Delhi High Court - Orders
Skyline Engineering Contracts I Pvt. ... vs Sohna City, Llp on 8 July, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 2/2023
SKYLINE ENGINEERING CONTRACTS I PVT. LTD
.....Petitioner
Through: Mr. Udit Seth, Mr. Roshan Roy
and Mr. Siddanth Singh, Advs.
versus
SOHNA CITY, LLP ....Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 08.07.2024
1. There is no appearance on behalf of the respondent.
2. Issue court notice, without process fee, to Mr. Sumesh Malhotra who has been appearing on behalf of the respondent earlier, to be present on the next date of hearing.
3. Re-notify for disposal on 19 July 2024.
4. It is made clear that if the respondent is absent, the Court would hear the petitioner and proceed to dispose of the petition.
C.HARI SHANKAR, J JULY 8, 2024 dsn Click here to check corrigendum, if any This is a digitally signed order.
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