Delhi High Court - Orders
Servotech Electricals Pvt Ltd vs Logix Infrastructure Pvt Ltd on 2 March, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 733/2020
SERVOTECH ELECTRICALS PVT LTD ..... Petitioner
Through Mr. Rakesh Kumar, Adv.
versus
LOGIX INFRASTRUCTURE PVT LTD ..... Respondent
Through None
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 02.03.2021
(Video-conferencing)
ARB.P. 733/2020 and IA 11698/2020
1. The Registry reports that process fee has been returned under office objections. Accordingly, subject to the petitioner re-filing the process fee within a period of one week from today, issue fresh notice to the respondent, returnable on 3rd May, 2021.
2. Counter affidavit, if any, be filed within a period of four weeks from today with advance copy to learned counsel for the petitioner, who may file rejoinder thereto, if any, within a period of two weeks thereof.
3. The petitioner is directed to effect dasti service in addition and place an affidavit of service along with proof thereof on record before the next date of hearing.
C.HARI SHANKAR, J MARCH 2, 2021/r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:04.03.2021 10:43:48