Delhi High Court - Orders
Amway India Enterprises Pvt Ltd vs Flipkart Internet Pvt Ltd. & Ors on 21 February, 2019
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 531/2018, I.A. 14402/2018 and 1698/2019
AMWAY INDIA ENTERPRISES PVT LTD. ..... Plaintiff
Through: Ms. Priya Kumar, Mr. Shailabh
Tiwari, Mr. C.D. Mukherkar and Mr.
Tejas Chhabra, Advocates (M:
9716989180).
versus
FLIPKART INTERNET PVT LTD. & ORS. ..... Defendants
Through: Mr. Sudarshan Rajan, Advocate for
D-2 (M: 9650045050).
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 21.02.2019
1. Adjournment is sought by counsel appearing on behalf of the Plaintiff on the ground that Mr. Rajiv Nayar, Ld. Sr. counsel is indisposed. Ld. ASG has also addressed her submissions in CS(OS) 91/2019, CS(OS) 550/2018, CS(OS) 531/2018, CS(OS) 480/2018, CS(OS) 410/2018 and CS(OS) 453/2018.
2. Ld. Counsels appearing for Defendant No.1 - M/s Flipkart Internet Pvt. Ltd. (hereinafter, 'Flipkart') to clarify the following aspects by way of affidavit: -
(1) Whether at the time of dispatch of products by them, specific bar codes, unique to the intermediary, i.e., Flipkart is affixed? (2) Whether any warehousing centres of Flipkart are used by the sellers for the purposes of obtaining GST or other tax registration?
3. Flipkart is permitted to file any additional affidavits or documents to respond to the additional documents filed by the Plaintiff and shown to the Court today.
4. List on 11th and 12th March, 2019.
5. A copy of this order be given dasti under signature of the Court Master.
PRATHIBA M. SINGH, J.
FEBRUARY 21, 2019 MR