Delhi High Court - Orders
Iifl Securities Ltd vs Sushil Kumar Gupta & Anr on 2 April, 2026
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 53/2015
IIFL SECURITIES LTD .....Appellant
Through: Mr. Mukesh Goel, Advocate
versus
SUSHIL KUMAR GUPTA & ANR .....Respondents
Through: Mr. Vierat K. Anand, Mr. Kuar
Shashank, Ms. Srishty Kaul, Mr.
Harish Nadda, Mr. Viklap Singh and
Ms. Swati Kwatra, Advocates for
respondent no.2.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 02.04.2026
1. Although an affidavit of service has been filed, stating therein, that the respondent no.1 has been served through courier, however, none appears.
2. On the appellant taking requisite steps within a week, issue fresh notice to respondent no.1, through registered post and speed post, returnable on 09.07.2026.
3. At this stage, learned counsel appearing for the respondent no.2, states that the appearance of respondent no.2 has already been dispensed with on 21.11.2017.
MANOJ KUMAR OHRI, J APRIL 2, 2026/rd This is a digitally signed order.
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