Delhi High Court - Orders
Dabur India Ltd vs Emami Limited on 8 January, 2019
Author: J.R. Midha
Bench: J.R. Midha
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1074/2018
DABUR INDIA LTD. ..... Plaintiff
Through: Mr. Hemant Singh, Ms. Mamta Rani
Jha, Mr. Manish Kumar Mishra and
Ms. Akansha Singh, Advocates
versus
EMAMI LIMITED ..... Defendant
Through: Abhimanyu Bhandari, Ms. Roohina Dua
and Mr. Cheitanya Madan, Advocates
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 08.01.2019 Rejoinder to reply to the applications be filed by the plaintiff within three weeks. Plaintiff has filed two affidavits. Let response to the same be filed by the defendant within three weeks.
The plaintiff has filed brief note of submissions. Let the brief note of submissions along with additional two page note in response to the submissions of the plaintiff be filed by the defendant within three weeks.
The plaintiff is permitted to file additional two page note in response to submissions of the defendant be filed within two weeks of the receipt of the copy of the submissions.
Interim order as modified by the Division Bench to continue till the next date of hearing.
List on 11th March, 2019 at the end of the Board.
J.R. MIDHA, J.
JANUARY 08, 2019/ns