Delhi High Court - Orders
Parle Agro Private Limited vs Pepsico India Holdings Pvt. Ltd. & Anr on 18 August, 2025
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 837/2025, IA Nos.19770/2025, 19771/2025, 19772/2025,
19773/2025 & 19774/2025
PARLE AGRO PRIVATE LIMITED. .....Plaintiff
Through: Mr. Chander M. Lall, Senior Advocate
with Mr. Ankur Sangal, Mr. Ankit
Arvind, Mr. Shashwat Rakshit and Ms.
Nidhi Pathak, Advocates.
Versus
PEPSICO INDIA HOLDINGS PVT. LTD. & ANR. .....Defendants
Through: Mr. Rajiv Nayar, Senior Advocate and
Mr. Dayan Krishnan, Senior Advocate
with Mr. Dheeraj Nair, Mr. Angad Bani,
MS. Avni Sharma, Mr. Sukrit Seth, Ms.
Ananya Sharma, Mr. Deepak Gogia and
Mr. Aadhar Nautiyal, Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 18.08.2025 I.A. 19774/2025 (Exemption)
1. Exemption is allowed, subject to all just exceptions.
2. The Application is disposed of.
I.A. 19773/2025 (Extension of time to file Court Fees)
3. The present Application has been filed by the Plaintiff under Section 149 read with Section 151 of the Code of Civil Procedure, 1908 ("CPC"), seeking exemption from payment of Court Fees at the time of the filing of the Suit.
4. Considering the submissions made in the present Application, time of two weeks is granted to file the Court Fees.
This is a digitally signed order.
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5. The Application stands disposed of.
IA No. 19772/2025 (O-XI R-1(4) of the CPC)
6. The present Application has been filed on behalf of the Plaintiff under Order XI Rule 1(4) of the CPC as applicable to Commercial Suits under the Commercial Courts Act, 2015 ("CC Act") seeking leave to place on record additional documents.
7. The Plaintiff is permitted to file additional documents in accordance with the provisions of the CC Act and the Delhi High Court (Original Side) Rules, 2018.
8. Accordingly, the Application stands disposed of. I.A. 19771/2025 (Exemption from pre-institution Mediation)
9. This is an Application filed by the Plaintiff seeking exemption from instituting pre-litigation Mediation under Section 12A of the CC Act.
10. Issue Notice. The learned Counsel for the Defendants accepts Notice. CS(COMM) 837/2025
11. In view of the Notice issued in I.A. 19971/2025, list on 04.09.2025. I.A. 19770/2025 (U/O XXXIX Rule 1 & 2 of CPC)
12. Issue Notice. The learned Counsel for the Defendants accepts Notice.
13. The learned Senior Counsel for the Defendants have submitted a Note of Arguments along with compilations of documents and judgments. The same are taken on record.
14. The Defendants are at liberty to file Reply / Written Submissions within a period of one week from date, if any further submissions are required to be made in addition to the Note, and the compilations of documents and judgments already placed on record.
15. The Parties have made submissions at some length. Accordingly, this 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 20/08/2025 at 22:05:47 Application is part-heard.
16. List on 04.09.2025 in the Supplementary list for further hearing.
TEJAS KARIA, J AUGUST 18, 2025 ap 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 20/08/2025 at 22:05:47