Delhi High Court - Orders
Hero Motocorp Ltd vs Hero Electric Vehicles Pvt. Ltd on 12 January, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 513/2019
HERO MOTOCORP LTD. ..... Plaintiff
Through Mr. Akhil Sibal, Sr. Advocate
with Mr. Sidharth Chopra, Mr. Nitin
Sharma, Mr. Kanishk Kumar, Mr. Vivek
Ayyagari, Ms. Abhiti Vachher and Mr.
Shantanu Parasher, Advs.
versus
HERO ELECTRIC VEHICLES PVT. LTD. ..... Defendant
Through Mr. Ankur Sangal, Ms. Pragya
Mishra and Ms. Richa Bhargava, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 12.01.2021 (Video-Conferencing) CS(COMM) 513/2019, IAs 12920/2019 (under Order XXXIX Rules 1 and 2 CPC), 14350/2019 (under Order VII Rule 11 CPC) and 1003/2020 (under Order VII Rule 1 CPC)
1. A perusal of the order-sheet, in this matter, reveals that the matter was heard at length over several days by an earlier Bench, which ultimately, released the matter from part heard consequent to the change of roster.
2. Clearly, therefore, this case is likely to take time. It is not possible to hear the matter today, as there are several part heard matters listed today at the end of the board.
Signature Not Verified Digitally Signed CS(COMM) 513/2019 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:21.01.2021 12:47:333. Accordingly, list on 16th February, 2021 for disposal at the end of the board, subject to part heard matters, if any.
4. Learned Counsel for the parties are directed to file short submissions setting out their respective contentions, not exceeding 5 pages, after exchanging copies with each other at least 48 hours in advance of the next date of hearing.
C. HARI SHANKAR, J.
JANUARY 12, 2021 r.bararia Signature Not Verified Digitally Signed CS(COMM) 513/2019 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:21.01.2021 12:47:33