Delhi High Court - Orders
Vantage Construction Private Limited & ... vs Nps Chawla & Ors on 16 March, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~CP-7 & 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.A(SB) 59/2015 & CO.APPL. 3885/2015, CO.APPL. 3888/2015
VANTAGE CONSTRUCTION PRIVATE LIMITED & ANR.
..... Appellants
Through: Mr. Abhishek Kumar Rao and Mr.
Shailesh Suman, Advocates.
versus
NPS CHAWLA & ORS. ..... Respondents
Through: Mr. Abhimanyu Mahajan, Ms.
Anubha Goel, Mr. Mayank Joshi and
Ms. Shambhavi Kala, Advocates for
R-1.
+ CO.A(SB) 60/2015 & CO.APPL. 3889/2015, CO.APPL. 3892/2015,
CO.APPL. 3667/2016, CO.APPL. 3668/2016
EARL CHAWLA & CO. PVT. LTD & ANR. ..... Appellants
Through: Mr. Abhishek Kumar Rao and Mr.
Shailesh Suman, Advocates.
versus
NPS CHAWLA & ORS. ..... Respondents
Through: Mr. Abhimanyu Mahajan, Ms.
Anubha Goel, Mr. Mayank Joshi and
Ms. Shambhavi Kala, Advocates for
R-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.03.2023 Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:22.03.2023 19:56:38 CO.APPL. 535/2022 in CO.A.(SB) 59/2015 and CO.APPL. 536/2022 in CO.A. (SB) 60/2015 (u/R 9 of the Company Court Rules, 1959 r/w Principles Analogous to order XXII Rule 4 read with Section 151 of the Code of Civil Procedure, 1908 for bringing on record legal representatives of deceased Respondent No. 2)
1. Counsel for Applicants submits that due to the legal heirs of Respondent No. 2 being located overseas, they have served a copy of the applications through electronic means.
2. Per office noting, notice could not been issued as Applicants have not taken required steps in this regard.
3. Upon Applicants taking appropriate steps, let separate fresh notices be issued in both matters, to the legal heirs of Respondent No. 2, as per rules, including electronically, returnable on 30th May, 2023.
SANJEEV NARULA, J MARCH 16, 2023 st Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:22.03.2023 19:56:38