Gulshan Khanna vs Bharat Kalra
2022 Latest Caselaw 3479 Del

                                               Neutral Citation Number 2022/DHC/005782



                          $~14
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                 Judgment delivered on: 21.12.2022


                          +        CM(M) 870/2022
                                   GULSHAN KHANNA                                      ..... Petitioner
                                                        versus
                                   BHARAT KALRA                                        ..... Respondent


                          Advocates who appeared in this case:

                          For the Petitioner            : Mr. Gaurav Seth, Mr. Navjot Kwatra and Mr.
                                                         Vipin Malik, Advocates.


                          For the Respondent             : Mr. Gaurav Dalal and Mr. Nishant Mallick,
                                                         Advocates

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                        JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL) [ The proceeding has been conducted through Hybrid mode ] CM No.37498/2022 (for exemption)

1. Exemption is allowed, subject to all just exceptions.

2. The application stands disposed of. CM(M) 870/2022

Signature Not Verified Digitally Signed By:VINOD KUMAR

15:04:17 Neutral Citation Number 2022/DHC/005782

3. Learned counsel appearing for the petitioner submits that he does not object to the written statement being taken on record, subject to adequate cost to be imposed upon respondent.

4. Learned counsel appearing for the respondent submits that the cost imposed may be reasonable.

5. In addition to the cost which has been imposed by the learned Trial Court, interest of justice would be sub-served, if a further cost of Rs. 10,000/- is imposed upon the respondent, to be paid to the petitioner within two weeks from today.

6. The impugned order is modified to that extent.

7. The written statement is directed to be taken on record.

8. Replication, if any, may be filed within the next four weeks.

9. The learned Trial Court to proceed in accordance with law, upon receipt of this Order.

10. The petition along with pending application is disposed of in the above terms.

TUSHAR RAO GEDELA (JUDGE) DECEMBER 21, 2022 nd

Signature Not Verified Digitally Signed By:VINOD KUMAR

15:04:17