Delhi High Court - Orders
Nehm Of India vs Nehm India on 17 December, 2025
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 898/2025 & I.A. 20996/2025
NEHM OF INDIA .....Plaintiff
Through: Mr. Kaveesh Nair, Ms. Stuti Karwal
and Mr. Utsav Saxena, Advocates.
versus
NEHM INDIA .....Defendant
Through: None.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 17.12.2025
1. The learned Counsel for the Plaintiff submits that the pleadings are yet to be completed in this matter.
2. Accordingly, list before the learned Joint Registrar for completion of pleadings, Admission / Denial of documents and marking of exhibits on 16.04.2026, the date already fixed.
3. In the meanwhile, the Plaintiff is directed to file an Affidavit of Compliance under Order XXXIX Rule 3 of the Code of Civil Procedure, 1908 within a period of two weeks.
4. Interim order(s), if any, to continue.
TEJAS KARIA, J DECEMBER 17, 2025 ap This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/12/2025 at 20:51:59