Delhi High Court - Orders
Marico Limited vs Narico Agrovet Private Limited & Anr on 13 December, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~8(Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 717/2021 & I.A. 17572/2021, I.A. 11822/2022, I.A.
20070/2022, I.A. 11822/2022
MARICO LIMITED ..... Plaintiff
Through: Ms. Anuradha Salhotra, Mr. Sumit
Wadhwa and Ms. Sharika Vijh, Advs.
versus
NARICO AGROVET PRIVATE LIMITED & ANR.
..... Defendant
Through: Mr. Abhishek Yadav , Adv. for D1
Mr. Rohan Ahuja and Ms. Shruttina, Advs. for
D2
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 13.12.2022
1. By order dated 27th October 2022, Mr. Sameer Yadav was directed to be present in the court, as he was found prima facie guilty of having violated the interlocutory orders passed in these proceedings.
2. Today, Mr. Abhishek Yadav, learned Counsel for Mr. Sameer Yadav submits that Mr. Sameer Yadav is present through VC.
3. This is completely impermissible. Mr. Sameer Yadav's presence has not been called for ensuring his formal presence, or as a witness. He has been called because he has been found prima facie guilty of violating the order passed by the Court.
Signature Not Verified Digitally Signed By:KAMLA RAWAT CS(COMM) 717/2021 Page 1 of 2 Signing Date:13.12.2022 16:22:554. Appearing through video conferencing in such a situation shows utter disrespect to the Court and is ex facie contumacious in nature.
5. Prima facie, a case is made out for issuing bailable warrants to secure Mr. Yadav's presence.
6. However, taking a lenient view, list this matter on 14 th December 2022. Mr. Sameer Yadav is directed to be physically present in the Court on 14th December 2022 failing which the Court shall be constrained to secure his presence by cohesive measures.
C.HARI SHANKAR, J DECEMBER 13, 2022/AR Signature Not Verified Digitally Signed By:KAMLA RAWAT CS(COMM) 717/2021 Page 2 of 2 Signing Date:13.12.2022 16:22:55