Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court - Orders

Devans Modern Breweries Limited vs Jagpin Breweries Limited on 31 May, 2023

Author: Amit Bansal

Bench: Amit Bansal

                                    $~2
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    +           CS(COMM) 173/2022, I.A. 11251/2022 (seeking review order dated
                                                22nd July, 2019), I.A. 11252/2022 (O-XXXIX R-1 & 2 of CPC) and
                                                I.A. 11254/2022 (O-XI R-1 (4) of CPC)


                                                DEVANS MODERN BREWERIES LIMITED       ..... Plaintiff
                                                            Through: Mr.Afzal     B.Khan,        Mr.Samik
                                                                     Mukherjee and Ms.Suhrita Majumdar,
                                                                     Advocates.
                                                            versus

                                                JAGPIN BREWERIES LIMITED               ..... Defendant
                                                             Through: Mr.Shailen     Bhatia,     Mr.Arnav
                                                                       Chatterjee and Mr.Nakul Mehta,
                                                                       Advocates.

                                                CORAM:
                                                HON'BLE MR. JUSTICE AMIT BANSAL
                                                                                      ORDER

% 31.05.2023 I.A. 11253/2022 (O-XII R-6 of the CPC)

1. Counsel for the plaintiff presses for summary judgment.

2. Reply filed on behalf of the defendant to the present application could not be taken on record as the defendant had not paid the cost imposed by the Court vide order dated 1st May, 2023.

3. A cheque of Rs.20,000/- in respect of the costs imposed on 1st May, 2023 has been handed over to the counsel for the plaintiff in Court today.

4. Accordingly, the Registry is directed to take the reply on record.

5. Counsel for the plaintiff has filed a two-page written note of submissions along with judgments in support.

CS(COMM) 173/2022 Page 1 of 2

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 07:11:50

6. The defendant is also permitted to file a two-page written note of submissions along with judgments in support thereof on or before 10th July, 2023.

7. List for hearing on 24th August, 2023.

AMIT BANSAL, J MAY 31, 2023 sr CS(COMM) 173/2022 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 07:11:50