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Delhi High Court - Orders

Super Cassettes Industries Pvt. Ltd vs M/S Sun Tv Network Ltd & Anr on 16 August, 2024

                                    $~26
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           FAO-IPD 44/2021
                                                SUPER CASSETTES INDUSTRIES PVT. LTD. .....Decree Holder
                                                                                                  Through:                 Mr. Neel Mason, Mr. Ankit
                                                                                                                           Rastogi,     Mr. Siddharth
                                                                                                                           Vardhman and Mr. Shivam
                                                                                                                           Issar, Advocates
                                                                                                                           Mob: 9953071864


                                                                                      versus

                                                M/S SUN TV NETWORK LTD & ANR.         .....Judgement Debtors
                                                              Through: Mr. Abhishek Malhotra and Mr.
                                                                       Kartikay Dutta, Advocates.
                                                                       Mob: 8979516789

                                                CORAM:
                                                HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                                                      ORDER

% 16.08.2024

1. Arguments have been commenced.

2. This Court notes that vide order dated 15th January, 2019, the proceedings in the suit before the trial court had been stayed.

3. Considering the nature of the appeal before this Court, this Court is of the view that there is no impediment, if the suit proceeds in the trial court.

4. Accordingly, it is directed that the suit shall proceed in the trial court, in accordance with law.

5. Written submissions on behalf of the appellant are on record.

6. Learned counsel appearing for the respondent no. 1 submits that 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 17/08/2024 at 12:06:34 written submissions on their behalf has also been filed. However, the same are not on record.

7. Liberty is granted to the respondent no. 1 to have the written submissions, placed on record.

8. Respondent no. 2 is a proforma respondent.

9. List for hearing on 4th October, 2024.

MINI PUSHKARNA, J AUGUST 16, 2024 ak 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 17/08/2024 at 12:06:34