Delhi High Court - Orders
M/S Integrated Project Logistics ... vs Shri Virender Singh Khati on 10 March, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~123
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 274/2022
M/S INTEGRATED PROJECT LOGISTICS PRIVATE LIMITED
THROUGH MR. MANOJ ROY DIRECTOR ..... Petitioner
Through: Mr. Sanjay Bansal, Advocate.
versus
SHRI VIRENDER SINGH KHATI ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 10.03.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
1. The respondent was to process the petitioner's "TRAN-1 Form"
on or before 30.06.2021 in terms of the order of the Division Bench dated 27.05.2021. There is default in doing so.
2. Issue notice through ordinary process, Speed Post, approved courier, WhatsApp, Signal, SMS, e-mail, dasti, through other viable modes of electronic service, through counsel as well, returnable on 22.09.2022.
NAJMI WAZIRI, J MARCH 10, 2022 RW Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:11.03.2022 18:34:46