Delhi High Court - Orders
Lurn Inc vs Ms Teamlease Edtech Limited on 13 December, 2021
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 587/2021
LURN INC ..... Plaintiff
Through: Mr.Prithvi Singh, Advocate.
versus
MS TEAMLEASE EDTECH LIMITED ..... Defendant
Through: Mr.Rajshekhar Rao, Senior Advocate
with Mr.Abhinay, Mr.Utsav Trivedi,
Ms.Shivani Bhushan, Ms.Unnati
Vijay, Mr.Pooran Roy, Mr.Areeb
Amanutullah, Advocates.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 13.12.2021 I.A.N.16558/2021
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. I.A.No.16543/2021 & I.A.No. 16547/2021
3. The learned counsel for the defendant has moved these I.A.No.16543/2021 under Order VII Rule 10 CPC and I.A.No.16547/2021 under Order XXXIX Rule 4 CPC.
4. Issue notice. The learned counsel for the plaintiff is present and accepts the notice. Let the reply to these applications be filed within two weeks from today. Rejoinder, be filed within one week thereafter.
5. List on 13.01.2022.
YOGESH KHANNA, J.
DECEMBER 13, 2021 DU Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:14.12.2021 15:26