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Delhi High Court - Orders

Parle Agro Private Limited vs Pepsico India Holdings Private Limited ... on 29 January, 2024

                            $~23
                            *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +         CS(COMM) 944/2023
                                      PARLE AGRO PRIVATE LIMITED                                                             ..... Plaintiff
                                                                           Through:                 Mr. Chander M. Lall, Senior
                                                                                                    Advocate with Mr. Ankur Sangal,
                                                                                                    Ms.Pragya Mishra, Mr. Ankit Arvind,
                                                                                                    Mr. Shaurya Pandey & Ms. Yashi
                                                                                                    Agrawal, Advocates.

                                                                           versus

                                         PEPSICO INDIA HOLDINGS PRIVATE LIMITED & ANR.
                                                                                                                          ..... Defendants
                                                                           Through:                 Mr. Rajiv Nayar, Senior Advocate
                                                                                                    with Mr. Dheeraj Nair, Mr. Manish K.
                                                                                                    Jha & Mr. Angad Baxi, Advocates.

                                      CORAM:
                                      HON'BLE MR. JUSTICE ANISH DAYAL
                                                                                        ORDER

% 29.01.2024 I.A. 26144/2023 (application under Order 39 Rules 1 & 2 CPC filed by the plaintiff)

1. Pursuant to notice issued by the Court, a reply has been filed by the defendants. Rejoinder, it is stated by learned senior counsel for the plaintiff, has been filed, however, the same is not on record. The same may be placed on record before the next date of hearing.

2. Counsels for the parties shall file a two-page note of arguments that they wish to address in this regard and citations on which they wish to place reliance. The same may be filed before the next date of hearing. A printed copy of the same be provided to the Court Master.

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 31/01/2024 at 22:34:33

3. List on 19.02.2024.

4. Oder be uploaded on the website of this Court.

ANISH DAYAL, J JANUARY 29, 2024 B.S. Rohella/vp 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 31/01/2024 at 22:34:33