Delhi High Court - Orders
Web Overseas Limited vs Universal Industrial Plants ... on 7 September, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 8/2021
WEB OVERSEAS LIMITED ..... Appellant
Through: Mr. Vivek Kohli, Sr. Adv. with Mr.
Akash Yadav, Adv.
Versus
UNIVERSAL INDUSTRIAL PLANTS MANUFACTURING COMPANY
PRIVATE LIMITED ..... Respondent
Through: Mr. Ranjeev Kumar & Mr. Anshul
Goel, Advs.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 07.09.2022 CM No.26287/2020
1. This application has already been disposed of by an order dated 08.08.2022.
2. The same be not shown in the cause list. FAO (COMM) 8/2021
3. Notice could not be issued for want of process fee.
4. Nonetheless, the learned counsel for the respondent appears. He states that he has not received the copy of the paper book.
5. The learned counsel for the appellant is directed to provide the same to the learned counsel for the respondent during the course of the day.
6. Reply, if any, be filed within a period of one week from today.
7. Rejoinder, if any, thereto be filed within a period of one week thereafter.
8. List on 15.11.2022.
VIBHU BAKHRU, J AMIT MAHAJAN, J SEPTEMBER 7, 2022/"gsr"
Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:08.09.2022