Delhi High Court - Orders
Four Pillars Enterprise Co. Ltd vs Mahipal Jain & Ors on 12 September, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 472/2023
FOUR PILLARS ENTERPRISE CO. LTD ..... Plaintiff
Through: Mr. Anirudh Bakhru, Mr.
Naqeeb Nawab, Ms. Apurva Bhutani and
Mr. Umang Tyagi, Advs.
versus
MAHIPAL JAIN & ORS. ..... Defendants
Through: Mr. Shravan Kumar Bansal and
Mr. Rishabh Gupta and Mr. Ajay Amitabh
Suman, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 12.09.2023 (Through video-conferencing) I.A. 12686/2023 (Order XXXIX Rules 1 and 2 of the CPC) in CS(COMM) 472/2023
1. This is a part heard matter.
2. As it is not possible for me to sit physically in Court today, renotify on 3 October 2023 as part heard at the end of the board.
3. Mr. Bansal, learned Counsel for the defendants submits that he has filed a short note of submissions along with compilation of judgments yesterday. Let it be placed on record by the Registry before the next date of hearing.
4. The plaintiff is also permitted to file a short note of submissions CS(COMM) 472/2023 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:32:43 along with copy of judgments on which they may seek to place reliance.
C.HARI SHANKAR, J SEPTEMBER 12, 2023 rb CS(COMM) 472/2023 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:32:43