Delhi High Court - Orders
Amiteshwar Singh vs Kamal Nain & Anr on 4 March, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1439/2015 & I.A. 5693/2017
AMITESHWAR SINGH ..... Plaintiff
Represented by: Mr.Akshay Makhija, Mr.Saurabh
Seth, Ms.Seerat Deep Singh and
Mr.Ankit Tyagi, Advocates.
versus
KAMAL NAIN & ANR ..... Defendants
Represented by: Ms.Deepika V. Marwaha,
Ms.Worthing Kasar, Mr.Alok Pandey
and Ms.Raunika Johar, Advocates for
defendant No.1.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 04.03.2020 I.A. 5693/2017 (u/O VII Rule 11 CPC by D-1)
1. After this Court has heard some arguments in I.A. 5693/2017, this Court finds that the reply affidavit of the plaintiff to the application of the defendant No.1 is not on record and as per the noting in the file the same was returned under objection.
2. On that date three replies filed by the plaintiffs vide diary No. 36915, 369276 and 369315 dated 21st August, 2020 were returned under objection.
3. Learned counsel for the plaintiff will ensure that the reply affidavit is placed on record.
4. At request of learned counsel for the plaintiff, list on 15th April, 2020.
MUKTA GUPTA, J.
MARCH 04, 2020/'vn'