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Havells India Ltd vs Tarun Nagpal & Ors on 10 September, 2021

Author: C. Hari Shankar

Bench: C. Hari Shankar

                          $~9
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(COMM) 362/2021 & I.A. 9832/2021, I.A. 11602/2021, I.A.
                                11647/2021, I.A. 11648/2021

                                HAVELLS INDIA LTD.                       ..... Plaintiff
                                             Through: Mr. Amit Sibal, Sr. Adv. with
                                             Mr. Sudeep Chatterjee, Ms. Nupur Lamba,
                                             Ms. Shifa Nagar and Mr. Kiratraj Sadana,
                                             Advs.

                                                   versus

                                TARUN NAGPAL & ORS.                     ..... Defendants
                                            Through: Mr. Gautam Swarup, Ms.
                                            Gunjan Jindal and Mr. Kartikeya Jaiswal,
                                            Advs. for D-1
                                            Mr. Sandeep Sethi, Sr. Adv. and Mr.
                                            Rajshekhar Rao, Sr. Adv. assisted by Mr.
                                            Ankur Sangal, Mr. Nirupam Lodha, Ms.
                                            Shivangi Nagara, Mr. Areeb Amanullah, Ms.
                                            Aanchal Tikmani and Ms. Imon Roy, Advs.
                                            for D-2
                                            Mr. Simranjeet Singh and Ms. Neha Gupta
                                            Advs. for D-4
                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR
                                          ORDER

% 10.09.2021 (Video-Conferencing) I.A. 11602/2021 & I.A. 11648/2021 in CS(COMM) 362/2021

1. Exemptions allowed subject to all just exceptions.

2. The applications stand disposed of.

I.A. 9832/2021 in CS(COMM) 362/2021

3. Reply to this application stands filed by Defendant No. 2.

4. Defendant No. 3 is absent.

5. Learned Counsel for Defendant Nos. 1 and 4 submit that this application is not relatable against them and that they do not desire to file any reply to this application.

6. Mr. Sibal, learned Senior Counsel for the petitioner, seeks and is granted two weeks time to file rejoinder to the rely of Defendant No. 2.

7. Re-notify on 12th October, 2021.

I.A. 11647/2021 in CS(COMM) 362/2021

8. This is an application by Defendant No. 2 for vacation of the stay granted by this Court.

9. Issue notice.

10. Notice is accepted on behalf of the plaintiff by Mr. Sudeep Chatterjee. Reply to this application, if any, be filed within two weeks from today, with advance copy to learned counsel for the applicant/Defendant No. 2, who may file rejoinder thereto, if any, before the next date of hearing.

11. Re-notify on 12th October, 2021.

C. HARI SHANKAR, J.

SEPTEMBER 10, 2021 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 362/2021 Page 3 of 3 Signing Date:11.09.2021 22:24:25