Vinay Vats vs Fox Star Studios India Pvt. Ltd. & Anr on 30 July, 2020

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Delhi High Court - Orders

Vinay Vats vs Fox Star Studios India Pvt. Ltd. & Anr on 30 July, 2020

Bench: C. Hari Shankar

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 291/2020 & I.A. 6351/2020(stay), I.A. 6352/2020,
      I.A. 6353/2020, I.A. 6354/2020
      VINAY VATS                                     ..... Plaintiff
                         Through: Mr. Manu Bakshi, Mr. Shagun
                         Khurana, Mr. Rahul Chandhok, Mr. Nitesh
                         Shokeen and Mr. Mohit Aggarwal, Advs.

                         versus


      FOX STAR STUDIOS INDIA
      PVT. LTD. & ANR.                            .... Defendants
                     Through: Mr. Neeraj Kishan Kaul, Sr.
                     Advocate with Mr. Saikrishna Rajagopal,
                     Mr. Sidharth Chopra, Ms. Sneha Jain, Ms.
                     Asavari Jain, Mr. Devvrat Joshi, Ms. Chanan
                     Parwani and Ms. Prita Suri, Advs.

      CORAM:
      HON'BLE MR. JUSTICE C. HARI SHANKAR

                         ORDER

% 30.07.2020 I.A. 6352/2020 Allowed, subject to all just exceptions. The application stands disposed of.

I.A. 6353/2020

1. Subject to deficient court fee being paid within 72 hours of resumption of normal court work, exemption, as sought, is granted for the present.

CS(COMM) 291/2020 Page 1 of 3

2. The application is disposed of.

I.A. 6354/2020

1. The plaintiff seeks exemption from pre-litigation mediation. Inasmuch as I have heard the plaintiff and the defendant at length, this application does not survive for consideration.

2. The application is dismissed.

I.A. 6351/2020 (for interim relief)

1. Judgement, on this application, has been rendered separately, today.

CS(COMM) 291/2020

1. Plaint be registered as a suit.

2. Issue summons in the suit.

3. Mr. Saikrishna Rajagopal, learned counsel appearing for the defendants, accepts summons.

4. Let a written statement to the plaint be filed by the defendants within a period of four weeks accompanied by affidavit of admission/denial of plaintiff's documents with advance copy to the plaintiff, who may file replication thereto, if any, within two weeks CS(COMM) 291/2020 Page 2 of 3 thereof accompanied by affidavit of admission/denial of defendants' documents.

5. The written statement and replication would not be taken on record, unless accompanied by said affidavits.

6. List before the Joint Registrar (Judicial) for completion of pleadings and marking of exhibits on the documents on 18th September, 2020.

C. HARI SHANKAR, J.

JULY 30, 2020 r.bararia CS(COMM) 291/2020 Page 3 of 3

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Delhi High Court - Orders