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Delhi High Court - Orders

Guala Closures Spa vs Agi Greenpac Limited on 30 October, 2023

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                                    $~18
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    CS(COMM) 706/2021, CC(COMM) 6/2022, I.A. 17450/2021,
                                         17451/2021, 22106/2022, 14437/2023

                                                GUALA CLOSURES SPA                                                              ..... Plaintiff
                                                            Through:                                          Mr. Dhruv Anand & Ms. Udita M.
                                                                                                              Patro, Advs. (M:9313399860)
                                                             Versus
                                                AGI GREENPAC LIMITED                                                           ..... Defendant
                                                             Through:                                         Mr. Sandeep Sethi Sr. Adv. with Mr.
                                                                                                              Sanjeev Kumar Tiwari, Mr. Shatadal
                                                                                                              Ghosh and Ms. Sarah Haque Advs.
                                                                                                              (M. 7042079908)
                                                CORAM:
                                                JUSTICE PRATHIBA M. SINGH
                                                            ORDER

% 30.10.2023

1. This hearing has been done through hybrid mode.

2. The injunction application is listed for further hearing. An unredacted copy of the 'Cooperation Framework Agreement' dated 13th October 2014 between M/s KRALLMANN Holding and Verwaltungs GMBH and HSIL Ltd. has been handed over to the Court today during oral submissions. The said document is stated to be a confidential document. The redacted copy of the said document has already been filed and has been supplied to the Plaintiff.

3. Accordingly, since there are some commercial terms in which the Defendant claims confidentiality, let the said unredacted copy be kept in a sealed cover and be sent to the Court on the next date of hearing.

4. Mr. Sandeep Sethi, Ld. Sr. counsel for the Defendant has concluded his submissions today.

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 31/10/2023 at 21:50:04

5. List for Rejoinder submissions on behalf of the Plaintiff on 5th December, 2023.

PRATHIBA M. SINGH, J.

OCTOBER 30, 2023 dj/am 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 31/10/2023 at 21:50:04