Delhi High Court - Orders
Qualcomm Incorporated vs Shenzhen Transsion Holdings Co., Ltd. & ... on 6 August, 2024
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 569/2024
QUALCOMM INCORPORATED .....Plaintiff
Through: Ms. Nancy Roy, Mr. Abhinav
Agarwal and Mr. Abhimanyu
Chauhan, Advs.
versus
SHENZHEN TRANSSION HOLDINGS CO., LTD. & ORS.
.....Defendants
Through: Ms. Julien George, Ms. Subhoshree
Sil, Mr. Avijit Kumar, Mr. Arjun
Gadhoke, Ms. N. Parvati and Mr.
Anirudh Bhatia, Advs.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 06.08.2024 I.A. 35602/2024-For correction of clerical error and amendment/ modification of order dt. 12.07.2024
1. By virtue of the present application, learned counsel for the defendants seeks modification of the order dated 12.07.2024 in terms of the proposed amendments laid out in the para 5 of the present application.
2. However, learned counsel appearing for the parties conjointly submit that they would be satisfied if the paragraph(s) 9 and 10 of the order dated 12.07.2024 are instead modified and the period of four weeks therein be extended till six weeks and eight weeks respectively.
3. Accordingly, paragraph(s) 9 and 10 of the order dated 12.07.2024 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 08/08/2024 at 04:10:54 are modified and shall be read as under:-
9. Learned counsel accepts notice on behalf of the defendants. He seeks, and is granted, six weeks to file a reply. Rejoinder, if any, be filed within two weeks thereafter.
10. Learned (senior) counsel for the parties seek, and are granted eight weeks for filing their respective written synopsis not exceeding six pages giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted relevant judgments.
4. Needless to say, the said order dated 12.07.2024 shall be conjointly read with the present order.
5. Accordingly, the present application is allowed and disposed of.
SAURABH BANERJEE, J AUGUST 6, 2024/rr 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 08/08/2024 at 04:10:54