Delhi High Court - Orders
Makemy Trip (India) Private Limited vs Pravasi Guide Private Limited And Ors on 5 February, 2019
Author: Manmohan
Bench: Manmohan
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 7/2019 & I.A.No.200/2019
MAKEMY TRIP (INDIA) PRIVATE LIMITED ..... Plaintiff
Through Mr.Mohit Goel with Mr.Siddhant
Goel and Ms.Mahima, Advocates.
versus
PRAVASI GUIDE PRIVATE LIMITED AND ORS. ..... Defendants
Through None
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 05.02.2019 Though learned counsel for the plaintiff states that an affidavit of service has been filed yesterday, yet the same is not on record.
The office report states that the service report is still awaited. Consequently, issue fresh summons in the suit and notice on the application to the defendants by all modes of service including dasti, returnable for 19th March, 2019.
The summons and notice to the defendants shall indicate that a written statement to the plaint and a reply to the application under Order XXXIX Rules 1 and 2 CPC be positively filed within three weeks of the receipt of the summons and notice. Liberty is given to the plaintiff to file a replication/rejoinder within one week of the receipt of the advance copy of the written statement and reply. It is made clear that no adjournment would be granted on the next date of hearing and the interim application would be taken up for hearing and disposal on the said date.
MANMOHAN, J FEBRUARY 05, 2019 KA