Delhi High Court - Orders
Dassault Systemes S.E. And Anr vs Automobile Corporation Of Goa Limited ... on 27 May, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 66/2022, CM Nos.21596/2022 & 21597/2022
DASSAULT SYSTEMES S.E. AND ANR ..... Appellants
Through: Mr. Uttam Datt, Mr. Dinesh Jotwani &
Ms. Sonakshi Singh, Advs.
Versus
AUTOMOBILE CORPORATION OF GOA
LIMITED AND ORS ..... Respondents
Through: Mr. Mayank Pandey, Adv.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 27.05.2022 CM No.21598/2022 (for exemption)
1. Exemption is allowed, subject to all just exceptions.
2. The application is disposed of. FAO (COMM) 66/2022
3. Issue notice.
4. The learned counsel appearing for the respondents accepts notice.
5. The respondents are at liberty to file reply(s) and / or written note of submissions.
6. Let the same be filed within a period of two weeks from today.
7. Rejoinder, if any, be filed within a period of one week thereafter.
8. List for hearing on 26.07.2022.
VIBHU BAKHRU, J AMIT MAHAJAN, J MAY 27, 2022 'gsr' Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:31.05.2022