Delhi High Court - Orders
Reckitt Benckiser India Private ... vs Mr. Sharad Jagat Pal Shrivastav on 28 January, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 552/2021 & I.A. 14245/2021
RECKITT BENCKISER INDIA PRIVATE LIMITED
..... Plaintiff
Through: Mr. Sumit Wadhwa & Mr.Ryan
Wilson, Advocates
Versus
MR. SHARAD JAGAT PAL SHRIVASTAV ..... Defendant
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 28.01.2022 The hearing has been conducted through video conferencing.
1. Learned counsel for the plaintiff submits that compliance under Order XXXIX Rule 3 CPC was done within the time directed.
2. The report Local Commissioner has also come on record.
3. None has appeared on behalf of defendant.
4. In the interest of justice, adverse orders are deferred today.
5. Renotify on 05.04.2022.
SURESH KUMAR KAIT, J JANUARY 28, 2022 r