Delhi High Court - Orders
Intercontinental Great Brands Llc vs Parle Products Private Limited on 9 January, 2024
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 64/2021
INTERCONTINENTAL GREAT BRANDS LLC ..... Plaintiff
Through: Mr. Chander M.Lall, Sr. Adv.
with Ms. Nancy Roy, Ms. Ananya
Chug, Ms. Yashi Agrawal and Mr.
Abhinav Bhalla, Advs.
versus
PARLE PRODUCTS PRIVATE LIMITED ..... Defendant
Through: Mr. Bikash Ghorai, Mr. N.K.
Bhardwaj, Mr. Rahul Martha &
Ms. Anju Agrawal, Advs.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 09.01.2024 I.A. No.549/2024 (under Order VI Rule 17 CPC)
1. This application has been filed by the plaintiff under Order VI Rule 17 CPC for amendment in the plaint.
2. Notice is accepted by counsel for the defendant who shall file a response within a period of 4 weeks with copy to the opposing side. Rejoinder thereto, if necessary, be filed within 2 weeks thereafter.
3. List on 8th May, 2024.
4. Date 17th January, 2024, fixed earlier, stands cancelled.
5. Order be uploaded on the website of this Court.
ANISH DAYAL, J JANUARY 9, 2024/sm/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 25/01/2024 at 02:53:57