Delhi High Court - Orders
Zydus Wellness Products Ltd vs Dabur India Limited on 10 May, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed
By:DEVANSHU JOSHI
Signing Date:12.05.2022
11:03:50
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 304/2022 & I.As. 7312-15/2022
ZYDUS WELLNESS PRODUCTS LTD ..... Plaintiff
Through: Mr. Chander Lall, Sr. Adv. with Mr.
Sagar Chandra, Ms. Shubhie Wahi,
Ms. Ankita Seth, Ms. Sanya Kapoor,
Advocates
versus
DABUR INDIA LIMITED ..... Defendant
Through: Mr. Rajiv Nayar, Sr. Adv. with Ms.
Kripa Pandit, Advocate
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 10.05.2022
1. This hearing has been done through hybrid mode. I.A. 7314/2022 (for exemption)
2. Allowed, subject to all just exceptions. I.A. 7314/2022 is disposed of. I.A. 7313/2022 (additional documents)
3. This is an application seeking leave to file additional documents under the Commercial Courts Act, 2015. The Plaintiff, if it wishes to file additional documents at a later stage, shall do so strictly as per the provisions of the Commercial Courts Act, 2015.
4. I.A. 7313/2022 is disposed of.
I.A. 7315/2022 (seeking leave to file documents in compact disk)
5. This is an application seeking leave to file impugned TVCs in a compact disk.
6. The documents sought to be filed in the Compact Disk have been Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:12.05.2022 11:03:50 handed over to the Court Master in a pen drive. Let the same be loaded onto the Court computer and also be filed with the Registry, before the next date of hearing.
7. I.A. 7315/2022 is disposed of.
CS(COMM) 304/2022 & I.A. 7312/2022
8. Ms. Kripa Pandit, ld. Counsel, appears on behalf of the Defendant and accepts notice. It is submitted by Mr. Nayar, ld. Sr. Counsel, that the Defendant had not been served in this matter, however caveats had been filed before the Calcutta High Court and some other Courts.
9. On the contrary, it is submitted by Mr. Lall, ld. Senior Counsel for the Plaintiff, that the advance copy of the paper book had been served. In any event, ld. counsel for the Plaintiff has served a copy of the paper book on the Defendant, today.
10. Accordingly, list on 12th May, 2022.
PRATHIBA M. SINGH, J.
MAY 10, 2022/aman/MS