Delhi High Court - Orders
Adisri Business Services Pvt Ltd vs Footprints Childcare Pvt Ltd & Anr on 6 November, 2023
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 897/2023
ADISRI BUSINESS SERVICES PVT LTD..... Petitioner
Through: Mr. Ramit Malhotra, Adv.
(through VC)
versus
FOOTPRINTS CHILDCARE PVT LTD & ANR.
..... Respondents
Through: Mr. Varnik, Adv. through
VC
CORAM:
JOINT REGISTRAR (JUDICIAL) MS. SHUCHI
LALER (DHJS)
ORDER
% 06.11.2023
1. As per office note, e-stamp duty along with its hard copy has been filed.
2. As the stamp duty has been deposited and endorsement is made on the original Indicative term Sheet dated 18.07.2022 that now the instrument is duly stamped and the proper duty i.e. Rs. 50/- and penalty i.e. Rs. 500/- have been levied in respect thereof and the name and residence of the plaintiff who has paid the stamp duty has also been mentioned.
2. To ensure the compliance of para 8 (ii) of order dated 26.09.2023, the plaintiff is directed to file a certified 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 10/11/2023 at 21:51:17 copy of the original instrument within six weeks from today.
3. Re-notify the matter for compliance of order dated 26.09.2023 of the Hon'ble Court on 18.01.2024.
SHUCHI LALER (DHJS), JOINT REGISTRAR (JUDICIAL NOVEMBER 6, 2023/cd 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 10/11/2023 at 21:51:17