health, Through The Secretary, NDMC Palika Kendra, Sansad Marg, New Delhi110001 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.23,027/ PLAINT PRESENTED ON: 25.07.2015 This suit under Order 37 of CPC for recovery of Rs.23,027/ is coming on this day for final disposal before me in the presence of Sh. RP Mishra, AR of the plaintiff company.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.23,027/ with costs from the defendants jointly and severally.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2050/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 1151/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 4/ Misc.
Misc.
Total 3217/
Given under my hand and the seal of the Court, this 09 day of June, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.159/13 Phoenix ARC Private Limited having its registered office at 7th floor, Dani, Corporate Park, 158, C.S.T Road, Kalina, Santacruz (E), Mumbai400098, Maharashtra Branch Office at:
2nd floor,6, Vaishali Enclave Near Gulab Sweets, Pitam Pura, New Delhi110088 Through its AR Sh. Sanjiv Kumar ... Plaintiff Versus Ms. Pushpa Bhatia 170A, BlockD3, NIT, Faridabad, Haryana121002 Also At:
1A10 SSI Plot NIT, Faridabad, Haryana121004 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.2,59,346/ PLAINT PRESENTED ON: 02.07.2013 This suit for recovery of Rs.2,59,346/ is coming on this day for final disposal before me in the presence of Sh.Baliram Dwivedi, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs. 2,59,346/ (Rupees Two Lacs Fifty Nine Thousand and Forty Six Only) from the defendant with pendentelite and future interest at the rate of 10% per annum along with costs.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 7781/ Stamp for power
Stamp for power 10/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 104/ Misc.
Misc. 26/
Total 7921/
Given under my hand and the seal of the Court, this 28 day of November, 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.265/14 (new CS No. 57015/16) Matrix Cellular (International) Services Pvt. Ltd. 7, Khullar Farms, 140 New Mangalpuri, Mandi Road, Mehrauli, New Delhi110030 ... Plaintiff Versus Kuljit Singh s/o Santokh Singh R/o 118B, Model Town Extension Ludhiana, Punjab ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.19,331/ PLAINT PRESENTED ON: 23.4.2013 This suit for recovery of Rs.19,331/ is coming on this day for final disposal before me in the presence of Sh.Karan Khanna, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs.19,331/ (Rupees Nineteen Thousand Three Hundred and Thirty One only) from the defendant with pendentelite and future interest at the rate of 10% per annum alongwith costs to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 1000/ Stamp for power
Stamp for power 10/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1182/ Misc.
Misc. 4/
Total 2196/
th
Given under my hand and the seal of the Court, this 06 day of JUNE, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.292/15 Little People Education Society A society registered under the Societies Act Having its registered office at A3, Community Centre, Naraina Industrial Area PhII, New Delhi110028 ... Plaintiff Versus Little Pearl Play School 27, Sardar Kulbit Singh Marg, New Indl. Town 5, Near Sector 20B, Faridabad Haryana ... Defendant CLAIM FOR : SUIT FOR PERMANENT INJUNCTION & FOR RENDITION OF ACCOUNTS PLAINT PRESENTED ON: 17.12.2015 This suit for permanent injunction and rendition of accounts is coming on this day for final disposal before me in the presence of Ms. Simran Paul, counsel for the the plaintiff and Smt. Poonam, proprietor of the defendant school. The matter has been amicably settled between the parties whereby proprietor of the defendant school has undertaken to change the name of her school from Little Pearl Play School to some other name within 15 days from today as well as to ensure that she shall not violate the trade mark of the plaintiff henceforth. Whereas the plaintiff has foregone its right to claim damages towards violation of its trade mark from the defendant and has withdrawn the present suit.
It is ordered that in view of the separate statements made by proprietor of the defendant school and counsel for the plaintiff, the present case is disposed off as judicially settled and withdrawn. Statements of both parties recorded today will be read as part of the decree.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
Given under my hand and the seal of the Court, this 2 day of June, 2016.
nd (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.41/14 Cargo Planners Ltd.
A244, Mahipalpur Extension,
New Delhi110037 ... Plaintiff
Versus
Kaito Industries
23, Classic Paliwal City,
Paliwal Nagar, Near Saket
Indore 452001 ... Defendant
CLAIM FOR : SUIT FOR RECOVERY OF RS.2,17,726/ PLAINT PRESENTED ON: 28.2.2014 This suit for recovery is coming on this day for final disposal before me in the presence of Sh.Raman Sharma, counsel for the the plaintiff and Sh. Avdhesh Singhal, counsel for the defendant and the same has been settled between the parties for a total sum of Rs.one lac to be paid by the defendant to the plaintiff.
It is ordered that in view of the separate statements made by both parties, the present suit is disposed off as judicially settled and withdrawn. Statements of both parties recorded today will be read as part of the decree.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
Given under my hand and the seal of the Court, this 2 day of June, 2016.
nd (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.57/15 Sh. Rajinder Singh Rawat s/o late Sh.DS Rawat R/o H.No. 507, Type II, Sector 2, Sadiq Nagar, New Delhi ... Plaintiff Versus Sh.Rajender S/o Sh.Pati Ram R/o H.No. 13D, DI2, Sector 4 Raja Bazar, Gole Market, New Delhi110001 ... Defendant CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.60,000/ PLAINT PRESENTED ON: 12.5.2016 This suit under Order 37 of CPC for recovery of Rs.60,000/ is coming on this day for final disposal before me in the presence of Sh.VP Kaushik, counsel for the the plaintiff.
It is ordered that the the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.60,000/ with costs from the defendant.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2930/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 2/ Misc.
Misc.
Total 2934/
Given under my hand and the seal of the Court, this 26 day of May, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.245/14 M/s BRM Lease & Credit Ltd.
M118, Connaught Circus, New Delhi110001 (Through Sh.Brij Mohan Wadhwa Authorized representative/ Manager) ... Plaintiff Versus
1. Sh.Vijay Kumar s/o Sh. Balraj R/o H.No. 150, Village Luharli, Dadri Gautam Budh Nagar, UP.
2. Sh. Jai Kumar s/o Sh.Balraj Singh r/o Village Luharli, Dadri, Gautam Budh Nagar, UP.
Also at : Sh.Jai Kumar Assistant Accounts Officer C/o Sarpanch, Jilla Panchayat Gautam Budh Nagar, UP. ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.2,53,098/ PLAINT PRESENTED ON: 21.04.2014 This suit under Order 37 of CPC for recovery of Rs.2,53,098/ is coming on this day for final disposal before me in the presence of Sh.Ruchir Batra, counsel for the plaintiff.
It is ordered that the plaintiff company shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.2,53,098/ with costs from the defendants jointly or severally.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4835/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 310/ Misc.
Misc. 8/
Total 5155/
Given under my hand and the seal of the Court, this 23 day of May, 2016.
rd (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.141/15 Sh.Abdul Gani s/o Sh.Gaffur Ahmed r/o Juggi No.A152, Ambedkar Basti, Sector 1 RK Puram, New Delhi110022 ... Plaintiff Versus
1. Rashid s/o Sh.Abdul Gani.
2. Smt.Shabana w/o Sh.Rashid
3. Sh.Shahid s/o Sh.Abdul Gani All r/oJuggi No. A152, Ambedkar Basti, Sector 1 RK Puram, New Delhi110022 ... Defendants CLAIM FOR : SUIT FOR MANDATORY INJUNCTION PLAINT PRESENTED ON: 22.01.2015 This suit for mandatory injunction is coming on this day for final disposal before me in the presence of Sh.Mahesh Kumar, counsel for the plaintiff.
