Delhi High Court - Orders
The Indian Hotels Company Limited vs Manoj on 5 September, 2023
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 683/2022
THE INDIAN HOTELS COMPANY LIMITED
..... Plaintiff
Through: Mr. Achuthan Sreekumar,
Mr. Rohil bansal and
Mr. Apoorv Prasad R,
Advocates (9079965359)
versus
MANOJ ..... Defendant
Through: None
CORAM:
SIDHARTH MATHUR (DHJS), JOINT REGISTRAR
(JUDICIAL)
ORDER
% 05.09.2023 The service-affidavit filed vide diary no. 1554101/23 shows that the defendant was served via publications on 21.08.2023 in the newspapers "Times of India" and "Navbharat Times". The defendant may now file the written statement in due course, whereafter the replication be filed.
List the matter for completion of pleadings on 21.11.2023.
I.A.No.16190/22 (under Order XXXIX Rule 1 & 2 CPC) The defendant may file the reply in due course, whereafter the rejoinder be filed.
I.A.No. 16191/22 (u/o XXVI Rule 4, 9 & 10 and order XXXIX Rule 7 read with Section 151 CPC) At request on behalf of the plaintiff the application is disposed and infructuous at this stage.
SIDHARTH MATHUR (DHJS) JOINT REGISTRAR (JUDICIAL) SEPTEMBER 5, 2023/PU 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 16/09/2023 at 16:59:42