Delhi High Court - Orders
United India Insurance Co. Ltd vs Narang Shoes P.Ltd on 3 November, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 559/2007 & CM APPL. 14898/2007
UNITED INDIA INSURANCE CO. LTD. ..... Appellant
Through: None.
versus
NARANG SHOES P.LTD. ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 03.11.2023
1. Fresh default notice to Respondent could not be issued as process fee was not filed.
2. In view of the above, counsel for Appellant, is directed to positively take fresh steps for service of default notice to Respondent, by all permissible modes, including dasti, on the address given in the memo of parties, returnable on 19th February, 2024.
3. An affidavit of service to this effect be filed at least one week before the next date of hearing.
SANJEEV NARULA, J NOVEMBER 3, 2023/d.negi
4. At 12:20 pm, Mr. P. R. Sikka, counsel for Appellant, has marked his appearance and has been informed about the order passed today.
SANJEEV NARULA, J NOVEMBER 3, 2023/d.negi This is a digitally signed order.
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