Delhi High Court - Orders
Koninklijke Philips N V & Anr vs Amitkumar Kantilal Jain & Ors on 9 January, 2019
Author: Manmohan
Bench: Manmohan
4
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1170/2016 & I.As. 2685/2017 AND 16768/2018
KONINKLIJKE PHILIPS N V & ANR ..... Plaintiffs
Through: Mr. Pravin Anand, Advocate with
Ms. Vaishali Mittal and Mr. Sidhant
Chamola, Advocates.
versus
AMITKUMAR KANTILAL JAIN & ORS ..... Defendants
Through: Mr. H.P. Singh, Advocate for defendants
No.1 and 2.
Mr. Saurabh Srivastava, advocate with
Mr. Ranjeet Singh Sidhu, Advocate for
defendants No.3, 5, 6, 7, 8 and 9.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 09.01.2019 A perusal of the Process Server's report dated 02nd November, 2018 as well as the tracking report of DHL at pages 61 and 62 of the affidavit of service dated 05th January, 2019 in the Part-5 file reveals that defendants No.10 and 11 have been served.
Since none appears for defendants No.10 and 11, they are proceeded ex parte.
Mr. Pravin Anand, learned counsel for plaintiffs prays for some time to obtain instructions.
List the matter on 15th February, 2019.
MANMOHAN, J JANUARY 09, 2019 js