Delhi High Court - Orders
N/S. Interoll India P.Ltd vs M/S. Nova Iron Steel Ltd on 7 August, 2024
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 2150/1997
N/S. INTEROLL INDIA P.LTD. .....Plaintiff
Through: None.
versus
M/S. NOVA IRON STEEL LTD. .....Defendant
Through: None.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 07.08.2024
1. Order dated 09.04.2001 shows that the suit was stayed in terms of Section 22 of the Sick Industrial Companies (Special Provisions) Act, 1985.
2. However, the matter was listed again only on 12.01.2023 on an office note. Thereafter, a Court notice was sent twice to the parties, as well as, to their counsel on 12.01.2023 and 06.12.2023.
3. The office report further reveals that the Court notice could neither be served on the parties nor on their counsel for the reason that they were not available at the address given in the present suit or the address given is not correct.
4. In view of the above, issue fresh Court notice to the parties, as well as, through counsel, returnable on 18.11.2024.
VIKAS MAHAJAN, J AUGUST 7, 2024/ N.S. ASWAL This is a digitally signed order.
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