Delhi High Court - Orders
M/S Stup Consultants Pvt Ltd vs Micro And Small Enterprises ... on 21 September, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13653/2022 & CM APPL. 41625/2022(Stay)
M/S STUP CONSULTANTS PVT LTD ..... Petitioner
Through: Mr. Abhinav Sharma and Mr.
Himanshu Kaushal, Advs.
versus
MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL
(MSEFC) & ORS. ..... Respondents
Through: Mr. Avishkar Singhvi, Mr. Naved
Ahmed and Mr. Vivek Kumar, Advs.
for R-1.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 21.09.2022 CM APPL. 41626/2022 & CM APPL. 41627/2022 (for exemption) Allowed, subject to all just exceptions. The applications shall stand disposed of. W.P.(C) 13653/2022 Although respondent No.2 is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called. Consequently, let learned counsel for the petitioner take steps for service on the said respondent through all permissible modes including via approved courier service.
Let the matter be called again on 15.11.2022. CM APPL. 41625/2022 (Stay) Presently and in the absence of the second respondent, the Court is Signature Not Verified Digitally Signed By:NEHA Signing Date:22.09.2022 18:33:04 unable to ascertain the correctness of the assertion made that the settlement duly concludes all disputes.
In that view of the matter, the prayer for grant of ex-parte relief is refused.
YASHWANT VARMA, J.
SEPTEMBER 21, 2022/bh Signature Not Verified Digitally Signed By:NEHA Signing Date:22.09.2022 18:33:04