M/S Westport Fuel Systems Italia Srl vs M/S Uno Minda Limited on 7 March, 2023

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Delhi High Court - Orders

M/S Westport Fuel Systems Italia Srl vs M/S Uno Minda Limited on 7 March, 2023

Bench: Yashwant Varma

                    $~52 & 57
                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +     O.M.P.(I) (COMM.) 70/2023
                          M/S WESTPORT FUEL SYSTEMS ITALIA SRL
                                                                     ..... Petitioner
                                       Through: Mr. Jayant Mehta, Sr. Adv.
                                                with Ms. Kaadambari, Mr.
                                                Pankaj Agarwal, Ms. Ayushi
                                                Ranade, Mr. Sahil Khanna and
                                                Mr. Srikar, Advs.
                                       versus
                          M/S UNO MINDA LIMITED              ..... Respondent
                                       Through: Mr. Dayan Krishnan, Sr. Adv.
                                                with Mr. Mahip Singh, Mr.
                                                Abhishek Lalwani, Mr. Varun
                                                Kalra and Mr. Krishnan Kumar,
                                                Advs.
                    57
                    +     O.M.P.(I) (COMM.) 320/2022
                          UNO MINDA LIMITED                           ..... Petitioner
                                       Through:            Mr. Dayan Krishnan, Sr. Adv.
                                                           with Mr. Mahip Singh, Mr.
                                                           Abhishek Lalwani, Mr. Varun
                                                           Kalra and Mr. Krishnan Kumar,
                                                           Advs.
                                      versus
                          WESTPORT FUEL SYSTEM ITALIA S R L
                                                                           ..... Respondent
                                             Through:      Mr. Jayant Mehta, Sr. Adv.
                                                           with Ms. Kaadambari, Mr.
                                                           Pankaj Agarwal, Ms. Ayushi
                                                           Ranade, Mr. Sahil Khanna and
                                                           Mr. Srikar, Advs.

                          CORAM:
                          HON'BLE MR. JUSTICE YASHWANT VARMA
                                             ORDER

% 07.03.2023 I.A. 4605/2023 (for exemption) in O.M.P.(I) (COMM.) 70/2023 Allowed, subject to all just exceptions.

Signature Not Verified

The application shall stand disposed of.

Digitally Signed By:NEHA Signing Date:07.03.2023 16:51:34

O.M.P.(I) (COMM.) 70/2023 Notice. Since the Respondent is duly represented, let a reply be filed within a period of two weeks from today.

Let the matter be called again on 23.03.2023. I.A. 4593/2023 (Urgent Direction & Intervention) in O.M.P.(I) (COMM.) 320/2022 Notice. The Respondent may, if so chosen and advised, file a reply on the present application within a period of two weeks.

Bearing in mind the orders of the Court dated 14 and 21 November 2022 coupled with the fact that Clause 29.5 did envisage parties to continue to exercise their respective rights and fulfil their respective obligations under the Joint Venture Agreement, the Court only provides that both sides shall not take any precipitate action which may result in the disruption of supply of parts or address any disparaging emails to other customers and suppliers.

Let the matter be called again on 23.03.2023.

YASHWANT VARMA, J.

MARCH 07, 2023 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:07.03.2023 16:51:34

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Delhi High Court - Orders