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Delhi High Court - Orders

Larsen And Toubro Limited vs Ireo Victory Valley Private Limited on 30 October, 2023

                                     $~2
                                     *          IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     +          CS(COMM) 534/2023
                                                LARSEN AND TOUBRO LIMITED
                                                                                                                        .....Plaintiff
                                                                        Through:               Advocate for plaintiff (appearance
                                                                                               not given) (through VC).

                                                                                   versus

                                                IREO VICTORY VALLEY PRIVATE LIMITED
                                                                                                                     .....Defendant
                                                                        Through:               Mr. Akshay Malik, Proxy Counsel
                                                                                               for defendant (E-mail address :
                                                                                               [email protected] and
                                                                                               Mob. No. 9818085505).

                                                CORAM:
                                                JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
                                                KUMAR GARG (DHJS)
                                                             ORDER

% 30.10.2023 CS(COMM) 534/2023 & I.A. No. 14600/2023 (by plaintiff u/O II Rule 2 of CPC)

1. As per office noting, summons issued to the defendant at New Delhi address has been served through ordinary mode.

2. Office noting further shows that affidavit of service was filed on behalf of plaintiff vide diary no.1772991 dated 23.09.2023.

3. No written statement, affidavit of admission/denial of documents and reply to the captioned IA has been filed on behalf of the defendant.

4. The defendant may file written statement and affidavit of admission/denial of documents as per law with advance 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 31/10/2023 at 23:05:10 copy to the opposite party, who may file replication and affidavit of admission of admission/denial of documents thereafter as per law.

5. The defendant may file reply to the captioned IA within four weeks as last opportunity and rejoinder thereto be filed within two weeks thereafter.

6. Let the pleadings be completed as per law.

7. Re-notify the matter for completion of pleadings and further proceedings on 14th February, 2024.

DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) OCTOBER 30, 2023/v Click here to check corrigendum, if any 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 31/10/2023 at 23:05:10