It is hereby ordered that the plaintiff is entitled to grant of a mandatory injunction in his favour and against the defendants for the purpose of directing the defendants to remove their belongings from the jhuggi in question and to hand over to the plaintiff the peaceful and vacant possession of the portion of the suit property in their occupation at ground floor and first floor as shown in red colour in the site plan. The suit is decreed in favour of the plaintiff and against the defendants on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
Given under my hand and the seal of the Court, this 12th day of MAY, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.90/14 Sh. Mahesh Chand S/o Sh. Gurdayal R/o H.No. T72, Rajpura Gurmandi, Delhi110007 ... Plaintiff Versus
1. Satender Pal Singh S/o Sh. Harbans Singh
2. Smt. Sarabjit Kaur W/o Sh. Satender Pal Singh Both Residents of WZ114/12, Basement Naraina Village, Near Mata Mandir, Delhi Also at:
R/o W.W.22, Second Floor Malviya (Maibu) Town, Sohna Road, Gurgaon (Haryana) H.No. 249, Sector47, Gurgaon (Haryana) ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.2,00,00/ PLAINT PRESENTED ON: 31.7.2014 This suit under Order 37 of CPC for recovery of Rs.2,00,000/ is coming on this day for final disposal before me in the presence of Sh. Prabhat Ranjan, counsel for the plaintiff and Sh. Manoj Kumar, counsel for the defendants.
It is ordered that the application under Order 37 Rule 3(5) of CPC seeking leave to defend stands dismissed. Plaintiff is entitled to a decree forthwith to recover the cheque amount, that is, a sum of Rs.2,00,000/ (Rupees Two lacs only) from the defendants jointly and severally with pendentelite interest @ 10% per annum along with costs. Also, the claim regarding grant of future interest is not maintainable in view of Order XXXVII Rule 2(3) of CPC. The suit is decreed in favour of the plaintiff company and against the defendants jointly and severely on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4696/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 44/ Misc.
Misc. 8/
Total 4740/
Given under my hand and the seal of the Court, this 27 day of February, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.167/15 Punjab National Bank Having its head office at 7, Bhikaji Cama Place, New Delhi And branch office at D17, Anand Niketan Moti Bagh, New Delhi110021 Through its authorized representative Sh.V.K Sharma ... Plaintiff Versus
1. Sandeep s/o Om Prakash A38, New Shatabdipuram, Govindpuram, Indrapuram, Ghazibad, Uttar Pradesh.
2. Ravi Prakash Singh s/o Pratap Singh Rana 111/A, Shakti KhandI, Indrapuram, Ghaziabad, Uttar Pradesh201001 ... Defendants CLAIM FOR : SUIT FOR RECOVERY OF RS.2,36,186/ PLAINT PRESENTED ON: 27.07.2015 This suit for recovery of Rs.2,36,186/ is coming on this day for final disposal before me in the presence of Sh.Vivek Chokker, counsel for the plaintiff bank.
It is hereby ordered that the plaintiff bank is entitled to recover Rs.2,36,186/ (Rupees Two Lakh Thirty Six Thousand One Hundred and Eighty Six only) jointly and severely from both the defendants with pendentelite and future interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff bank and against the defendants on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4736/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 991/ Misc.
Misc. 2/
Total 5731/
Given under my hand and the seal of the Court, this 5th day of APRIL, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.156/13/14 Phoenix ARC Private Limited having its registered office at 7th floor, Dani, Corporate Park, 158, C.S.T Road, Kalina, Santacruz (E), Mumbai400098, Maharashtra.
Branch Office at:
2nd floor,6, Vaishali Enclave Near Gulab Sweets, Pitam Pura, New Delhi110088 Through its AR Sh. Sanjiv Kumar ... Plaintiff Versus Prem Nath Rathore G107 HIG Single Storey Pratap Vihar Ghaziabad UP201007 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.2,63,000/ PLAINT PRESENTED ON: 02.07.2013 This suit for recovery of Rs.2,63,000/ is coming on this day for final disposal before me in the presence of Sh.Baliram Dwivedi, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs. 2,63,000/ from the defendant with pendentelite and future Interest @ 10% per annum along with costs. The suit is accordingly decreed in favour of the plaintiff company and against the defendant on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 7890/ Stamp for power
Stamp for power 10/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 76/ Misc.
Misc. 8/
Total 7974/
Given under my hand and the seal of the Court, this 28 day of November, 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.195/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1.Sh. Amar s/o Sh. Ram Kumar H.No.85/303, Staff Qtrs, Lady Harding Medical College & SMT S.K Hospital Punchkuia Road, New Delhi110001
2. Smt. Darshna w/o Sh. Ram Kumar H.No. 85/303 Staff Qtrs, Lady Harding Medical College & SMT S.K Hospital Punchkuia Road, New Delhi110001 Alternate Address : Smt. Darshna W/o Sh. Ram Kumar (Safai Karamchari) (I Card No.087) Through The Medical College & SMT S.K Hospital Punchkuia Road, New Delhi110001 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.23,032/ PLAINT PRESENTED ON: 22.09.2015 This suit under Order 37 of CPC for recovery of Rs.23,032/ is coming on this day for final disposal before me in the presence of Sh. RP Mishra, AR of the plaintiff company.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.23,032/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2050/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 1152/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 6/ Misc.
Misc.
Total 3210/
Given under my hand and the seal of the Court, this 14 day of May, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.24/16 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus Smt. Krishna w/o Sh. Rajender Singh H.No. S19, Ali Ganj, Lodhi Road, New Delhi110003 Alternate Address :Smt. Krishan w/o Sh. Rajender Singh (S/K) (EMP Code No.309293) NDMC, Circle No.11, Sarojini Nagar, New Delhi110023. ... Defendant CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.5223/ PLAINT PRESENTED ON: 25.02.2016 This suit under Order 37 of CPC for recovery of Rs.5223/ is coming on this day for final disposal before me in the presence of Sh. RP Mishra, AR of the plaintiff company.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.5223/ with costs from the defendant.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 664/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 261/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 4/ Misc.
Misc.
Total 931/
Given under my hand and the seal of the Court, this 14 day of May, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.118/15 M/s. USP Trading & Manufacturing (p) Ltd. Through its authorized representative Regd. Office: D7/7185, Vasant Kunj, New Delhi110070 ... Plaintiff Versus M/s. Myung Moon Interiors Exteriors (P) Ltd. Through its Managing Director B/13/5, DLF Phase I Udyog Vihar, Gurgaon122016 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.67,364/ PLAINT PRESENTED ON: 18.05.2015 This suit for recovery of Rs.67,364/ is coming on this day for final disposal before me in the presence of Sh.Manish Gumber, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs.52,364/ (Rupees Fifty Two Thousand Three Hundred and Sixty Four Only) from the defendant company with pendentelite and future interest @ 10% per annum along with costs of litigation to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3027/ Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 75/ Misc.
Misc.
Total 3102/
Given under my hand and the seal of the Court, this 30th day of APRIL, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.144/15 Oriental Bank of Commerce Munirka Branch, New Delhi Through Chief Manager B92E1, R.K. Market Muniraka New Delhi 110067 ... Plaintiff Versus Roopa Paul W/o Sh. Ajay Kumar Paul C302, Kalka Apartments SectorVI, Dwarka Delhi - 110075 Ajay Kumar Paul S/o Sh. Nathu Ram C302, Kalka Apartments SectorVI, Dwarka Delhi - 110075 ... Defendants CLAIM FOR : SUIT FOR RECOVERY OF RS.1,95,665/ PLAINT PRESENTED ON: 30.06.2015 This suit for recovery of Rs.1,95,665/ is coming on this day for final disposal before me in the presence of Sh.S. Chatterjee, counsel for the plaintiff.
