Delhi High Court - Orders
(For Condonation Of Delay In Filing ... vs Indraprastha Cancer Society And ... on 14 February, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 327/2021 & I.A.s 8544/2021(u/ Order XXVI Rule 9 of the
Code of Civil Procedure, 1908 for appointment of LCs), 11759/2021
(for deletion of Defendant No. 3 from the array of parties), 16302/2021
(for condonation of delay in filing written statement by Defendants No.
1 and 2), and 148/2022 (for condonation of delay in filing replication)
SOTEFIN SA ..... Plaintiff
Through: Mr. Chander M. Lall, Senior Advocate
with Mr. Monish Panda, Mr. Bhavin
Gada, Mr. Ayush Sharma, Ms. Mehak
Gupta, Mr. Prabjot Hora and Ms.
Ananya Chug, Advocates.
versus
INDRAPRASTHA CANCER SOCIETY AND RESEARCH
CENTER & ORS. ..... Defendants
Through: Mr. Neeraj Malhotra, Senior Advocate
with Ms. Mansi Bajaj, Mr. Nimish
Kumar and Mr. Ujjaval Kumar,
Advocates for D-1 and D-2.
Mr. S.D. Singh, Mr. Rahul Kumar
Singh, Mr. Jitender Singh, Ms. Meenu
Singh and Mr. Siddhartha Singh,
Advocates for D-3.
Mr. Dhavish Chitkara, Advocate for
D-4.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 14.02.2022 [VIA VIDEO CONFERENCING] I.A. 8543/2021 (u/Order XXXIX Rule 1 and 2 r/w Section 151 of the Code of Civil Procedure, 1908 seeking grant of ex-parte ad-interim injunction) Signature Not Verified Digitally Signed By:AKANSHA SINGH Signing Date:16.02.2022 16:54:53 Arguments already stand concluded. Reserved for orders on the present application.
SANJEEV NARULA, J FEBRUARY 14, 2022 d.negi Signature Not Verified Digitally Signed By:AKANSHA SINGH Signing Date:16.02.2022 16:54:53