Dassault Systems & Ors vs Krishna Maruti Limited & Ors on 20 October, 2020

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Delhi High Court - Orders

Dassault Systems & Ors vs Krishna Maruti Limited & Ors on 20 October, 2020

Bench: V. Kameswar Rao

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 462/2020, IAs 9584/2020, 9585/2020 & 9586/2020

      DASSAULT SYSTEMS & ORS.
                                                             .... Plaintiffs
                         Through:     Mr. Shantanu Sahay, Adv. with
                                      Mr. Rohan Sharma, Adv.

                         versus

      KRISHNA MARUTI LIMITED & ORS.
                                                               ..... Defendants
                         Through:     Mr. Vinay Shukla, Adv.

      CORAM:
      HON'BLE MR. JUSTICE V. KAMESWAR RAO
                   ORDER

% 20.10.2020 This matter is being heard through video-conferencing. IA 9585/2020 (by plaintiffs seeking leave to file additional documents) For the reasons stated in the application, the same is allowed. Leave is granted to the plaintiffs to file additional documents within four weeks from today. Application is disposed of.

IA 9586/2020

Exemption allowed subject to all just exceptions. Application is disposed of.

CS(COMM) 462/2020 Issue summons on the suit to the defendants, returnable before Joint Registrar on February 02, 2021. Mr. Vinay Shukla accepts summons on behalf of defendants. Defendants shall file written statement within 30 days along with affidavit of admission and denial of documents filed by the plaintiffs.

Replication shall be filed within 30 days of the receipt of the written statement / documents. The replication shall be accompanied by the affidavit of admission denial of documents filed on behalf of the defendants. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the time lines.

IA 9584/2020 (by plaintiffs under Order XXXIX Rule 1 & 2 CPC) Issue notice on the application to the defendants. Mr. Vinay Shukla accepts notice on behalf of defendants. Reply be filed within four weeks. Rejoinder within two weeks thereafter.

Mr. Shukla states that the defendants shall not unauthorizedly use the software CATIA and SOLIDWORKS for business purposes till the next date of hearing. The statement is taken on record and shall continue to bind the defendants till the next date of hearing before the Court.

List before Joint Registrar for completion of pleadings on date fixed i.e February 02, 2021.

V. KAMESWAR RAO, J OCTOBER 20, 2020/ak

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Delhi High Court - Orders