Reliance Industries Limited & Anr vs Olx India B.V. & Anr on 24 June, 2020

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Delhi High Court - Orders

Reliance Industries Limited & Anr vs Olx India B.V. & Anr on 24 June, 2020

Bench: Mukta Gupta

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 144/2020
      RELIANCE INDUSTRIES LIMITED & ANR.               ..... Plaintiff
               Represented by: Mr. Pravin Anand, Ms. Vaishali
                               Mittal, Mr. Sidhant Chamola, Ms.
                               Devyani Nath, Advocates.

                           versus

      OLX INDIA B.V. & ANR.                               ..... Defendant
               Represented by:          Ms. Shwetashri Majumdar, Mr. Karan
                                        Kamra, Mr. Prithvi Singh, Advs. for
                                        D-1&2.
      CORAM:
      HON'BLE MS. JUSTICE MUKTA GUPTA
                           ORDER

% 24.06.2020 The hearing has been conducted through Video Conferencing. I.A. 4701/2020 (exemption from filing notarised affidavit and documents) I.A. 4703/2020 (exemption from filing court fees-By D-1&2)

1. By these two applications the defendant No.1 and 2/applicant herein seek exemption from filing the notarised affidavits as also the Court fees.

2. Applications are disposed of permitting the applicants to file the affidavits and Court fees within 72 hours of the resumption of the normal Court functioning.

I.A. 4702/2020 (u/Section 151 CPC extension of time in filing affidavit of admission denial - by D-1&2)

1. By this application the defendant No.1 and 2 seek extension of time to file affidavit of admission/ denial.

CS(COMM) 144/2020 Page 1 of 2

2. Notice. Learned counsel for the plaintiff/ non-applicant accepts notice. Learned counsel for the plaintiff/non-applicant states that since the affidavit of admission/denial have not been filed along with the written statement, the documents of the plaintiff would be deemed to be admitted.

3. Though as per Chapter VII Rule 3 and 4 of the DHC (OS) Rules the affidavit of admission/denial is required to be filed with the written statement, however considering the present scenario when it is not possible to file an affidavit and exemptions from filing the affidavits are being granted, defendant No.1 and 2/applicants are permitted to file affidavits of admission/denial within one week from today.

4. Application is disposed of.

I.A. 4700/2020 (under Order XXXIX Rule (4) CPC -by D-1&2 )

1. Notice. Learned counsel for the plaintiff/ non-applicant accept notice.

2. Reply affidavit be filed within one week. Rejoinder affidavit within one week thereafter.

3. List on 17th July, 2020.

4. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

JUNE 24, 2020 'ga' CS(COMM) 144/2020 Page 2 of 2

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Delhi High Court - Orders