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Iqbal Singh Sethi & Ors vs Prasad Ivf Clinic Pvt Limited on 25 January, 2022

Author: Vibhu Bakhru

Bench: Vibhu Bakhru

                         $~6(2022)
                         *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                         +    ARB.P. 89/2022
                              IQBAL SINGH SETHI & ORS.                     ..... Petitioners
                                               Through    Mr. Kunal Kher, Adv.
                                                       Versus
                              PRASAD IVF CLINIC PVT LIMITED                ..... Respondent
                                               Through    None.
                              CORAM:
                              HON'BLE MR. JUSTICE VIBHU BAKHRU
                                         ORDER

% 25.01.2022 [Hearing Held Through Videoconferencing] IA No.1286/2022 (for exemption)

1. Exemption is allowed, subject to all just exceptions.

2. The application is disposed of.

3. Issue notice, returnable on 09.03.2022.

4. On the petitioners taking steps, notice shall go by speed post and electronic modes. Dasti, in addition. Dasti notice shall be served in person.

5. An affidavit of service shall be filed at least one week before the next date of hearing.

VIBHU BAKHRU, J JANUARY 25, 2022 'gsr' Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DUSHYANT RAWAL