Delhi High Court - Orders
Intercontinental Great Brands Llc vs Parle Products Private Limited on 8 May, 2024
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 64/2021, I.A. 22319/2023, I.A. 25252/2023, I.A.
25808/2023 & I.A. 549/2024
INTERCONTINENTAL GREAT BRANDS LLC ..... Plaintiff
Through: Mrs. Nancy Roy, Advocate.
versus
PARLE PRODUCTS PRIVATE LIMITED ..... Defendant
Through: Mr. J. Sai Deepak, Mr. N.K.
Bhardwaj, Mr. Bikash Ghorai, Mr.
Neeraj Bhardwaj, Mr. Deepak Panwar
and Mr. Avinash Kumar Sharma,
Advocates.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 08.05.2024
1. It is informed by counsels for parties, that some discussions relating to a possible settlement are underway.
2. However, in the event a settlement is not reached, it is stated by counsels for parties that they would like to press their respective applications i.e. I.A. 549/2024 (under Order VI Rule 17 of Civil Code of Procedure, 1908 filed by plaintiff for amendment of the plaint), I.A. 25252/2023 (under Order XXXIX Rule 4 of Civil Code of Procedure, 1908 filed by defendant seeking to vary the interim order partially) & I.A. 25808/2023 (by defendant for seeking stay of the impugned order dated 10th February, 2023).
3. Re-notify on 10th September, 2024.
4. Order be uploaded on the website of this Court.
ANISH DAYAL, J MAY 8, 2024/MR/na This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/05/2024 at 23:35:52