Delhi High Court - Orders
Akhilesh Kumar Verma vs Maruti Suzuki India Ltd on 21 September, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~131
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 785/2023
AKHILESH KUMAR VERMA
..... Appellant
Through: Petitioner-in-person
versus
MARUTI SUZUKI INDIA LTD
..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 21.09.2023 CM APPL. 49263/2023 & CM APPL. 49264/2023-EX.
Allowed subject to all just exceptions The applications stand disposed of.
RFA 785/20231. This is an appeal seeking to challenge the judgment and decree dated 26.04.2023 passed by the learned ADJ-02, Patiala House Courts, New Delhi in Suit No. 55906/2016 titled as "Akhilesh Kumar Verma vs. Maruti Udyog Ltd.", wherein the suit filed by the appellant was dismissed by the learned ADJ.
2. For the reasons stated in the appeal, issue notice to the respondent on the appellant taking steps within 2 weeks from today.
3. The notice is returnable on 12.01.2024 before the concerned Joint Registrar.
4. List before the Court on 15.03.2024.
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 27/09/2023 at 21:00:53
5. Since the respondent Nos. 3, 4 and 6 were ex parte before the learned Trial Court, for the time being, no steps need to be taken for their service.
JASMEET SINGH, J SEPTEMBER 21, 2023 / (MS) 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 27/09/2023 at 21:00:53