Delhi High Court - Orders
Nord Lock Ab & Anr vs Gala Precision Engineering Private ... on 28 May, 2024
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 895/2023, I.A. 25411/2023, I.A. 25412/2023, I.A.
25414/2023 & I.A. 25639/2023
NORD LOCK AB & ANR. ..... Plaintiffs
Through: Ms. Vaishali Mittal, Ms. Gitanjali
Sharma and Mr. Gursimran Singh
Narula, Advocates.
versus
GALA PRECISION ENGINEERING PRIVATE LIMITED & ANR.
..... Defendants
Through: Mr. Neeraj Bhardwaj, Mr. Bikash
Ghorai, Mr. Vardhman Jain and Ms.
Vasupriya Awasthi, Advs.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 28.05.2024 I.A. 30567/2024 (seeking amendment of the written statement)
1. This application by the defendant under Order VI Rule 17, Code of Civil Procedure, 1908 ("CPC") seeking amendment of the written statement.
2. Issue notice.
3. Notice is accepted by the counsel for the plaintiffs who seeks time to file a response.
4. The same may be filed within the next eight weeks with copies to the opposing side, who may file a rejoinder thereafter before the next date of hearing.
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 03/06/2024 at 21:16:55
5. Ms. Vaishali Mittal, Counsel for the plaintiffs states at the outset that the defendant attempts to amend the written statement only post the replication being filed by the plaintiffs. I.A. 30710/2024 (seeking interrogatories under Order XI Rule 2, CPC)
1. This application has been filed by the defendant seeking interrogatories under Order XI Rule 2, CPC as contended in Annexure A to the application.
2. Issue notice.
3. Notice is accepted by the counsel for the plaintiffs who seeks time to file a response.
4. The same may be filed within the next eight weeks with copies to the opposing side, who may file a rejoinder thereafter before the next date of hearing.
CS(COMM) 895/2023
5. Pleadings are complete in I.A. 25411/2023 and I.A. 25414/2023.
6. Rejoinder be filed in I.A. 25412/2023.
7. I.A. 25427/2023 and I.A. 10352/2024 have been allowed by orders dated 18th December, 2023 and 07th May, 2024, respectively.
8. Counter claim has been filed on behalf of the defendant under index dated 07th February, 2024.
9. The same may be numbered by the Registry.
10. Written statement to the counter claim has been filed by the plaintiffs. Written statement be taken on record.
11. Replication be filed by the defendant within the next four weeks.
12. Plaintiff is seeking an injunction with an application under Order XXXIX Rules 1 and 2, CPC, which is yet to be adjudicated.
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 03/06/2024 at 21:16:55
13. List before the Joint Registrar for completion of pleadings and further proceedings on 25th July, 2024.
14. List before the Court on 17th September, 2024.
15. Order be uploaded on the website of this Court.
ANISH DAYAL, J MAY 28, 2024/MK/ig 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 03/06/2024 at 21:16:56