Delhi High Court - Orders
Mtandt Rentals Limited vs M/S. Nirmal Lifestyle Ltd on 3 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 117/2022
MTANDT RENTALS LIMITED ..... Petitioner
Represented by: Mr Shashwat Tripathi and Mr Arjun
Rekhi, Advocates.
versus
M/S. NIRMAL LIFESTYLE LTD. ..... Respondent
Represented by:
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 03.03.2022
1. Report of service from the Registry is vague as it is stated that as per service report of Registered Speed Post mode received and in the second line it is stated that Registered Speed Post - none came to collect. Service report through ordinary process, Email and Courier is awaited.
2. Issue fresh notice to the respondent on the petitioner taking steps through all prescribed modes, returnable before this Court on 21st April, 2022.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J MARCH 3, 2022 MK Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA ARB.P.117/2022 Page 1 of 1 Signing Date:05.03.2022 16:13:47