Shri Rohit Shekhar vs Shri Narayan Dutt Tiwari & Anr.
2010 Latest Caselaw 1819 Del

3
*IN    THE HIGH COURT           OF    DELHI    AT   NEW DELHI
+      CS(OS) 700/2008

       SHRI ROHIT SHEKHAR                  ..... Plaintiff
                      Through Mr. P.S. Patwalia, Sr. Adv. with
                      Mr. S. Santanam, Mr. Swaminandhan
                      and Mr. Kirtiman Singh, Advs.
                 versus

       SHRI NARAYAN DUTT TIWARI & ANR.      ..... Defendants
                     Through Mr. Atul Sharma and
                     Mr. Abhishek Aggarwal, Advs. for D-1.
                     Mr. Gaurav Mitra and Mr. Sachin Midha,
                     Advs. for D-2.

         CORAM:
         HON'BLE MR. JUSTICE J.R. MIDHA

                             ORDER

%                            07.04.2010
I.A. No.9473/2008

This is an application for extension of time to file the

written statement by defendant No.1.

The application is allowed and the time to file the written

statement is extended by four weeks from the date of this

order.

IA disposed of.

CS (OS) No.700/2008

1. The written statement be filed by defendant No.1 within a

period of four weeks.

2. Defendant No.2 has already filed the written statement

dated 12th December, 2008, in which she has leveled serious

allegations against defendant No.1. In that view of the matter,

defendant No.1 is directed to file the specific response to the

written statement of defendant No.2 as well, in his written

statement.

3. Along with the plaint, the plaintiff has filed the

photographs which are at pages 1 to 52 of the documents file.

Copies of these photographs have already furnished to

defendant No.1. Defendant No.1 is also directed to file specific

response to each of the said photographs in his written

statement.

4. If the written statement is not filed within a period of four

weeks, defendant No.1 shall personally remain present before

this Court on the next date of hearing.

5. The plaintiff and defendant No.2 shall also remain

present before this Court on the next date of hearing.

6. List on 20th May, 2010.

I.As. 4720/2008 & 6209/2009

List for hearing on 20th May, 2010. The reply be filed by

the defendants within a period of four weeks.

J.R. MIDHA, J APRIL 07, 2010/HL