Delhi High Court - Orders
Midas Hygiene Industries Pvt.Ltd. & Anr vs Sudhir Bhatia & Ors on 14 December, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~2(en bloc matter)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 687/2018
MIDAS HYGIENE INDUSTRIES PVT.LTD. & ANR.
..... Plaintiffs
Through: Mr. Jai Sahai Endlaw and
Mr.Sanjay Dua, Advs.
versus
SUDHIR BHATIA & ORS. ..... Defendants
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 14.12.2020 (Video-Conferencing)
1. Mr. Endlaw appears for the plaintiffs. There is no appearance on behalf of the defendants.
2. Issue court notice without process fee to learned Counsel who have filed vakalatnamas on behalf of the defendants or, in the absence of any vakalatnama, to the defendants themselves, returnable on 18th March, 2021.
C. HARI SHANKAR, J.
DECEMBER 14, 2020/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:17.12.2020 09:26:10