Communication Components Antenna Inc vs Ace Technologies Corp. And Ors on 25 August, 2020

[Cites 1, Cited by 2]

Delhi High Court - Orders

Communication Components Antenna Inc vs Ace Technologies Corp. And Ors on 25 August, 2020

Bench: C. Hari Shankar

                            $~6(original side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     I.A. 7326/2020 & I.A. 7327/2020 in CS(COMM) 1222/2018
                                  COMMUNICATION COMPONENTS ANTENNA INC.
                                                                          ..... Plaintiff
                                              Through: Mr. Amit Sibal, Sr. Adv.
                                                       assisted by Mr. Mohit Goel, Mr.
                                                       Siddhant Goel, Mr. Deepankar
                                                       Mishra and Mr. Aditya Goel,
                                                       Advs.

                                                      versus

                                  ACE TECHNOLOGIES CORP. AND ORS.      ..... Defendants
                                               Through: Mr. Peeyoosh Kalra, Mr. Vineet
                                                         Rohilla and Mr. Rohit Rangi,
                                                         Advs.
                                  CORAM:
                                  HON'BLE MR. JUSTICE C. HARI SHANKAR

                                                 ORDER

% 25.08.2020 (Video-Conferencing) I.A. 7327/2020 in CS(COMM) 1222/2018

1. Subject to duly notarised affidavit being filed within 72 hours of resumption of normal court work, exemption, as sought, is granted for the present.

2. The application is disposed of.

I.A. 7326/2020 in CS(COMM) 1222/2018

1. This application seeks fixing of a specific date of hearing in I.A. 13481/2019, preferred by the plaintiff, under order XXXIX of CPC, Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 1222/2018 Page 1 of 3 Signing Date:26.08.2020 22:52:07 1908.

2. Mr. Amit Sibal, learned Senior Counsel, appearing for the plaintiff, submits that I.A. 13481/2019 was listed during the period of lockdown and could not, therefore, be taken up for hearing.

3. Mr. Peeyoosh Kalra, learned counsel appearing for the defendants, has no objection to a fixed date of hearing being granted for I.A. 13481/2019.

4. It is also informed that pleadings in I.A. 13481/2019 are complete.

5. In the circumstances, list I.A. 13481/2019 for hearing and disposal on 14th September, 2020.

6. I.A. 7326/2020 stands disposed of.

7. Mr. Peeyoosh Kalra also submits that he has filed certain counter claims vide diary no. 121635, dated 31st January, 2020.

8. The Registry is directed to list the said counter claims, if in order, on the next date of hearing i.e. 14th September, 2020. In case the counter claims are suffering from any defects, Mr. Peeyoosh Kalra shall be intimated during the course of the day, so that the defects could be removed and the counter claims could be numbered and listed before the court.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 1222/2018 Page 2 of 3 Signing Date:26.08.2020 22:52:07

9. Mr. Amit Sibal submits that the respondents have defaulted in complying with para 21 of the order, dated 28th November, 2019, of the Division Bench of this Court in FAO (OS) 338/2019.

10. The statement is recorded.

11. However, Mr. Peeyoosh Kalra, learned counsel for the defendants, submits that the application for early hearing alone is listed today, and that he would respond to the submission of Mr. Sibal as and when the occasion arises.

C. HARI SHANKAR, J.

AUGUST 25, 2020 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 1222/2018 Page 3 of 3 Signing Date:26.08.2020 22:52:07

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Delhi High Court - Orders