It is hereby ordered that the plaintiff bank is entitled to recover a sum of Rs.1,95,665/ (Rupees One Lac Ninety Five Thousand Six Hundred and Sixty Five Only) jointly and severely from the two defendants with pendentelite and future interest @ 10% per annum along with costs to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4296/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 52/ Misc.
Misc. 2/
Total 4352/
Given under my hand and the seal of the Court, this 25 th day of JANUARY, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.51/15 M/s. Riya Travels and Tours (India) Pvt. Ltd. Through its authorized representative 119 and 306, New Delhi House Barakhamba Road New Delhi110001 ... Plaintiff Versus Abdul Wahab Incharge M/s. Azmi Travels Hutch Tower Muleriganj Chowk, Azamgarh, U.P ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.1,43,256/ PLAINT PRESENTED ON: 29.01.2016 This suit for recovery of Rs.1,43,256/ is coming on this day for final disposal before me in the presence of Sh.MK Saroja, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs.1,43,256/ (Rupees One Lac Forty Three Thousand Two Hundred and Fifty Six Only) from the defendant with pendentelite and future interest at the rate of 10% per annum along with costs to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3760/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 52/ Misc.
Misc.
Total 3814/
th
Given under my hand and the seal of the Court, this 29 day of JANUARY, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.95/14 Matrix Cellular (International) Services Pvt. Ltd. 7, Khullar Farms, 140 New Mangalpuri, Mandi Road, Mehrauli, New Delhi110030 ... Plaintiff Versus Loretta Ansari Sh. Joseph Basil Stephens R/o H. No. 24, Behind Akashwani Colony, Kota, Rajasthan 324001 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.40,605/ PLAINT PRESENTED ON: 1.08.2014 This suit for recovery of Rs.40,605/ is coming on this day for final disposal before me in the presence of Sh.Abhinay Gupta, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs. 40,605/ (Rupees Forty Thousand Six Hundred Five only) from the defendant with pendentelite and future interest at the rate of 10% per annum alongwith costs to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2636/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 920/ Misc.
Misc. 4/
Total 3562/
Given under my hand and the seal of the Court, this 29 th day of JANUARY, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.66/15 Corporation Bank a body constituted under Banking Companies (Acquisition and Transfer of Undertaking Act, 1980) having its Corporate Office at Mangaldevi Temple Road, Mangalore575001 and one of its branch office at Jeevan Prakash Building K.G. Marg, New Delhi110001 ... Plaintiff Versus Mr. Sachin Gupta C288/289, Partap Street, Nanakchand Basti, Kotla Mubarakpur, New Delhi110003 Also At: Mr. Sachin Gupta 40, Gupta Stores, Surya Kiran Building, 19, K.G. Marg, New Delhi110001 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.51,883/ PLAINT PRESENTED ON: 19.03.2015 This suit for recovery of Rs.51,883/ is coming on this day for final disposal before me in the presence of Sh.Rajender Gupta, counsel for the plaintiff.
It is hereby ordered that the plaintiff bank is entitled to recover a sum of Rs.51,883/ (Rupees Fifty One Thousand Eight Hundred and Eighty Three Only) from the defendant with pendentelite and future interest at the rate of 9% per annum along with costs to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2900/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 42/ Misc.
Misc.
Total 2944/
rd
Given under my hand and the seal of the Court, this 3 day of NOVEMBER, 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI C.S. No.14/15 Sir Sobha Singh & Sons (P) Ltd.
A company registered & incorporated under the Indian Companies Act, 1956 registered office at 1A, Janpath, New Delhi110011 Through its director/ AR Sh. Preminder Singh ... Plaintiff Versus Sonu s/o late Sh. Daya Chand r/o Jhuggi Near E Block Staircase, Sujan Singh Park, New Delhi110003 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF MANDATORY INJUNCTION & DAMAGES PLAINT PRESENTED ON: 22.01.2015 This suit for recovery of Rs.1,00,415/ is coming on this day for final disposal before me in the presence of Sh.Anand Singh, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to grant of a mandatory injunction in its favour and against the defendant for the purpose of directing the defendant to remove/ demolish the jhuggi in question from the shed outside servant quarter unauthorizedly constructed by the defendant near the staircase of E Block, Sujan Singh Park. The plaintiff company is also entitled to mesne profits/damages amounting to Rs.1,00,415/ from the defendant with interest @ 8% per annum. Besides, the plaintiff company is also entitled to future mesne profits/damages @ Rs.5285/ per month with effect from today till the date of demolition of jhuggi in question.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4080/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 52/ Misc.
Misc.
Total 4134/
Given under my hand and the seal of the Court, this 29 day of APRIL, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.48/16 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Smt. Aruna Massey w/o Sh. Mathew Massey H.No. A14/128, India Airlines Colony, Vasant Vihar, New Delhi110057.
2. Sh. Mathew Massey s/o S.B Massey H.No. A14/128, India Airlines Colony, Vasant Vihar, New Delhi110057.
Alternate address: Sh.Mathew Massey s/o Sh.SB Massey Sr. Asstt. (IOCC), I Card No. 125 4th Floor t3, Terminal IGIA Airport, New Delhi110037 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.18,551/ PLAINT PRESENTED ON: 28.03.2016 This suit under Order 37 of CPC for recovery of Rs.18,551/ is coming on this day for final disposal before me in the presence of Sh. Joginder Kumar, counsel for the plaintiff company.
It is ordered that the plaintiff company shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.18,551/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 1783/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 926/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 3/ Misc.
Misc.
Total 2714/
Given under my hand and the seal of the Court, this 10th day of May, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI CS No. 120/14 Goli Finance Ltd.
WZ386, Ram Chowk, Sadh Nagar, Palam Colony, New Delhi (Through its Director Sh. T. R. Saini) ... Plaintiff Versus
1. Dev Bahadur s/o Narpum Bahadur H.No. P173/8, Subroto Park, Delhi Cantt10 Also at : Dev Bahadur s/o Sh. Narpum Bahadur Post :Steno 3rd Personal No. 36831, PASS No. 164309 HQWAC (U) Air Force Station, Subroto Park, Delhi Cantt10
2. Sh. Sushil Kumar s/o Sh.Babu Lal H.No. P172/2, Subroto Park, Delhi Cantt10 Also at: Sh. Sushil Kumar s/o Sh. Babu Lal, Post :Assistant Personal No. 36107A HQ WAC(U) Air Force Station, Subroto Park, Delhi Cantt10
3. Sh. Ramesh s/o Sh. Pat Ram, R/o H.No. D137A, Suray Kunj, Nazafgarh, New Delhi.
Also at : Sh. Ramesh s/o Sh. Pat Ram Post : Sr. Gest Operator Personal No. 41878T HQWAC (U) Air Force Station, Subroto Park, Delhi Cantt10. ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.58,039/ PLAINT PRESENTED ON: 1.9.2014 This suit for recovery of Rs.58,039/ is coming on this day for final disposal before me in the presence of Sh.Anil Kumar, counsel for the plaintiff and Sh. Ashok Barnwal, counsel for the defendants. It is hereby ordered that the application under Order 37 Rule 3 of CPC seeking leave to defend moved on behalf of the defendants stands dismissed. Consequently, the plaintiff company is entitled to a decree forthwith to recover a sum of Rs.58,039/ (Rupees Fifty Eight Thousand Eight Hundred and Thirty Nine only) from the defendants jointly and severely with pendentelite interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff company and against the defendants jointly and severely on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2930/ Stamp for power 2/
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 2410/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 4/ Misc. 4/
Misc.
