Delhi High Court - Orders
Central Council For Research Of ... vs Hindustan Lever Ltd on 26 November, 2025
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 259/2018 & I.A. 11211/2014
CENTRAL COUNCIL FOR RESEARCH OF AYURVEDA AND
SIDDHA (CCRAS) AND ANR.
.....Plaintiff
Through: Mr. J.M. Kalia, Mr. Siddhartha
Shukla and Mr. Dhruv Kalia,
Advocates
versus
HINDUSTAN LEVER LTD.
.....Defendant
Through: Mr. Saif Khan, Mr. Shobhit Agarwal
and Mr. Prajjwal Kushwaha, and Mr.
S. Anand, Advocates
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 26.11.2025
1. Vide order dated 08.08.2025, it was observed that the matter is ripe for final hearing and the Parties are directed to file a Joint Convenience Compilation and respective Written Synopsis containing the issue wise submissions.
2. However, the learned Counsel for the Plaintiff submits that a draft of Joint Convenience Compilation has been forwarded to learned counsel for the Defendant.
3. The learned Counsel for the Defendant submits that the draft Joint Convenience Compilation received from the learned Counsel for the Plaintiff is in the form of written submissions and is not the index of Joint 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 28/11/2025 at 22:38:14 Convenience Compilation.
4. Accordingly, the Parties shall sit together and prepare an index of the Joint Convenience Compilation to be filed as directed vide order dated 08.08.2025 so that the documents in terms of the said index can be collated and a Joint Convenience Compilation can be prepared in terms of the said index.
5. The learned Counsel for the Defendant shall coordinate with the learned Counsel for the Plaintiff who prepared the said index and comply with the same directions within a period of four weeks.
6. List for final hearing on 18.02.2026.
TEJAS KARIA, J NOVEMBER 26, 2025 p'ma 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 28/11/2025 at 22:38:14