Delhi High Court - Orders
Primus Super Speciality Hospital Unit ... vs Primus Hospital & Ors on 18 September, 2024
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 701/2024 & I.A. 36785/2024
PRIMUS SUPER SPECIALITY HOSPITAL UNIT OF DELHI
HOSPITAL SOCIETY .....Plaintiff
Through: Mr. Kapil Midha, Ms. Samiksha
Gupta, Advocates (M:9818382806)
versus
PRIMUS HOSPITAL & ORS. .....Defendants
Through: Mr. Nikhil Chawla, Mr. Om Ram,
Advocates (M:9013685427)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 18.09.2024
1. Learned counsels for the parties jointly submit that the matter is listed before the learned Mediator on 30th September, 2024.
2. Learned counsel for the defendants submits that the defendants have already changed their name from Primus to Prima Care.
3. However, learned counsel for the plaintiff disputes the aforesaid submissions and submits that even as on yesterday, i.e., 17th September, 2024, the defendants were using the term Primus for its hospitals on social media platforms, despite undertaking before this Court, as recorded vide order dated 20th August, 2024.
4. Per contra, learned counsel for the defendants has handed over copy of documents to this Court to show that the change in the name of the hospital of the defendants, has been given effect to.
5. Further, attention of this Court has also been drawn to the printout of 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 21/09/2024 at 12:00:03 the Facebook page of the defendants, to show that the name of the Primus hospital has been deleted from the Facebook page of the defendants.
6. Further, the defendants have taken out a Public Notice in English and Hindi languages, in the local newspaper having circulation in Panipat, stating the change in name.
7. Learned counsel for the defendants, however, submits that in the various certificates pertaining to various authorities, it may take a little time to process the change of name.
8. This aspect shall be considered after the requisite affidavit is filed by the defendants.
9. Let an affidavit to this effect, along with requisite documents, be filed by the defendants, before the next date of hearing.
10. Accordingly, re-notify on 18th October, 2024.
MINI PUSHKARNA, J SEPTEMBER 18, 2024 au 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 21/09/2024 at 12:00:03