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Delhi High Court - Orders

M/S Thermax Limited vs M/S Thermotech Systems Ltd & Anr on 16 July, 2025

                       $~16
                       *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                       +         CS(COMM) 244/2018
                                 M/S THERMAX LIMITED                                                   .....Plaintiff
                                              Through:                             Mr. Neeraj Bhardwaj, Mr. Bikash
                                                                                   Ghorai and Ms. Varshpriya
                                                                                   Awasthi, Advocates.

                                                               versus

                                 M/S THERMOTECH SYSTEMS LTD & ANR      .....Defendant
                                             Through: Mr. Ashutosh Kumar, Mr. Devansh
                                                      Khanna and Ms. Radhika Pareva,
                                                      Advocates.

                                 CORAM:
                                 HON'BLE MR. JUSTICE SAURABH BANERJEE
                                                   ORDER

% 16.07.2025

1. Learned counsel for the parties seek, and are granted, a period of six weeks to file their joint convenience compilation along with amended written synopsis not exceeding twelve pages, giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted judgments setting out the propositions of law therein, they wish to rely upon.

2. Learned counsel for the parties further seek some time to file a fresh pen drive showcasing the animated drawing designs of the subject matter of the present suit.

3. Let the electronic record by way of an encrypted CD/ DVD/ Pen Drive Medium with a hash value in a non-edited form be filed before the Registry within a period of four weeks in terms of Rule 24 of Chapter XI 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 17/07/2025 at 22:50:51 of the Delhi High Court (Original Side) Rules 2018. Let the same also form a part of the record of the present suit by way of an electronic folder in such a manner that it can be opened to view by this Court as and when required. Also let the hash value be kept separately by the Registry on the file.

4. Re-notify on 28.10.2025.

SAURABH BANERJEE, J JULY 16, 2025/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 17/07/2025 at 22:50:51