Delhi High Court - Orders
Fiitjee Limited vs Vidya Mandir Classes Ltd. & Ors on 16 December, 2021
Author: Asha Menon
Bench: Asha Menon
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 656/2021
FIITJEE LIMITED ..... Plaintiff
Through: Mr. Sudhir Nandrajog, Mr. Ankit
Jain, Mr. Mohit Gupta, Mr. Vishal
Saxena, Mr.Mukesh Goyal, Mr.Dilip
Arya, Mr.Aayush Kumar and
Ms.Mohina Anand, Advocates
versus
VIDYA MANDIR CLASSES LTD. & ORS. ..... Defendants
Through: Mr. Jayant Mehta, Senior Advocate
with Mr. Kartik Yadav, Mr. Parinay
T. Vasandani, Mr.Amrit Singh,
Ms.Sumedha and Mr. Karanvir Singh
Goraya, Advocates for D-1
Mr. Rajiv Nayar, Senior Advocate
with Mr. Harish Pandey, Advocate
for D-2
Mr.Aditya Gupta and Ms.Aishwarya
Kane, Advocates for D/Google LLC
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 16.12.2021 I.As.16870/2021 (by the defendant No.1 for condonation of delay) & 16871/2021 (by the defendant No.2 for condonation of delay)
1. For the reasons stated in the applications, the same are allowed and the delay in filing the replies to I.A.16137/2021 is condoned. The replies filed on behalf of the defendant No. 1 and the defendant No.2 be taken on record.
2. The applications are accordingly disposed of.
CS(OS) 656/2021 Page 1 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:16.12.2021 17:54:11CS(OS) 656/2021, I.A.16137/2021 (by the plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 CPC)
3. List for further arguments in rejoinder on behalf of the plaintiff tomorrow i.e., 17th December, 2021 at the End of the Board.
4. The order be uploaded on the website forthwith.
ASHA MENON, J DECEMBER 16, 2021 s CS(OS) 656/2021 Page 2 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:16.12.2021 17:54:11