Delhi High Court - Orders
Sotkon Sp Slu vs Western Imaginary Transcon Pvt. Ltd. & ... on 22 December, 2021
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 484/2021, I.A. No.13004/2021
SOTKON SP SLU ..... Plaintiff
Through: Ms.Tanya Varma and Ms.Devyani
Nath, Advocates.
versus
WESTERN IMAGINARY TRANSCON
PVT. LTD. & ORS. ..... Defendants
Through: Mr.Anshul Goel and Ms.Pooja
Acharya, Advocates.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 22.12.2021 I.A. No. 16453/2021
1. This application is filed under Order 39 Rule 2A CPC read with Sections 11 and 12 of the Contempt of Court Act, 1971 read with Section 151 CPC for non-compliance of the order of this court dated 05.10.2021.
2. Issue notice. Learned counsel for the defendants is present and accepts notice.
3. Reply be filed within three weeks. Rejoinder/replication, if any be filed within two weeks thereafter.
I.A. Nos. 16455-456/2021
4. Both these applications are filed by the defendants. I.A. No.16455/2021 is filed under Order 39 Rule 4 CPC read with Section 151 CPC for vacation of ex-parte ad-interim order dated 05.10.2021 and I.A. No.16456/2021 is filed under Order 11 Rule 1(4) CPC read with Section 151 CPC seeking leave to file additional documents.
5. Notice of these applications be issued to the plaintiff. Learned counsel for the plaintiff accepts notice.
Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:23.12.2021 15:276. Reply be filed within three weeks. Rejoinder/replication, if any be filed within two weeks thereafter.
7. List on 03.02.2022.
8. Interim order to continue.
YOGESH KHANNA, J.
DECEMBER 22, 2021 R Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:23.12.2021 15:27