Delhi High Court - Orders
M/S Alfa Laval Corporate Ab & Anr vs M/S Alf A Gea Phe Engineering And ... on 1 May, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 868/2023
M/S ALFA LAVAL CORPORATE AB & ANR. ..... Plaintiff
Through: Ms. Hemlata Rawat Anand, Mr. Nitin
Khare & Mr. Rahul Bhatt, Advocates.
versus
M/S ALF A GEA PHE ENGINEERING AND SERVICESD
..... Defendant
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 01.05.2024 I.A. 9711/2024 (seeking exemption)
1. Exemption is granted, subject to all just exceptions.
2. The Plaintiff shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of.
I.A. 9710/2024 (under Order XXXIX Rule 2A of CPC)
4. By way of the instant application, Plaintiff alleges that the Defendant is violating the injunction granted vide order dated 7th December, 2023. In support of their contention, reliance is placed on the Documents No. 2 and 3 attached with the application to demonstrate the manner in which the Defendant is continuing their infringing activities.
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 02/05/2024 at 22:55:00
5. Issue notice to the Defendant, by all permissible modes, upon filing of process fee returnable on the next date of hearing.
6. Reply, if any, be filed within four weeks from date of service. Rejoinder thereto, if any, be filed within two weeks thereafter.
7. Re-notify on the date already fixed, i.e. on 28th August, 2024.
SANJEEV NARULA, J MAY 1, 2024/da 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 02/05/2024 at 22:55:00