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Mrs. Madhu Manchanda And Anr vs M/S Krbl Limited
2018 Latest Caselaw 7394 Del

Citation : 2018 Latest Caselaw 7394 Del
Judgement Date : 14 December, 2018

Delhi High Court
Mrs. Madhu Manchanda And Anr vs M/S Krbl Limited on 14 December, 2018
$~40
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                        Date of Order: 14.12.2018
+                          FAO 563/2018
        MRS. MADHU MANCHANDA AND ANR          ..... Appellants
                    Through: Mr. Akhil Sachar, Advocate
                             and Ms.Sunanda Tulsyan and
                             Ms. Aarti, Advs.

                           versus

        M/S KRBL LIMITED                            ..... Respondent
                      Through:          Mr. Rajiv Nayar, Sr. Advocate,
                                        Mr.S.K. Bansal, Mr. Ajay
                                        Amitabh Suman and Mr. Avi
                                        Bhandari, Advs.

        CORAM:
        HON'BLE MR. JUSTICE VINOD GOEL

1.      Notice. Mr. Rajiv Nayar, Sr. Advocate, accepts the notice on
        behalf of the respondent.
2.      After making some submissions, the learned counsel for the
        appellants does not press the appeal but submits that directions
        may be issued to the Trial Court to dispose of application under
        Order 39 Rule 1 and 2 CPC filed by the respondent/plaintiff and
        their application under Order 39 Rule 4 CPC. The next date of
        hearing before the Trial Court is 22.01.2019.




F.A.O 563/2018                                             Page 1 of 2
 3.      Ex-parte injunction was granted by the trial court on 02.05.2016
        against the appellant on the application of the respondent under
        Order 39 Rule 1 and 2 CPC. The application for vacation of stay
        under Order 39 Rule 4 CPC was filed by the Appellant on
        19.05.2016. Both these applications are still not disposed of by
        the Trial Court.
4.      In the circumstances, the appeal is disposed of with the
        directions to the Trial Court to hear arguments on both the
        applications on the next date and decide within a period of four
        weeks.


                                                    VINOD GOEL, J.

DECEMBER 14, 2018 "sandeep"

 
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