Himachal Pradesh High Court
M/S Dabur India Ltd. vs . Emami Limited & Ors. on 10 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
M/s Dabur India Ltd. vs. Emami Limited & ors.
.
C.S No. 121 of 2021 a/w COPC No. 463 of 2021 Civil Suit No.121 of 2021 10.03.2022 Present: Mr. Vinay Kuthiala, Sr. Advocate along with Mr. Diwan Singh, Advocate and Mr. Ajay Vaidya, Advocate, for the plaintiff.
Mr. Bipin C. Negi, Sr. Advocate, along with Ms. Shradha Karol, Advocate, for the defendant.
COPC No.463 of 2021 Mr. Vinay Kuthiala, Sr. Advocate along with Mr. Diwan Singh, Advocate and Mr. Ajay Vaidya, Advocate, Advocate, for the petitioner.
Mr. Bipin C. Negi, Sr. Advocate, along with Ms. Shradha Karol, Advocate, for respondent No.1.
Notice not issued to respondents No.2 to 20.
Civil Suit No.121 of 2021Three weeks further time, as prayed is granted to file replication.
List on 07.04.2022 OMP No.504 of 2021in C.S No.121 of 2021 Reply stands filed. Rejoinder thereto, as prayed be filed within three weeks.
OMP No.22 of 2022in C.S No.121 of 2021 Reply, as prayed, be filed within three weeks.
List for consideration on the date already fixed in main suit.
::: Downloaded on - 14/03/2022 20:11:06 :::CISOMP No.23 of 2022in C.S No.121 of 2021 Applicant/plaintiff is exempted from filing true .
translation of Annexures which are in hindi subject to filing of the same within seven days, as and when directed to do so.
It is clarified that it would be necessary to file legible and readable copies of those documents, which are not legible or readable well before next date of hearing, failing which those documents shall not be taken into consideration.
Application stands disposed.
CMP No.15485 of 2021 in COPC No.463 of 2021 Replies, as prayed be filed within one week.
Rejoinder, thereto within two weeks, thereafter.
CMP No.718 of 2022 in COPC No.463 of 2021 Reply within three weeks.
List alongwith main petition on next date of hearing.
COPC No.463 of 2021Supplementary reply/ affidavit on behalf of respondent No.1 stands filed. Rejoinder/counter thereto, as prayed be filed within three weeks.
List alongwith Civil Suit No.121 of 2021 on next date of hearing.
(Vivek Singh Thakur) Judge March 10, 2022 (veena) ::: Downloaded on - 14/03/2022 20:11:06 :::CIS