Delhi High Court - Orders
Warner Bros. Entertainment Inc vs Http.//Tamilrockers.Ws & Ors on 30 August, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 369/2019 & I.A. 9861/2019, 9863/2019, 3714/2022
WARNER BROS. ENTERTAINMENT INC.
..... Plaintiff
Through: Ms.Suhasini Raina, Ms.R. Ramya &
Ms.Mehr Sidhu, Advs.
versus
HTTP.//TAMILROCKERS.WS & ORS.
..... Defendants
Through: Mr.Bhagwan Swaroop Shukla, CGSC
with Mr.Ramkaran, Adv. for UOI.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 30.08.2022 I.A. 13801/2022 This application has been filed by the plaintiff under Order XIII(A) read with Section 151 of the Code of Civil Procedure, 1908, as applicable to commercial disputes, seeking summary judgment against the defendants.
The order dated 01.08.2022 passed by the learned Joint Registrar (Judicial) records that all of the contesting defendants against whom a substantial relief has been sought by the plaintiff have been served, however, they have preferred neither to appear to contest this case nor to file the written statement(s) and the affidavit of admission/denial of documents. The other defendants who were supposed to comply with the interim direction of this Court have already complied with the same, however, they have again chosen not to contest the suit nor filed their written statement(s).
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:31.08.2022 17:16:23Accordingly, the defendant nos. 1 to 16 and 28 to 237 are proceeded ex-parte.
List the suit and the pending applications for hearing and disposal on 19th September, 2022.
NAVIN CHAWLA, J AUGUST 30, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:31.08.2022 17:16:23