Delhi High Court - Orders
Rxprism Health Systems Private Limited ... vs Canva Pty Ltd & Ors on 28 February, 2024
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 573/2021, I.A. 13911/2023, I.A. 22535/2023 & I.A.
186/2024
RXPRISM HEALTH SYSTEMS PRIVATE LIMITED & ANR.
..... Plaintiffs
Through: Mr. Sanyam Khetrapal, Ms. Prakriti
Anand, Mr. Aayush Gaur, Ms.
Vishakha Panchal and Mr. Nitai
Agarwal, Advocates.
versus
CANVA PTY LTD & ORS. ..... Defendants
Through: Mr. Saikrishna Rajgopal, Ms. Sneha
Jain, Dr. Victor Vaibhav Tandon, Ms.
Shruti Jain and Mr. Ayush Saxena,
Advocates.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 28.02.2024
1. The counsel for the plaintiffs states that pursuant to order dated 15th February 2024 passed by the Division Bench in FAO(OS)(COMM) 211/2023, the Division Bench has stated in para 8 of the said order that despite the statement recorded on 11th December 2023, the respondents shall not be impeded from pursuing the application under Order XXXIX Rule 2A of Code of Civil Procedure, 1908 ("CPC") before this Court.
2. There are two applications, which are pending on that account being I.A. 13911/2023 and I.A. 22535/2023, both under Order XXXIX Rule 2A of CPC alleging violation of the injunction order passed by this Court on 18th This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/03/2024 at 20:47:02 July 2023.
3. Reply to the same has been filed by the defendants, to which the rejoinder is stated to have been filed by the plaintiff, however, the same is not on record.
4. The counsel for the plaintiff is directed to take steps to place the same on record. In the meantime, it is noted that the appeal filed by the defendant against the injunction order dated 18th July 2023 is listed before the Division Bench on 04th April 2024.
5. Counsel for the defendant is directed to file any documents supported by an affidavit for proving their compliance of order dated 18.07.2023 with an advance copy thereof to counsel for the plaintiff.
6. Re-notify on 24th April 2024.
7. Order be uploaded on the website of this Court.
ANISH DAYAL, J FEBRUARY 28, 2024/kct/ig This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/03/2024 at 20:47:02