Delhi High Court - Orders
Grip Invest Technologies Private ... vs Ashok Kumar & Ors on 25 April, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 469/2023
GRIP INVEST TECHNOLOGIES PRIVATE LIMITED..... Plaintiff
Through: Appearance not given
versus
ASHOK KUMAR & ORS. ..... Defendants
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Alexander Mathai Paikaday and
Mr. Krishnan V., Advocates.
Mr. Arjun Basra, Advocate for Delhi
Police.
Ms. Hetu Arora Sethi, ASC, GNCTD
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 25.04.2024 I.A. 21314/2023 (application on behalf of the Applicant/Plaintiff under order XXXIX of Rules 1 & 2 read with Section 151 of the Code of Civil Procedure, 1908)
1. Counsel for Plaintiff is instructed to provide the necessary details to Mr. Srish Kumar Mishra who represents Ministry of Electronics and Information Technology ('MeitY')/Defendant No. 2, in order to comply with the directions issued on 30th October, 2023. As and when such information is provided, MeitY (Ministry of Electronics and Information Technology) shall proceed to comply with the court's order.
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 27/04/2024 at 07:03:23
2. The said information shall be sent to MeitY on the email id - [email protected] and Registry is also directed to intimate the copy of the order to MeitY.
3. Re-notify on 5th September, 2024.
SANJEEV NARULA, J APRIL 25, 2024 sapna 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 27/04/2024 at 07:03:23