Delhi High Court - Orders
Panasonic Consumer India Pvt Ltd vs Harman Electronics Pvt Ltd on 22 August, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~22(Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 822/2019 & CM APPL. 40886/2019
PANASONIC CONSUMER INDIA PVT LTD ..... Appellant
Through: Mr. Kunal Kher and Mr. Aditya
Narain, Advs.
versus
HARMAN ELECTRONICS PVT LTD ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 22.08.2022
1. Learned Counsel for the appellant seeks and is granted a further and final opportunity of four weeks to take steps to serve notice of this appeal on respondent.
2. Let service additionally be made dasti as well as through learned Counsel who appears on behalf of respondent before the learned Trial Court, if any.
3. In the meanwhile, reply, if any, be filed within four weeks with advance copy to learned Counsel for the appellant who may file rejoinder thereto, if any, before the next date of hearing.
4. Re-notify on 20th January 2023.
C. HARI SHANKAR, J AUGUST 22, 2022 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:23.08.2022 15:50:33