Delhi High Court - Orders
Adisri Business Services Pvt Ltd vs Footprints Childcare Pvt Ltd & Anr on 19 October, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 897/2023
ADISRI BUSINESS SERVICES PVT LTD ..... Petitioner
Through: Mr. Ramit Malhotra, Adv.
(through VC)
versus
FOOTPRINTS CHILDCARE PVT LTD & ANR.
..... Respondents
Through: Mr. Anshul Rai and Mr.
Varnik Kundaliay, Advs.
for R-1 & 2
CORAM:
JOINT REGISTRAR (JUDICIAL) MS. SHUCHI
LALER (DHJS)
ORDER
% 19.10.2023
1. As per office note, nothing fresh has been filed.
2. On 26.09.2023, the Hon'ble Court directed that the matter be listed before this court for impounding of the instrument.
3. The instrument i.e. indicative term sheet dated 18.07.2022 was insufficiently stamped, hence, its original is impounded.
4. Vide order dated 26.09.2023, the Hon'ble Court directed that the penalty of Rs. 500/- along with stamp duty of Rs. 50/-be deposited within a period of one week from impounding of the original instrument. Learned counsel for petitioner submits that he will deposit the 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 22/10/2023 at 03:39:17 requisite stamp duty along with penalty amount within a week from today.
5. Re-notify the matter for compliance of order dated 26.09.2023 of the Hon'ble Court on 06.11.2023.
SHUCHI LALER (DHJS), JOINT REGISTRAR (JUDICIAL) OCTOBER 19, 2023/cd Click here to check corrigendum, if any 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 22/10/2023 at 03:39:17