Delhi High Court - Orders
Central Park Estates Private Limited & ... vs Ashoka Developers And Builders Limited ... on 29 November, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~9 (Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 23/2022
CENTRAL PARK ESTATES
PRIVATE LIMITED & ORS. ..... Plaintiffs
Through: Ms. Shreya Sethi and Mr.
Anirudh Bhatia, Advs.
versus
ASHOKA DEVELOPERS
AND BUILDERS LIMITED & ORS. ..... Defendants
Through: Mr. D. Abhinav Rao and Ms.
Prerna Robin, Advs. for Defendants 1 to 5
Mr. Prabhakar Thakur, Adv.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 29.11.2022 I.A. 14918/2022
1. Ms. Shreya Sethi, learned Counsel for the plaintiffs/non- applicants submits that though reply to this application, preferred by the defendants under Order VI Rule 17 of the Code of Civil Procedure, 1908 is ready, she has to file an application for condonation of delay. She undertakes to do so within two days.
2. Rejoinder thereto, if any, may be filed before the next date of hearing.
3. List for disposal of IA 14918/2022 on 15th December 2022.
CS(COMM) 23/2022, I.A. 554/2022 and I.A. 8374/2022
4. List on 15th December 2022.
C.HARI SHANKAR, J NOVEMBER 29, 2022/rb Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:30.11.2022 11:15:30