Delhi High Court - Orders
(Under Section 151 Cpc By Anjani Kumar ... vs Google India Pvt Ltd & Anr on 8 February, 2021
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (COMM) 1/2017, I.A. 2645/2020 (Directions by Applicant), I.A.
2646/2020 (Under Order VI Rule 17 CPC by D-1), I.A. 7203/2020
(Under Section 151 CPC by Anjani Kumar Agarwal) and I.A.
1307/2021 (Directions by Applicants)
M/S DRS LOGISTICS (P) LTD & ANOTHER ..... Plaintiffs
Through: Mr. Chander M. Lall, Sr. Advocate
with Ms. Nancy Roy and Mr. Jevesh
Nagrath, Advocates.
Versus
GOOGLE INDIA PVT LTD & ANR ..... Defendants
Through: Mr. Saransh Jain, Mr. Gurpreet Singh
Kahlon, Ms. Shloka Narayan and Mr.
Tejpal Singh Rathore, Advocates for
D-1.
Ms. Prerna Sharma, Advocate for D-
2.
Mr. Neel Mason, Ms. Ridhima Pabbi,
Ms. Ekta Sharma, Ms. Vennela
Reddy and Ms. R. Ramya, Advocates
for D-3.
Mr. Rajat Navet and Mr. Kushagra
Pandit, Advocates for Applicant in I
1307/2021.
Ms. Harpriya Padmanabhan,
Advocate for Applicant in IA
7203/2020.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
CS (COMM) 1/2017 Page 1 of 2
ORDER
% 08.02.2021
1. The matter is listed today in terms of the order dated 28.01.2021.
2. It is informed that the orders in I.A. 21153/2011 and I.A. 4474/2014 have been reserved by the Predecessor Bench.
3. Renotify on 18.03.2021. The date already fixed in the matter i.e., 12.02.2021 is cancelled.
MANOJ KUMAR OHRI, J FEBRUARY 08, 2021 ga Click here to check corrigendum, if any CS (COMM) 1/2017 Page 2 of 2