Delhi High Court - Orders
Central Council For Research Of ... vs Hindustan Lever Ltd on 8 August, 2025
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 259/2018 & I.A. 11211/2014
CENTRAL COUNCIL FOR RESEARCH OF AYURVEDA AND
SIDDHA (CCRAS) AND ANR. .....Plaintiffs
Through: Mr. J.M. Kalia & Mr. Dhruv Kalia,
Advocates.
versus
HINDUSTAN LEVER LTD. .....Defendant
Through: Mr. Saif Kham, Mr. Shobhit Agarwal
& Mr. Prajjwal Kushwaha,
Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 08.08.2025
1. This matter is ripe for final hearing.
2. On 23.04.2025, the Parties were directed to file a Joint Convenience Compilation and respective Written Synopsis containing the issue wise submissions. The Plaintiffs have filed the Written Synopsis, however, the Convenience Compilation does not contain the documents relied upon by the Defendant.
3. The learned Counsel for the Plaintiffs shall share its Compilation with the learned Counsel for the Defendant within a period of one week. Thereafter, the Joint Convenience Compilation shall be filed, as directed vide order dated 23.04.2025. The Defendant shall also file its Written Synopsis, as earlier directed.
4. List for final hearing on 26.11.2025.
TEJAS KARIA, J AUGUST 8, 2025/ap 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 12/08/2025 at 22:07:51