Delhi High Court - Orders
Sharp Business Systems (India) Private ... vs Union Of India & Ors on 6 September, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~43.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6716/2021
SHARP BUSINESS SYSTEMS
(INDIA) PRIVATE LIMITED ..... Petitioner
Through: Ms. Kavita Jha and Mr. Vishal
Kumar, Advocates
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Vijay Joshi and Mr. Sahaj Garg,
Advocates for R-1.
Mr. Harpreet Singh, Senior Standing Counsel with
Mr. Arunesh Sharma and Ms. Suhani Mathur,
Advocates for R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 06.09.2021 Proceedings have been conducted through video conferencing. Let counter affidavits be filed on behalf of Respondents No. 1 and 2, before the next date of hearing.
Notice could not be issued to Respondents No.3 and 4 for want of process fee.
On Petitioner taking requisite steps, issue fresh notice to Respondents No.3 and 4, through ordinary process, returnable on 16.11.2021.
CHIEF JUSTICE JYOTI SINGH, J SEPTEMBER 06, 2021/'anb' Signature Not Verified Digitally Signed By:AMIT NARAYAN BHARTHUAR Signing Date:10.09.2021 12:44:02