SAHJUN IMPEX TRADING PVT. LTD. Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) Today when the above matters are called out, Ms. Mistry, has stated that she has instructions to appear in the above matter on behalf of the Plaintiff. She undertakes to file her Vakalatnama on behalf of the Plaintiff within a period of two weeks from today. She has further requested that the above matter be stood over for a period of three weeks so as to enable her to take appropriate instructions and to go through the papers and proceedings in the above Suit.

(2.) Acceding to the request made by Ms. Mistry appearing for the Plaintiff, the above matters are kept on board for directions on 7 th July, 2023.

(3.) This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.