Delhi High Court - Orders
M/S A V Industries vs M/S Neo Neon Electrical Pvt Ltd on 1 September, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 2/2021 & CM APPL. 5873/2021
M/S A V INDUSTRIES ......APPELLANT
Through: Mr Deepak Bashta, Adv.
versus
M/S NEO NEON ELECTRICAL PVT LTD ......RESPONDENT
Through: None.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE TARA VITASTA GANJU
ORDER
% 01.09.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. There is no representation on behalf of the respondent.
2. Mr Deepak Bashta, who appears for the appellant, informs us that a copy of the reply has been served on him.
3. Adverse orders qua the respondent, are deferred.
4. In the meanwhile, counsel for the respondent will ensure that the reply filed is placed on record.
5. List the matter on 13.02.2023.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J SEPTEMBER 1, 2022/pmc RFA(COMM) 2/2021 1/2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:07.09.2022 19:58:50
6. At this stage, Mr Rajesh Bagga has entered appearance on behalf of the respondent. Mr Bagga has been apprised of the order passed today.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J SEPTEMBER 1, 2022/pmc Click here to check corrigendum, if any RFA(COMM) 2/2021 2/2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:07.09.2022 19:58:50