Delhi High Court - Orders
Harley-Davidson Motor Company, Inc vs Patel Brijesh Kumar Balubhai And Anr on 16 July, 2024
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 90/2024
HARLEY-DAVIDSON MOTOR COMPANY, INC .....Petitioner
Through: Mr. Ranjan Narula, Ms. Shivangi
Kohli, Ms. Aishani Singh and Ms.
Shakti Priyam Nair, Advocates
versus
PATEL BRIJESH KUMAR BALUBHAI AND ANR.
.....Respondents
Through: none
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 16.07.2024 I.A. 33314/2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. Accordingly, the present application is disposed of. I.A. 33316/2024 (Exemption from complying with provisions of the Section 12A of Commercial Courts Act, 2015)
3. Learned counsel for the petitioner seeks to withdraw the present application.
4. Heard. Allowed.
5. The application is accordingly disposed of. I.A. 33315/2024 (Additional Documents)
6. The petitioner vide the present application seeks leave to file additional documents under the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 (hereinafter 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 19/07/2024 at 01:07:19 referred to as 'Commercial Courts Act'). If the petitioner wishes to file additional documents at a later stage, shall file the same strictly as per the provisions of the Commercial Courts Act and the Delhi High Court (Original Side) Rules, 2018.
7. Accordingly, the present application is allowed and disposed of. C.O. (COMM.IPD-TM) 90/2024
8. Upon the petitioner taking requisite steps within a period of oneweeks, issue notice to all the respondents by all permissible modes, returnable on 07.11.2024.
9. Reply, if any, be filed by the respondent within a period of 30 days. Rejoinder thereto, if any, be filed within a period of 15 days thereafter.
10. Accordingly, renotify on 07.11.2024.
SAURABH BANERJEE, J JULY 16, 2024/So 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 19/07/2024 at 01:07:19