Delhi High Court - Orders
Parle Agro Private Limited vs Surya Fresh Foods Private Limited on 17 August, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~6 & 7(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 145/2021 & I.A. 4551/2021
PARLE AGRO PRIVATE LIMITED ..... Plaintiff
Through: Mr. Akhil Sibhal, Sr. Adv. with
Mr. Ankur Sangal, Ms. Sucheta
Roy and Ms. Imon Roy, Advs.
versus
SURYA FRESH FOODS PRIVATE LIMITED ..... Defendant
Through: Mr. N. Mahabir and Mr. P.C.
Arya, Advs.
+ CS(COMM) 346/2021 & I.A. 9317/2021
SURYA FRESH FOODS LIMITED ..... Plaintiff
Through: Mr. N. Mahabir and Mr. P.C.
Arya, Advs.
versus
PARLE AGRO PVT. LTD. AND ANR. ..... Defendants
Through: Mr. Akhil Sibhal, Sr. Adv. with
Mr. Ankur Sangal, Ms. Sucheta
Roy and Ms. Imon Roy, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 17.08.2021 (Video-Conferencing) I.A. 4551/2021 in CS(COMM) 145/2021 & I.A. 9317/2021 in CS(COMM) 346/2021 (under Order XXXIX, Rules 1 & 2 of the CPC, 1908)
1. These are cross suits and cross applications for interim injunction. Pleadings in these applications are complete.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 145/2021 & CS(COMM) 346/2021 Page 1 of 2 Signing Date:18.08.2021 16:09:562. As such, list both these applications for disposal, at the end of the Board, subject to part-heard matters, if any, on 7th September, 2021.
3. Learned counsel for the parties are directed to file short notes of their respective submissions, not exceeding five pages each, at least 48 hours in advance of the next date of hearing, after exchanging copies with each other.
C.HARI SHANKAR, J AUGUST 17, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 145/2021 & CS(COMM) 346/2021 Page 2 of 2 Signing Date:18.08.2021 16:09:56