Delhi High Court - Orders
Emami Limited vs Dabur India Limited on 6 September, 2023
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 532/2023 & I.A. 17258/2023
EMAMI LIMITED ..... Plaintiff
Through: Mr. Abhimanyu Bhandari, Ms.
Roohe Hina Dua, Mr. Harshit Khanduja and
Mr. Sahib Kochhar, Advs.
versus
DABUR INDIA LIMITED ..... Defendant
Through: Mr. Rajiv Nayyar, Sr. Adv.
with Mr. Anirudh Bakhru, Ms. Kripa Pandit,
Mr. Christopher, Ms. Pragya Choudhary,
Ms. Vijay Laxmi Rathi and Ms. Umang
Tyagi, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 06.09.2023 I.A. 17258/2023 in CS(COMM) 532/2023
1. This is an application by the plaintiff seeking early hearing of IA 14557/2023 in which interim order was earlier passed by this Court vide order dated 9 August 2023 which stands set aside by a Division Bench of this Court, in FAO (OS)(COMM) 171/2023 vide order dated 21 August 2023, observing that an opportunity of reply should have been granted to the defendant before the application was taken up for hearing. A reply has since been filed by the defendant. Rejoinder, if any, may be filed at least 48 hours in advance of the next date of hearing.
2. IA 17258/2023 stands allowed.
CS(COMM) 532/2023 Page 1 of 2This 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 16/09/2023 at 17:10:28
3. Re-notify for hearing and disposal of IA 14557/2023 on 20 September 2023.
4. The next date already fixed in IA 14557/2023, i.e. 20 November 2023, stands cancelled.
C.HARI SHANKAR, J SEPTEMBER 6, 2023 dsn CS(COMM) 532/2023 Page 2 of 2 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 16/09/2023 at 17:10:28