Delhi High Court - Orders
Modification Of Order Dated 20Th July, ... vs D D Global Capital Ltd & Ors on 28 January, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 34/2016, IAs No.13939/2016 (of D-3 u/O I R-10 CPC), 7958/2018 (u/O XIII-A CPC) and 11181/2018 (of D-4 for modification of order dated 20th July, 2018) KAILASH DEVI KHANNA & ORS ..... Plaintiffs Through: Mr. Ashish Virmani, Adv. Versus D D GLOBAL CAPITAL LTD & ORS ..... Defendants Through: Mr. Diggaj Pathak & Mr. Qasim Ali Khan, Advs. for D-1,2,4&5. Mr. Siddharth Bambha, Adv. for D-3. CORAM: HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW ORDER
% 28.01.2019
1. Though the affidavit in terms of order dated 20th November, 2018 has been filed but admittedly no copy of the same has been supplied to the plaintiffs.
2. Copy of the affidavit has been supplied now in the Court.
3. List for further consideration on 29th April, 2019.
4. The persons directed vide the last order to appear in person to remain bound to appear on the next date of hearing RAJIV SAHAI ENDLAW, J JANUARY 28, 2019 „gsr‟..