Delhi High Court - Orders
Montblanc-Simplo Gmbh vs M/S Jai Lakshman & Ors on 5 August, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 72/2020& I.As. 2160/2020, 12522/2022
MONTBLANC-SIMPLO GMBH ..... Plaintiff
Through: Mr.Manish Biala, Adv.
versus
M/S JAI LAKSHMAN & ORS. ..... Defendants
Through: Mr.A.K.Kulshreshtha, Ms.Seema
Rani, Advs. for D-3-4.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 05.08.2022 I.A. NO. 12522/2022 Issue notice. Mr. A. K. Kulshreshtha, the learned counsel accepts notice on behalf of the defendant nos.3 and 4. He prays for and is granted a period of four weeks to file the reply. Rejoinder thereto, be filed within a period of two weeks thereafter.
The learned counsel for the defendant nos.3 and 4 submits that the said defendants would like to explore the possibility of an amicable settlement of their disputes with the plaintiff.
This suggestion is not acceptable to the learned counsel for the plaintiff.
List on 29th November, 2022.
NAVIN CHAWLA, J AUGUST 5, 2022 RN Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:08.08.2022 17:59:19