Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

M2K Entertaninment Pvt Ltd Anr & Anr vs North Delhi Metro Mall Pvt Ltd & Anr on 10 November, 2023

Author: Sachin Datta

Bench: Sachin Datta

                                    $~24
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           O.M.P.(I) (COMM.) 342/2023
                                                M2K ENTERTANINMENT PVT LTD ANR & ANR...... Petitioner
                                                             Through: Mr. Sanjeev Sindhwani, Sr. Adv.
                                                                        along with Mr. Amit, Mr. Saurabh
                                                                        Kumar and Mr. Gaurav Sindhwani,
                                                                        Advs.
                                                             versus
                                                NORTH DELHI METRO MALL PVT LTD & ANR..... Respondents
                                                             Through: Mr. Amit Sibal, Sr. Adv. along with
                                                                        Mr. Vikas Mehta, Mr. Shakil Ahmed,
                                                                        Mr. Hardeep Sachdeva, Mr. Abhishek
                                                                        Awasthi, Mr. Kamal Shankar, Mr.
                                                                        Abhay Udai Singh and Mr. Arjun
                                                                        Narang, Advs. for R1.
                                                                        Mr. Akhil Sachar, Adv. for R2.
                                                CORAM:
                                                HON'BLE MR. JUSTICE SACHIN DATTA
                                                             ORDER

% 10.11.2023 IA No. 21524/2023(Exemption)

1. Exemption allowed subject to just exceptions.

2. Application stands disposed of.

IA No. 21523/2023(under Order XXXIX Rule 3 & 4)

3. Reply is stated to have been filed on behalf of the petitioners, however the same is not on record. Let the same be placed on record before the next date of hearing.

4. The Respondents are at liberty to file a rejoinder thereto before the next date of hearing.

O.M.P.(I) (COMM.) 342/2023 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 11/11/2023 at 10:26:42

5. Respondents are at liberty to file reply within a period of 2 weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.

6. List on 28.11.2023 at 12.30 PM.

7. Subsisting interim order/s to continue.

SACHIN DATTA, J NOVEMBER 10, 2023/AT 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 11/11/2023 at 10:26:42