Delhi High Court - Orders
Sotkon Sp Slu vs Western Imaginary Transcon Pvt. Ltd. & ... on 16 January, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 484/2021 & I.A. 13004/2021, I.A. 16453/2021, I.A.
16455/2021, I.A. 4234/2023, I.A. 4583/2023
SOTKON SP SLU ..... Plaintiff
Through: Ms. Tanya Varma, Advocate.
versus
WESTERN IMAGINARY TRANSCON PVT. LTD. & ORS.
..... Defendants
Through: Mr. Anshul Goel and Mr. Ranjeev
Kumar, Advocates for D-1 to 3.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.01.2024
1. The matter has been received by way of transfer. Counsel for the parties inform the Court that Plaintiff's application under Order XXXIX Rules 1 and 2 of Code of Civil Procedure, 1908 (CPC) for interim injunction, as well as Defendants' application under Order XXXIX Rule 4 of CPC for vacation of ad-interim injunction are pending disposal. Pleadings are complete in both applications.
2. Accordingly, list the aforenoted applications for hearing on 7th March, 2024.
SANJEEV NARULA, J JANUARY 16, 2024 d.negi This is a digitally signed order.
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