Delhi High Court - Orders
Srf Limited vs Solvay S A & Anr on 9 September, 2024
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O.(COMM.IPD-PAT) 2/2024 & I.A.8909/2024, I.A. 9005/2024,
I.A. 38897/2024
SRF LIMITED .....Petitioner
Through: Ms. Meenakshi Ogra, Advocate
Mob: 9891012029
versus
SOLVAY S A & ANR. .....Respondents
Through: Ms. Vindhya S. Mani, Advocate with
Ms. Surbhi Nautiyal and Mr. Bhuvan
Malhotra, Advocates for R-1
Mob: 9717065125
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 09.09.2024 I.A. 38897/2024 (under Section 151 CPC seeking exemption from filing notarized and legalized/apostilled affidavits)
1. The present application has been filed on behalf of the defendants under Section 151 CPC seeking exemption from filing notarized and legalized/apostilled affidavits.
2. It is submitted that the Authorized Representative of the defendant no. 1 is based in Hannover, Germany, and is unable to file the notarized and legalized/apostilled versions of the affidavits at this stage. Thus, it is prayed that exemption be granted from filing the notarized and legalized/apostilled 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 21/09/2024 at 06:32:56 affidavits.
3. Considering the submissions made before this Court, the defendant no. 1 is exempted from filing the notarized and legalized/apostilled affidavits, at this stage.
4. The apostilled version thereof, be filed, subsequently.
5. With the aforesaid directions, the present application is disposed of. C.O.(COMM.IPD-PAT) 2/2024
6. Learned counsel appearing for the appellant submits that she may file rejoinder to the reply filed on behalf of respondent no. 1.
7. Let rejoinder be filed by the appellant to reply of respondent no. 1 within a period of four weeks from today.
8. This Court notes that none has been appearing on behalf of respondent no. 2, i.e., Controller General of Patents, Designs and Trademark.
9. Accordingly, issue court notice to Mr. Harish Vaidyanathan Shankar, CGSC, to put appearance on behalf of respondent no. 2, i.e., Controller General of Patents, Designs and Trademark.
10. Let reply to I.A. 9005/2024, as well as to the present petition, be filed by the respondent no. 2, before the next date of hearing.
11. Re-notify on 9th December, 2024.
MINI PUSHKARNA, J SEPTEMBER 9, 2024 ak 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 21/09/2024 at 06:32:56