Delhi High Court - Orders
Court Act & Dhc Rules, 2022 Seeking ... vs Affle India Ltd on 14 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 325/2022
I.A. 4077/2022 (under O.11, R.16 r/w O.11 of Contempt of
Court Act & DHC Rules, 2022 seeking litigation hold/direct
respondent to produce documents/emails etc. o/b P.)
I.A. 4078/2022 (for exemption from attested affidavits/certified
copies/translation copies o/b P)
FOOMILL PVT. LTD. ..... Petitioner
Represented by: Mr.Rajiv Kr.Choudhary,
Advocate with Mr.Manash
Barman, Advocate.
Versus
AFFLE INDIA LTD. .... Respondent
Represented by: Mr.Kapil Madan, Advocate
with Ms.Ramya Verma,
Advocate.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 14.03.2022 IA 4078/2022 (for exemption)
1. Exemption allowed subject to just exceptions. Attested affidavits be filed within one week.
2. Application is disposed of.
ARB.P. 325/2022 Signature Not Verified Signed By:JUSTICE MUKTA GUPTA Arb.P.325/2022 Page 1 of 2 Signing Date:16.03.2022 12:51:49I.A. 4077/2022 (under O.11, R.16 r/w O.11 of Contempt of Court Act & DHC Rules, 2022 seeking litigation hold/direct respondent to produce documents/emails etc. o/b P)
1. Arguments heard.
2. Order reserved.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
MARCH 14, 2022/akb Signature Not Verified Signed By:JUSTICE MUKTA GUPTA Arb.P.325/2022 Page 2 of 2 Signing Date:16.03.2022 12:51:49