Delhi High Court - Orders
Fiitjee Ltd vs Mrs Monika Grover on 6 February, 2024
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 229/2024
FIITJEE LTD ..... Petitioner
Through: Mr. Mukesa Goyal, Adv.
versus
MRS MONIKA GROVER ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 06.02.2024 CM APPL. 7142/2024, CM APPL. 7144/2024 (exemption)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
CM(M) 229/2024, CM APPL. 7141/2024--stay, CM APPL. 7143/2024- Exp from TCR
3. The present petition has been filed under Article 227 of the Constitution of India for impugning the order dated 06.01.2024 passed by the learned Commerical Civil Judge, West, Tis Hazari Court, Delhi in CS SCJ 145/2017 titled "FIITJEE Ltd. vs. Mrs.Monika Grover", whereby the application moved on behalf of the petitioner/plaintiff under Order VII Rule 11 CPC has been dismissed.
4. Upon taking necessary steps, issue notice through all permissible modes including via approved courier service.
5. List on 28.03.2024.
SHALINDER KAUR, J.
FEBRUARY 6, 2024 / SU 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 07/02/2024 at 23:01:33