Delhi High Court - Orders
Sotkon Sp Slu vs Western Imaginary Transcon Pvt. Ltd. & ... on 4 August, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (COMM) 484/2021
SOTKON SP SLU ..... Plaintiff
Through: Ms. Tanya Varma and Ms. Devyani
Nath, Advocates. (M:7042547106)
versus
WESTERN IMAGINARY TRANSCON PVT. LTD.
& ORS. ..... Defendants
Through: Mr. J. Sai Deepak, Mr. Anshul Goel
and Mr. Ranjeev Kumar, Advocates.
(M:9971892629)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 04.08.2022
1. This hearing has been done through hybrid mode. I.A.12415/2022 (u/O VI Rule 17 CPC)
2. This is an application seeking impleadment of Gandhinagar Municipal Corporation - proposed Defendant No. 4 with whom the Defendants are stated to be executing a contract pursuant to a tender floated for engineering, supply, construction, installation, testing & commission and comprehensive operation and maintenance of underground bins for collection and storage of solid waste at various locations in Gandhinagar City.
3. The allegation is that despite the Plaintiff communicating the ex-parte injunction order, dated 5th October, 2021, to the Gandhinagar Municipal Corporation, the Defendants are still continuing to supply them with the products in question.
Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:16.08.2022 16:03:314. Accordingly, notice be issued to the Gandhinagar Municipal Corporation at [email protected].
5. If the Gandhinagar Municipal Corporation wishes to file a reply on the impleadment, they may do so and the same be filed at least one week before the next date of hearing.
6. Reply be filed by the contesting Defendants as well.
7. List on 31st October, 2022.
CS (COMM) 484/2021 & I.As.13004/2021, 16453/2021 and 16455/2021
8. List on 31st October, 2022 for hearing in all the applications.
PRATHIBA M. SINGH, J.
AUGUST 4, 2022/dk/sr Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:16.08.2022 16:03:31