Delhi High Court - Orders
Mankind Pharma Ltd. 208, Okhla ... vs Kuldeep Singh,3/954, Sctor-H, ... on 6 October, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 163/2022
MANKIND PHARMA LTD. 208, OKHLA INDUSTRIAL ESTATE,
PHASE-III, NEW DELHI
..... Petitioner
Through: Mr.Hemant Daswani, Adv.
versus
KULDEEP SINGH,3/954, SCTOR-H, JANKIPURAM, LUCKNOW,
UP
..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 06.10.2022 Issue notice to the respondent, to be served through all modes, including electronically, returnable on 13th December, 2022 before the learned Joint Registrar (Judicial).
Reply be filed within a period of four weeks on receipt of notice. Rejoinder thereto be filed within a period of three weeks thereafter.
NAVIN CHAWLA, J OCTOBER 6, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:07.10.2022 03:31:06