Delhi High Court - Orders
Bayer Ag & Anr vs Marico Limited on 22 September, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 277/2018
BAYER AG & ANR ..... Plaintiffs
Through: Mr.Manoj Kr. Sahu, Adv.
versus
MARICO LIMITED ..... Defendant
Through: None
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 22.09.2022 Cav.92/2010
1. Now that the suit is listed for final hearing and the defendant has been appearing in the matter, the caveat stand discharged and need not be shown any further in the cause list.
I.A.10059/2010 & 10788/2011
2. These applications have already been disposed of vide order of this Court dated 04.09.2013. The same shall not be shown any further in the cause list.
I.A.10060/2010 & 10061/2010
3. These applications have already been disposed of vide order of this Court dated 02.08.2010. The same shall not be shown any further in the cause list.
CS(COMM) 277/2018
4. None appears on behalf of the defendant. The learned counsel for the plaintiffs also prays for an adjournment. The learned counsel for the Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:23.09.2022 03:41:14 plaintiffs shall inform the learned counsel for the defendant about the next date of hearing in the suit.
5. List for hearing on 14th February, 2023.
6. In the meantime, the learned counsels for the parties shall file a brief synopsis of their arguments, referring to the pagination of the e-file of this Court, along with copies of the judgments sought to be relied upon by them, within a period of four weeks from today.
NAVIN CHAWLA, J SEPTEMBER 22, 2022/Arya Later, during the day, Mr.Vipul Tiwari, the learned counsel for the defendant has appeared. He has been apprised of the order passed today and the next date of hearing.
NAVIN CHAWLA, J SEPTEMBER 22, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:23.09.2022 03:41:14