Delhi High Court - Orders
M/S Spicejet Limited vs Balwant Singh on 28 May, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9387/2019
M/S SPICEJET LIMITED ..... Petitioner
Through: Mr.Cyril Ignatious, Advocate
versus
BALWANT SINGH ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 28.05.2024 As per office report Court notice could not be served due to incorrect address.
Learned counsel appearing on behalf of the petitioner is directed to furnish fresh address of the respondent.
On furnishing the fresh address of the respondent within a period of two weeks, issue notice to the respondent through all permissible modes, returnable on 16th October, 2024.
CHANDRA DHARI SINGH, J MAY 28, 2024 rk/sv/db Click here to check corrigendum, if any This is a digitally signed order.
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