Delhi High Court - Orders
Hindustan Unilever Limited vs Reckitt Benckiser India Private ... on 28 January, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rekha Palli
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 45/2020, CM APPLs. 21302/2020 & CM APPL.
21305/2020
HINDUSTAN UNILEVER LIMITED ..... Appellant
Through Mr. Sudhir Chandra, Sr. Adv. with
Mr. Ankur Sangal, Ms. Sucheta Roy
and Ms. Richa Bhargava, Advs.
versus
RECKITT BENCKISER INDIA PRIVATE LIMITED..... Respondent
Through Mr. Chander Lall, Sr. Adv. with
Ms.Nancy Roy, Advocate
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 28.01.2021 We are informed by the parties that in CS (COMM) 629/2016; while PW-1 has already been examined and discharged and the affidavit in evidence of PW-2 has been filed. Even in CS (COMM) 237/2018, affidavit by way of evidence of the PW-1 has been filed, but cross-examination is yet to take place.
Mr. Chander Lall, learned senior counsel for the respondent states that the two witnesses i.e. PW-2 in CS(COMM)629/2016 and PW-1 in CS(COMM)237/2018 are willing to offer themselves for cross examination through the virtual mode. Counsel for the appellant wishes to take instructions in this regard. In case the appellant is willing to cross examine Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:30.01.2021 16:56:07 the witnesses virtually, the position may be informed to counsel for the respondent/plaintiff and the parties may accordingly move an application in the pending suit proceedings. We make it clear that pendency of the present appeal will not come in the way of evidence being recorded in the aforesaid suit proceedings.
List on 14.09.2021.
VIPIN SANGHI, J REKHA PALLI, J JANUARY 28, 2021 acm Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:30.01.2021 16:56:07