Delhi High Court - Orders
From Filing Notarized And Apostilled ... vs Aivva Enterprises Private Limited & Ors on 16 December, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~22 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 606/2022 & I.A. 16403/2022 (u/S 151 CPC-for release of seized goods), I.A. 17064/2022 (for condonation of delay of 1 day in filing reply to I.A. 16402/2022), I.A. 17085/2022 (for exemption from filing notarized and apostilled copy of the Power of Attorney) AIWA CO LTD. ..... Plaintiff Through: Ms.Anuradha Salhotra, Mr.Sumit Wadhwa and Ms.Saloni Chowdhry, Advocates. versus AIVVA ENTERPRISES PRIVATE LIMITED & ORS. ..... Defendants Through: Mr.S. K. Bansal and Mr.Pankaj Kumar, Advocates. CORAM: HON'BLE MR. JUSTICE AMIT BANSAL ORDER
% 16.12.2022 I.A. 14162/2022 (O-XXXIX R-1 & 2 of the CPC) & I.A. 16402/2022 (O- XXXIX R-4 of the CPC)
1. Arguments heard.
2. Judgment reserved.
AMIT BANSAL, J DECEMBER 16, 2022 sr Signature Not Verified Digitally Signed By:AMIT BANSAL Signing Date:16.12.2022 18:24:50