Total 5346/ 6/
th
Given under my hand and the seal of the Court, this 30 day of January, 2016.
(Jasjeet Kaur) Seal Civil JudgeI/ New Delhi District/New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.205/14 M/s Seasky Shipping India Pvt. Ltd.
49, Ist floor, Community Centre, Naraina Industrial Area, PhaseI, New Delhi110028 ... Plaintiff Versus M/s Colossal Logistics (India) Pvt. Ltd. 612/A09 GDITL, Northex Tower, Netaji Subhash Place, New Delhi110034. ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.2,22,366/ PLAINT PRESENTED ON: 07.06.2014 This suit for recovery of Rs.2,22,366/ is coming on this day for final disposal before me in the presence of Sh.Sharad Malhotra, counsel for the plaintiff and Sh. VN Chaturvedi, counsel for the defendant.
It is hereby ordered that the plaintiff company is entitled to recovery of a sum of Rs. 2,22,366/ (Rupees Two Lac Twenty Two Thousand Three Hundred and Sixty six only) from the defendant company along with pendentelite and future interest @ 10% per annum on the suit amount and costs to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4590/ Stamp for power 2/
Stamp for power 4/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 52/ Misc. 4/
Misc. 8/
Total 4654/ 6/
Given under my hand and the seal of the Court, this 30 day of November, 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.36/16 M/s The Variety Book Depot AVG Bhavan, M3, Connaught Circus, New Delhi110001 Through its SPA Mr.Pardeep Kumar ... Plaintiff Versus M/s Rare Book House A394, Triveni Nagar, Gopalpur Bypass, JDA Colony Jaipur302018 (Rajasthan) Through its proprietor ... Defendant CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.2,52,706/ PLAINT PRESENTED ON: 10.03.2016 This suit Under Order 37 of CPC for recovery of Rs.2,52,706/ is coming on this day for final disposal before me in the presence of AR of the plaintiff with counsel Sh.SK Kapoor.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.2,52,706/ with costs from the defendant.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4883/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee / Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 2/ Misc.
Misc.
Total 4887/
Given under my hand and the seal of the Court, this 12th day of April, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.59/14 Madan Gopal S/o Late Sh. Gyan Prakash R/o G16/5A, Rajouri Garden New Delhi110027 ... Plaintiff Versus PG Stationery Private Limited Registered office at F51, Rajajinagar Industrial Estate Bangalore560044 Karnataka Also At:
PG Stationery Private Limited 46, Machohalli Industrial Area Magdi Road, Bangalore560091 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.2,50,740/ PLAINT PRESENTED ON: 22.03.2014 This suit for recovery of Rs.2,50,740/ is coming on this day for final disposal before me in the presence of Sh. Sumit Kishore, counsel for the plaintiff.
It is therefore ordered that the plaintiff is entitled to recover a sum of Rs.2,50,740/ from the defendant company with pendentelite and future interest at the rate of 10% per annum along with costs. The suit is decreed in favour of the plaintiff and against the defendant on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 5100/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 285/ Misc.
Misc.
Total 5387/
Given under my hand and the seal of the Court, this 16 day of November, 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.117/15 M/s. USP Trading and Manufacturing (p) Ltd. Through its authorized representative Regd. Office: D7/7185, Vasant Kunj, New Delhi110070 ... Plaintiff Versus M/s. Arihant Constructions Through its Prop./ Partner Ms. Nidhi Jain Shop no. 3, Ist Floor, JMD Arcade, MG Road, Gurgaon122002 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.45,676/ PLAINT PRESENTED ON: 18.05.2015 This suit for recovery of Rs.46,676/ is coming on this day for final disposal before me in the presence of Sh. Manish Gumber, counsel for the plaintiff.
It is therefore ordered that the plaintiff company is entitled to recover a sum of Rs.45,676/ (Rupees Forty Five Thousand Six Hundred and Seventy Six Only) from the defendant with pendentelite and future interest @ 10% per annum along with costs to the extent of decreetal amount. The suit is decreed in favour of the plaintiff company and against the defendant on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2734/ Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 58/ Misc.
Misc. 2/
Total 2794/
th
Given under my hand and the seal of the Court, this 30 day of March, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.293/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Sunil Kumar s/o Balbir H.No. G72, Palika Awas, Sarojini Nagar, New Delhi23.
2. Sh. Mahavir s/o Bharat Singh H.No. G73, Palika Awas, Sarojini Nagar, New Delhi23.
Alternate address : Sh.Mahavir s/o Bharat Singh (Sweeper) EMP Code 282145 Deptt: Health , Circle No. 12, Through The Secretary NDMC, Palika Kendra, Sansad Marg, New Delhi110001 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.19059/ PLAINT PRESENTED ON: 18.12.2015 This suit under Order 37 of CPC for recovery of Rs.19059/ is coming on this day for final disposal before me in the presence of Sh. Dinesh Kumar, field officer of the plaintiff company.
It is ordered that the plaintiff company shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.19,059/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 1820/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 953/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 2/ Misc.
Misc.
Total 2777/
Given under my hand and the seal of the Court, this 30th day of MARCH, 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.45/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1.Akshya s/o Harish Chand H.No.2/24, G Point, Kali Bari Marg, New Delhi110001.
2. Sh.Harish Chand s/o Durga Dass H.No.2/ 24, G.Point, Kali Bari Marg, New Delhi110001. Alternate address : Sh.Harish Chand (Painter) S/o Durga Dass EMP Code No. RB/PED/G/H/175 CPWD Parliament Estate Division Rashtrapati Bhawan, New Delhi110004 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.16,244/ PLAINT PRESENTED ON: 20.2.2015 This suit under Order 37 of CPC for recovery of Rs.16,244/ is coming on this day for final disposal before me in the presence of Sh. RP Mishra, AR of the plaintiff.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.16,244/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 670/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 815/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 2/ Misc.
Misc. 700/
Total 2189/
Given under my hand and the seal of the Court, this 14 day of MARCH, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi AMENDED DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI CS No. 203/14 State Bank of India a body corporate constituted under State Bank of India Act 1955 having its Central Office at Madame Cama Road, Nariman Point, Mumbai and one of its Local Head Office at 11, Parliament Street, New Delhi. It has its branches throughout India and one such branch is situated at Bhikaji Cama Place, Ansal ChamberI, New Delhi110066 which is under the administrative control of Local Head Office, New Delhi ... Plaintiff Versus Sh.Rajbir s/o Hardev R/o H.No. C865, Jahangirpuri Delhi110033 Also at : Rajbir s/o Hardev Safai Karamchari C.R.No. 31 Municipal Corporation of Delhi CSE, Rohini Zone, Ward No. 31, Rohini, Delhi110085 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS. 1,88,434/ PLAINT PRESENTED ON: 2.7.2014 This suit for recovery is coming on this day for final disposal before me in the presence of counsel for the plaintiff. It is hereby ordered that the plaintiff bank is entitled to recover a sum of Rs. 1,88,434/ from the defendant with pendentelite and future interest at the rate of 10% per annum alongwith costs to the extent of decreetal amount. The suit is decreed in favour of the plaintiff bank and against the defendant on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4200/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 4134/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1120/ Misc.
Misc. 6/
Total 9462/
Given under my hand and the seal of the Court, this 31 day of October, 2015.
st (Jasjeet Kaur) Seal Civil JudgeI/ New Delhi District/New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI CS No. 120/14 Goli Finance Ltd.
