Delhi High Court - Orders
(U/S 35&35(B) Cpc & Chapter Xxviii Of ... vs Das Telecom Private Limited & Ors on 21 February, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1426/2016, CC (COMM) No.98/2017, IA No.8570/2018
(u/S 35&35(B) CPC & Chapter XXVIII of Delhi High Court
(Original Side) Rules, 2018) & 9357/2018 (u/S 151 CPC)
DOLBY INTERNATIONAL AB & ANR ..... Plaintiffs
Through: Mr. C.M. Lall, Sr. Adv. with Ms.
Saya Chaudhary Kapur, Mr. Vivek
Ranjan, Mr. Rupin Behl, Mr.
Devanshu Khanna, Mr. Sajan Shankar
Prasad & Mr. Palash Maheshwari,
Advs.
Versus
DAS TELECOM PRIVATE LIMITED & ORS ..... Defendants
Through: Mr. Saikrishna Rajagopal, Ms. Julien
George, Ms. Anu Paarcha, Mr. Arjun
Gadhoke, Mr. Yashwant Prasad &
Ms. Pallavi Bhatnagar, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 21.02.2019
1. The counsel for the defendants has been heard for about two hours fifteen minutes.
2. Hearing to continue on 13th, 14th and 15th March, 2019 and thereafter if required, on 1st, 2nd, 3rd and 4th April, 2019.
RAJIV SAHAI ENDLAW, J FEBRUARY 21, 2019 'gsr'..