Delhi High Court - Orders
Dabur India Limited vs Marico Limited on 13 April, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~5 (original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
I.A.5369/2021 in
+ CS(COMM) 583/2020
DABUR INDIA LIMITED ..... Plaintiff
Through: Mr. R. Jawahar Lal, Mr. Siddharth
Bawa and Mr. Anuj Garg, Advs.
versus
MARICO LIMITED ..... Defendant
Through: Ms. Anuradha Salhotra, Mr. Sumit
Wadhwa and Mr. Ryan Wilson, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 13.04.2021 (Video-Conferencing) I.A.5369/2021 (condonation of delay)
1. Mr. Jawahar Lal, learned Counsel for the plaintiff does not oppose the prayer, in this application of the defendant, for condonation of 71 days delay in filing the written statement.
2. Accordingly, for the reasons stated in the application and in view of the no objection by the plaintiff, the delay of 71 days in filing the written statement stands condoned. The written statement is taken on record.
Signature Not Verified3. Replication may be filed by the plaintiff, by way of affidavit of Digitally Signed By:SUNIL SINGH NEGI CS (COMM) 583/2020 Page 1 of 2 Signing Date:16.04.2021 15:28:57 admission/denial of the documents filed by the defendant within four weeks from today.
4. This application stands allowed accordingly.
CS(COMM) 583/2020 List before the Joint Registrar for completion of pleadings, admission/denial of documents and marking of exhibits on 7th July, 2021.
C. HARI SHANKAR, J.
APRIL 13, 2021/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS (COMM) 583/2020 Page 2 of 2 Signing Date:16.04.2021 15:28:57