Delhi High Court - Orders
Primus Super Specialty Hospital, Unit ... vs Pk Morgan India Pvt Ltd & Ors on 26 March, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 307/2021
PRIMUS SUPER SPECIALTY HOSPITAL, UNIT OF DELHI
HOSPITAL SOCIETY ..... Petitioner
Through: Mr. Kapil Midha, Advocate.
versus
PK MORGAN INDIA PVT LTD & ORS. ..... Respondents
Through: Mr. Yakesh Anand, Ms. Sonam
Anand and Mr. Akshay Thakur,
Advocates.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 26.03.2021 The hearing has been conducted through hybrid mode (physical and virtual hearing) CM APPL. 12536/2021(Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed-off.
CONT.CAS(C) 307/2021
3. Issue notice.
4. The learned counsel named above accepts notice on behalf of the respondents.
5. Reply be filed in four weeks. Rejoinder, if any, be filed before the next date. Remedial measures, if any, shall be carried out by the Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.03.2021 19:24:34 respondents.
6. List on 12.07.2021.
7. It will be open to the petitioner to approach the Court if remedial measures are not implemented.
NAJMI WAZIRI, J MARCH 26, 2021 RW Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.03.2021 19:24:34