Delhi High Court - Orders
Bls Infrastructure Ltd vs Rajwant Singh & Ors on 4 July, 2024
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 466/2020
BLS INFRASTRUCTURE LTD. .....Plaintiff
Through: Mr. Neeraj Kumar Gupta, Advocate
versus
RAJWANT SINGH & ORS. .....Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 04.07.2024 I.A. 3160/2024 (under Order 12 Rule 6 CPC)
1. Notice in the application was issued vide order dated 09.02.2024.
2. The office report shows that the defendant nos. 1 to 4 have been served through employee. Besides that affidavit of service has also been filed by the plaintiff stating that the defendants have been served through WhatsApp as well as through an e-mail sent on ID msrajwantsingh@ gmail.com.
3. In view of the above, defendants stand served with the notice in application. However, there is no appearance on behalf of the defendants when the matter is called out.
4. Let the defendants file reply to the application within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
5. List before Court on 19.09.2024.
VIKAS MAHAJAN, J JULY 4, 2024/'rs' 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 08/07/2024 at 23:34:43