Delhi High Court - Orders
Zulfiqar Ahman Khan vs M/S Quintillion Business Media Pvt. ... on 23 January, 2019
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 642/2018 & I.A. 17161/2018
ZULFIQAR AHMAN KHAN ..... Plaintiff
Through: Mr. Chetan Sharma, Senior Advocate
with Mr. Abhishek Singh, Mr. J.
Amal Anand and Mr. Amit Gupta,
Advocates. (M:9910291290)
versus
M/S QUINTILLION BUSINESS MEDIA PVT. LTD.
AND ORS. ..... Defendants
Through: Mr. Prashant Kumar, Mr. Amit Singh,
Mr. Rajan Singh and Mr. Mohit
Kaushik, Advocates.
(M:8447599799)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 23.01.2019 Learned counsel for the Defendants submits that the written statement could not be filed. Last opportunity is granted to file the written statement. The same be filed within two weeks. Replication, thereto, be filed within two weeks thereafter. Learned counsel further submits that the interim directions passed on the last date would be adhered to by the Defendants during the pendency of the suit.
The Plaintiff to point out any other platforms where the article objected to is being published. The Defendants to accordingly inform the said platforms of the directions passed in the present suit.
Learned counsel for the Defendants also points out that the name of Defendant No.1 ought to be M/s. Quintillion Media Pvt. Ltd. The name of Defendant No.1 is modified accordingly on the oral prayer of the learned counsel for the Defendants. The amended memo of parties be filed within two weeks. The parties shall file their affidavit of admission/denial with their respective pleadings.
List before the Joint Registrar on 26th March, 2019, the date already fixed.
List before Court on 15th April, 2019.
PRATHIBA M. SINGH, J.
JANUARY 23, 2019 Rekha