WZ386, Ram Chowk, Sadh Nagar, Palam Colony, New Delhi (Through its Director Sh. T. R. Saini) ... Plaintiff Versus
1. Sushil Kumar s/o Sh. Babu Lal H.No. P172/2, Subroto Park, Delhi Cantt10 Also at : Sushil Kumar s/o Sh.Babu Lal Post : Assistant Personal No. 36107A HQ WAC (U) Air Force Station, Subroto Park, Delhi Cantt10.
2. Dev Bahadur s/o Sh.Narpum Bahadur H.No. P173/8 Subroto Park, Delhi Cantt10 Also at: Dev Bahadur s/o Sh.Narpum Bahadur Post : Steno 3rd Personal No. 36831, PASS No. 164309 HQ WAC (U) Air Force Station, Subroto Park, Delhi Cantt10
3. Sh. Ramesh s/o Sh. Pat Ram, R/o H.No. D137A, Suray Kunj, Nazafgarh, New Delhi. Also at : Sh. Ramesh s/o Sh. Pat Ram Post : Sr. Gest Operator Personal No. 41878T HQWAC (U) Air Force Station, Subroto Park, Delhi Cantt10. ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.1,19,989/ PLAINT PRESENTED ON: 1.9.2014 This suit for recovery of Rs.1,19,989/ is coming on this day for final disposal before me in the presence of Sh.Anil Kumar, counsel for the plaintiff and Sh. Ashok Barnwal, counsel for the defendants. It is hereby ordered that the application under Order 37 Rule 3 of CPC seeking leave to defend moved on behalf of the defendants stands dismissed. Consequently, the plaintiff company is entitled to a decree forthwith to recover a sum of Rs.1,19,989/ (Rupees One lac Nineteen Thousand Nine Hundred and Eighty Nine only) from the defendants jointly and severely with pendentelite interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff company and against the defendants jointly and severely on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3515/ Stamp for power 2/
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 3450/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 4/ Misc. 4/
Misc. 4/
Total 6975/ 6/
Given under my hand and the seal of the Court, this 30 day of January, 2016.
th (Jasjeet Kaur) Seal Civil JudgeI/ New Delhi District/New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.254/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Smt. Meenu w/o Sh.Mohinder Kumar H.No. F 49, Valmiki Sadan, Mandir Marg, New Delhi110001.
2. Sh.Mohinder Kumar s/o Albel Singh H.No.F 49, Valmiki Sadan, Mandir Marg, New Delhi11001. Alternate address : Sh.Mohinder Kumar s/o Albel (Safai Karamchari) (Emp Code 307309) Deptt: Health Through the Secretary NDMC, Palika Kendra, Sansad Marg, New Delhi110001 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.41,772/ PLAINT PRESENTED ON: 23.11.2015 This suit under Order 37 of CPC for recovery of Rs.32,772/ is coming on this day for final disposal before me in the presence of Sh. RP Mishra, AR of the plaintiff.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.32,772/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2800/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 1566/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 2/ Misc.
Misc. 2/
Total 4372/
Given under my hand and the seal of the Court, this 24 day of FEBRUARY 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Counterclaim No. 181A/15 Parkash Singh Siali E174, Ground Floor, Naraina Vihar, New Delhi110028 .... Counterclaimant Versus Sanjiv Wadhwa s/o late M.C. Wadhwa, R/o E181, Naraina Vihar, New Delhi110028 .... Counter defendant CLAIM FOR RECOVERY OF RS.2,85,200/ COUNTER CLAIM PRESENTED ON: 18.8.2014 This suit for recovery of Rs.1,75,000/ is coming on this day for final disposal before me in the presence of Sh. Vinod Dhawan, counsel for the counter claimant and Sh. Iqbal Singh, counsel for the counter defendant.
It is hereby ordered that the counter claimant is entitled to recover a sum of Rs.1,75,000/ (Rupees One Lac and Seventy Five Thousand only) from the plaintiff of the main suit/ counter defendant of the counter claim with pendentelite and future interest @ 8% per annum. Counterclaim is partially decreed in favour of the counter claimant and against the plaintiff/ counter defendant for a sum of Rs.1,75,000/ with pendentelite and future interest @ 8% per annum and costs of the counterclaim to the extent of the decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4052/ Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total 4052/
Given under my hand and the seal of the Court, this 31 day of August, 2015.
st (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.146/14 Sanjiv Wadhwa s/o late M.C. Wadhwa, R/o E181, Naraina Vihar, New Delhi110028 .....Plaintiff Versus Parkash Singh Siali E174, Ground Floor, Naraina Vihar, New Delhi110028 ....Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.85,000/ PLAINT PRESENTED ON: 14.3.2014 This suit for recovery of Rs.85,000/ is coming on this day for final disposal before me in the presence of Sh.Iqbal Singh, counsel for the plaintiff and Sh. Vinod Dhawan, counsel for the defendant.
It is hereby ordered that the suit of the plaintiff has been dismissed and the plaintiff is not entitled to any relief from this Court.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
Given under my hand and the seal of the Court, this 31 st day of August, 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.11/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Sh. Aakash s/o Sh.Naresh H.No. 382, Chirag Delhi, New Delhi17.
2. Sh. Dinesh Kumar s/o late Sh. Hari Kishan H.No. H205, Sewa Nagar, New Delhi110003. Alternate address : Sh.Dinesh Kumar, Peon s/o late Sh.Hari Kishan (I Card no. 26182) Ministry of Defence, Kashmeer House, Rajaji Marg, New Delhi110011 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.18229/ PLAINT PRESENTED ON: 6.1.2015 This suit under Order 37 of CPC for recovery of Rs.18,229/ is coming on this day for final disposal before me in the presence of Sh. RP Mishra, AR of the plaintiff with proxy counsel Sh. Joginder Kumar.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.18,229/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 1750/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 912/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 49/ Misc.
Misc.
Total 2713/
Given under my hand and the seal of the Court, this 10 day of March 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.173/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Sh. Sunil Vaid s/o Sh. Ram Kishan H.No.A22, Gali no.10, East Sagarpur, Nagal Raya, New Delhi46. Alternate address : Sh.Sunil Vaid s/o Sh.Ram Kishan (MTS) (Emp code 04194006), Ministry of Water Resources/CWC Room No. 326, 3rd Floor, Sewa Bhawan, Sector 1, RK Puram, New Delhi66.
2. Sh. Vinod Kumar s/o Sh. Suraj Bhan H.No.141, Khasra No. 36/19, Gali no.3 Arya Samaj Road, Rajeev Colony, Momoor Pur, ND40. Alternate address : SH.Vinod Kumar s/o Sh.Suraj Bhan (MTS) (Emp code04194006), Ministry of Water Resources/CWC, Room no. 406A, 4th Floor, Sewa Bhawan, Sector 1, RK Puram, New Delhi66. ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.19,795/ PLAINT PRESENTED ON: 10.8.2015 This suit under Order 37 of CPC for recovery of Rs.19,795/ is coming on this day for final disposal before me in the presence of Sh. RP Mishra, AR of the plaintiff with proxy counsel Sh. Joginder Kumar.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.19,795/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2500/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 989/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 3/ Misc.
Misc.
Total 3494/
Given under my hand and the seal of the Court, this 10 day of March 2016.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.11/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Sh. Akash s/o Sh. Naresh H.No.382, Chirag Delhi New Delhi110017.
2. Sh. Dinesh Kumar s/o late Sh.Hari Kishan H.No. 205, Sewa Nagar, New Delhi110003. Alternate address : Sh. Dinesh Kumar, Peon s/o late Sh.Hari Kishan (I Card No. 26182) Ministry of Defence, Kashmeer House, Rajaji Marg, New Delhi110011 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.18229/ PLAINT PRESENTED ON: 06.01.2015 This suit under Order 37 of CPC for recovery of Rs.18,229/ is coming on this day for final disposal before me in the presence of Sh. RP Mishra, AR of the plaintiff with proxy counsel Sh. Joginder Kumar.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.18,229/ with costs from the defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 1746/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 911/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 49/ Misc.
