Delhi High Court - Orders
Marico Limited vs Narico Agrovet Private Limited & Anr on 24 May, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 717/2021
MARICO LIMITED ..... Plaintiff
Through: Ms. Anuradha Salhotra, Mr.
Zeeshan Khan and Ms. Sharika Vijh, Advs.
versus
NARICO AGROVET PRIVATE
LIMITED & ANR. ..... Defendants
Through: Mr. Abhishek Yadav, Adv. for
D-1
Mr. Rohan Ahuja and Ms. Amishi Sodani,
Advs. for D-2
Mr. Kirtiman Singh, CGSC with Mr. Waize
Ali Noor and Ms. Durgeshnandini, Advs. for
UOI
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 24.05.2023 I.A. 17572/2021(Order XXXIX Rules 1 and 2 of the CPC), I.A. 11822/2022 (Order XXXIX Rule 2A of the CPC) and I.A. 20070/2022 (for condonation of delay of 59 days in filing of reply)
1. A pass over is sought, which is not possible.
2. Renotify on 6th July 2023.
C.HARI SHANKAR, J MAY 24, 2023 rb 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 25/09/2023 at 02:48:10