Modicare Limited vs Shine Impex & Ors on 5 August, 2020

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Delhi High Court - Orders

Modicare Limited vs Shine Impex & Ors on 5 August, 2020

Bench: V. Kameswar Rao

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     ARB.P. 279/2020, I.As. 6546/2020 & 6547/2020

      MODICARE LIMITED
                                                               ..... Petitioner
                          Through:      Mr. Tarun Singla, Mr. Kunal
                                        Srivastava and Mr. Deepanshu
                                        Choithani, Advs.
                          versus

      SHINE IMPEX & ORS.
                                                           ..... Respondents
                          Through:      Ms. Renuka Arora, Adv.

      CORAM:
      HON'BLE MR. JUSTICE V. KAMESWAR RAO
                   ORDER

% 05.08.2020 This matter is being heard through video-conferencing. I.A. 6547/2020 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.

I.A. 6546/2020 (by petitioner seeking exemption from filing court fees and attested affidavits) For the reasons stated in the application, the same is allowed and the petitioner is exempted from filing attested affidavits.

Subject to the applicant / petitioner filing the necessary Court fee within 72 hrs from the date of resumption of regular functioning of the Court, as mandated in terms of Office Order dated April 04, 2020 issued by this Court, exemption from filing the requisite court fees is granted.

Application is disposed of.

ARB.P. 279/2020

Issue notice. Ms. Renuka Arora, Adv. accepts notice for the respondents. She seeks and is allowed four weeks time to take instructions and file reply, if any.

List on September 21, 2020.

V. KAMESWAR RAO, J AUGUST 05, 2020/aky

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Delhi High Court - Orders