Delhi High Court - Orders
Thomson Press India Ltd vs Nanak Builders & Investors Pvt Ltd & Ors on 21 February, 2019
Author: Anu Malhotra
Bench: Anu Malhotra
$~165
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 286/2018 & CM APPL. 9396/2018
THOMSON PRESS INDIA LTD ..... Petitioner
Through: Mr. Arjun Garg, Advocate for Mr.
Sushil Dutt Salwan, Advocate.
versus
NANAK BUILDERS & INVESTORS PVT LTD & ORS
..... Respondents
Through: Mr. Bhagat Singh, Advocate for R-1.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 21.02.2019 The respondent no.2 has not been served with the report being to the effect that he has left the given address. The present address of the respondent no.2 be submitted on the record by the petitioner within a period of two weeks on an affidavit and notice thereafter be issue to the respondent no.2 on taking of steps by the petitioner. No report has been received qua the respondent no.3, thus, notice be also issued to the respondent no.3 afresh on taking of steps by the petitioner. The email addresses of the LRs of the respondent no.3 be also submitted on the record by the petitioner on an affidavit and the process be also issued additionally through email, process returnable for 06.05.2019.
The complete set of paper book be also supplied to the learned counsel for the respondent no.1 by the petitioner.
Interim order dated 12.03.2018 is extended till the next date of hearing.
ANU MALHOTRA, J FEBRUARY 21, 2019/NC