Delhi High Court - Orders
Shashi Bhushan Shugla vs Scj Plastics Ltd. & Anr on 8 November, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 33/2020 & CM No. 1231/2020 (for stay)
SHASHI BHUSHAN SHUGLA ..... Petitioner
Through: Mr. Rajiv Raheja, Advocate.
versus
SCJ PLASTICS LTD. & ANR. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 08.11.2021 [VIA VIDEO CONFERENCING]
1. The counsel for the petitioner/defendant no. 2 states that he is only a director in the respondent no. 2/defendant no. 1 Company and no allegations against him have been made in the plaint and therefore, there was no reason to implead him as the defendant no. 2 in the suit.
2. Issue notice. Let notice be served through all permissible modes, including through the counsels appearing on behalf of the respondents before the Trial Court.
3. List on 9th February, 2022.
4. It is clarified that there is no stay on the proceedings in the said suit before the Trial Court.
AMIT BANSAL, J NOVEMBER 8, 2021 Sakshi R. Signature Not Verified Signed By:ARUNA KANWAR Signing Date:09.11.2021 13:37:40