Delhi High Court - Orders
Moneywise Financial Services Private ... vs Shrinathji Carriers And Forwarders Llp ... on 11 July, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 303/2025
MONEYWISE FINANCIAL SERVICES PRIVATE LIMITED
.....Petitioner
Through: Mr. Adhitya Srinivasan, Mr. Srajan
Tyagi, Mr. Rishabh Kanojiya and Mr. Ankur Das,
Advocates.
versus
SHRINATHJI CARRIERS AND FORWARDERS LLP & ORS.
.....Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 11.07.2025
1. As per office report, notice to Respondent No. 5 is unserved through Speed Post with an endorsement of the process server that Respondent No. 5 has left the address mentioned in the memo of parties.
2. On the Petitioner furnishing fresh address of Respondent No. 5, within a week from today, issue fresh notice to Respondent No. 5, through all permissible modes, returnable on 23.07.2025.
JYOTI SINGH, J JULY 11, 2025/RW 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 14/07/2025 at 22:33:26