Delhi High Court - Orders
M/S Westport Fuel Systems Italia Srl vs M/S Uno Minda Limited on 23 March, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~28 & 43 to 45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 70/2023
M/S WESTPORT FUEL SYSTEMS ITALIA SRL
..... Petitioner
versus
M/S UNO MINDA LIMITED ..... Respondent
43
+ O.M.P.(I) (COMM.) 320/2022, CRL.M.A. 26352/2022 (U.S.
340 Cr. P.C.), I.A. 19164/2022 (Add. Document), I.A.
20311/2022 (U.O.XXXIX R. 2A r/w S. 151CPC), I.A.
20667/2022 (Dismissal of Petition), I.A. 337/2023
(Clarification of O. D. 14-11-2022), I.A. 1343/2023(U.S.
151CPC), I.A. 4593/2023 (Urgent Direction & Intervention),
I.A. 5301/2023(Direction)
UNO MINDA LIMITED ..... Petitioner
versus
WESTPORT FUEL SYSTEM ITALIA S R L ..... Respondent
44
+ O.M.P.(I) (COMM.) 388/2022, I.A. 21987/2022(Interim Relief)
M/S WESTPORT FUEL SYSTEMS ITALIA S.R.L
..... Petitioner
versus
M/S UNO MINDA LIMITED ..... Respondent
45
+ O.M.P.(I) (COMM.) 36/2023
UNO MINDA LIMITED ..... Petitioner
versus
WESTPORT FUEL SYSTEM ITALIA S R L ..... Respondent
Through: Mr. Jayant Mehta, Sr. Adv.
with Ms. Kaadambari, Mr.
Pankaj Agarwala, Mr. Srikar,
Ms. Ayushi and Mr. Sahil
Khanna, Advs. for Westport
Fuel System.
Mr. Dayan Krishnan, Sr. Adv.
with Mr. Mahip Singh, Mr.
Varun Kalra and Mr. Krishnan
Kumar, Advs. for Uno Minda
Signature Not Verified
Limited.
Digitally Signed
By:NEHA
Signing Date:24.03.2023
16:42:59
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 23.03.2023 I.A. 5301/2023 (Direction) in O.M.P.(I) (COMM.) 320/2022 Bearing in mind the commonality of issues which stand raised here and are also being addressed in W.P.(C) 16337/2022, no cause arises for this Court to entertain this application at this stage or undertake expeditious consideration thereof. From the material which has been placed by Mr. Krishnan, learned senior counsel appearing for the respondent, for the perusal of the Court, it is prima facie evident that not only the final reliefs but even the interim measures which are sought are common in both matters. The Court is further informed that the writ petition has been substantially heard. The petitioner cannot thus be permitted to pursue or prosecute parallel remedies before the High Court.
O.M.P.(I) (COMM.) 70/2023, O.M.P.(I) (COMM.) 320/2022, CRL.M.A. 26352/2022 (U.S. 340 Cr. P.C.), I.A. 19164/2022 (Add. Document), I.A. 20311/2022 (U.O.XXXIX R. 2A r/w S. 151CPC), I.A. 20667/2022 (Dismissal of Petition), I.A. 337/2023 (Clarification of O. D. 14-11-2022), I.A. 1343/2023(U.S. 151CPC), I.A. 4593/2023 (Urgent Direction & Intervention), I.A. 5301/2023(Direction), O.M.P.(I) (COMM.) 388/2022, I.A. 21987/2022(Interim Relief) and O.M.P.(I) (COMM.) 36/2023 List again on 25.08.2023.
The date of 27.03.2023 shall stand cancelled.
YASHWANT VARMA, J.
MARCH 23, 2023 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:24.03.2023 16:42:59