Delhi High Court - Orders
Intercontinental Great Brands vs Parle Product Private Limited on 24 March, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 64/2021
INTERCONTINENTAL GREAT BRANDS ..... Plaintiff
Through Ms. Jyotideep Kaur and Mr.
Abhishek Kotnala, Advs.
versus
PARLE PRODUCT PRIVATE LIMITED ..... Defendant
Through Attendance not given
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 24.03.2021 CS(COMM) 64/2021, I.A. 1803/2021 (Order XXXIX Rules 1 and 2 CPC), I.A. 1804/2021 (Order XI Rule 1(4) CPC), I.A. 1805/2021 (Section 151 CPC) and I.A. 1806/2021 (exemption)
1. A second pass over is sought by the defendant on the ground that learned Senior Counsel, who has to argue the matter, is on his legs before another Court.
2. Mr. Chander Lall, learned Senior Counsel for the plaintiff, opposes the request stating that defendant is not even on caveat.
3. Nevertheless, as a matter of indulgence, with the clear understanding that the matter would be taken up at first call, subject to availability of learned counsel for the plaintiff, renotify on 25th March, 2021.
C.HARI SHANKAR, J MARCH 24, 2021/r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:26.03.2021 16:38:36