Delhi High Court - Orders
Bls Infrastructure Ltd vs Rajwant Singh & Ors on 9 February, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~24
* 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 MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 09.02.2024 I.A. 3160/2024 (under Order XII Rule 6 CPC on behalf of the plaintiff)
1. An application has been filed on behalf of the plaintiff.
2. Notice of the application be served upon the defendants on filing of PF by the plaintiff to be served through ordinary post and electronic mode, returnable for the next date of hearing.
3. The defendants on service of the Notice of the application shall file the reply to the same within four weeks thereafter.
4. List before this Court on 04.07.2024.
NEENA BANSAL KRISHNA, J FEBRUARY 9, 2024/va 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 13/02/2024 at 22:01:51