Misc.
Total 2708/
Given under my hand and the seal of the Court, this 10th day of March 2016.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.67/14 Smt. Vimla Sharma W/o Late Sh. J.N. Sharma, R/o House No. G114, Kalkaji, New Delhi 110019 ................Plaintiff Versus Land & Development Office Ministry of Urban Development & Poverty Alleviation, Nirman Bhawan, New Delhi Through its Dy. Land & Development Officer .................Defendant CLAIM FOR : SUIT FOR MANDATORY INJUNCTION PLAINT PRESENTED ON: 25.04.2014 This suit for recovery is coming on this day for final disposal before me in the presence of Sh. R.S. Bhatia, counsel for the plaintiff and Sh. Brij Bhushan Tyagi, counsel for the defendants.
It is hereby ordered that the plaintiff is not entitled to any relief from this Court including the relief of mandatory injunction in her favour and against the defendant for the purpose of directing the defendant to issue a No Objection Certificate in favour of the plaintiff. The suit of the plaintiff stands dismissed. There shall be no order as to cost.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
Given under my hand and the seal of the Court, this 30 th day of April, 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.145/14 Praveen Kumar s/o Sh. Jaspal Singh, R/o A54, M.B. Road, Khanpur, New Delhi62 ... Plaintiff Versus Anil Kumar s/o Sh.Munshi Ram, R/o 198/2, Basant Nagar, Vasant Vihar, New Delhi54. ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS.1,23,112/ PLAINT PRESENTED ON: 30.01.2014 This suit for recovery is coming on this day for final disposal before me in the presence of Sh. Rakesh Rao, counsel for the plaintiff and Ms. Sushma Sharma, counsel for the defendant.
It is hereby ordered that the plaintiff is entitled to recovery of a sum of Rs.1,23,112/ (Rupees One Lac Twenty Three Thousand One Hundred and Twelve only) from the defendant along with pendentelite and future interest @ 10% per annum on the suit amount and costs to the extent of decreetal amount.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2100/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1/ Misc.
Misc. 15/
Total 2118/
rd
Given under my hand and the seal of the Court, this 23 day of March 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.13/13 M/s Hewitt Associates (India) Pvt. Ltd.
710, Ansal ChambersII
6 Bhikaji Cama Place,
New Delhi110066 ... Plaintiff
Versus
Naveen Goyal
2490/190, Tri Nagar,
New Delhi110035 ... Defendant
CLAIM FOR : SUIT FOR PERMANENT INJUNCTION PLAINT PRESENTED ON: 04.03.2013 This suit for permanent injunction is coming on this day for final disposal before me in the presence of Sh. S. Sehgal, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs.13,200/ (Rupees Thirteen Thousand and Two Hundred Only) from the defendant with pendentelite and future interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff company and against the defendant on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 1382/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 12/ Misc.
Misc. 12/
Total 1408/
th
Given under my hand and the seal of the Court, this 11 day of May 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.79/14 State Bank of India a body corporate constituted under State Bank of India Act 1955 having its Central Office at Madame Cama Road, Nariman Point, Mumbai and one of its local head office at 11, Parliament Street, New Delhi. ... Plaintiff Versus Sh. Kushal Tulshiram Jagnade s/o Sh. Tulshiram Jagnade Department of Dermatology Sepoy R/o Base Hospital, Delhi Cantt.
New Delhi11001 Army No. 15424700M Also At: Kushal Tulshiram Jagnade s/o Tulshiram Jagnade Shanti Nagar, Near New Gramsewa, Wasahat, Khat Road, Chokaeala, Bhandara441904 Maharashtra ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS. 86,395 PLAINT PRESENTED ON: 4.6.2014 This suit for recovery is coming on this day for final disposal before me in the presence of Ms. Jaya Tomar, counsel for the plaintiff bank.
It is hereby ordered that the plaintiff bank is entitled to recover Rs.86,395/ from the defendant with pendentelite and future interest @ 10% per annum along with costs to the extent of decreetal amount. The suit is decreed in favour of the plaintiff bank and against the defendant on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3223/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 5945/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 4/ Misc.
Misc. 3364/
Total 12,538/
Given under my hand and the seal of the Court, this 04 day of June 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.6/15 Bank of Baroda Under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 having its head office at Mandvi, Baroda and one of its branch office at RML Hospital, Baba Kharag Singh Marg, New Delhi110001. ... Plaintiff Versus
(i) Manoj Dubey H.No. 3, 3rd Floor, Khirki Village, Malviya Nagar, New Delhi.
(ii) Rajender Rao, B23, D/1 IIT Campus, New Delhi. ... Defendants CLAIM FOR : SUIT FOR RECOVERY OF RS.2,27,515/ PLAINT PRESENTED ON: 06.01.2015 This suit for recovery is coming on this day for final disposal before me in the presence of Sh. Amit Mahaliyan, counsel for the plaintiff bank.
It is hereby ordered that the plaintiff bank is entitled to recover a sum of Rs.2,27,515/ from the defendants jointly and severely with pendentelite and future interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff bank and against the defendants on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4589/ Stamp for power
Stamp for power 10/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 7/ Misc.
Misc. 70/
Total 4676/
Given under my hand and the seal of the Court, this 03rd day of June 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.264/14 State Bank of Patiala A body corporate constituted under State Bank of India (Subsidiary Banks) Act, 1959, having its head office at The Mall, Patiala 147001 and amongst other branches through one of its Assets Resolution Centre, 2nd Floor, NBCC Place, Bhism Pitamah Marg, Lodhi Road, New Delhi110003 ... Plaintiff Versus
1. M/s Sharma Watch Co. 2. Sh. Hans Raj Through Proprietor Sh. Hans Raj S/o SH. Hazari Lal S/o Sh. Hazari Lal Address : A190, Near Telephone Exchange, Office at : A190, Near Telephone Exchange, Mahipalpur Extn., Main Vasant Kunj Road, Mahipalpur Extn., Main Vasant Kunj Road, New Delhi110037. New Delhi110037.
3. Sh. Ashok Kumar (Guarantor) S/o Sh. Ravi Dutt Sharma R/o Vill. + P.O . : Haily Mandi, Pataudi Road, Distt : Gurgaon (Haryana). ... Defendants CLAIM FOR : SUIT FOR RECOVERY OF RS. 32,667.23 PLAINT PRESENTED ON: 05.05.2014 This suit for recovery is coming on this day for final disposal before me in the presence of Sh. Rajiv Thakur, counsel for the plaintiff bank.
It is hereby ordered that the plaintiff bank is entitled to recover Rs. 32,667.23 from the defendants jointly and severely with pendente lite and future interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff bank and against the defendants on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2445/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 6/ Misc.
