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Vans Inc. Usa vs Fateh Chand Bhansali Trading As Pawan ... on 10 January, 2023

Author: C.Hari Shankar

Bench: C.Hari Shankar

                  $~15
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      CS(COMM) 449/2022 & I.A. 17633/2022, I.A. 377/2023
                         VANS INC. USA                                  ..... Plaintiff
                                            Through: Mr. Samrat Nigam, Mr. Shravan
                                            Bansal, Mr. Aditya Rajesh, Mr. Neeraj
                                            Bhardwaj and Mr. Mankaran Singh, Advs.


                                            versus

                         FATEH CHAND BHANSALI TRADING AS PAWAN
                         TRADING CO. AND ANR.                   ..... Defendants
                                      Through: Mr.      Ridhima      Purohit,   Mr.
                                      Saubhagya Agarwal, Ms. Shruti Jakhar and Mr.
                                      Gyanendra Singh, Advs.

                         CORAM:
                         HON'BLE MR. JUSTICE C.HARI SHANKAR
                                            ORDER

% 10.01.2023 I.A. 17633/2022

1. The reply is stated to have been filed by both the defendants to this application of the plaintiff and is reported by the Registry to have been returned under objections. The defendants are granted 2 weeks' further and final opportunity to place the reply on record with advance copy to learned Counsel for the applicant/plaintiff who may file rejoinder thereto before the next date of hearing.

2. List before the learned Joint Registrar (Judicial) for completion of pleadings including admission and denial of the documents and marking of exhibits on 21st February 2023, whereafter the matter would be listed Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 449/2022 Page 1 of 2 Signing Date:12.01.2023 11:48:14 before the Court for case management hearing and further proceedings.

3. This is an application which seeks condonation of 10 days' delay in filing reply to I.A. 17633/2022 for the reasons stated in the application. The delay of 10 days is condoned.

4. The application is allowed.

CS(COMM) 449/2022

5. List before the learned Joint Registrar (Judicial) for completion of pleadings including admission and denial of the documents and marking of exhibits on 21st February 2023, whereafter the matter would be listed before the Court for case management hearing and further proceedings.

C.HARI SHANKAR, J JANUARY 10, 2023 AR Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 449/2022 Page 2 of 2 Signing Date:12.01.2023 11:48:14