Delhi High Court - Orders
Resmed India Private Limited vs K. Ramesh on 22 September, 2023
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 415/2019
RESMED INDIA PRIVATE LIMITED..... Plaintiff
Through: Mohd. Arsh Khan and
Mr.Beni Prasad, Advs.
versus
K. RAMESH ..... Defendant
Through: None
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
NAIN (DHJS)
ORDER
% 22.09.2023 As per report, reply efiled to IA filed by defendant vide diary no. 1044161 dated 09.06.2023 has been returned under objection.
Today it is submitted by counsel for plaintiff that written statement has been filed beyond limitation period and on 24.04.2023, it was submitted that written statement filed by defendant has not been accompanied by relevant affidavit. None is present on behalf of defendant to clarify the same.
List for further proceedings on 28.11.2023.
DEVENDER NAIN (DHJS), JOINT REGISTRAR (JUDICIAL) SEPTEMBER 22, 2023/cd Click here to check corrigendum, if any This is a digitally signed order.
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