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Delhi High Court - Orders

Lotus Herbals Private Limited vs Dpka Universal Consumer Ventures ... on 10 October, 2023

                                $~16
                                *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +         CS(COMM) 454/2023
                                          LOTUS HERBALS PRIVATE LIMITED
                                                                                                                        ..... Plaintiff
                                                                               Through:                 Ms. Elisha Sinha, Adv.

                                                                               versus

                                          DPKA UNIVERSAL CONSUMER VENTURES PRIVATE
                                          LIMITED & ORS.
                                                                                  ..... Defendant
                                                         Through: Mr. Dhruv Anand and
                                                                    Ms. Nimrat Singh,
                                                                    Advocates for D-1 & 2
                                                                    (through VC)
                                                                    Ms. Arundhati Dhar,
                                                                    Ms. Shreya Puri and
                                                                    Mr. Azeem Khan,
                                                                    Advocates for D-3
                                          CORAM:
                                          SIDHARTH MATHUR (DHJS), JOINT REGISTRAR
                                          (JUDICIAL)
                                                         ORDER

% 10.10.2023 The written statement of defendant nos. 1 & 2 shall form part of the record w.e.f today. Its replication be now filed in due course.

The pleadings qua defendant no. 3 are already complete.

List the matter for the purpose fixed on the date fixed i.e. 20.11.2023.

I.A.No. 19901/23 (on behalf of defendant no. 1 & 2 under section 151 CPC seeking condonation of delay in filing written statement) The defendant nos. 1 & 2 are seeking condonation of delay of 42 days, beyond the stipulated period of 30 days. 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 12/10/2023 at 14:09:01 The counsel for the plaintiff is simply pressing for the costs. In the totality of the circumstances, the application is allowed, subject to costs of Rs. 2000/- payable to the opposing counsel.

SIDHARTH MATHUR (DHJS) JOINT REGISTRAR (JUDICIAL) OCTOBER 10, 2023/PU Click here to check corrigendum, if any 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 12/10/2023 at 14:09:01