Delhi High Court - Orders
Policybazaar Insurance Web Aggregator ... vs Coverfox Insurance Broking Pvt. Ltd. & ... on 14 July, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~10 & 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 259/2019 & I.A. 7213/2019 & 8129/2019
POLICYBAZAAR INSURANCE WEB AGGREGATOR & ANR.
..... Plaintiffs
Through: Mr.Amit Sibal, Sr. Adv. with
Mr.Mohit Goel, Mr.Abhishek
Kotnala, Mr.Deepankar Mishra,
Mr.Karmanya Dev Sharma &
Mr.Rishab Sharma, Advs.
versus
COVERFOX INSURANCE BROKING PVT. LTD. & ORS.
..... Defendants
Through: Mr.Peeyoosh Kalra, Ms.V. Mohini,
Ms.Aarti Aggarwal & Mr.Udayvir
Rana, Advs. for D-1.
Mr.Arun Kathpalia, Sr. Adv. with
Mr.Aditya Gupta & Mr.Sauhard
Alung, Advs. for D-2.
Mr.Arvind Nigam, Sr. Adv. with
Mr.Neel Mason, Mr.Ankit Rastogi,
Mr.Vihan Dang, Ms.Aditi Umapathy
& Ms.Parva Khare, Advs. for D-3.
+ CS(COMM) 260/2019 & I.A. 7219/2019 & 8003/2019
POLICYBAZAAR INSURANCE WEB AGGREGATOR & ANR.
..... Plaintiffs
Through: Mr.Amit Sibal, Sr. Adv. with
Mr.Mohit Goel, Mr.Abhishek
Kotnala, Mr.Deepankar Mishra,
Mr.Karmanya Dev Sharma &
Mr.Rishab Sharma, Advs.
versus
ACKO GENERAL INSURANCE LTD. & ORS. ..... Defendants
Through: Mr.Sandeep Sethi, Sr. Adv. with
Mr.Peeyoosh Kalra, Ms.V. Mohini,
Ms.Aarti Aggarwal & Mr.Udayvir
Signature Not Verified
Digitally Signed By:SHALOO
BATRA
Signing Date:15.07.2022
18:13:31
Rana, Advs. for D-1.
Mr.Arun Kathpalia, Sr. Adv. with
Mr.Aditya Gupta & Mr.Sauhard
Alung, Advs. for D-2.
Mr.Arvind Nigam, Sr. Adv. with
Mr.Neel Mason, Mr.Ankit Rastogi,
Mr.Vihan Dang, Ms.Aditi Umapathy
& Ms.Parva Khare, Advs. for D-3.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 14.07.2022 At the outset, the learned senior counsel appearing for the Defendant Nos. 2 and 3 points out there is an application seeking amendment to the plaint, filed by the Plaintiffs, being I.A. No. 11953/2019 in CS(COMM) 259/2019 and I.A. No. 11955/2019 in CS(COMM) 260/2019. He submits that the hearing of the applications on interim relief should be considered after the said applications are decided.
The learned senior counsel appearing for the Plaintiffs, on instructions, submits that no interim relief is sought against the Defendant Nos. 2 and 3 and the same would not be sought even if the amendment applications are allowed in favour of the Plaintiffs. He submits that, therefore, these applications have no bearing on the hearing of the applications seeking interim relief. He further submits that during the course of the arguments he would not refer to the replication application for the purposes of the interim injunction.
It is in view of the above statement that the hearing in the applications seeking interim relief has commenced.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:15.07.2022 18:13:31Arguments heard in part. To come up for remaining arguments on 5th August, 2022.
NAVIN CHAWLA, J JULY 14, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:15.07.2022 18:13:31