Delhi High Court - Orders
Lt Foods Limited vs Sri Siva Sai Datta Enterprises on 21 July, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 26/2020 & I.A. No. 731/2020
LT FOODS LIMITED ..... Plaintiff
Through: Mr.R.Abhishek, Adv.
(Mob.No.9810445816)
versus
SRI SIVA SAI DATTA ENTERPRISES ..... Defendant
Through: None
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.07.2022 The learned counsel for the plaintiff submits that the defendant had been served in terms of the order of this Court dated 20.01.2020. He also draws my attention to the office noting dated 25.03.2021 which records that the defendant has been served through ordinary process.
However, vide order of this Court dated 03.08.2021, as this Court had directed fresh summons in the suit and notice on the application to be issued to the defendant, the plaintiff should have complied with the same.
The learned counsel for the plaintiff prays for one more opportunity to serve the defendant.
On the plaintiff taking steps, let fresh summons in the suit and notice on the application be issued to the defendant to be served through speed post and courier, returnable on 9th November, 2022.
NAVIN CHAWLA, J JULY 21, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:25.07.2022 16:26:55