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Delhi High Court - Orders

M/S Incredible Management Services ... vs One Mobikwik Systems Private Ltd on 5 September, 2022

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~27
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    ARB.P. 1035/2022
                               M/S INCREDIBLE MANAGEMENT SERVICES PRIVATE LTD.
                                                                      ..... Petitioner
                                                Through: None.
                                                versus
                               ONE MOBIKWIK SYSTEMS PRIVATE LTD.   ..... Respondent
                                                Through:
                               CORAM:
                               HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                 ORDER

% 05.09.2022 I.A. 14201/2022 (exemption) Exemption allowed, subject to just exceptions. Let requisite compliances be made within 01 week. Application stands disposed of.

Arb. P.1035/2022

Although no one appears for the petitioner when the matter is called- out, issue notice, returnable 10.11.2022.

Upon the petitioner taking steps, let notice be sent to the respondent by all permissible modes, including dasti, for the returnable date.

Let the notice indicate that reply to the petition be filed within 04 weeks from service; rejoinder thereto, if any, be filed within 03 weeks thereafter; with copies to the opposing counsel.

Re-notify on 10th November 2022.

ANUP JAIRAM BHAMBHANI, J SEPTEMBER 5, 2022/Ne Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:07.09.2022 15:22:55