Delhi High Court - Orders
Sunil Kumar Srivastava vs Essel Infra Projects & Anr on 16 December, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~ 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1196/2021 & I.A. 16353/20211, I.A. 16354/2021
SUNIL KUMAR SRIVASTAVA ..... Petitioner
Through Mr. Mayank Rustagi, Adv.
versus
ESSEL INFRA PROJECTS & ANR. ..... Respondents
Through
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 16.12.2021 I.A. 16354/2021 in ARB.P. 1196/2021
1. Exemption allowed subject to all just exceptions.
2. The application stands disposed of.
ARB.P. 1196/2021 & I.A. 16353/2021
3. Issue notice, returnable on 10th March, 2022.
4. Notice be served through all modes including dasti qua Respondent 1 through the process server of this Court. Affidavit of service, along with proof thereof, be placed on record before the next date of hearing.
5. Counter affidavit, if any, be filed within four weeks with advance copy to learned counsel for the petitioner who may file rejoinder thereto, if any, before the next date of hearing.
C. HARI SHANKAR, J DECEMBER 16, 2021/dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:22.12.2021 12:13:33