Delhi High Court - Orders
Astral Poly Technik Limited vs Shri Balajee Polymer Industries & Ors on 21 September, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 311/2020
I.A. 8370/2020
ASTRAL POLY TECHNIK LIMITED ..... Plaintiff
Represented by: Mr.Sachin Gupta, Advocate
versus
SHRI BALAJEE POLYMER INDUSTRIES & ORS.
.... Defendant
Represented by: Mr.Siddharth Chopra, Advocate with
Mr.Prabhu Tandon, Mr.Sumant
Narang, Advocates for D1 to D4
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 21.09.2020 The hearing has been conducted through Video Conferencing.
I.A. 8370/20201. By this application, the plaintiff seeks that the goods seized by the Local Commissioner and handed over on superdari to the defendants be handed over on superdari to the plaintiff's representative on the plaintiff furnishing a superdarinama/affidavit in this regard.
2. Notice. Learned counsel appearing for the defendant Nos. 1 to 4 accepts notice.
3. Reply affidavit(s), if any, be filed within two weeks. Rejoinder affidavit within one week thereafter.
4. List on 21st October, 2020, the date already fixed.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
SEPTEMBER 21, 2020/akb Signature Not Verified Digitally Signed By:SANDEEP KUMAR CS(COMM) 311/2020 Page 1 of 1 Signing Date:21.09.2020 20:57:29 This file is digitally signed by PS to HMJ Mukta Gupta