Delhi High Court - Orders
Servotech Power Systems Ltd vs The General Manager, United Bank Of ... on 8 November, 2023
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 394/2019
SERVOTECH POWER SYSTEMS LTD. .... Appellant
Through: Mr. Neeraj Gupta, Mr. Rajat
Gupta and Mr. D. Garg, Advs.
versus
THE GENERAL MANAGER, UNITED BANK OF INDIA&
ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 08.11.2023
1. Perusal of record shows that although appearance was put on behalf of the respondent No.1 on 14.11.2019, respondents No. 2 and 3 have not been served with the notice of the present appeal.
2. Notice upon respondent No.1 was served during the period of COVID-19 pandemic and it would not be appropriate to pass any adverse order.
3. Steps be taken afresh within four weeks from today to serve notice upon all the respondents by all possible modes.
4. It is made clear that in case steps are not taken within four weeks, the interim order shall stand vacated.
5. Re-notify on 06.05.2024.
6. Interim orders to continue till next date of hearing.
DHARMESH SHARMA, J.
NOVEMBER 8, 2023/ sm This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2023 at 04:22:19