Misc. 280/
Total 2733/
Given under my hand and the seal of the Court, this 06 day of July 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.153/13 ITC Limited having its registered office at Virginia House 37, Jawahar Lal Nehru Road, Kolkatta (West Bengal) and its Business/ office at ITC Limited, Thapar House 2nd Floor, 124, Janpath, New Delhi110001 ... Plaintiff Versus Babu Lal Sharma Mukesh Kumar Sharma (Father of defendant no. 3 Sushila Devi R/o 54A, Shyam Vihar, PhaseI R/o Village Badh Ki Dhani Najafgarh, Delhi PO Nimoth District Working in Housekeeping Welcome Hotel Sheraton, Rewari123411, Haryana Saket, New Delhi Sushila Devi, W/o Mukesh Kumar Sharma Anil Kumar Sharma, S/o Sh. Babu Lal Sharma R/o 54A, Shyam Vihar, PhaseI R/o B45, Shyam Vihar, PhaseI Najafgarh, Delhi Goyala Road, Najafgarh, New Delhi 110043 Vimal Kumar Sharma, S/o Sh. Babu Lal Sharma Pawan Kumar Sharma, S/o Sh. Ram Niwas R/o B45, Shyam Vihar (Brotherinlaw of Babu Lal Sharma) Najafgarh, New Delhi 110043 R/o W118 C, Gali no. 3, Ahinsa Marg, Palam Colony New Delhi and also at Working in Room service ITC Maurya, S.P. Marg, New Delhi Vikas Kumar Sharma, S/o Sh. Pawan Kumar Sharma R/o A36/1, Shyam Vihar, Phase1, Najafgarh, New Delhi110043 ... Defendants CLAIM FOR : SUIT FOR PERMANENT INJUNCTION PLAINT PRESENTED ON: 02.07.2013 This suit for recovery is coming on this day for final disposal before me in the presence of Sh.Adarsh Aggarwal, counsel for the plaintiff.
It is hereby ordered that the the defendants no.2 to 7 are hereby restrained from obstructing the employees, agents, visitors, guests, customers and staff members etc. of the plaintiff company from enjoying free and unobstructed ingress and egress to the various office premises of the plaintiff company. The defendants no.2 to 7 are also restrained from staging any dharna pradarshan, gherav, slogan shouting or other forms of agitation within a circular radius of 100 meters from the various office premises of the plaintiff company including ITC Ltd Thappar House 2nd Floor, 124 Janpath New Delhi, at 25 Golf Link New Delhi, at ITC Maurya, Sardar Patel Marg, Diplomatic Enclave, New Delhi as well as the residence of Executive Directors of ITC Ltd. at Farm no. 18 Green Avenues Vasant Kunj. The suit is accordingly decreed in favour of the plaintiff and against the defendant number 2 to 7 on above terms. However, there shall be no order as to costs.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
th
Given under my hand and the seal of the Court, this 09 day of April 2015.
(Jasjeet Kaur)
Seal Civil JudgeI/ New Delhi
DECREE SHEET
IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.134/14 Business Travel Pvt. Ltd.
907, Kailash Building, 26 K.G. Marg, New Delhi ... Plaintiff Versus Bigsmile Holidays Pvt.Ltd.
1, Shreeji Corner, Opp. Vaibhav Hall, Ghodsar Highway, Ahmedabad382443 ... Defendant CLAIM FOR : SUIT FOR RECOVERY OF RS. 1,84,500/ PLAINT PRESENTED ON: 18.9.2014 This suit for recovery is coming on this day for final disposal before me in the presence of Sh. S.K. Bhardwaj, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover a sum of Rs. 1,84,500/ (Rupees One Lac Eighty Four Thousand and Five Hundred only) from the defendant with pendentelite and future interest @ 10% per annum along with costs. The suit is accordingly decreed in favour of the plaintiff company and against the defendant company on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 4150/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 2/ Misc.
Misc.
Total 4154/
Given under my hand and the seal of the Court, this 08 th day of May 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.262/14 M/s International Panacea Limited E34, 2nd Floor, Connaught Circus New Delhi110001 ... Plaintiff Versus Mr. Lakhvir Singh, Proprietor of M/s. Kissan Kheti Sewa Center Railway Station Road, Kauli140701 Distt. Patiala Punjab ... Defendant.
CLAIM FOR : SUIT FOR RECOVERY OF RS.82,347/ PLAINT PRESENTED ON: 11.12.2012 This suit for recovery is coming on this day for final disposal before me in the presence of Ms. Renu Kuhar, counsel for the plaintiff.
It is hereby ordered that the plaintiff company is entitled to recover Rs.82,347/ (Rupees Eighty Two Thousand Three Hundred and Forty Seven Only) from the defendant with pendentelite and future interest @ 10% per annum along with costs. The suit is decreed in favour of the plaintiff and against the defendant on the above terms.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2471/ Stamp for power
Stamp for power 10/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 34/ Misc.
Misc. 391/
Total 2906/
th
Given under my hand and the seal of the Court, this 04 day of June 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.63/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Sh. Sunny s/o Sh. Raj Kumar H.No. D76, J.J. Colony, Khanpur, New Delhi110062.
2. Smt. Vidya w/o Sh. Suresh (Safaikaramchari) (I Card 9696) Ward 196 Through The Sanitation Superintendent SDMC Central Zone, Jal Vihar, Lajpat Nagar, New Delhi110024 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.31098/ PLAINT PRESENTED ON: 18.03.2015 This suit under Order 37 of CPC for recovery of Rs.31098/ is coming on this day for final disposal before me in the presence of Sh. Amit Kumar, AR of the plaintiff.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.31,098/ (Rupees Thirty One Thousand and Ninety Eight Only) with costs from the defendant no.2.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 2300/ Stamp for power
Stamp for power 10/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 1555/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1/ Misc.
Misc.
Total 3866/
Given under my hand and the seal of the Court, this 26 day of May 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.62/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Smt. Pushpa Chhatriya w/o Sh.Lakhan Chharitya H.No. 884, Sector 7, R.K. Puram, New Delhi110022.
Smt. Pushpa Chharitya w/o Sh.Lakhan Chharitya H.No. W306, Lal Building, New Moti Bagh, New Delhi110023.
2. Sh. Lakhan Chhatriya s/o Sh. R.K. Chhatriya H.No. 884, Sector 7 R.K. Puram, New Delhi110022.
Sh. Lakhan Chhatriya s/o Sh. R.K. Chhatriya H.No. W306, Lal Building, New Moti Bagh, New Delhi110023.
Alternate address : Sh. Lakhan Chhatriya s/o Sh. R.K. Chhatriya (Daftary), (Sl.No. 6947) Office of the Drawing And Disbursing Officer CITXV Income Tax Department, D Block, Civic Centre, Minto Road, New Delhi110002. ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.5048/ PLAINT PRESENTED ON: 17.03.2015 This suit under Order 37 of CPC for recovery of Rs.5048/ is coming on this day for final disposal before me in the presence of Sh. Amit Kumar, AR of the plaintiff.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.5048/ with costs from the defendants.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 600/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 252/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1/ Misc.
Misc.
Total 855/
Given under my hand and the seal of the Court, this 18 day of April 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.64/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Sh. Deepak Pal s/o Sh. Surender Pal RZCD146, Mahavir Enclave, Palam, New Delhi45.
2. Smt. Jagwati w/o Sh.Surender Pal RZCD146, Mahavir Enclave, Palam, New Delhi45.
Alternate address : Smt.Jagwati w/o Sh. Surender Pal (Aya) (Emp. Code No. 009) Through The Medical Superintendent Dr.Ram Manohar Lohia Hospital New Delhi110001 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.8884/ PLAINT PRESENTED ON: 18.03.2015 This suit under Order 37 of CPC for recovery of Rs.8884/ is coming on this day for final disposal before me in the presence of Sh. Amit Kumar, AR of the plaintiff.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.8884/ with costs from the defendants.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 1000/ Stamp for power
Stamp for power 10/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 445/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1/ Misc.
Misc.
