Delhi Public School Society vs Delhi Public International School & Ors on 13 July, 2021

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Delhi High Court - Orders

Delhi Public School Society vs Delhi Public International School & Ors on 13 July, 2021

Bench: Sanjeev Narula

$~14
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(COMM) 322/2021, I.A. 8153/2021, I.A. 8154/2021, I.A.
       8155/2021 & I.A. 8156/2021

       DELHI PUBLIC SCHOOL SOCIETY                                 ..... Plaintiff
                           Through:      Mr. Puneet Mittal Senior Advocate
                                         with Mr. Rupendra Pratap Singh and
                                         Ms. Vasudha Bajaj, Advocates.

                           versus

       DELHI PUBLIC INTERNATIONAL SCHOOL & ORS.
                                             ..... Defendants
                     Through: None.

       CORAM:
       HON'BLE MR. JUSTICE SANJEEV NARULA
               ORDER

%              13.07.2021

[VIA VIDEO CONFERENCING]
CS(COMM) 322/2021
1.     Let the plaint be registered as a suit.

2. Upon filing of process fee, issue summons to the Defendants by all permissible modes. Summons shall state that the written statement shall be filed by the Defendants within 30 days from the date of receipt of summons. Along with the written statement, the Defendants shall also file an affidavit of admission/denial of the documents of the Plaintiff, without which the written statement shall not be taken on record.

3. Liberty is given to the Plaintiff to file a replication within 15 days of the receipt of the written statement. Along with the replication, if any, filed by the Plaintiff, an affidavit of admission/denial of documents of the Defendants, be filed by the Plaintiff, without which the replication shall not be taken on record. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the timelines.

4. List before the Joint Registrar for marking of exhibits on 20th September, 2021. It is made clear that any party unjustifiably denying documents would be liable to be burdened with costs.

5. List before the Court thereafter for framing of issues thereafter.

I.A. 8152/2021 (u/S 135(2) of the Trade Marks Act, 1999 r/w Order 39 Rules 1 & 2 and Section 151 of the Code of Civil Procedure)

6. Issue notice to the Defendants by all permissible modes, upon filing of process fee by the Plaintiff.

7. List before the Court on 17th August, 2021.

SANJEEV NARULA, J JULY 13, 2021 nd

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Delhi High Court - Orders