Delhi High Court - Orders
Reckitt Benckiser (India )Private ... vs Sauss Home Products Private Limited & ... on 3 October, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~27 to 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 220/2023, I.A. 19201/2023 & I.A.
19202/2023
RECKITT BENCKISER (INDIA )PRIVATE LIMITED
..... Petitioner
Through: Mr. CM Lall, Sr. Adv. with Mr.
Nikhil Sharma and Ms. Vanshika Arora,
Advs.
versus
SAUSS HOME PRODUCTS PRIVATE LIMITED & ANR.
..... Respondents
Through: Mr. Gagan Gupta and Mr. MK
Arora, Advs.
+ C.O. (COMM.IPD-TM) 221/2023, I.A. 19203/2023 & I.A.
19204/2023
RECKITT BENCKISER( INDIA) PRIVATE LIMITED
..... Petitioner
Through: Mr. CM Lall, Sr. Adv. with Mr.
Nikhil Sharma and Ms. Vanshika Arora,
Advs.
versus
SAUSS HOME PRODUCTS PRIVATE LIMITED & ANR.
..... Respondents
Through: Mr. Gagan Gupta and Mr. MK
Arora, Advs.
+ C.O. (COMM.IPD-TM) 222/2023, I.A. 19205/2023 & I.A.
19206/2023
RECKITT BENCKISER ( INDIA )PRIVATE LIMITED
..... Petitioner
C.O. (COMM.IPD-TM) 220/2023 and other connected matters Page 1 of 3
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 04/10/2023 at 22:16:24
Through: Mr. CM Lall, Sr. Adv. with Mr.
Nikhil Sharma and Ms. Vanshika Arora,
Advs.
versus
SAUSS HOME PRODUCTS PRIVATE LIMITED & ANR.
..... Respondents
Through: Mr. Gagan Gupta and Mr. MK
Arora, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 03.10.2023 I.A. 19202/2023, I.A. 19204/2023 & I.A. 19206/2023 [Exemption]
1. Exemption allowed, subject to all just exceptions.
I.A. 19201/2023, I.A. 19203/2023 & I.A. 19205/2023 [filing CD/Pen Drive]
2. These are applications for permission to place certain pen drives. They are allowed subject to copy of the pen drives been provided to learned Counsel for the respondents.
C.O. (COMM.IPD-TM) 220/2023, C.O. (COMM.IPD-TM) 221/2023 & C.O. (COMM.IPD-TM) 222/2023
3. Issue notice, returnable on 18 January 2024. Notice is accepted by Mr. Gagan Gupta for Respondent 1 and by Mr. Mishra for Respondent 2.
4. Reply, if any, be filed within four weeks with advance copy to C.O. (COMM.IPD-TM) 220/2023 and other connected matters Page 2 of 3 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 04/10/2023 at 22:16:24 learned Counsel for the petitioner who may file rejoinder thereto within four weeks thereof.
C.HARI SHANKAR, J OCTOBER 3, 2023 ar C.O. (COMM.IPD-TM) 220/2023 and other connected matters Page 3 of 3 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 04/10/2023 at 22:16:25