Delhi High Court - Orders
Balcorp Limited vs M/S Ganga Ram Brij Mohan on 31 May, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1318/2018 and IA No.1953/2020
BALCORP LIMITED ..... Plaintiff
Through: None.
versus
M/S GANGA RAM BRIJ MOHAN ..... Defendant
Through: Mr. Shiven Khurana, Adv.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 31.05.2023 IA Nos.9616/2023 (under Order VII Rule 11 read with Section 151 CPC)
1. Issue notice to the plaintiff, on necessary steps being taken by the defendant, through all permissible modes, including electronically and also through counsel.
2. Let the notice indicate that reply be filed within 03 weeks of service; rejoinder thereto, if any, be filed within 01 week thereafter; with copies to the opposing counsel.
3. List on 14.07.2023, the date already fixed. IA No.9617/2023 (under Order XXV read with Section 151 CPC)
4. Issue notice to the plaintiff, on necessary steps being taken by the defendant, through all permissible modes, including electronically and also through counsel.
5. Let the notice indicate that reply be filed within 03 weeks of service; rejoinder thereto, if any, be filed within 01 week thereafter; with copies to the opposing counsel.
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 08/10/2023 at 08:09:55
6. List on 14.07.2023, the date already fixed.
SACHIN DATTA, J MAY 31, 2023/cl 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 08/10/2023 at 08:09:55