Delhi High Court - Orders
Central Council For Research Of ... vs Hindustan Lever Ltd on 9 March, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed
By:DEVANSHU JOSHI
Signing Date:12.03.2022
06:17:49
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (COMM) 259/2018 & I.A.11211//2014
CENTRAL COUNCIL FOR RESEARCH OF AYURVEDA AND
SIDDHA (CCRAS) AND ANR. ..... Plaintiffs
Through: None.
versus
HINDUSTAN LEVER LTD. ..... Defendant
Through: Mr. Saif Khan and Mr. Shobhit
Agrawal, Advocates.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 09.03.2022
1. This hearing has been done through hybrid mode.
2. This matter has been listed in the category of 'Final Matters for Directions'.
3. None appears for the Plaintiffs. Evidence stands concluded in this matter. The matter is ripe for final arguments.
4. Let the Registry issue an intimation to ld. Counsel for the Plaintiffs about today's order. Ld. Counsel for the Defendants to also inform ld. Counsel for the Plaintiffs about the next date.
5. Parties may file their short synopsis along with issue wise judgments that they wish to rely upon, giving reference to the digital page numbers. The same shall be filed at least one week before the next date, and be exchanged by the parties.
6. Parties are permitted to obtain the electronic copy of the court record from the Registry, upon request, in order to assist the Court on the next date.
7. List on 6th May, 2022.
PRATHIBA M. SINGH, J.
MARCH 9, 2022/dk/ad