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Diageo Brands B.V. & Anr vs Great Galleon Ventures Limited on 8 August, 2022

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                          $~22
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CS (COMM) 87/2021 & I.A. 2609/2021, 4223/2021, 5639/2021,
                                 6150/2021, 6157-58/2021

                                 DIAGEO BRANDS B.V. & ANR.              ..... Plaintiffs
                                             Through: Mr. Sidharth Chopra, Mr. Nitin
                                                        Sharma, Ms. Subhoshree Sil and Mr.
                                                        Angad S. Makkar, Advocates.
                                                        (M:9897896284)
                                             versus

                                 GREAT GALLEON VENTURES LIMITED          ..... Defendant
                                                Through: Mr. Kapil Wadhwa, Advocate.
                                 CORAM:
                                 JUSTICE PRATHIBA M. SINGH
                                          ORDER

% 08.08.2022

1. This hearing has been done through hybrid mode. I.A.5639/2021 (for interrogatories)

2. This is an application seeking leave to serve interrogatories upon the Plaintiff. The interrogatories are stated to have been served upon the Plaintiffs.

3. I.A.5639/2021 is disposed of.

I.A.4223/2021 (for exemption)

4. This is an application seeking exemption from personal appearance of the directors of the Defendant company. The exemption is allowed.

5. I.A.4223/2021 is disposed of.

I.A.6150/2021 & 6157-58/2021 (for exemption for attested affidavits)

6. These are applications seeking exemption from filing the duly attested and notarized affidavits. The exemption is allowed.

7. Let the original documents be filed within four weeks.

8. I.A.6150/2021 & 6157-58/2021 are disposed of.

9. This is an application seeking appointment of a Local Commissioner. The report of the Local Commissioner has been placed on record.

10. I.A.2609/2021 is disposed of.

CS (COMM) 87/2021

11. The order in the injunction application IA No. 2608/2021 was pronounced on 2nd August, 2022.

12. List before the Joint Registrar on 7th October, 2022 for filing of documents schedule.

13. List before the Court on 30th November, 2022 for case management hearing.

PRATHIBA M. SINGH, J.

AUGUST 8, 2022/dk/sr Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:16.08.2022 15:22:35