Delhi High Court - Orders
Mankind Pharma Limited vs Nisekind Pharma Private Limited on 1 May, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 167/2022 & I.A. 16296/2022 (O-XXXIX R-2A of CPC) MANKIND PHARMA LIMITED ..... Plaintiff Through: Mr. Hemant Daswani and Ms. Saumya Bajpai, Advocates. versus NISEKIND PHARMA PRIVATE LIMITED ..... Defendant Through: None. CORAM: HON'BLE MR. JUSTICE AMIT BANSAL ORDER
% 01.05.2023
1. Pursuant to the order dated 24th April, 2023, an affidavit of service has been filed on behalf of the plaintiff company.
2. By way of the affidavit, the plaintiff has placed on record the response e-mail dated 9th April, 2023 of the defendant, wherein it is stated that the defendant is taking steps for changing the name of the company. However, despite service, the defendant has chosen not to appear.
3. Accordingly, Mr. Sachin Shelke, Director of the defendant company is directed to be personally present in Court on the next date of hearing.
4. Counsel for the plaintiff shall communicate this order to Mr. Sachin Shelke by way of e-mail and also file an affidavit in this regard.
5. List on 17th July, 2023.
AMIT BANSAL, J.
MAY 1, 2023/at Signature Not Verified Digitally Signed By:AMIT BANSAL Signing Date:01.05.2023 17:29:48