Delhi High Court - Orders
M/S Chintels India Ltd vs M/S Bhayana Builders Pvt Ltd on 16 June, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 68/2020
M/S CHINTELS INDIA LTD ..... Appellant
Through Mr. Rajshekhar Rao, Mr. Arshdeep
Singh, Mr. Kotla Harshavardhan, Mr.
Areeb Amanullah and Mr. Shreedhar
Kale, Advocates
versus
M/S BHAYANA BUILDERS PVT LTD ..... Respondent
Through Mr. Rajiv Nayyar, Senior Advocate
with Mr. Gaurav Mitra, Mr. Kartik
Nayyar, Ms. Meghna Mishra, Ms.
Manmeet Kaur, Mr. Yashvardhan
Bandi, Ms. Anjali Dwivedi and Ms.
Shriya, Advocates
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 16.06.2020 The present matter has been taken-up for hearing by way of Video-Conferencing on account of COVID-19. CM APPL. No.12632/2020 (Exemption) Exemption allowed, subject to all just exceptions. The application is disposed of accordingly. CM APPL. No.12633/2020 (Exemption) The present application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant/appellant FAO (OS) COMM 68/2020 Page 1 of 3 seeking exemption from filing duly sworn affidavits, statement of truth and vakalatnama; and exemption from affixing the signature of the party concerned on the pleadings and annexures and also to pay the requisite court fees.
For the reasons stated in the application and in view of the present prevailing situation, the same is allowed. The applicant/appellant is allowed to file the duly sworn affidavits, statement of truth and vakalatnama within a period of one week from the date of resumption of the regular functioning of the Court. The applicant/appellant is also allowed to affix the signature of the party concerned on the pleadings and annexures within a period of one week from the date of resumption of the regular functioning of the Court.
Further, the applicant/appellant is allowed to file the requisite court fee within a period of 72 hours from the date of resumption of the regular functioning of the Court.
With the above directions, the present application is disposed of.
FAO(OS) (COMM) 68/2020 & CM APPL. 12631/2020 (for ad- interim ex parte stay), Issue notice.
Mr. Kartik Nayyar, learned counsel accepts notice on behalf of the respondent and prays for time to file a reply.
Let the reply be filed within a period of two weeks from today, with an advance copy to the learned counsel appearing on behalf of the appellant, who may file rejoinder thereto, if any, before the next FAO (OS) COMM 68/2020 Page 2 of 3 date of hearing.
List on 13.07.2020.
It is also open to the learned counsel appearing on behalf of the parties to file brief written synopsis of submissions along with copies of relevant decisions, on which they rely, with an advance copy to counsel appearing on the other side.
SIDDHARTH MRIDUL, J TALWANT SINGH, J JUNE 16, 2020 dn/as FAO (OS) COMM 68/2020 Page 3 of 3