Delhi High Court - Orders
Modicare Limited vs Maa Adishakti Multi Trade Enterprises & ... on 5 September, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 532/2019 & I.A. 13298/2019
MODICARE LIMITED ..... Plaintiff
Through: Ms.Pooja Dodd, Adv.
versus
MAA ADISHAKTI MULTI TRADE ENTERPRISES & ORS.
..... Defendants
Through: None
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 05.09.2022 None has been appearing for the defendants. Their right to file the written statements has also been closed vide orders passed by the learned Joint Registrar (Judicial) on 08.04.2021 (for defendant nos.1 and 2) and 03.06.2022 (for defendant nos.3 and 4). They are accordingly proceeded ex- parte.
The plaintiff shall file an affidavit of its evidence within a period of four weeks from today.
List before the learned Joint Registrar (Judicial) for further proceedings on 20th January, 2023.
NAVIN CHAWLA, J SEPTEMBER 5, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:07.09.2022 18:21:31