At, High Court of Delhi
By, THE HONORABLE JUSTICE: VIJAY SHANKAR
For Petitioner: Vivek Sharma, Mamta Gautam and Shweta Singh, Advocates
Judgment Text
I.A. No. 6250/2019 under Section 151 CPC filed on behalf of the plaintiff for condonation of delay in re-filing along with the plaint
1. Heard. Perused. The aforesaid application of the plaintiff is allowed subject to just exceptions.
2. I.A. stands disposed of.
I.A. No. 6249/2019 under Section 151 CPC filed on behalf of the plaintiff for exemption from filing typed copies of the documents filed along with the plaint
3. Heard. Perused. The aforesaid application of the plaintiff is allowed subject to just exceptions. The plaintiff is directed to file the typed copies of the documents within four weeks.
4. I.A. stands disposed of.
CS (COMM) 225/2019 &
I.A. No. 6248/2019 under Order 11 Rule 12 & 14 r/w Section 151 CPC filed on behalf of the plaintiff for discovery and production of original documents of the plaintiff in the possession of the defendant no. 2
5. Issue summons of the suit and notice of the aforesaid application to the defendants by all modes, returnable for the next date of hearing. Steps for service be take
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n within a week. 6. At request, re-notify the matter for completion of pleadings on 23rd August, 2019.
