Delhi High Court - Orders
Zhuhai Hansen Technology Co Ltd vs Aksh Optifibre Limited And Ors on 22 May, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 628/2022
ZHUHAI HANSEN TECHNOLOGY CO LTD ..... Plaintiff
Through: Ms. Gurmeet Bindra and Ms.
Manisha Singh, Advs.
versus
AKSH OPTIFIBRE LIMITED AND ORS ..... Defendants
Through:
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 22.05.2023 I.A. No. 14803/2022 (delay) The present application is filed for condonation of delay in re-filing the suit.
For the reasons stated in the application, the delay in re-filing the suit is condoned. The application stands disposed of. CS(COMM) 628/2022
1. Learned counsel for the plaintiff submits that the relevant Apostille Certificate has been filed in terms of the directions contained in the order dated 15.03.2023.
2. The present suit has been filed as a summary suit under Order 37 of Code of Civil Procedure, 1908.
3. Let the plaint be registered as a suit.
4. Issue summons for appearance of the defendants under Order 37 of Code of Civil Procedure, 1908, on prescribed proforma through all 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 24/09/2023 at 21:38:45 permissible modes.
5. List before the concerned Joint Registrar (Judicial) on 19.07.2023.
SACHIN DATTA, J MAY 22, 2023/ssc 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 24/09/2023 at 21:38:45