Delhi High Court - Orders
Reliance Industries Limited & Anr vs Olx India B. V. & Anr on 1 August, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 144/2020 & I.A.4056/2020, 4700/2020
RELIANCE INDUSTRIES LIMITED & ANR
..... Plaintiffs
Through: Mr.Pravin Anand, Ms.Vaishali Mittal
and Mr.Siddhant Chamola, Advs
versus
OLX INDIA B. V. & ANR
..... Defendants
Through: Ms.Shwetashree Majuumdar,
Mr.Prithvi Singh and Mr.Rohan
Krishna Seth, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 01.08.2022 The learned counsel for the plaintiffs has drawn my attention to the order dated 20.07.2022 passed by the Co-ordinate Bench of this Court, that is, by Hon'ble Ms.Justice Prathiba M.Singh in CS(COMM) 475/2022, titled Fashnear Technologies Private Limited v. Meesho Online Shopping Pvt. Ltd. & Anr., to submit that the Court has directed the listing of inter-alia the present suit before the aforementioned Bench on 03.08.2022.
The learned counsel for the defendant submits that the issue highlighted by the Court in its order dated 20.07.2022 is neither applicable nor relevant to the present suit. She submits that this suit has been wrongly mentioned in the list of the suits recorded in that order to be transferred.
In my view, this aspect can be raised before the Co-ordinate Bench when the suit is listed before it on 03.08.2022.
Subject to the orders of Hon'ble the Judge-in-Charge (Original Side), Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:02.08.2022 18:05:30 list the present matter before Hon'ble Ms.Justice Prathiba M.Singh on 3rd August, 2022.
NAVIN CHAWLA, J AUGUST 1, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:02.08.2022 18:05:30