Delhi High Court - Orders
Anheuser Busch Inbev India Limited vs Spencer Distilleries & Breweries ... on 21 April, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 67/2017
ANHEUSER BUSCH INBEV INDIA LIMITED ..... Plaintiff
Through: Ms. Imon Roy and Mr. Apoorv
Bansal, Advocates.
versus
SPENCER DISTILLERIES & BREWERIES
PRIVATE LIMITED ..... Defendant
Through: Appearance not given.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 21.04.2022
1. On 22.05.2019, it was recorded that a new Management has taken over the Defendant company and notice was issued to Defendant, returnable on 16.09.2019.
2. On 16.09.2019, Mr. Abhishek Kaul, learned counsel, who had appeared on behalf of the Defendant, confirmed the abovementioned position and stated that subsequent to the change in the Management, he has not received any instructions.
3. Fresh notice was thus issued to the Defendant, returnable on 10.01.2020.
4. On 10.01.2020, service report with regard to service of the Defendant was awaited and fresh notice was issued, returnable on 17.04.2020.
5. Thereafter, the matter was adjourned en bloc on account of Pandemic COVID-19.
CS(COMM) 67/2017 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:25.04.2022 15:39:436. Learned counsel appearing on behalf of the Plaintiff submits that the Plaintiff has been able to obtain fresh details of the address of registered office as well as an e-mail ID of the Defendant, as reflected on the website of Ministry of Corporate Affairs.
7. Issue fresh notice to the Defendant, on the Plaintiff's filing fresh address and e-mail ID, through all prescribed modes including electronic mode, returnable on 03.08.2022.
JYOTI SINGH, J APRIL 21, 2022/sn CS(COMM) 67/2017 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:25.04.2022 15:39:43