Delhi High Court - Orders
Reiki Crystal Products Llp vs Rocksmins International And Amit ... on 9 April, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 329/2025
REIKI CRYSTAL PRODUCTS LLP .....Plaintiff
Through: Mr. Nishant Mahta & Ms. Krati Fagna,
Advocates.
versus
ROCKSMINS INTERNATIONAL AND
AMIT INTERNATIONAL & ORS. .....Defendants
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 09.04.2025 I.A. 9285/2025 (seeking exemption from filing originals, typed/ translated/ legible copies of documents , etc.)
1. Allowed, subject to the plaintiff filing typed/ translated/ legible copies of the documents with proper margins within four (4) weeks from today.
2. The plaintiff is exempted from filing the originals at this stage.
3. Accordingly, the application stands disposed of. I.A. 9284/2025 (under Order XI Rule 1(4))
4. The present application has been filed on behalf of the plaintiff seeking leave to file additional documents.
5. The plaintiff is permitted to file additional documents in accordance with the provisions of the Commercial Courts Act, 2015 and the Delhi High Court (Original Side) Rules, 2018, within thirty (30) days.
6. Accordingly, the application is disposed of.
CS(COMM) 329/2025 Page 1 of 3This 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 12/04/2025 at 01:56:10 I.A. 9283/2025 (under Section 12A of Commercial Courts Act, 2015)
7. Issue notice to the defendants, through all permissible modes, returnable on the next date of hearing.
8. Reply(ies), if any, be filed within two (2) weeks.
9. Rejoinder(s) thereto, if any, be filed within two (2) weeks thereafter.
10. List before the Joint Registrar on 28th May, 2025, for completion of service and pleadings.
11. List before the Court on 28th July, 2025.
CS(COMM) 329/2025 and I.A. 9282/2025 (under Order XXXIX Rules 1 & 2 of CPC)
12. Let the plaint be registered as a suit.
13. Issue summons in the suit and notice in the present application.
14. Written statement(s) to the plaint and reply(ies) to the application shall be filed by the defendants within thirty (30) days from today. Along with the written statement(s), the defendants shall also file affidavit of admission/denial of the documents of the plaintiff, without which the written statement(s) shall not be taken on record.
15. Liberty is given to the plaintiff to file replication(s), if any, within thirty (30) days from the receipt of the written statement(s). Along with the replication(s) filed by the plaintiff, affidavit of admission/denial of the documents of the defendants be filed by the plaintiff.
16. Rejoinder(s), if any, to the reply(ies) to the application filed by the defendants, shall be filed within two (2) weeks from the receipt of such reply(ies).
17. The parties shall file all original documents in support of their respective claims along with their respective pleadings. In case parties are CS(COMM) 329/2025 Page 2 of 3 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 12/04/2025 at 01:56:10 placing reliance on a document, which is not in their power and possession, its detail and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.
18. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the timelines.
19. List before the Joint Registrar on 28th May, 2025, for completion of service and pleadings.
20. List before the Court on 28th July, 2025.
AMIT BANSAL, J APRIL 9, 2025 at CS(COMM) 329/2025 Page 3 of 3 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 12/04/2025 at 01:56:10