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Delhi High Court - Orders

Societe Des Produits Nestle Sa & Anr vs Mdg Store & Anr on 11 December, 2023

                                    $~70
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    CS(COMM) 290/2020
                                         SOCIETE DES PRODUITS NESTLE SA & ANR.
                                                                              ..... Plaintiff
                                                  Through: Ms. Akansha Singh, Advocates
                                                       versus

                                            MDG STORE & ANR.                       ..... Defendant
                                                     Through: Mr. Towseef Ahmed Dav,
                                                                Mr. Adil Moneer Andrabi,
                                                                Mr. Iram Jan, Mr. Saddam
                                                                Hussain, Ms. Akansha Gupta,
                                                                Ms. Neha Munka, Mr. Yasir
                                                                Jilani, Advocates for D-1 & 2.
                                                                Ms. Yashika (VC), Advocate for
                                                                D-14 & 15.
                                                                Ms. Zeba Tarannum Khan
                                                                Ms. Deeksha Gulati, Advocates
                                                                for D-16
                                            CORAM:
                                            JOINT REGISTRAR (JUDICIAL) Dr. AJAY
                                            GULATI (DHJS)
                                                          ORDER

% 11.12.2023 Rights of defendant 1 to 4, 8 to 10, 11, 12, 18 and 22 for filing the written statement have been closed.

Pleadings between the plaintiff and defendants no. 5, 6, 7, 13, 14, 16 and 19 are complete.

Ld. Counsel for the plaintiff submits that some more time be granted to take steps for substituted service of defendants no. 15 & 21. Let the needful be done now within four weeks failing which cost of Rs.20,000/- shall be imposed upon the plaintiff.

Put up for service / further proceedings on 13.03.2024.

AJAY GULATI - I (DHJS), JOINT REGISTRAR (JUDICIAL) DECEMBER 11, 2023/sk Click here to check corrigendum, if any 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 13/12/2023 at 11:30:35