Delhi High Court - Orders
From Filing Notarized And Apostilled ... vs Aivva Enterprises Private Limited & Ors on 14 December, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 606/2022 & I.A. 16403/2022 (u/S 151 CPC-for release of seized goods), I.A. 17064/2022 (for condonation of delay of 1 day in filing reply to I.A. 16402/2022), I.A. 17085/2022 (for exemption from filing notarized and apostilled copy of the Power of Attorney) AIWA CO LTD. ..... Plaintiff Through: Ms.Anuradha Salhotra with Mr.Sumit Wadhwa and Mr.Ayush Samaddar, Advocates. versus AIVVA ENTERPRISES PRIVATE LIMITED & ORS. ..... Defendants Through: Mr.S.K. Bansal and Mr.Pankaj Kumar, Advocates. CORAM: HON'BLE MR. JUSTICE AMIT BANSAL ORDER
% 14.12.2022 I.A. 14162/2022 (O-XXXIX R-1& 2 of the CPC) & I.A. 16402/2022 (O- XXXIX R-4 of the CPC)
1. Arguments heard.
2. Judgment reserved.
AMIT BANSAL, J.
DECEMBER 14, 2022 at
3. At 02.30 PM, counsel for the defendants has mentioned the matter, stating that he wishes to make some further submissions in rejoinder and Signature Not Verified Digitally Signed By:AMIT BANSAL CS(COMM) 606/2022 Page 1Date:14.12.2022 Signing of 2 16:39:26 therefore, the matter be listed again.
4. Counsel for the plaintiff is not here at this stage.
5. List on 16th December, 2022.
6. Ld. Court Master as well as the counsel for the defendant to inform the counsel for the plaintiff about the order passed today.
AMIT BANSAL, J.
DECEMBER 14, 2022 sr Signature Not Verified Digitally Signed By:AMIT BANSAL CS(COMM) 606/2022 Page 2Date:14.12.2022 Signing of 2 16:39:26