M/s Unilec Engineers Ltd Vs HPL Electric Power Ltd
.... asonable cause for non-disclosure along with the plaint. (6) The plaint shall set out details of documents, which the plaintiff believes to be in the power, possession, control or custody of the defendant and which the plaintiff wishes to rely upon and seek leave for production thereof by t ...
Delhi High Court
Iffco Tokio General Insurance Co.Ltd. And Another Vs Inder Travesls Pvt.Ltd. & Ors
.... in plaintiff’s power, possession, control or custody and were not disclosed along with the Plaint, save and except by the leave of the Court. It states that such leave shall be granted only upon the plaintiff establishing a reasonable cause for non-disclosure along with the Plaint. Order XI Rul ...
Delhi High Court
Bhutani And Company Private Limited Vs Vias Dev
.... efore the Trial Court and was duly served on the Petitioner herein. This application, which remained pending on Board since 14.09.2022 was taken up for consideration by the Trial Court on 17.01.2023 and reserved for orders. 8. The Petitioner had filed an application under Order VII Rule 11 ...
Delhi High Court
Edelweiss Special Opportunities Fund & Anr Vs Future Corporate Resources Pvt. Ltd
.... (2) The list of documents filed with the plaint shall specify whether the documents in the power, possession, control or custody of the plaintiff are originals, office copies of photocopies and the list shall also set out in brief, details of parties to each document, mode of execution, iss ...
Bombay High Court
Vijay Kumar Varshney Vs Longlast Power Products Ltd And Anr
.... precedented situations. Inter-net played a significant role to save the mankind, institutions from the catastrophic effects of Covid 19 as peoples started to hold meetings through various online platforms. Similarly, institutions started functioning online. Indian judiciary also started online f ...
Delhi High Court
Bennett Coleman & Co. Ltd. Vs Arg Outlier Media Pvt Ltd & Ors.
.... der XI of the CPC in terms of which the plaintiff would be entitled to file the documents in response to a case set up by the defendants after filing of the plaint. Therefore, there is no merit in the submission of the defendants that the aforesaid documents were available in public domain and c ...
Delhi High Court
Valo Automotive Pvt Ltd Vs Sprint Cars Pvt Ltd & Ors.
.... y going through the record, to answer the claim of the respondents/defendants that they have never raised any bills or invoices, that the documents could be traced, a sound explanation has come forth. Once the documents were traced and connected to the Ledger Account for various years, the petit ...
Delhi High Court
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