Delhi High Court - Orders
Sanvik Engineers India Pvt Ltd vs Devyani International Ltd on 22 February, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 235/2024
SANVIK ENGINEERS INDIA PVT LTD ..... Petitioner
Through: Mr. Zubin M. John, Advocate.
versus
DEVYANI INTERNATIONAL LTD ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 22.02.2024 I.A. 4172/2024 Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. Application stands disposed of.
ARB.P. 235/2024Issue notice.
Upon the petitioner taking requisite steps, let notice be sent to the respondent by all permissible modes, returnable for the next date.
Let the notice indicate the reply to the petition be filed within 03 weeks of service; rejoinder thereto, if any, be filed within 02 weeks thereafter; with copies to the opposing counsel.
Re-notify on 06th May 2024.
ANUP JAIRAM BHAMBHANI, J FEBRUARY 22, 2024/ak 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 27/02/2024 at 21:18:59