Delhi High Court - Orders
Mr Anil Vadera & Anr vs Splendor Landbase Limited on 27 January, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 2005/2025
MR ANIL VADERA & ANR. .....Petitioners
Through: Mr. Aayush Malhotra, Advocate
(M:9711048605)
versus
SPLENDOR LANDBASE LIMITED .....Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 27.01.2026
1. As per office noting, notice to the respondent could not be issued as the Process Fee was returned under objection.
2. Issue fresh notice to the respondent, by all modes.
3. Let reply be filed, within a period of two weeks, from today.
4. Rejoinder thereto, if any, be filed within a period of one week, thereafter.
5. Re-notify on 27th February, 2026.
MINI PUSHKARNA, J JANUARY 27, 2026/au 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 28/01/2026 at 20:37:27