Delhi High Court - Orders
Intercontinental Great Brands vs Parle Product Private Limited on 20 April, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 64/2021, I.A. 1803/2021 (Order XXXIX Rule 1&2
CPC) and I.A. 5647/2021 (Exemption)
INTERCONTINENTAL GREAT BRANDS ..... Plaintiff
Through Mr. Chander M. Lall, Sr. Adv.
with Ms. Jyotideep Kaur and Mr. Abhishek
Kotnala, Advs.
versus
PARLE PRODUCT PRIVATE LIMITED ..... Defendant
Through Mr. Sandeep Sethi, Sr. Adv.
with Ms. Nabhanya Sharma, Adv.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 20.04.2021 (video-conferencing)
1. Ms. Nabhanya Sharma appears and submits that Mr. N.K. Bhardwaj, who is retained by the defendant, has tested positive for COVID. She, accordingly, seeks a week's adjournment.
2. Renotify on 5th May, 2021.
C.HARI SHANKAR, J APRIL 20, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:21.04.2021 21:21:25