Delhi High Court - Orders
Harjeet Kaur Chawla vs Bma Wealth Creators Pvt Ltd on 24 March, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 4/2022
HARJEET KAUR CHAWLA ..... Appellant
Through: Mr.Saurabh Suman Sinha, Advocate
versus
BMA WEALTH CREATORS PVT LTD ..... Respondent
Through: Mr.Sujoy Sur and Mr.Vedant Kumar,
Advocates for National Stock
Exchange of India.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 24.03.2023
1. As per office report, respondents No.1 and 2 could not be served as no such firm exists at the given address.
2. Mr.Sujoy Sur, learned counsel enters appearance on behalf of National Stock Exchange of India (NSE) and submits that a copy of the petition has been served on the NSE at the given address who has no concern with the present matter.
3. On the appellant providing fresh address, issue notice to respondents No.1 and 2 by all permissible modes, returnable on 11.10.2023.
MANOJ KUMAR OHRI, J MARCH 24, 2023/v Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:28.03.2023 16:26:04