Delhi High Court - Orders
Surya Fresh Foods Limited vs Parle Agro Pvt. Ltd. And Anr on 4 January, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~17 (original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 346/2021
SURYA FRESH FOODS LIMITED ..... Plaintiff
Through: Mr.P.C.Arya, Adv.
versus
PARLE AGRO PVT. LTD. AND ANR. ..... Defendants
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 04.01.2022
(Video-Conferencing)
I.A.22/2022 (for directions)
1. This is an application by the plaintiff, under Section 151 of the Code of Civil Procedure, 1908. The present suit had initially been filed before the Commercial Court at Karkardooma and was subsequently transferred to this Court vide order dated 5th July, 2021 passed in Transfer Petition (C) 30/2021, as CS (Comm) 145/2021, filed by the defendant against the plaintiff and involving the mark forming subject matter of the present proceedings, is pending before this Court.
2. CS (Comm) 145/2021 is listed before the Joint Registrar for admission/denial of documents and marking of exhibits on 4th February, 2022.
Signature Not Verified CS (COMM) 346/2021 Page 1 of 2 Digitally Signed By:SUNIL SINGH NEGI Signing Date:06.01.2022 20:14:103. This application, at the instance of the plaintiff in CS (Comm) 346/2021, prays that the present suit be also listed before the Joint Registrar on 4th February, 2022 for admission/denial of documents and marking of exhibits.
4. Learned Counsel for the defendant does not oppose the prayer.
5. Accordingly, the application is allowed.
6. Let the present suit be listed before the Joint Registrar on 4th February, 2022 to be taken up alongwith CS (Comm) 145/2021, for admission/denial of documents and marking of exhibits.
C. HARI SHANKAR, J JANUARY 4, 2022/kr Signature Not Verified CS (COMM) 346/2021 Page 2 of 2 Digitally Signed By:SUNIL SINGH NEGI Signing Date:06.01.2022 20:14:10