Dolby Interntaional Ab & Anr vs Reliance Jio Infocomm Limited & Anr on 7 April, 2022

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Delhi High Court - Orders

Dolby Interntaional Ab & Anr vs Reliance Jio Infocomm Limited & Anr on 7 April, 2022

Bench: Jyoti Singh

                          $~19
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CS(COMM) 99/2021 & I.A. No. 3122/2021, 3124/2021, 3125/2021,
                               3126/2021, 3127/2021, 6699/2021, 6700/2021, 6735/2021, 7157/2021
                                DOLBY INTERNTAIONAL AB & ANR.           ..... Plaintiffs
                                             Through:    Mr. Chander M. Lall, Senior
                                             Advocate with Ms. Saya Choudhary Kapur,
                                             Mr. Ashutosh Kumar, Mr. Vivek Ranjan,
                                             Mr. Palash Maheshwari, Mr. Sajan Shankar
                                             Prasad, Mr. Shaurya Pandey and Ms. Ananya
                                             Chugh, Advocates.
                                                  versus
                                RELIANCE JIO INFOCOMM LIMITED
                                & ANR.                                        ..... Defendants
                                                  Through: Ms. Julien George, Ms. Anu Paarcha,
                                                  Mr. Arjun Gadhoke, Mr. Avijit Shanker,
                                                  Mr. Skanda Shekhar and Ms. N. Parvati,
                                                  Advocates.
                                CORAM:
                                HON'BLE MS. JUSTICE JYOTI SINGH
                                                  ORDER

% 07.04.2022 I.A. 5466/2022(seeking early hearing in the matter)

1. Present application has been preferred on behalf of the Plaintiffs for fixing of an early date of hearing for advancing arguments on the issue of pro tem arrangement between the parties.

2. Learned Senior Counsel appearing on behalf of the Plaintiffs submits that arguments have been advanced on several dates of hearing in the past, but have remained inconclusive for one reason or the other.

                          CS(COMM) 99/2021                                                   page 1 of 2




Signature Not Verified
Signed By:KAMAL KUMAR

Signing Date:16.04.2022
19:02:43
                           3.    Issue notice.

4. Ms. Julien George, learned counsel accepts notice on behalf of the Defendants. It is submitted that the Defendants have no objection to early hearing, however, there is an objection to some of the contents of the application, which are incorrect.

5. Having heard the learned Senior Counsel for the Plaintiffs, this Court is of the opinion that the Plaintiffs have made out a case for grant of early hearing with respect to the pro tem arrangement.

6. Application is allowed and disposed of.

CS(COMM) 99/2021

7. List for hearing on the limited issue of pro tem arrangement between the parties on 28.04.2022.

I.A. 6731/2021

8. List on 19.05.2022, the date already fixed.



                                                                                    JYOTI SINGH, J
                          APRIL 07, 2022/st




                          CS(COMM) 99/2021                                                    page 2 of 2




Signature Not Verified
Signed By:KAMAL KUMAR

Signing Date:16.04.2022
19:02:43

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Delhi High Court - Orders