Delhi High Court - Orders
Parle Products Private Limited vs Britannia Industries Ltd on 3 May, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 806/2022, I.A. 19353/2022 & I.A. 8356/2023
PARLE PRODUCTS PRIVATE LIMITED ..... Plaintiff
Through: Ms. Anju Agrawal and Ms.
Kashima Chadha, Advs.
versus
BRITANNIA INDUSTRIES LTD. ..... Defendant
Through: Mr. Rajshekhar Rao, Sr. Adv.
with Mr. Sagar Chandra, Ms. Ishani
Chandra, Ms. Shubhie Wahi, Mr. Harshil
and Ms. Sanya Kapoor, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 03.05.2023 I.A. 8356/2023 (under Section 148 read with Section 151 seeking condonation of delay)
1. This is an application seeking condonation of delay of 84 days in filing written statement. Learned Counsel for the plaintiff does not oppose the application.
2. Accordingly, the application is allowed and the delay is condoned.
I.A. 19353/2022 (under Order XXXIX Rules 1 and 2 of the CPC)
3. Mr. J. Sai Deepak, who has to argue this matter, is stated to be on his legs before the Constitution Bench of the Supreme Court.
4. Accordingly, re-notify on 26th May 2023.
C.HARI SHANKAR, J Signature Not Verified Digitally Signed MAY 3, 2023/ar By:KAMLA RAWAT Signing Date:04.05.2023 12:03:44