Delhi High Court - Orders
M/S Mccoy Silicones Ltd vs State & Ors on 15 May, 2023
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 169/2020
M/S MCCOY SILICONES LTD.
..... Petitioner
Through: Mr. Ashutosh Shukla,
Advocate.
versus
STATE & ORS.
..... Respondents
Through: None.
CORAM:
JOINT REGISTRAR (JUDICIAL) SUGANDHA
AGGARWAL
ORDER
% 15.05.2023 Matter is pending for service of R-2 to 4. As per office note, neither the fresh address nor the PF has been filed for service of R-2 to 4.
Learned counsel for petitioner seeks some more time to trace the fresh address of R-2 to 4.
One more opportunity is granted to the petitioner to take steps for service of R-2 to 4.
Petitioner is directed to furnish the fresh address of R-2 to 4 along with the supporting affidavit within three weeks and thereafter fresh notice be issued to R-2 to 4 to be served by all permissible modes on filing of PF within another three weeks.
Put up on 03.10.2023.
SUGANDHA AGGARWAL JOINT REGISTRAR (JUDICIAL) MAY 15, 2023/yo This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/09/2023 at 09:39:10