Delhi High Court - Orders
Nord Lock Ab & Anr vs Gala Precision Engineering Private ... on 8 February, 2024
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 895/2023 & I.A. 25411/2023, I.A. 25414/2023.
NORD LOCK AB & ANR. ..... Plaintiffs
Through: Mr. Pravin Anand, Ms. Vaishali R.
Mittal, Mr. Siddhant and Mr. G. S.
Narula, Advocates.
versus
GALA PRECISION ENGINEERING PRIVATE LIMITED & ANR.
..... Defendants
Through: Ms. Anju Agrawal, Dr. Mohan
Dewar, Mr. N. K. Bhardwaj, Mr.
Bikash and Mr. Va. Jain, Advocates
for D-1.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 08.02.2024
1. Counsel for the plaintiff seeks time to file rejoinder to the reply filed on behalf of the defendant no. 1. The same shall be filed within four weeks, with copy to opposite side.
2. Counsel for the defendant no.1 draws attention to the documents of Ministry of Corporate Affairs which records that the status of the defendant no.2 (Gala Fasteners Private Limited) is 'strike off'. She further states that the defendant no.1 is not a private limited company, it is a public limited company. She further states that aside from written statement a counter claim has also been filed by them. The same shall be taken on record.
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 12/02/2024 at 22:42:01
3. Counsel for the plaintiff seeks time to verify the same and file an amended memo of parties in this regard. He further seeks time to file a response to the counter claim. Let the same be filed within four weeks, with copies to opposing counsel. Rejoinder, if any, be filed before the next date of hearing.
4. List on 28.05.2024.
I.A. No. 25412/20235. This application under Order XI Rule 2 CPC has been filed by the plaintiff seeking interrogatories against the defendants.
6. Issue notice.
7. Notice is accepted by counsel for the defendant no.1 who shall file response, if so desire, before the next date of hearing with copies to opposing counsel.
8. List on 28.05.2024.
ANISH DAYAL, J FEBRUARY 8, 2024/ssc/ig 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 12/02/2024 at 22:42:01