Delhi High Court - Orders
Genius Electrical And Electronics Pvt. ... vs Servotech Power System Pvt. Ltd on 20 May, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 306/2025
GENIUS ELECTRICAL AND ELECTRONICS PVT. LTD.
.....APPELLANT
Through: Mr. Parth Mahajan, Advocate
versus
SERVOTECH POWER SYSTEM PVT. LTD.
.....RESPONDENT
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 20.05.2025 CM APPL. 31014/2025 (Exemption) Allowed, subject to all just exceptions. RFA(COMM) 306/2025, CM APPL. 31015/2025, CM APPL. 31016/2025
1. The present Appeal is directed against the Judgment/Order dated 08.09.2022 as well as Order dated 07.04.2025 in CS (COMM.) 295/2022 passed by District Judge (Commercial Court)-01, North District, Rohini Court, New Delhi by which the Plaint of the Appellant was rejected under Order VII Rule 11(c) of CPC for non-payment of Court Fee.
2. It is stated by the learned Counsel for the Appellant that on 08.09.2022, learned Counsel for the Appellant was not present in Court for making submissions.
3. Issue notice.
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 23/06/2025 at 15:40:35
4. On taking steps, let notice be issued to the Respondent through all permissible modes, including dasti.
5. List on 19.08.2025.
6. It is made clear that the Appeal shall be decided finally on the next date of hearing.
SUBRAMONIUM PRASAD, J HARISH VAIDYANATHAN SHANKAR, J MAY 20, 2025 RJ 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 23/06/2025 at 15:40:35