Total 1456/
Given under my hand and the seal of the Court, this 18 day of April 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.173/14 Shri Sahil Gupta, S/o Shri Brij Mohan Gupta, R/o 68C, Deep Enclave, Ashok Vihar, PhaseIII, Delhi52. ...Plaintiff Versus
1. Ministry of Health and Family Welfare (Through its Secretary) Govt. of India, Hospital Division, Nirman Bhawan, New Delhi.
2. The Medical Superintendent, Dr. Ram Manohar Lohia Hospital, New Delhi. ... Defendants CLAIM FOR : SUIT FOR RECOVERY OF RS.2,07,214/ PLAINT PRESENTED ON: 30.10.2013 This suit for recovery is coming on this day for final disposal before me in the presence of Sh. K.D. Aggarwal, counsel for the plaintiff and Sh. Neeraj Kumar, counsel for the defendants.
It is hereby ordered that the plaintiff is entitled to limited relief from this Court in the form of a direction to the defendants to issue an experience certificate in favour of the plaintiff certifying therein that the plaintiff had performed contractual service at Dr.RML Hospital at the post of Assistant Manager House Keeping for a period of two years with effect from 30.07.2010 to 30.07.2012. The plaintiff is however not entitled to any other relief from this Court in view of the fact that it has been decided in issues no.1 and 2 above that the plaintiff is not entitled to recovery of suit amount in the sum of Rs.2,07,214/ from the defendants. Suit of the plaintiff is accordingly partly decreed in favour of the plaintiff by giving a direction to the defendants to issue an experience certificate in favour of the plaintiff certifying therein that the plaintiff had performed contractual service at Dr.RML Hospital at the post of Assistant Manager House Keeping for a period of two years with effect from 30.07.2010 to 30.07.2012. However, there shall be no Order as to costs.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
Given under my hand and the seal of the Court, this 31 day of March 2015.
st (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.63/15 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Sh. Sunny s/o Sh. Raj Kumar H.No. D79, J.J. Colony, Khanpur, New Delhi62.
2. Smt. Vidya w/o Sh. Suresh H.No. S74/31, Harijan Camp Khanpur, New Delhi62.
Alternate address : Smt. Vidya w/o Sh. Suresh (Safaikaramchari) (I Card 9696) Ward 196 Through The Sanitation Superintendent SDMC Central Zone, Jal Vihar, Lajpat Nagar, New Delhi24. ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.31098/ PLAINT PRESENTED ON: 18.03.2015 This suit under Order 37 of CPC for recovery of Rs.31,098/ is coming on this day for final disposal before me in the presence of Sh. R. P. Mishra, AR of the plaintiff.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.31,098/ (Rupees Thirty One Thousand and Ninety Eight only) with costs from the defendant no.2.
Costs of Suit
Plaintiff Defendants
Stamp for plaint / Stamp for power
Stamp for power / Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee / Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc. /
Total /
Given under my hand and the seal of the Court, this 26 day of May 2015.
th (Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.143/14 M/s True Link Finance Limited Reg. Office : D44, Mohan Singh Market, Sector 6, R.K. Puram, New Delhi110022. ... Plaintiff Versus
1. Sh. Akash s/o Sh. Naresh H.No. 382, Chirag Delhi, New Delhi.
2. Sh. Dinesh Kumar s/o late Sh. Hari Kishan H.No. H205, Sewa Nagar, New Delhi110003.
Alternate address : Sh. Dinesh Kumar, MTS s/o Late Sh. Hari Kishan (I Card no. 26182) Ministry of Defence, Kashmeer House, Rajaji Marg, New Delhi110011 ... Defendants CLAIM FOR : SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.7151/ PLAINT PRESENTED ON: 27.09.2014 This suit under Order 37 of CPC for recovery of Rs.7151/ is coming on this day for final disposal before me in the presence of Sh.Amit Kumar, AR of the plaintiff.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.7151/ with costs from both defendants jointly and severely.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 858/ Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee 308/ Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 7/ Misc.
Misc. 2/
Total 1177/
Given under my hand and the seal of the Court, this 18th day of February 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.305/14 Jatin Kumar s/o Sh. Mohan Lal r/o RZ8K/2, Gali No.4, Indira Park, Palam Colony, New Delhi .....Plaintiff Versus Smt. Seema w/o Sh. Joginder Malhotra H.No. 1402, First Floor, DDA Flats, Opp. Lever and Spine Transplant Hospital, Vasant Kunj, New Delhi110060.
Proprietor of M/s Sai Garments ....Defendant CLAIM FOR: SUIT UNDER ORDER XXXVII CPC FOR RECOVERY OF RS.1,54,000/ PLAINT PRESENTED ON: 20.11.2014 This suit under Order 37 of CPC for recovery of Rs.1,54,000/ is coming on this day for final disposal before me in the presence of Sh. Mukesh Kumar, counsel for the plaintiff.
It is ordered that the plaintiff shall only be entitled to pendentelite interest at the rate of 10% per annum on the sum of Rs.1,54,000/ with costs from the defendant.
Costs of Suit
Plaintiff Defendants
Stamp for plaint 3860.80 Stamp for power
Stamp for power 2/ Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F 1/ Misc.
Misc.
Total 3863.80
th
Given under my hand and the seal of the Court, this 17 day of January 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi DECREE SHEET IN THE COURT OF MS. JASJEET KAUR, CIVIL JUDGE01, NEW DELHI Civil Suit No.261/14 Rajeev Dabral r/o Flat No. 4, Ras Vihar, I.P. Extension, Parparganj, Delhi110092 ... Plaintiff Versus
1. HT Media Limited Through its Managing Director Regd. Office : Hindustan Times House 1820, Kasturba Gandhi Marg, New Delhi 110001.
2. HT Media Business Paper 'MINT' Through its Editor Regd Office : Hindustan Times House 1820, Kasturba Gandhi Marg, New Delhi110001. (Deleted)
3. Mr. Sukumar Ranganathan Editor, HT Media Business Paper 'MINT' Hindustan Times House 1820, Kasturba Gandhi Marg New Delhi 110001.
4. Mr Abel Robinson Design Team Head HT Media Business Paper 'MINT' Hindustan Times House 1820, Kasturba Gandhi Marg New Delhi110001. ... Defendants CLAIM FOR : SUIT FOR RECOVERY OF RS.1,40,000/ (RUPEES ONE LAC FORTY THOUSAND ONLY) AS NOTICE PAY AND LEAVE ENCASHMENT AS WELL AS FOR RECOVERY OF DAMAGES AND COMPENSATION PLAINT PRESENTED ON: 16.07.2009 This suit for recovery of Rs.1,40,000/ (Rupees One Lac Forty Thousand only) as Notice pay and Leave Encashment as well as for Recovery of Damages and Compensation is coming on this day for final disposal before me in the presence of Counsel for the plaintiff and Counsel for the defendants No. 1,3 and 4.
It is hereby ordered that the plaintiff is not entitled to any of the four reliefs including notice pay of two months amounting to Rs.70,000/, leave encashment of sixty days amounting to Rs. 70,000/, compensation in the sum of Rs. 65000/ for illegal termination of his service contract and compensation amounting to Rs.65,000/ as damages towards the mental agony and harassment caused to him by the defendants as claimed by him from this Court. The suit of the plaintiff has accordingly been dismissed.
Costs of Suit
Plaintiff Defendants
Stamp for plaint Stamp for power
Stamp for power Stamp of exhibits
Stamp for exhibits Pleader's fee
Pleader's fee Subsistence for witness
Subsistence of witness Service of process
Commissioner's fees Commissioner's fee
Service of Process P.F Misc.
Misc.
Total
Given under my hand and the seal of the Court, this 30 th day of September, 2015.
(Jasjeet Kaur) Seal Civil JudgeI, New Delhi District, New Delhi