Delhi High Court - Orders
Harjeet Kaur Chawla vs Bma Wealth Creators Pvt Ltd on 7 December, 2023
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 4/2022
HARJEET KAUR CHAWLA
..... Appellant
Through: Mr. Saurabh Suman Sinha,
Adv.
versus
BMA WEALTH CREATORS PVT LTD
..... Respondent
Through: None.
CORAM:
JOINT REGISTRAR (JUDICIAL) BHAWANI SHARMA
ORDER
% 07.12.2023 CM No. 63307/2023 (for amend the memo of parties and for incorporating the fresh address of respondent) This is an application to amend the memo of parties and taking on record the fresh address of respondent.
In view of the averments made in the application, fresh address of respondent is taken on record.
Application is disposed of.
FAO 4/2022Let notice be issued to the respondent to be served by all permissible modes on all the address including the fresh address on filing of PF within four weeks, returnable on 19.02.2024. CM No. 61198/2023 (for service of respondent through publication) At request, present application is kept pending consideration till next date of hearing i.e. 19.02.2024.
BHAWANI SHARMA JOINT REGISTRAR (JUDICIAL) DECEMBER 7, 2023/yo 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 13/12/2023 at 02:24:37