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Intercontinental Great Brands Llc vs Parle Products Private Limited on 18 August, 2025

                     $~15
                     *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                     +         CS(COMM) 64/2021

                               INTERCONTINENTAL GREAT BRANDS LLC            .....Plaintiff
                                            Through: Ms. Nancy Roy and Ms. Ananya Chug,
                                                     Advocates.

                                                             versus

                               PARLE PRODUCTS PRIVATE LIMITED               .....Defendant
                                           Through: Mr. J. Sai Deepak, Senior Advocate with
                                                     Mr. Bikash Ghorai, Mr. N.K. Bhardwaj,
                                                     Ms. Isha Gandhi, Mr. Avinash Kumar
                                                     Sharma and Mr. Neeraj Bhardwaj,
                                                     Advocates.

                               CORAM:
                               HON'BLE MR. JUSTICE TEJAS KARIA
                                            ORDER

% 18.08.2025 I.A. 22319/2023

1. This is an Application filed on behalf of the Defendant for condonation of delay of 10 days in filing the review petition for review of the order dated 10.02.2023.

2. As the review petition has already been withdrawn vide order dated 29.11.2023, this Application does not survive. Hence, the Application stands disposed of.

3. This is an Application filed on behalf of the Plaintiff under Order VI Rule 17 read with Section 151 of the Code of Civil Procedure, 1908 ("CPC") for 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 20/08/2025 at 22:05:27 amendment of the Plaint.

4. The learned Counsel for the Plaintiff seeks time to file Rejoinder to the Reply to this Application.

5. A last and final opportunity is granted to file the Rejoinder. Let the Rejoinder be filed within a period of four weeks from date.

6. This is an Application filed on behalf of the Defendant under order XXXIX Rule 4 of CPC for vacating the order dated 10.02.2023 in I.A. No. 1803/2021.

7. The pleadings in this Application are complete.

8. The Parties are given liberty to file consolidated Written Submissions in all pending Applications being I.A. No. 25252/2023, I.A. No. 25808/2023 and I.A. No. 549/2024 within a period of four weeks along with the case laws, on which they wish to rely upon.

9. List for hearing on 25.11.2025.

TEJAS KARIA, J AUGUST 18, 2025/sms 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 20/08/2025 at 22:05:27