Delhi High Court - Orders
Bharat Chugh vs M C Agrawal Huf on 18 November, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(T) 2/2021, I.A. 15048/2021 (Section 151 CPC) and
I.A. 15049/2021 (Section 151 CPC for stay)
BHARAT CHUGH ..... Petitioner
Through Mr. Ravjyot Singh, Adv.
versus
M C AGRAWAL HUF ..... Respondent
Through
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 18.11.2021 (Video conferencing)
1. Issue notice, returnable on 23rd November, 2021. Let notice be served additionally on the respondent dasti through the Process Server of this Court.
2. The Process Server attached to the Court is directed to ensure that the dasti service is attempted to be effected as early as possible and not later than 22nd November, 2021. Proof of service be placed on record before the next date of hearing.
C.HARI SHANKAR, J NOVEMBER 18, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:21.11.2021 17:54:07