Delhi High Court - Orders
M/S Taneja Developers And ... vs Madhavi Bhargav & Ors on 23 January, 2024
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 310/2023, CM APPL. 9411/2023--stay
M/S TANEJA DEVELOPERS AND INFRASTRUCTURE LTD.
..... Petitioner
Through: Ms.Kanika Agnihotri and Ms. Garima
Khanna, Advs.
versus
MADHAVI BHARGAV & ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 23.01.2024
1. None has appeared on behalf of the respondent nos. 1 and 2.
2. Let default notice be issued to the respondent nos. 1 and 2.
3. Process fee not filed in pursuance to the order dated 01.06.2022 of the learned Predecessor Bench. Learned counsel for the petitioner submits that she will take steps for service of respondent nos. 3 and 4 as well.
4. Upon taking necessary steps, let fresh notice be issued to the respondents through all permissible modes including via approved courier service.
5. By way of a last opportunity, respondent nos. 1 and 2 are granted two 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 25/01/2024 at 06:55:33 weeks time to file reply with an advance copy to the other side. Rejoinder thereto, if any, be filed within a week thereafter.
6. List on 12.09.2024.
7. Interim order, if any, to continue.
SHALINDER KAUR, J JANUARY 23, 2024/aks 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 25/01/2024 at 06:55:33