Delhi High Court - Orders
2 Of Cpc, 1908) M/S Lucky Exports vs M/S Moenus Textilmaschinen Gmbh & Anr on 2 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 32/2016 & I.A. 16969/2009 (u/ Order XXXIX Rule 1 and
2 of CPC, 1908)
M/S LUCKY EXPORTS ..... Plaintiff
Through: Ms. Akansha Sharma, Advocate.
versus
M/S MOENUS TEXTILMASCHINEN GMBH & ANR
..... Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 02.03.2022 [VIA HYBRID MODE]
1. Ms. Akansha Sharma, counsel for the Plaintiff states that an application under Order V Rule 20 of the Code of Civil Procedure, 1908 is in the process of being filed today.
2. List before the Joint Registrar as-and-when the said application is filed on 07th March, 2022.
SANJEEV NARULA, J MARCH 2, 2022 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:04.03.2022 14:36:27