Delhi High Court - Orders
Societe Des Produits Nestle Sa & Anr vs Mdg Store & Anr on 20 September, 2023
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 290/2020
SOCIETE DES PRODUITS NESTLE SA & ANR.
..... Plaintiff
Through: Ms. Akansha Singh (VC),
Ms.Saloni Kasliwal, Advocates
versus
MDG STORE & ANR. ..... Defendant
Through: Mr. K.K.Prasad, Advocate for
D-1 & 2.
Mr. Piyush Chhabra, Ms. Sapna
Sharma (VC), Advocates for
D-6.
Mr. Ankush Agarwal (VC),
Advocate for D-13 & 14.
Ms. Sreelakshmi Menon,
Advocate for D-16
Mr. Anirudha Mishra,
Ms. Sharda, Advocates for D-19
CORAM:
JOINT REGISTRAR (JUDICIAL) Dr. AJAY
GULATI (DHJS)
ORDER
% 20.09.2023 Rights of defendant 1 to 4, 8 to 10, 11, 12, 18 and 22 for filing written statement have been closed.
Pleadings between plaintiff and defendants no. 7, 13, 14, 16 and 19 are complete.
Ld. Counsel for the plaintiff submits that no replication is to be filed to the written statement filed on behalf of defendant no. 5 & 6. Ld. Counsel further submits that in view of the fact that defendant no. 15 & 21 could not be served through speed post as well as courier, she will take steps for service of defendant nos. 15 & 21 through the substituted mode.
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 22/09/2023 at 23:16:29 Defendant no. 17 was served on 07.02.2022 through courier and through email on 19.02.2022, defendant no. 20 was served through email on 19.02.2022 and through speed post on 10.02.2022 and defendant no. 23 was served through email on 19.02.2022, and through speed post on 10.02.2022. Despite service, no written statement has been filed on behalf of defendant nos. 17, 20 & 23 even though the maximum permissible period has expired. Consequently, their right to file written statement stands closed.
Put up for further proceedings on 11.12.2023.
AJAY GULATI - I (DHJS), JOINT REGISTRAR (JUDICIAL) SEPTEMBER 20, 2023/sk Click here to check corrigendum, if any 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 22/09/2023 at 23:16:29