Delhi High Court - Orders
Fdc Limited vs Nilrise Pharmaceuticals Pvt. Ltd. And ... on 3 June, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 427/2022
FDC LIMITED ..... Plaintiff
Through: Mr.Prithvi Singh & Ms.Devyani
Nath, Advs.
versus
NILRISE PHARMACEUTICALS PVT. LTD. AND ANR.
..... Defendants
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 03.06.2022 I.A. 9649/2022 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
I.A. 9648/20221. This is an application filed on behalf of the plaintiff seeking permission to file additional documents at a later stage.
2. The plaintiff may file the additional documents strictly in accordance with the law.
3. The application stands disposed of.
I.A. 9650/20221. The learned counsel for the plaintiff submits that the Court Fees has already been deposited, however, the Certificate in that regard is awaited.
2. The time for depositing of the Court Fees is, therefore, extended by a further period of two weeks.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:04.06.2022 15:36:05CS(COMM) 427/2022 & I.A. 9647/2022 (Stay)
1. Let the plaint be registered as a suit.
2. Issue summons in the suit and notice on the application.
3. Let the written statement to the suit and reply to the application be filed within a period of three weeks. Replication and rejoinder thereto be filed within a period of two weeks thereafter.
4. List on 22nd July, 2022.
NAVIN CHAWLA, J JUNE 3, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:04.06.2022 15:36:05