Delhi High Court - Orders
Servotech Electricals Pvt Ltd vs Logix Infrastructure Pvt Ltd on 17 August, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 733/2020 & I.A. 11698/2020
SERVOTECH ELECTRICALS PVT LTD ..... Petitioner
Through: Mr. Rakesh Kumar with Mr. Kshiti
Singh and Mr. Manish Kumar,
Advocates.
versus
LOGIX INFRASTRUCTURE PVT LTD ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 17.08.2022 Although the office reports indicate that the petitioner has been remiss in processing the service of notice upon the respondent, learned counsel for the petitioner urges that he be given a last opportunity to serve the respondent dasti.
By way of abundant accommodation, issue fresh notice on the petition, returnable 30th August 2022.
Upon the petitioner taking requisite steps, let notice be sent to the respondent, by all permissible modes, including dasti, for the returnable date.
It is made clear that if requisite steps are not taken and an affidavit of service is not filed, the court will be constrained to dismiss the petition.
Re-notify on 30th August 2022.
ANUP JAIRAM BHAMBHANI, J AUGUST 17, 2022/ds Signature Not Verified Digitally Signed By:NEERAJ Signing Date:20.08.2022 14:58:07