Delhi High Court - Orders
Make My Trip (India) Private Limited vs Make My Travel (India) Private Limited on 18 February, 2019
Author: Manmohan
Bench: Manmohan
2
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 889/2018 & I.As. 6896/2018 AND 8837/2018
MAKE MY TRIP (INDIA) PRIVATE LIMITED ..... Plaintiff
Through: Mr. Mohit Goel, Advocate with
Mr. P.D.V. Srikar, Advocate.
versus
MAKE MY TRAVEL (INDIA) PRIVATE LIMITED ..... Defendant
Through: Mr. Abhishek Singh, Advocate with
Mr. Shresth Arya, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 18.02.2019 I.A. 2479/2019 Present application has been filed by the plaintiff under Order 6 Rule 17 CPC for amendment.
Issue notice.
Mr. Abhishek Singh, learned counsel accepts notice on behalf of the defendant. He prays for and is permitted to file a reply affidavit within a period of four weeks.
Rejoinder affidavit, if any, be filed before the next date of hearing. List the matter on 24th April, 2019.
MANMOHAN, J FEBRUARY 18, 2019 js