Delhi High Court - Orders
Zee Entertainmet Enterprises Limited vs Mohalla Tech Private Limited on 19 October, 2023
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 745/2023
ZEE ENTERTAINMET ENTERPRISES LIMITED .... Plaintiff
Through: Ms. Kripa Pandit, Mr. Ankur
Chibber, Mr. Prabhu Tandon, Mr. Sazid
Rayeen and Mr. Christopher, Advs.
versus
MOHALLA TECH PRIVATE LIMITED ..... Defendant
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 19.10.2023
1. Ms. Pandit agrees that this matter may be taken up after advance service is effected on the defendant in accordance with Rule 22 of the IPD Rules.
2. Accordingly, re-notify on 31 October 2023 for preliminary hearing.
3. Proof of advance service be placed on record before the next date of hearing.
C. HARI SHANKAR, J OCTOBER 19, 2023/dsn Click here to check corrigendum, if any This is a digitally signed order.
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