Delhi High Court - Orders
M/S Shirdi Industries Ltd & Ors vs Manoj Vij on 19 January, 2024
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 44/2022 CM APPL. 28204/2022
M/S SHIRDI INDUSTRIES LTD & ORS. ..... Appellants
Through: Mr Amit Kumar Srivastava and
Mr Shubhasis Mahanaty,
Advocates.
Versus
MANOJ VIJ ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 19.01.2024
1. None appears for the respondent.
2. The learned counsel appearing for the appellants submits that the service is not complete.
3. It is seen that the appellants have not taken effective steps for service of the respondent. A final opportunity is granted to the appellants to take effective steps to serve the respondent.
4. Issue fresh notice to the respondent, returnable on 09.08.2024.
5. Notice shall go by speed post. Dasti, in addition.
6. Dasti notice shall be served in person.
7. An affidavit of service be filed at least one week before the next date of hearing.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 00:31:48
8. It is clarified that if no effective steps are taken for service to the respondent, the appeal would be dismissed on the next date of hearing.
VIBHU BAKHRU, J TARA VITASTA GANJU, J JANUARY 19, 2024 RK This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 00:31:48