Delhi High Court - Orders
Abhishek Kathuria & Anr vs Ramesh Kumar Malhotra on 14 September, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 414/2022
ABHISHEK KATHURIA & ANR.
..... Plaintiffs
Through: Mr.Kapil Wadhwa & Ms.Tejasvini
Puri, Advs.
versus
RAMESH KUMAR MALHOTRA
..... Defendant
Through: Mr.Archit Arora, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 14.09.2022
I.A. 15032/2022
1. By this application, the defendant seeks condonation of 19 days' delay in filing of the written statement. The learned counsel for the plaintiff fairly does not oppose the same. Accordingly, the delay is condoned, and the written statement is taken on record.
2. The application is allowed in the above terms.
I.A. 15027/20223. Issue notice. Notice is accepted by Mr.Kapil Wadhwa, learned counsel on behalf of the plaintiffs/non-applicant. He prays for and is granted two weeks' time to file a reply. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
4. List on 24th November, 2022 I.A. 13171/2022
5. The learned counsel for the plaintiffs/applicant points out that the Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:16.09.2022 19:10:15 defendant has still not fully complied with the ad interim order dated 02.06.2022 and still appears with the impugned name on websites like Swiggy and Zomato.
6. The learned counsel for the defendant shall fully comply with the order passed by this Court.
7. List on 24th November, 2022 I.A. 9402/2022
8. The learned counsel for the defendant submits that the contents of the written statement shall be relied upon in reply to the application.
9. List on 24th November, 2022 CS(COMM) 414/2022
10. Replication be filed by the plaintiffs within a period of two weeks from today.
11. List on 24th November, 2022 NAVIN CHAWLA, J SEPTEMBER 14, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:16.09.2022 19:10:15