Premier Spg And Wvg Mills Pvt. Ltd vs Football Association Premier League ... on 21 September, 2023

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Delhi High Court - Orders

Premier Spg And Wvg Mills Pvt. Ltd vs Football Association Premier League ... on 21 September, 2023

Bench: C. Hari Shankar

                             $~1
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         C.A.(COMM.IPD-TM) 15/2023 & I.A. 12418/2023
                                       PREMIER SPG AND WVG MILLS PVT. LTD. ..... Appellant
                                                    Through: Mr.N. Mahabir, Mr.Prakash C
                                                    Arya, Ms.Noopur Biswas, Mr.Udit Gupta,
                                                    Advs.

                                                                            versus

                                       FOOTBALL ASSOCIATION PREMIER LEAGUE LTD. &
                                       ANR.                             ..... Respondents
                                                    Through: Ms. Simranjot Kaur, Adv. for
                                                    R-1

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

% 21.09.2023 (Through Video-Conferencing)

1. Ms. Simranjot Kaur, learned Counsel for Respondent 1, submits that her client has instructed her only two days back. She seeks and is granted a further and final opportunity of four weeks to file written submissions by way of reply to the present appeal with advance copy to learned Counsel for the appellant who may file written submissions by way of response thereto.

2. In each case, written submissions shall be restricted to six pages after exchanging copies with each other. Both sides would also place on record duly indexed compilations of judicial authorities on which they may seek to place reliance after exchanging copies with each other. Oral arguments in excess of the written submissions shall not be taken into consideration.

C.A.(COMM.IPD-TM) 15/2023 Page 1 of 2

This is a digitally signed order.

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3. List for hearing and disposal of this appeal on 15 January 2024.

4. Each side shall be restricted to 30 minutes of arguments with 10 minutes for rejoinder. No surrejoinder would be allowed.

C. HARI SHANKAR, J.

SEPTEMBER 21, 2023 dsn C.A.(COMM.IPD-TM) 15/2023 Page 2 of 2 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 22/09/2023 at 23:52:30

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Delhi High Court - Orders