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Delhi High Court - Orders

Parle Agro Private Limited vs Pepsico Inc & Anr on 5 April, 2022

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~7 & 11
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          7
                          +    C.O. (COMM.IPD-TM) 5/2021 & I.A. 10974/2021
                                 PARLE AGRO PRIVATE LIMITED               ..... Petitioner
                                              Through: Mr. Sudhir Chandra, Mr. Chander M.
                                              Lall, Senior Advocates with Mr. Ankur Sangal,
                                              Ms. Pragya Mishra and Mr. Shashwat Rakshit,
                                              Advocates.
                                                        versus
                                 PEPSICO INC & ANR.                           .....Respondents
                                                Through: Mr. A. S. Chandiok, Senior Advocate
                                                with Mr. Manish K. Jha and Ms. Shruti Dass,
                                                Advocates for R-1.
                                                Mr. Sanjeev Puri, Senior Advocate with Mr.
                                                Manish K. Jha and Ms. Shruti Dass, Advocates for
                                                R-2.
                          11
                          +      CS(COMM) 268/2021
                                 PEPSICO INC. & ANR.                          ..... Plaintiffs
                                                Through: Mr. A. S. Chandiok, Senior Advocate
                                                with Mr. Manish K. Jha and Ms. Shruti Dass,
                                                Advocates for P-1.
                                                Mr. Sanjeev Puri, Senior Advocate with Mr.
                                                Manish K. Jha and Ms. Shruti Dass, Advocates for
                                                P-2.

                                                        versus

                                 PARLE AGRO PRIVATE LIMITED                         ..... Defendant
                                                        Through: Mr. Sudhir Chandra, Mr. Chander M.
                                                        Lall, Senior Advocates with Mr. Ankur Sangal,
                                                        Ms. Pragya Mishra and Mr. Shashwat Rakshit,
                                                        Advocates.

                          C.O. (COMM.IPD-TM) 5/2021 & connected matter                        page 1 of 3




Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:08.04.2022
18:43:47
                                  CORAM:
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                               ORDER

% 05.04.2022 C.O. (COMM.IPD-TM) 5/2021 & I.A. 10974/2021

1. List for hearing on 11.04.2022.

I.A. 3856/2022 (seeking exemption from filing notarized affidavits on b/o Plaintiff No.2

2. Duly signed, affirmed and notarized affidavit be filed within two weeks from today.

3. Application stands disposed of.

I.A. 3855/2022

4. Present application has been preferred by Plaintiff No.2 to place on record the clearer and complete copy of rejoinder to I.A. 1770/2021.

5. Issue notice.

6. Mr. Ankur Sangal, learned counsel accepts notice on behalf of the Defendant.

7. For the reasons stated in the application, the same is allowed.

8. Copy of the rejoinder is taken on record.

I.A. 7170/2021, 9591/2021

9. List these applications for hearing on 11.04.2022.

CS(COMM) 268/2021

10. Mr. A. S. Chandiok, learned Senior Counsel appearing on behalf of the Plaintiffs seeks a further period of one week to file affidavit of admission/denial of the documents filed by the Defendant.

C.O. (COMM.IPD-TM) 5/2021 & connected matter page 2 of 3 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:08.04.2022 18:43:47

11. Let the needful be done within one week from today.

12. Subject to the affidavit being filed within one week, let the replication be taken on record.

JYOTI SINGH, J APRIL 05, 2022/st C.O. (COMM.IPD-TM) 5/2021 & connected matter page 3 of 3 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:08.04.2022 18:43:47