Delhi High Court - Orders
Intercontinental Great Brands Llc vs Parle Product Private Limited on 21 December, 2023
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 64/2021
INTERCONTINENTAL GREAT BRANDS LLC .... Plaintiff
Through: Mr. Chander M.Lall, Sr. Adv.
with Ms. Nancy Roy, Ms. Ananya Chug,
Ms. Yashi Agrawal and Mr. Abhinav Bhalla,
Advs.
versus
PARLE PRODUCT PRIVATE LIMITED ..... Defendant
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 21.12.2023 I.A. 25252/2023 (under Order XXXIX Rule 4 of the CPC) and I.A. 25808/2023 (under Section 151 of CPC for stay)
1. Issue notice, returnable on 17 January 2024 for disposal of these applications.
2. Reply, if any, be filed within two weeks with advance copy to learned Counsel for the applicant, who may file rejoinder thereto, if any, before the next date of hearing.
3. The next date already fixed in the matter i.e. 10 January 2024 stands cancelled.
C. HARI SHANKAR, J.
DECEMBER 21, 2023/dsn Click here to check corrigendum, if any This is a digitally signed order.
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