Delhi High Court - Orders
Pfizer Inc. & Ors vs Nagesh Palepu & Ors on 8 February, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~OS-6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 737/2018
PFIZER INC. & ORS ..... Plaintiffs
Through Ms.Tusha Malhotra and Ms.Rashi
Punia, Advs.
versus
NAGESH PALEPU & ORS ..... Defendants
Through Mr.J. Sai Deepak, Adv. with Mr.G.
Nataraj and Mr.Avinesh K.Sharma, Adv. for D-1
& 2.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 08.02.2019 Presence of learned counsel who are appearing for defendants No. 1 and 2 had wrongly been recorded as appearing for defendant No.3 as well when the matter was first heard on 15.03.2018. Later on, it transpired that the counsel are only appearing for defendant No. 1 and 2. The effect of this order is that defendant No. 3remains unserved.
Let summons be issued to defendant No.3.
Learned counsel appearing for defendants No. 1 and 2 states that an application seeking condonation of delay in filing the written statement has been filed yesterday. Cost as imposed by the learned Joint Registrar has also been paid.
List before the Joint Registrar for further proceedings on 15.03.2019.
JAYANT NATH, J FEBRUARY 08, 2019/rb