Delhi High Court - Orders
1 And 2 Of Cpc) Parle Agro Private Limited vs Surya Fresh Foods Private Limited on 28 February, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~24 and 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 145/2021 & I.A. 4551/2021 (Order XXXIX Rules
1 and 2 of CPC)
PARLE AGRO PRIVATE LIMITED ..... Plaintiff
Through: Mr. Shashwat Rakshit, Adv.
versus
SURYA FRESH FOODS PRIVATE LIMITED .... Defendant
Through: Mr. M. Mahabir, Adv.
+ CS(COMM) 346/2021 & I.A. 9317/2021 (Order XXXIX Rules
1 and 2 of CPC)
SURYA FRESH FOODS LIMITED .... Plaintiff
Through: Mr. M. Mahabir, Adv.
versus
PARLE AGRO PVT. LTD. AND ANR. ..... Defendants
Through: Mr. Shashwat Rakshit, Adv.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 28.02.2023
1. Learned Counsel for the parties have, by consent, placed the following schedule before the Court for recording of evidence in the present matter and for filing of written arguments:
S.NO. PURPOSE TIME PERIOD
1. Filing of list of witnesses, evidence by 6th Weeks' time
way of affidavit of concerned plaintiff's (By 10th April 2023)
witnesses with advance copy to the concerned defendant
2. Filing of list of witnesses, evidence by 4 weeks' time from the date way of affidavit of concerned defendant's of filing of the plaintiff's Signature Not Verified witnesses with advance copy to the witness' evidence affidavit Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 145/2021 and cont. matter Page 1 of 2 Signing Date:01.03.2023 15:40:18 concerned plaintiff (By 8th May 2023)
3. Examination-in-chief and cross 1 month from the date of examination of Surya Fresh's witnesses filing of the concerned defendant witness' evidence affidavit
4. Examination-in-chief and cross 1 month from the date of examination of the Parle Agro's witnesses conclusion of the Surya Fresh's evidence
5. Filing of written arguments 2 weeks from the date of conclusion of the Parle Agro's evidence
2. The trial shall proceed in accordance with the aforesaid schedule which the Court finds acceptable.
3. Let the matter be listed before a competent Joint Registrar or other officer to carry out the exercise of recording of evidence in accordance with the above schedule.
4. After written arguments have been filed by the parties as per the above schedule, the matter be placed before the Court for final hearing.
5. List before the Joint Registrar on 9th March 2023.
C.HARI SHANKAR, J FEBRUARY 28, 2023 rb Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 145/2021 and cont. matter Page 2 of 2 Signing Date:01.03.2023 15:40:18