Delhi High Court - Orders
Heifer Project International vs Heifer Project India Trust & Anr on 14 December, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 542/2018, I.As. 8255/2004 & 14930/2013
HEIFER PROJECT INTERNATIONAL ..... Plaintiff
Through: Mr. Arjun Gadhoke, Advocate.
versus
HEIFER PROJECT INDIA TRUST & ANR. ..... Defendants
Through: Ms. Nancy Roy, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 14.12.2022
1. As already noted in the order dated 25th March, 2022, Defendant No. 2 - Mr. Pran K. Bhatt, who was a Managing Trustee of Defendant No. 1 - Heifer Project India Trust, is deceased. Ms. Nancy Roy, counsel for Defendants, states she neither has details of legal representatives of the deceased Defendant nor particulars of any other trustee(s) of the Defendant No. 1. Ms. Roy, accordingly, seeks and is granted a discharge from representing the Defendants.
2. In light of the above, Mr. Arjun Gadhoke, counsel for Plaintiff, seeks time to take instruction as to further course of action.
3. Re-notify on 12th April, 2023.
SANJEEV NARULA, J DECEMBER 14, 2022/nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:17.12.2022 15:11:49