Delhi High Court - Orders
Burger King Corporation vs Techchand Shewakramani & Ors on 14 January, 2019
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 919/2016
BURGER KING CORPORATION ..... Plaintiff
Through: Ms. Pankhuri Malik, Advocate (M-
9717220739)
versus
TECHCHAND SHEWAKRAMANI & ORS. ..... Defendants
Through: Ms. Shubhi Sharma, Proxy counsel
for D-1, 2, 3 & 5 (M-8929782237).
Mr. Aditya Sharma, Advocate for D-7
(M-9582312369).
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 14.01.2019 CC(COMM) 122/2017
Let the admission/denial be completed on the basis of the affidavits on record. If either party makes any unjustified denial of the documents, the same shall be considered during the time of case management hearing.
List before the Joint Registrar on 18th February, 2019. CS(COMM) 919/2016 Proposals for settlement have been exchanged between the parties. It is submitted that Ld. counsel appearing for Defendants No.1, 2, 3 and 5 - Mr. Amarjit Singh is indisposed.
List before Court on 20th March, 2019.
PRATHIBA M. SINGH, J JANUARY 14, 2019 Rahul