Delhi High Court - Orders
Haldiram India Pvt. Ltd vs Hariram Ventures Pvt. Ltd & Ors on 30 May, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 483/2024
HALDIRAM INDIA PVT. LTD. ..... Plaintiff
Through: Mr. Neeraj Grover, Mr. Kashish Vij,
Ms. Ayushi Chandra, Ms. Ritu
Khandelwal and Ms. Arpita Mishra,
Advocates.
versus
HARIRAM VENTURES PVT. LTD & ORS. ..... Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 30.05.2024 I.A. 31043/20204(seeking exemption from pre-institution mediation)
1. Issue notice to Defendants, by all permissible modes, upon filing of process fee, returnable on 03rd July, 2024.
2. Reply, if any, be filed within four weeks from the date of service. Rejoinder thereto, if any, be filed within two weeks thereafter.
I.A. 31042/20204(seeking leave to file additional documents)
3. This is an application seeking leave to file additional documents under the Commercial Courts Act, 2015.
4. Plaintiff, if it wishes to file additional documents at a later stage, shall do so strictly as per the provisions of the said Act.
5. Disposed of.
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 03/06/2024 at 22:27:56 I.A. 31044/2024(seeking exemption)
6. Exemption is granted, subject to all just exceptions.
7. Plaintiff shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
8. Disposed of.
CS(COMM) 483/2024
9. Let the plaint be registered as a suit.
10. Upon filing of process fee, issue summons to the Defendants by all permissible modes. Summons shall state that the written statement(s) shall be filed by the Defendants within 30 days from the date of receipt of summons. Along with the written statement(s), the Defendants shall also file affidavit(s) of admission/denial of the documents of the Plaintiff, without which the written statement(s) shall not be taken on record.
11. Liberty is given to the Plaintiff to file replication(s) within 15 days of the receipt of the written statement(s). Along with the replication(s), if any, filed by the Plaintiff, affidavit(s) of admission/denial of documents of the Defendants, be filed by the Plaintiff, without which the replication(s) shall not be taken on record. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the timelines.
12. List before the Joint Registrar for marking of exhibits on 02nd September, 2024. It is made clear that any party unjustifiably denying documents would be liable to be burdened with costs.
13. List before Court for framing of issues thereafter.
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 03/06/2024 at 22:27:56 I.A. 31041/20204(u/Order XXXIX Rules 1 and 2 of CPC)
14. Issue notice to Defendants, by all permissible modes, upon filing of process fee, returnable on 03rd July, 2024.
15. Reply, if any, be filed within four weeks from the date of service. Rejoinder thereto, if any, be filed within two weeks thereafter.
SANJEEV NARULA, J MAY 30, 2024 d.negi 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 03/06/2024 at 22:27:57