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Usha Rani Misra vs Parle Products Pvt Limited on 15 April, 2026

                          $~37
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(OS) 116/2025 & I.A. 10137/2026, I.A. 10159/2026
                                    USHA RANI MISRA                                                                 .....Plaintiff
                                                 Through:                             None.
                                                 versus

                                    PARLE PRODUCTS PVT LIMITED             .....Defendant
                                                  Through: Mr. Siddharth Khattar, Mr. Divij
                                                           Andley and Mr. Gaurav Raj Sharma,
                                                           Advocates
                                    CORAM:
                                    HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                                  ORDER

% 15.04.2026 I.A. 10137/2026 ( seeking condonation of delay)

1. The present application has been filed on behalf of the plaintiff seeking condonation of delay of 60 days in re-filing the replication.

2. Issue notice. Notice is accepted by learned counsel for the defendant, who submits that he opposes the present application and wishes to file reply.

3. Accordingly, let reply be filed, within a period of four weeks, from today.

4. Rejoinder thereto, if any, be filed, within a period of two weeks, thereafter.

5. List before the Joint Registrar (Judicial) on the date already fixed, i.e., 08th July, 2026.

6. The present application has been filed on behalf of the plaintiff seeking condonation of delay of 60 days in re-filing the affidavit of Page 1 of 2 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 15/04/2026 at 22:08:06 admission/denial.

7. Issue notice. Notice is accepted by learned counsel for the defendant, who submits that he opposes the present application and wishes to file reply.

8. Accordingly, let reply be filed, within a period of four weeks, from today.

9. Rejoinder thereto, if any, be filed within a period of two weeks, thereafter.

10. List before the Joint Registrar (Judicial) on the date already fixed, i.e., 08th July, 2026.

MINI PUSHKARNA, J APRIL 15, 2026/au Page 2 of 2 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 15/04/2026 at 22:08:06