JOHN HART JR Vs. MUKUL DEORA

JUDGEMENT

(1.) CS(Comm) 38/2021 and IA 1168/2021 (Under Order XI Rule 1(4) of the Commercial Courts Act, r/w Section 151 of CPC) in CS(COMM) 38/2021

(2.) Summons in the suit and notice in the application are accepted, on behalf of Defendant Nos. 1, 4, 5, 6 and 7, by Mr. Sanjay Gupta, learned counsel, and on behalf of Defendant Nos. 2, 3, 8 and 9, by Mr. Sidharth Chopra, learned counsel.

(3.) Written statement to the plaint and reply to the interlocutory application, if any, be filed by the defendants within a period of four weeks from today accompanied by affidavit of admission/denial of plaintiffs' documents, with advance copy to learned counsel for the plaintiffs. Replication/rejoinder thereto, if any, be filed within two weeks thereof accompanied by affidavit of admission/denial of defendants' documents.