Delhi High Court - Orders
Acc Limited vs Pidilite Industries Limited And Anr on 23 July, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 600/2024 & I.A. 34024/2024, I.A. 34026/2024, I.A.
34027/2024
ACC LIMITED .....Plaintiff
Through: Mr. Anirudh Bakhru, Md. Sazid
Rayeen and Mr. Prabhu Tandon,
Advocates
versus
PIDILITE INDUSTRIES LIMITED AND ANR .....Defendants
Through: Mr. Shashwat Rakshit, Advocate for
D-1
Mr. Aditya Gupta, Advocate for D-2
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 23.07.2024 I.A. 34025/2024 (for exemption from undertaking pre-institution mediation)
1. This is an application filed by the plaintiff under Section 12-A of the Commercial Courts Act, 2015.
2. Learned counsel for defendant no. 1 states that since the disputes on the subject issue have been pending between the parties since 2022, he does not have instructions as on date with respect to considering possibility of mediation with the plaintiff. He states, however, he will obtain instructions before the next date of hearing.
CS(COMM) 600/2024
3. Learned counsel for the plaintiff states that since the plaint raises issue of disparaging advertisements, the matter be placed before the IPD CS(COMM) 600/2024 Page 1 of 2 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 25/07/2024 at 03:19:30 Bench. The request is not opposed by the defendant.
4. List the matter before the appropriate Bench, subject to the orders of Hon'ble the Judge-in-Charge (Original Side) on 29.07.2024.
MANMEET PRITAM SINGH ARORA, J JULY 23, 2024/rhc/MG CS(COMM) 600/2024 Page 2 of 2 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 25/07/2024 at 03:19:30