Filing Notarized And Apostilled Copy Of ... vs Aivva Enterprises Private Limited & Ors on 5 December, 2022

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Delhi High Court - Orders

Filing Notarized And Apostilled Copy Of ... vs Aivva Enterprises Private Limited & Ors on 5 December, 2022

Bench: Amit Bansal

$~13
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(COMM) 606/2022 & I.A. 16403/2022(u/S 151 CPC-for release of
       seized goods), I.A. 17064/2022(for condonation of delay of 1 day in
       filing reply to IA 16402/2022), I.A. 17085/2022(for exemption from
       filing notarized and apostilled copy of the Power of Attorney)

       AIWA CO LTD.                                      ..... Plaintiff
                          Through:       Mr. Sumit Wadhwa and Ms. Saloni
                                         Chowdhry, Advocates.

                          versus

       AIVVA ENTERPRISES PRIVATE LIMITED & ORS.
                                               ..... Defendants
                    Through: Mr. S.K. Bansal, Advocate.

       CORAM:
       HON'BLE MR. JUSTICE AMIT BANSAL
                          ORDER

% 05.12.2022 I.A. 17080/2022(for exemption)

1. Subject to the plaintiff filing the original of the documents on which the plaintiff may seek to place reliance, within four weeks from today, exemption is granted for the present.

2. The application is disposed of. I.A. 20036/2022(of the defendant no.1 and 2 for condonation of delay of 30 days in filing WS)

3. For the reasons stated in the application, the application is allowed, and the written statement filed on behalf of the defendants no.1 and 2 is taken on record.

Signature Not Verified Digitally Signed By:AMIT BANSAL

CS(COMM) 606/2022 Page 1 of 218:29:42 Signing Date:05.12.2022

4. The application stands disposed of. I.A. 14162/2022(O-XXXIX R-1& 2 of the CPC) & I.A. 16402/2022(O- XXXIX R-4 of the CPC)

5. Pleadings are complete.

6. Counsel for the plaintiff submits that in terms of the order passed by this Court on 18th October, 2022, the representative of the plaintiff shall visit the premises of the defendant on 7th December, 2022 for the purposes of de- sealing of the goods that were sealed by the Local Commissioner.

7. List these applications for hearing on 14th December, 2022, the date already fixed.

8. Interim orders to continue.

AMIT BANSAL, J.

DECEMBER 5, 2022 at Signature Not Verified Digitally Signed By:AMIT BANSAL CS(COMM) 606/2022 Page 2 of 218:29:42 Signing Date:05.12.2022

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Delhi High Court - Orders