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Glaxo Group Limited vs Anglo-French Drugs And Industries Ltd. ... on 30 July, 2020

Author: Mukta Gupta

Bench: Mukta Gupta

$~5
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 329/2019
      GLAXO GROUP LIMITED                              ..... Plaintiff
              Represented by:         Ms. Eva Bishwal, Ms. Tanya Verma,
                                      Advocates.

                         versus

      ANGLO-FRENCH DRUGS AND INDUSTRIES
      LTD. & ANR.                               ..... Defendant
               Represented by: Mr. Varun Mudgal, Adv. for D-1.

      CORAM:
      HON'BLE MS. JUSTICE MUKTA GUPTA
                         ORDER

% 30.07.2020 The hearing has been conducted through Video Conferencing. I.A. 6256/2020 (exemption from filing notarised affidavits)

1. At this stage the plaintiff/ applicant is exempted from filing the affidavit in support of the applications. The same be filed within one week of the resumption of the normal Court functioning.

2. Application is disposed of.

I.A. 6255/2020 (under Order XIIIA Rule 2 CPC-by plaintiff)

1. By this application the plaintiff seeks summary judgment.

2. Notice. Learned counsel for the defendant No.1 accepts notice. He states that he has been engaged recently and he would file his vakalatnama.

3. Issue notice to defendant No.2 on the plaintiff taking steps through e- mail/SMS/Whatsapp returnable before Court on 9th October, 2020.

4. Reply affidavit to the application be filed within four weeks.

Rejoinder affidavit in three weeks thereafter.

5. List the application for hearing on 9th October, 2020.

6. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

JULY 30, 2020 'ga' CS(COMM) 329/2019 Page 2 of 2