Delhi High Court - Orders
Makemy Trip (India) Private Limited vs Pravasi Guide Private Limited And Ors on 9 January, 2019
Author: Manmohan
Bench: Manmohan
15
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 7/2019
MAKEMY TRIP (INDIA) PRIVATE LIMITED ..... Plaintiff
Through: Mr. J. Sai Deepak, Advocate with
Mr. Mohit Goel, Mr. Sidhant Goel,
Ms. Malika Nandkeolyar and
Mr. Abhishek Kotnala, Advocates.
versus
PRAVASI GUIDE PRIVATE LIMITED AND ORS. ..... Defendant
Through: None.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 09.01.2019 I.A. 201/2019 in CS(COMM) 7/2019 Keeping in view the averments in the application, plaintiff is exempted from filing the original/certified/ clear and translated copies of documents at this stage.
Needless to say, this order is without prejudice to the rights and contentions of the parties.
Accordingly, present application stands disposed of. CS(COMM) 7/2019 & I.A. 200/2019 Let the plaint be registered as a suit.
Issue summons in the suit and notice on the application to the defendant by all modes including dasti, returnable for 05th February, 2019.
The summons and notice to the defendant shall indicate that a written statement to the plaint and a reply to the application under Order 39 Rules 1 and 2 CPC be positively filed within three weeks of the receipt of the summons and notice. Liberty is given to the plaintiff to file a replication/rejoinder within one week of the receipt of the advance copy of the written statement and reply.
It is made clear that no adjournment would be granted on the next date of hearing and the interim application would be taken up for hearing and disposal on the said date.
MANMOHAN, J JANUARY 09, 2019 js