Delhi High Court - Orders
Inter Ikea Systems Bv vs John Doe And Others on 7 November, 2024
Author: Amit Bansal
Bench: Amit Bansal
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 205/2024
INTER IKEA SYSTEMS BV .....Plaintiff
Through: Mr. Vardaan Anand and Ms. Ruchika
Yadav, Advocates.
versus
JOHN DOE AND OTHERS .....Defendants
Through: Mr. Nikhil Rawat, Advocate for
defendant No. 2.
Mr. Samir Ali Khan and Mr. Pranjal
Sharma, Advocates for defendant No.
4.
Ms. Nidhi Raman, CGSC with Ms.
Rashi Kapoor and Mr. Rishav Dubey,
Advocates for defendants No. 5 and
6/ UOI.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 07.11.2024 I.A. 44392/2024 (delay in re-filing I.A. 44391/2024)
1. By way of the present application, the defendant no.2 seeks condonation of delay of 25 days in re-filing I.A. 44391/2024.
2. For the reasons stated in the application and taking into account the period of delay, the same is allowed.
3. Delay of 25 days in re-filing I.A. 44391/2024 is condoned.
4. The application stands disposed of.
CS(COMM) 205/2024 Page 1 of 2This 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 22/11/2024 at 23:28:16 I.A. 44391/2024 (for re-calling of order dated 14th August, 2024)
5. This application has been filed on behalf of the defendant no.2 seeking recall of the order dated 14th August, 2024, whereby his right to file written statement has been closed.
6. Issue notice.
7. Notice is accepted by counsel for the plaintiff.
8. Reply be filed within two weeks.
9. Rejoinder thereto, if any, be filed two weeks thereafter.
10. List on 27th January, 2025.
AMIT BANSAL, J NOVEMBER 7, 2024 kd CS(COMM) 205/2024 Page 2 of 2 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 22/11/2024 at 23:28:16