Delhi High Court - Orders
Walmart Apollo Llc vs Abdul Majid Gagroo on 7 February, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~4(Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (COMM) 509/2022 & I.A. 11699/2022
WALMART APOLLO LLC ..... Plaintiff
Through: Mr. Zeeshan Khan and Mr. Aman
Venugopal, Advs.
versus
ABDUL MAJID GAGROO ..... Defendant
Through: None
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 07.02.2023
CS (COMM) 509/2022
1. As per order dated 12th September 2022, the defendant was duly served in this matter on 2nd September 2022. No written statement by way of response to the plaint or reply by way of response to I.A. 11699/2022 has been filed till date.
2. As such, the defendant is proceeded against ex parte.
3. Let affidavit in evidence be filed by the plaintiff within a period of two weeks from today.
4. List before the Court on 10th April 2023, to examine whether the suit could be decreed straightaway under Order VIII Rule 10 of the Code of Civil Procedure, 1908 (CPC).
Signature Not Verified Digitally Signed By:KAMLA RAWATCS(COMM) 509/2022 Page 1 of 2 Signing Date:08.02.2023 13:06:33I.A. 11699/2022 (under Order XXXIX Rules 1 & 2)
5. As the defendant has remained absent, and no written statement has been filed by way of response to the plaint or reply by way of response to this application, the ad interim order dated 27th July 2022 is made absolute pending disposal of the suit.
6. I.A. 11699/2022 stands allowed accordingly.
C.HARI SHANKAR, J FEBRUARY 7, 2023 rb Signature Not Verified Digitally Signed By:KAMLA RAWATCS(COMM) 509/2022 Page 2 of 2 Signing Date:08.02.2023 13:06:33