Delhi High Court - Orders
Haldiram India Pvt. Ltd vs Berachah Sales Corporation & Ors on 16 March, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 495/2019 & I.As. 12513/2019, 2650/2021, 14468/2022,
14284/2019.
HALDIRAM INDIA PVT. LTD ..... Plaintiff
Through: Mr. Neeraj Grover, Ms. Sunidhi
Gupta, Ms. Ayushi Chandra,
Advocates with Mr. S.K. Mishra,
A.R.
versus
BERACHAH SALES CORPORATION & ORS. ..... Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.03.2023
1. In terms of order dated 09th January, 2023, Plaintiff's counsel had served a copy of said order intimating today's date of hearing to the Defendants by speed post, which has returned with the report that Defendants have left the address. An affidavit to that effect along with the report, is on record.
2. On 29th November, 2022, previous counsel for Defendants was discharged after due information to the Defendants.
3. In view of the above, it appears that the Defendants are not interested to contest the present proceeding and are accordingly proceeded ex-parte.
4. Defendants' written statement is on record. The matter is at the stage Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:17.03.2023 13:27:30 of framing of issues. Since the Defendants have been proceeded ex-parte, counsel for Plaintiff states that he will take instructions as to whether they wish to lead any evidence.
5. Re-notify on 29th May, 2023.
SANJEEV NARULA, J MARCH 16, 2023 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:17.03.2023 13:27:30