Delhi High Court - Orders
Fiitjee Limited vs Vidya Mandir Classes Ltd. & Ors on 10 May, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 656/2021
FIITJEE LIMITED ..... Plaintiff
Through: Mr. Mohit Gupta, Mr. Ankit Jain and
Mr. Vishal Saxena, Advocates.
versus
VIDYA MANDIR CLASSES LTD. & ORS. ..... Defendants
Through: Mr. Jayant Mehta, Senior Advocate
with Mr. Kartik Yadav, Mr. Parinay
T. Vasandani and Mr. Karanvir Singh
Goraya, Advocates for D-1.
Mr. Harish Pandey, Advocate for D-
2.
Mr. Kartik Yadav, Mr. Parinay T.
Vasandani and Mr. Karanvir Singh
Goraya, Advocates for D-3, D-4, D-5,
D-6 and D-8.
Ms. Aishwarya Kane, Advocate for
D-9.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.05.2022 I.A. Nos. 7242/2022 (on behalf of Defendant No. 5 under Order VIII Rule 1 read with Section 151 of the Code of Civil Procedure, 1908, seeking condonation of delay in filing written statements); 7241/2022 (on behalf of Defendant No. 8), 7240/2022 (on behalf of Defendant No. 3), 7239/2022 (on behalf of Defendant No. 6), 7238/2022 (on behalf of Defendant No. 4), 7237/2022 (on behalf of Defendant No. 2) & 7236/2022 (on behalf of Defendant No. 1) Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:11.05.2022 18:20:28
1. For the grounds and reasons stated therein, the delay of 35 days in filing the written statements on behalf of Defendants No. 5, 8, 3, 6, 2 and 1 is condoned and the written statements are taken on record.
2. The applications stand disposed of.
CS(OS) 656/2021 & I.A. 16137/2021 (for ad interim injunction)
3. Counsel for the Plaintiff seeks and is granted four weeks' time to file a replication.
4. List before the Joint Registrar on 22nd July, 2022 for completion of pleadings in the suit as well as pending applications.
SANJEEV NARULA, J MAY 10, 2022 nd Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:11.05.2022 18:20:28