Delhi High Court - Orders
M/S Jop International Limited vs M/S Multifold Group Contractor And ... on 20 March, 2023
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 52/2023 & CM APPL. 9523/2023, CM
APPL. 9524/2023
M/S JOP INTERNATIONAL
LIMITED ..... Appellant
Through: Mr. Rajesh Yadav, Sr.
Advocate with Mr. Asyush
Malhotra and Mr. Shobit
Garg, Advocates.
versus
M/S MULTIFOLD GROUP CONTRACTOR
AND ENGINEERS ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 20.03.2023
1. None appears for the respondent.
2. The respondent has not been served for want of necessary steps on the part of appellant.
3. Issue fresh notice.
4. Notice shall go by speed post and electronic modes. Dasti in addition.
5. An affidavit of service be filed at least one week before the next date of hearing.
6. List on 09.05.2023.
VIBHU BAKHRU, J AMIT MAHAJAN, J MARCH 20, 2023 'SA' Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:22.03.2023 13:09:53