Delhi High Court - Orders
Mankind Pharma Ltd. 208, Okhla ... vs Gurinder Singh, 205, Cedar Ansal ... on 14 November, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 257/2022
MANKIND PHARMA LTD. 208, OKHLA INDUSTRIAL
ESTATE PHASE-III, NEW DELHI ..... Petitioner
Through: Mr. Hemant Daswani and
Ms.Saumya Bajpai, Advs.
versus
GURINDER SINGH, 205, CEDAR ANSAL TOWNSHIP,
TALAAWALI CHAANDA, INDORE-452010, MP .....Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 14.11.2022 Issue notice to the respondent to be served through all permissible modes, including electronically, returnable on 21st March, 2023.
Reply be filed within a period of four weeks of receipt of the notice. Rejoinder thereto, if any, be filed within a period of four weeks thereafter.
List on 21st March, 2023.
NAVIN CHAWLA, J NOVEMBER 14, 2022 s Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:16.11.2022 18:19:19