Delhi High Court - Orders
Rxprism Health Systems Private Limited ... vs Canva Pty Ltd & Ors on 12 January, 2022
Author: Asha Menon
Bench: Asha Menon
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 573/2021
RXPRISM HEALTH SYSTEMS PRIVATE LIMITED & ANR.
..... Plaintiffs
Through: Mr. Tanmaya Mehta, Mr. Sanyam
Khetarpal, Mr. Nitesh Goyal, Mr.
Pawan Aneja, Advocates.
versus
CANVA PTY LTD & ORS. ..... Defendants
Through: Mr. Jayant Mehta, Senior Advocate
with Ms. Garima Sahney, Dr. Victor
Vaibhav Tandon, Dr. Amitavo Mitra,
Ms. Shruti Jain & Mr. P.D.V. Srikar,
Advocates.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 12.01.2022 [VIA VIDEO CONFERENCING] I.A. Nos.529/2022 & 574/2022 (exemptions)
1. Allowed, subject to all just exceptions.
2. The applications stand disposed of. I.A. 573/2022 (of the defendants under Order VII Rule 11 read with Section CPC)
3. Issue notice.
4. Notice is accepted by Mr. Tanmaya Mehta, Advocate for the non- applicants/plaintiffs.
5. Reply be filed within two weeks with an advance copy to the opposite side.
CS(COMM) 573/2021 Page 1 of 2 Signature Not Verified Signed By:MANJEET KAUR Signing Date:12.01.2022 22:54:00CS(COMM) 573/2021, I.A. Nos.14842/2021 (of the plaintiffs under order XXXIX Rules 1 & 2 read with Section 151 CPC for an interim injunction) & 14845/2021 (of the plaintiffs under Section 12A of the Commercial Courts Act, 2015 read with Section 151 CPC seeking exemption from institution of pre-institution mediation.
6. The reply to I.A. Nos.14842/2021 has been filed by the defendants. Learned counsel for the plaintiffs seeks some time to file rejoinder.
7. Two weeks' time is granted to file rejoinder with an advance copy to the opposite side.
8. List on 7th February, 2022, for hearing on all pending applications.
9. The order be uploaded on the website forthwith.
ASHA MENON, J JANUARY 12, 2022 ck CS(COMM) 573/2021 Page 2 of 2 Signature Not Verified Signed By:MANJEET KAUR Signing Date:12.01.2022 22:54:00