M/S Alfa Laval India Pvt Ltd vs M/S Alfa Gea Phe Engineering & Sarvices on 13 August, 2021

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Delhi High Court - Orders

M/S Alfa Laval India Pvt Ltd vs M/S Alfa Gea Phe Engineering & Sarvices on 13 August, 2021

Bench: C. Hari Shankar

                          $~27
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(COMM) 374/2021 & I.A. 10188/2021, I.A. 10189/2021,
                                I.A. 10190/2021

                                M/S ALFA LAVAL INDIA PVT LTD            ..... Plaintiff
                                             Through: Mr. Nitin Khare and Ms.
                                                       Hemlata Rawat, Advs.
                                                    versus

                                M/S ALFA GEA PHE ENGINEERING & SARVICES
                                                                   ..... Defendant
                                                 Through: None
                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR
                                           ORDER

                          %                13.08.2021
                                     (Video-Conferencing)

                          I.A. 10190/2021 in CS(COMM) 374/2021

1. Subject to the plaintiff filing legible copy of any illegible or dim documents on which it may seek to place reliance within four weeks from today, exemption is granted for the present.

2. The application stands disposed of.

CS(COMM) 374/2021

1. Issue summons.

2. Written statement, accompanied by affidavit of admission/denial of documents filed by the plaintiff be filed within a period of four weeks, with advance copy to the learned counsel for the plaintiff, who may file replication thereto, if any, accompanied by Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 374/2021 Page 1 of 2 Signing Date:15.08.2021 19:21:13 affidavit of admission/denial of documents filed by the defendant within two weeks thereof.

3. List before the Joint Registrar (Judicial) for completion of pleadings, admission/denial of documents and marking of exhibits on the documents on 22nd October, 2021.

I.A. 10188/2021 & I.A. 10189/2021 in CS(COMM) 374/2021

1. As the defendant has been selling the impugned product since 2020, I deem it appropriate to issue notice to them before taking up the matter for grant of interim relief.

2. As such, issue notice on these applications, returnable on 29th October, 2021.

3. Response to these applications, if any, be filed within four weeks, with advance copy to learned counsel for the applicant/plaintiff, who may file rejoinder thereto, if any, before the next date of hearing.

4. Dasti notice be served on the defendant through the process server attached to this Court and proof of service along accompanied by a report in that regard be placed on record before the next date of hearing.

C. HARI SHANKAR, J.

AUGUST 13, 2021/dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 374/2021 Page 2 of 2 Signing Date:15.08.2021 19:21:13

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Delhi High Court - Orders