Delhi High Court - Orders
Manju Singal Proprietor Singla Food ... vs Deepak Kumar @ Deepak Manocha And Anr on 16 January, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O.(COMM.IPD-CR) 715/2022
MANJU SINGAL
PROPRIETOR SINGLA FOOD PRODUCTS ..... Petitioner
Through: Mr. S.K. Bansal and Mr. Pankaj
Kumar, Advocates.
versus
DEEPAK KUMAR @ DEEPAK MANOCHA
AND ANR. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.01.2023
1. There is no appearance on behalf of Respondent No. 1. Although, it is noticed that in terms of order dated 18th July, 2022, appearance on behalf of Respondents has been recorded, however, on the said date, the Presiding Officer was on leave.
2. In that light, it is considered appropriate to issue notice to Respondent No. 1, upon filing of process fee, by all permissible modes, returnable on 26th April, 2023.
SANJEEV NARULA, J JANUARY 16, 2023 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:17.01.2023 17:51:58