Delhi High Court - Orders
M/S Edcil India Ltd vs Sh. Ajit Singh And Anr on 20 October, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7907/2017
M/S EDCIL INDIA LTD. ..... Petitioner
Through: Mr. K.C. Dubey, Advocate.
versus
SH. AJIT SINGH AND ANR ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 20.10.2023 CM APPL. 55338/2023 The present application has been filed under Order IX Rule 9 read with Section 151 of the Code of Civil Procedure, 1908 seeking restoration of W.P.(C) 7907/2017.
Heard.
Issue notice to the respondents through all possible modes on filing PF within one week.
List on 21st February, 2024.
CHANDRA DHARI SINGH, J OCTOBER 20, 2023 pa/av Click here to check corrigendum, if any 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 22/10/2023 at 04:40:07