Delhi High Court - Orders
Rule (1)&(2) Read With Section 151 Cpc, ... vs Vijender Gupta & Ors on 24 September, 2021
Author: Asha Menon
Bench: Asha Menon
$~Suppl.-16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 403/2021, I.As.10839/2021 (under Order XXXIX
Rule (1)&(2) read with Section 151 CPC, 1908 seeking ex-parte
ad-interim injunction against the defendants), 10842/2021 (under
Section 151 CPC, 1908 seeking exemption from making advance
service to the defendant) & 12535/2021 (by the defendant No.1
under Order VI Rule 17 read with Section 151 CPC for
amendment of the written statement alongwith the affidavit)
KAILASH GAHLOT ..... Plaintiff
Through: Mr. Manish Vashisht, Sr. Adv.
with Mr. Abhinav Sharma, Mr.
Manashwy Jha and Ms. Sanjana
Nangia, Advocates
versus
VIJENDER GUPTA & ORS. ..... Defendants
Through: Mr. Pawan Narang,
Mr. Satya Ranjan Swain, Rishi
Jindal and Mr.Himanshu Sethi,
Advocates for D-1
Mr. Sajan Poovayya, Sr. Adv. with
Mr. Saransh Jain, Mr. G. S.
Kahlon, Ms. Shobha N.
Mr.Shaurya Rai, Mr. P.S. Kharola,
Ms. Raksha Aggarwal, Mr. Sharan
Balakrishnan and Mr. Saurabh
Tandon, Advocates for D-2
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 24.09.2021 I.A.12535/2021 (by the defendant No.1 under Order VI Rule 17 read with Section 151 CPC for amendment of the written statement alongwith the affidavit) Signature Not Verified Signed By:MANJEET KAUR CS(OS) 403/2021 Page 1 of 2 Signing Date:24.09.2021 21:39:13
1. Issue notice.
2. Mr. Abhinav Sharma, learned counsel for the plaintiff accepts notice and seeks time to file a reply. The reply be filed within a week. CS(OS) 403/2021, I.As.10839/2021 (under Order XXXIX Rule (1)&(2) read with Section 151 CPC, 1908 seeking ex-parte ad- interim injunction against the defendants), 10842/2021 (under Section 151 CPC, 1908 seeking exemption from making advance service to the defendant)
1. Arguments heard on behalf of the plaintiff in I.A.10839/2021.
2. Learned senior counsel appearing for the defendant No.2 has pointed out that the defendant No.2 has not been correctly described as Twitter Incorporated.
3. Learned counsel appearing on behalf of plaintiff undertakes to file the amended memo of parties within a week.
4. List on 7th October, 2021for further arguments in I.A.10839/2021.
5. The order be uploaded on the website forthwith.
ASHA MENON, J SEPTEMBER 24, 2021/ak Signature Not Verified Signed By:MANJEET KAUR CS(OS) 403/2021 Page 2 of 2 Signing Date:24.09.2021 21:39:13