Bulgari Spa vs Notandas Gems Private Limited on 12 January, 2022

[Cites 2, Cited by 1]

Delhi High Court - Orders

Bulgari Spa vs Notandas Gems Private Limited on 12 January, 2022

Bench: C.Hari Shankar

                          $~32(Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(COMM) 658/2021, I.A. 16751/2021, I.A. 16752/2021 &
                                I.A. 16753/2021
                                BULGARI SPA                                     ..... Plaintiff
                                                   Through:     Mr. SK Bansal, Adv.

                                                   versus

                                NOTANDAS GEMS PRIVATE LIMITED          ..... Defendant
                                            Through: Ms. Rukhmini Bobde, Mr.
                                                     Lalltaksh Joshi, Advocates

                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                        ORDER

% 12.01.2022 I.A. 16753/2021 (under Section 151 of CPC, 1908- for exemption)

1. Subject to the plaintiff filing legible copies of any illegible documents on which he may seek to place reliance, within four weeks from today, exemption is granted for the present.

2. The application stands disposed of.

I.A. 16752/2021

3. With the passage of time, this application has become infructuous and is accordingly disposed of.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 658/2021 Page 1 of 3 Signing Date:16.01.2022 11:09:57

CS(COMM) 658/2021 & I.A. 16751/2021

4. This suit stands transferred from the Court of the learned District Judge, South Saket Courts, New Delhi.

5. Along with the suit, IA 16751/2021 has been filed under Order XXXIX, Rules 1 and 2 of the Code of Civil Procedure, 1908 for interim interlocutory reliefs.

6. The pleadings in the suit as well as in the application are complete.

7. Both sides are directed to file short notes of their respective submissions, not exceeding four pages, after exchanging copies with each other, at least 24 hours in advance of the next date of hearing.

8. Additionally, learned Counsel for the parties may file duly indexed compilations of judicial authorities on which they may seek to place reliance, before the next date of hearing. The judgments should not be marked or highlighted. However, relevant paragraphs of the decisions may be indicated in the index accompanying the compilation.

9. List for hearing and disposal of IA 16751/2021 on 21st January, 2022.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 658/2021 Page 2 of 3 Signing Date:16.01.2022 11:09:57

CS(COMM) 658/2021

10. Re-notify on 21st January, 2022.

C.HARI SHANKAR, J JANUARY 12, 2022 SS Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 658/2021 Page 3 of 3 Signing Date:16.01.2022 11:09:57

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Delhi High Court - Orders