Delhi High Court - Orders
Mis Smc Global Securities Ltd vs Ram Kawar Huf on 24 March, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT. CAS (C) 288/2021
Mis SMC GLOBAL SECURITIES LTD. .....Petitioner
Through: Mr Prince Jain and Mr Shreyas Jain,
Advocates.
versus
RAM KAWAR HUF ..... Respondent
Through: None.
.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 24.03.2021 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 11635/2021(exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed-off. CONT. CAS (C) 288/2021
3. Issue notice to the respondent through speed post, approved courier, e-mail, WhatsApp, SMS, Signal and such other forms of electronic service as may be viable, through counsel as well, returnable on 25.08.2021, dasti service in addition.
NAJMI WAZIRI, J MARCH 24, 2021/rd Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.03.2021 16:09:37