Delhi High Court - Orders
Dori Lal Yadav vs The Container Corporation Of India Ltd. ... on 13 December, 2023
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4491/2014 & CM APPL. 39873/2018
DORI LAL YADAV ..... Petitioner
Through: Mr. Karanjot Singh Mainee and Mr.
Sahil Chopra, Advocates.
versus
THE CONTAINER CORPORATION OF INDIA LTD. AND ANR
..... Respondents
Through: Mr. B.S. Rana, Advocate for R1 and
R2.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 13.12.2023 Learned counsel appearing for respondents Nos. 1 and 2 submits that respondent No. 3 is yet to be served.
Learned counsel appearing for the petitioner requests another opportunity to serve respondent No. 3, including by dasti service.
Accordingly, upon the petitioner taking fresh steps, let notice be sent to respondent No. 3 by all permissible modes, including dasti, returnable for the next date.
Let the notice indicate that counter-affidavit be filed within 06 weeks; rejoinder thereto, if any, be filed within 04 weeks thereafter; with copies to the opposing counsel.
Re-notify on 26th April 2024.
ANUP JAIRAM BHAMBHANI, J DECEMBER 13, 2023/uj 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 19/12/2023 at 22:56:40