Delhi High Court - Orders
Deepali Designs & Exhibits Private ... vs Pico Hong Kong Limited & Anr on 10 September, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 77/2020
DEEPALI DESIGNS & EXHIBITS PRIVATE LIMITED
..... Plaintiff
Through: Mr. Raghvendra Singh and Mr.
Abhishek Gupta, Advocate.
versus
PICO HONG KONG LIMITED & ANR. ..... Defendants
Through: Ms. Ginny J. Rautray and Ms.
Snigdha Ganguly, Advocates for
D-1.
Ms. S. Lakshmi, Advocate for D-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.09.2021 I.A. 11556/2021 (u/S 5 of the Limitation Act, 1963 r/w Section 151 of the CPC for condonation of 112 days delay in filing rejoinders to the replies filed by the Plaintiff in I.A. Nos. 10353/2020, 10354/2020, 10355/2020 & 10356/2020 on behalf of Defendant No.1)
1. For the grounds and reasons stated in the application, delay of 112 days in filing the rejoinders to the replies filed by the Plaintiff in I.A. Nos. 10353/2020, 10354/2020, 10355/2020 & 10356/2020, is condoned.
2. The rejoinders filed by Defendant No. 1 is taken on record.
3. The application stands disposed of.
CS(COMM) 77/2020, I.As. 2329-30/2020, 10350-51/2020, 10353-56/2020, 11595/2020 & 11685/2020
4. Mr. Ginny J Rautray, counsel for Defendant No. 1 states that she may be discharged from the undertaking as recorded in the order dated 13th July, 2021 as the mediation has failed. Since that undertaking was only to apply till the time the reference for mediation was pending, Defendant No. 1 is discharged of the undertaking as recorded in the order dated 13th July, 2021.
5. List for arguments on the pending applications on 8th November, 2021.
SANJEEV NARULA, J SEPTEMBER 10, 2021 nd