Delhi High Court - Orders
Uber India Systems Private Limited & Anr vs Ani Technologies Private Limited & Anr on 25 February, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 138/2016
UBER INDIA SYSTEMS PRIVATE LIMITED & ANR ..... Plaintiffs
Through: Ms. Pritha Srikumar Iyer, Adv.
Versus
ANI TECHNOLOGIES PRIVATE LIMITED & ANR ..... Defendants
Through: Mr. Faisal Sherwani, Mr. Gurpreet
Singh Kahlan and Ms. Achal Gupta,
Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 25.02.2020
1. The suit is listed vide Office Note dated 22nd February, 2020 to the effect that the court fees paid is Rs.48,45,080/- and not Rs.48,45,030/- as informed by the counsel for the plaintiffs and recorded in the order dated 6 th February, 2020.
2. A certificate entitling the plaintiffs to refund of 50% of whatsoever court fees is paid, be issued, as ordered.
3. No further orders are required.
RAJIV SAHAI ENDLAW, J.
FEBRUARY 25, 2020 „bs‟..