Intercontinental Great Brands vs Parle Product Private Limited on 25 March, 2021

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Delhi High Court - Orders

Intercontinental Great Brands vs Parle Product Private Limited on 25 March, 2021

Bench: C.Hari Shankar

                          $~19 (original)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(COMM)            64/2021     &   I.A.1803/2021,   I.A.1804/2021,
                                I.A.1805/2021, I.A.1806/2021
                                INTERCONTINENTAL GREAT BRANDS           ..... Plaintiff
                                             Through: Mr.Chander M. Lall, Sr. Adv.
                                             with Ms.Jyotideep Kaur and Mr.Abhishek
                                             Kotnala, Advs.


                                                       versus

                                PARLE PRODUCT PRIVATE LIMITED      ..... Defendant
                                            Through: Mr.Sandeep Sethi, Sr. Adv.
                                            with Mr.Bhardwaj, Adv.

                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                               ORDER

% 25.03.2021 I.A.1806/2021 (exemption)

1. Subject to the plaintiff filing legible copies of any dim documents on which it may seek to place reliance within four weeks, exemption is granted for the present.

2. The application is disposed of.

I.A.1805/2021 (to file record in a compact disk)

1. This is an application for permission to place documents/material on record in the form of electronic evidence.

CS(Comm.). 64/2021 Page 1 of 3 Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:05.04.2021 16:20:19

2. Subject to certification under Section 65C of the Evidence Act, liberty is granted as prayed.

3. The application is disposed of.

I.A.1804/2021 (to file additional documents)

1. The plaintiff is permitted to file additional documents, if any, within a period of four weeks subject to the right of the defendant to admit/deny the same in accordance with law.

2. The application is disposed of.

CS(COMM) 64/2021

1. Issue summons.

2. Summons are accepted on behalf of the defendant by Mr. Bhardwaj. Written statement accompanied by affidavit of admission/denial of the documents filed by the plaintiff be filed within a period of four weeks with advance copy to learned Counsel for the plaintiff who may file replication thereto, if any, accompanied by affidavit of admission/denial of the documents filed by the defendant within two weeks thereof.

3. List for completion of pleadings, admission/denial of documents and marking of exhibits before the Joint Registrar on 20th May, 2021.

CS(Comm.). 64/2021 Page 2 of 3 Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:05.04.2021 16:20:19

I.A.1803/2021 (under Order XXXIX Rules 1 & 2 of CPC)

1. As the defendant products apparently been in the market since September, 2020, I am of the view that an opportunity to file a response to this application should be granted to the defendant before this application is taken up for hearing.

2. Issue notice. Mr. Bhardwaj, learned Counsel accepts notice. Let a response to this application be filed within a period of two weeks and no more, with advance copy to learned Counsel for the plaintiff who may file rejoinder thereto, if any, within one week thereof.

3. List for hearing and disposal of this application on 20 th April, 2021.

4. The parties are directed to abide by the aforesaid timelines for filing of reply and rejoinder which would not ordinarily be extended.

C.HARI SHANKAR, J MARCH 25, 2021/kr CS(Comm.). 64/2021 Page 3 of 3 Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:05.04.2021 16:20:19

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Delhi High Court - Orders