Delhi High Court - Orders
Siddharth Sapra vs Vinod Kumar Khanna on 21 March, 2018
Author: Mukta Gupta
Bench: Mukta Gupta
$~22&23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 82/2017
SIDDHARTH SAPRA ..... Petitioner
Represented by: Mr. N.P. Singh, Mr. Sidharth
Yadav, Advs.
versus
VINOD KUMAR KHANNA ..... Respondent
Represented by:
+ CRL.L.P. 83/2017
SIDDHARTH SAPRA ..... Petitioner
Represented by: Mr. N.P. Singh, Mr. Sidharth
Yadav, Advs.
versus
VINOD KUMAR KHANNA ..... Respondent
Represented by:
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 21.03.2018 Respondent is unserved as no such person was found residing at the given address.
On the petitioner furnishing the fresh address of the respondent within two weeks, issue notice to the respondent on the petitioner taking steps through ordinary and dasti process, registered AD and speed post returnable on 24th September, 2018.
MUKTA GUPTA, J.
MARCH 21, 2018 /'ga'