Delhi High Court - Orders
Ipl Sugars & Allied Industries Ltd vs Shri S.B. Bhad Sole Proprietor M/S. ... on 1 November, 2023
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 717/2019, I.A. 10753/2020, I.A. 13426/2023,
I.A. 14204/2023, I.A. 10753/2020
IPL SUGARS & ALLIED INDUSTRIES LTD.
..... Plaintiff
Through: Appearance not given.
versus
SHRI S.B. BHAD SOLE PROPRIETOR M/S. ENGINEERS
..... Defendant
Through: Mr. Sudeep Dey, Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 01.11.2023
1. Learned counsel for the plaintiff seeks an adjournment on the ground that the learned arguing counsel is indisposed.
2. Renotify on 07.02.2024 for arguments on the application under Order VII Rule 11 CPC and the amendment application.
NEENA BANSAL KRISHNA, J NOVEMBER 1, 2023/va This is a digitally signed order.
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