Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Virgo Softech Ltd vs National Institute Of Electronics And ... on 11 November, 2021

Author: C.Hari Shankar

Bench: C.Hari Shankar

                          $~4&5(Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 802/2021
                                VIRGO SOFTECH LTD                             ..... Petitioner
                                             Through          Mr. Akhil Sachar, Ms. Sunanda
                                                              Tulsyan and Mr. Navin,
                                                              Advocates

                                                    versus

                                NATIONAL INSTITUTE OF ELECTRONICS AND
                                INFORMATION TECHONOLOG Y          ..... Respondent
                                             Through   None.

                          +     ARB.P. 804/2021
                                VIRGO SOFTECH LTD                              ..... Petitioner
                                             Through          Mr. Akhil Sachar, Ms. Sunanda
                                                              Tulsyan and Mr. Navin,
                                                              Advocates

                                                    versus

                                NATIONAL INSTITUTE OF ELECTRONICS AND
                                INFORMATION TECHONOLOG Y        ..... Respondent
                                             Through   None.


                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                        ORDER

% 11.11.2021

1. According to the Registry's noting, service report on the respondent is still awaited.

2. However, it appears that the only mode by which the respondent has been served is e-mail.

3. In view thereof, issue fresh notice to the respondent and notice be additionally served dasti at National Institute of Electronic and Information Technology, NIELIT Bhawan, Plot No.3, PSP Pocket, Sector-8, Dwarka, New Delhi-110077 and NIELIT Delhi Centre, 2nd Floor, Parsvnath Metro Mall, Near Inderlok Metro Station, Inderlok, Delhi-110052, which are stated by the learned Counsel for the petitioner to be the registered office of the respondent in Delhi. Affidavit of service along with the proof, thereof, be placed on record before the next date of hearing.

4. Reply to the petition, if any, be filed within four weeks from today with an advance copy to the learned counsel for the petitioner who may file rejoinder, thereto, if any before the next date of hearing.

5. Re-notify on 07th February, 2022.

C.HARI SHANKAR, J NOVEMBER 11, 2021 d.negi Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB.P. 802/2021 and connected matter Page 2 of 2 Signing Date:15.11.2021 16:55:00