Delhi High Court - Orders
Sotkon Sp Slu vs Western Imaginary Transcon Pvt. Ltd. & ... on 3 February, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 484/2021 & I.A.13004/2021 (O-39 R-1 and 2),
I.A.16453/2021 (O-39 R-2A), I.A.16455/2021 (O-39 R-4),
I.A.16456/2021 (O-11 R-1(4)
SOTKON SP SLU ..... Plaintiff
Through Ms. Shwetasree Majumder, Ms.Tanya
Varma and Ms. Devyani Nath,
Advocates
versus
WESTERN IMAGINARY TRANSCON
PVT. LTD. & ORS. ..... Defendants
Through Mr. Amit Sibal, Senior Advocate with
Mr. Zahid Shaikh, Ms. Pooja
Acharya, Mr. Anshul Goel, Mr.
Nilesh Nayak and Mr. Anchit
Bhandari, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 03.02.2022 [VIA VIDEO CONFERENCING]
1. Counsel for the plaintiff seeks and is granted four weeks time to file replication to the written statement, rejoinders to the applications under Order XXXIX Rules 1 and 2 of the CPC and under Order XXXIX Rule 2A of the CPC.
2. Let the same be filed within four weeks.
3. List on 11th April, 2022.
AMIT BANSAL, J.
FEBRUARY 03, 2022/dk Signature Not Verified Signed By:SAKSHI RAMOLA Signing Date:02.04.2022 18:47:26