Delhi High Court - Orders
Mehra Jewel Palace Pvt Ltd vs Aryan Life Style Pvt Ltd & Ors on 7 February, 2019
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 96/2017
MEHRA JEWEL PALACE PVT LTD ..... Petitioner
Through Mr. Sunil Sethi with Ms. Aastha
Dhawan and Ms. Shaini Bhardwaj,
Advocates.
versus
ARYAN LIFE STYLE PVT LTD & ORS ..... Respondents
Through Mr. Vikas Arora with Ms. Radhika
Arora, Advocates for respondent
Nos.1, 2, 3 & 6.
SI Harkesh Meena, PS Tilak Marg.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 07.02.2019
1. Office report indicates that respondent Nos.4 and 5 could not be served.
2. Learned counsel for the petitioner prays for further time to trace out the address of respondent No.4.
3. Learned counsel for the petitioner submits that the respondent No.5 is not a necessary party to the proceedings, which are impugned in the present petition, and as such, he seeks leave to drop the respondent No.5 from the array of parties.
4. In view of the above submissions of learned counsel for the petitioner, respondent No.5 is dropped from the array of parties.
CRL.REV.P. 96/2017 1Amended memo of parties be filed within four weeks.
5. Petitioner shall file the fresh address of the respondent No.4 within four weeks.
6. On petitioner filing the fresh address of the respondent No.4 and fresh memo of parties, issue fresh notice to respondent No.4, returnable on 30.07.2019. Dasti in addition.
SANJEEV SACHDEVA, J FEBRUARY 07, 2019 st CRL.REV.P. 96/2017 2