Delhi High Court - Orders
Lg Electronics Inc vs Vivo Mobile India Private Limited & Anr on 13 March, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 665/2023 & I.A. 18559/2023, I.A. 403/2024
LG ELECTRONICS INC. ..... Plaintiff
Through: Mr. Pravin Anand, Ms. Tusha
Malhotra, Ms. Tanvi Bhatnagar, Ms.
Sugandha Yadav and Ms. Yamini
Jaswal, Advocates.
versus
VIVO MOBILE INDIA PRIVATE LIMITED & ANR.
..... Defendants
Through: Mr. Saikrishna Rajagopal, Ms. Julien
George, Ms. Anu Paarcha, Mr. Arjun
Gadhoke, Mr. Avijit Kumar, Mr.
Aniruddh Bhatia, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.03.2024 I.A. 5063/2024 (seeking condonation of delay in filing the written statement)
1. There is a delay of 89 days in filing the written statement on behalf of the Defendants.
2. However, the said delay is within the condonable limit of 120 days. Considering this fact and also the fact that Mr. Pravin Anand, counsel for Plaintiff, does not object to the same, the application is allowed and disposed of.
3. The written statement on behalf of Defendant is taken on record. Replication thereto be filed within the time prescribed as per Rules.
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 13/03/2024 at 22:43:33 I.A. 18558/2023 (application seeking discovery by interrogatories on behalf of Plaintiff)
4. Mr. Saikrishna Rajagopal, counsel for the Defendants, on instructions, states that they will provide answers to questions 1, 2, 3 and 4. He states that as far as question no. 13 is concerned, the same stands already answered. He further submits that the response to question nos. 5 to 12 shall be provided in a sealed cover. Let the same be done within a period of six weeks from today.
5. Mr. Anand states that they have no objection to the above, however, they seek liberty to apply to the Court at appropriate stage for access to the information disclosed in the sealed cover.
6. Accordingly, the application is disposed of.
I.A. 1659/2024 (under Section 151 of the Code of Civil Procedure, 1908 and Rule 17 of Chapter VII Sub Clause B of Annexure F of the Delhi High Court (Original Side) Rules, 2018)
7. Mr. Anand seeks and is granted two weeks' time to file the rejoinder to the reply of the Defendants in the instant application.
8. Renotify on 4th July, 2024.
I.A. 18555/2023 (u/Order XXXIX Rules 1 & 2, r/w Section 151 of the Code of Civil Procedure, 1908), I.A. 18556/2023 (u/Order II Rule 2 r/w Section 151 of the Code of Civil Procedure, 1908) and I.A. 18557/2023 (for filing confidential documents physically in a sealed cover and separately with electronic encryption and password protection)
9. Pleadings in the aforenoted applications are complete. Mr Anand 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 13/03/2024 at 22:43:33 submits that the rejoinder, on behalf of Plaintiff, was slightly delayed. It is submitted that an application for condonation of delay has been filed and is likely to be listed shortly before the Joint Registrar.
10. Renotify on 4th July, 2024.
SANJEEV NARULA, J MARCH 13, 2024 as 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 13/03/2024 at 22:43:33