Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

M/S Axalta Coating Systems India Pvt. ... vs M/S Madhuban Motors Pvt. Ltd on 21 September, 2023

Author: Sachin Datta

Bench: Sachin Datta

                                    $~47
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           ARB.P. 980/2023
                                                M/S AXALTA COATING SYSTEMS INDIA PVT. LTD.
                                                                                           ..... Petitioner
                                                             Through: Mr. Armaan Verma, Adv.
                                                             versus

                                                M/S MADHUBAN MOTORS PVT. LTD.                                               ..... Respondent
                                                            Through:

                                                CORAM:
                                                HON'BLE MR. JUSTICE SACHIN DATTA
                                                             ORDER

% 21.09.2023 IA No.18421/2023 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.

1. Issue notice to the respondent, on necessary steps being taken by the petitioner, through all permissible modes, including electronically. Dasti in addition.

2. Let the notice indicate that reply be filed within a period of four weeks. Rejoinder thereto, if any, be filed before the next date of hearing.

3. List on 24.11.2023.

SACHIN DATTA, J SEPTEMBER 21, 2023/cl 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 23/09/2023 at 00:35:48