Yashpal Sehrawat & Anr vs Nsk Quality Foods Pvr Ltd & Anr on 23 February, 2022

[Cites 2, Cited by 1]

Delhi High Court - Orders

Yashpal Sehrawat & Anr vs Nsk Quality Foods Pvr Ltd & Anr on 23 February, 2022

Bench: Prateek Jalan

                          $~5 (2022 Cause List)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      CM(M) 401/2019 & CM APPL. 11218/2019 (stay)
                                 YASHPAL SEHRAWAT & ANR                      ..... Petitioners
                                                Through: Mr. Rajesh Yadav, Sr. Advocate
                                                          with Mr. Abhishek Mudgal,
                                                          Advocate.

                                                            versus

                                 NSK QUALITY FOODS PVR LTD & ANR      ..... Respondents
                                              Through: Mr. Anil K. Aggarwal, Advocate
                                                       for R-1.

                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                             ORDER

% 23.02.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].

1. Mr. Anil K. Aggarwal, learned counsel for the respondent No.1- NSK Quality Foods Private Limited ["the Company"], states that the authorised representative of the Company has passed away due to COVID-19. He is, therefore, trying to contact the management of the Company for instructions.

2. The respondent No.2- Shri Kuldeep Singh is unrepresented. I am informed by Mr. Abhishek Mudgal, learned counsel for the petitioners, that he has contacted the learned counsel who had appeared on behalf of respondent No.2 on 20.08.2019, wherein he was informed that the learned counsel is no longer instructed to appear on behalf of said respondent.

Signature Not Verified Digitally signed CM(M) 401/2019 Page 1 of 2 By:SHITU NAGPAL Signing Date:23.02.2022 19:09:23

3. In order to enable Mr. Aggarwal to take instructions, list on 02.05.2022.

4. In the meanwhile, fresh notice be issued to the respondent No.2 by all permissible modes, returnable on 02.05.2022.

5. Interim orders to continue.

6. Mr. Aggarwal also raises a point of maintainability of the present petition under Article 227 of the Constitution on the ground that the impugned order under Order XI Rule 21 of the Code of Civil Procedure, 1908, is amenable to appeal under Order XXXXIII Rule 1(f) thereof. Mr. Rajesh Yadav, learned Senior Counsel, instructed by Mr. Mudgal on behalf of the petitioners, will address the Court on this question also on the next date of hearing.

PRATEEK JALAN, J FEBRUARY 23, 2022 'Bp'/ Signature Not Verified Digitally signed CM(M) 401/2019 Page 2 of 2 By:SHITU NAGPAL Signing Date:23.02.2022 19:09:23

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Delhi High Court - Orders