Strix Ltd Vs Maharaja Appliances Limited

Delhi High Court 11 Feb 2025 Civil Suits (COMM) No. 403 Of 2018, I.A. 39008, 39009, 39010, 43736 Of 2024 (2025) 02 DEL CK 0038
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Suits (COMM) No. 403 Of 2018, I.A. 39008, 39009, 39010, 43736 Of 2024

Hon'ble Bench

Mini Pushkarna, J

Advocates

Anuradha Salhotra, Anirudh Bakhru, Ekta Sarin, Zeeshan Khan, Amit Ranjan, Vijay Laxmi Rathi, Sudhanshu Batra, Arvind K Gupta, Rahul Mangla, Abhishnmaet Gupta, Arun

Final Decision

Dismissed

Acts Referred
  • Code of Civil Procedure, 1908 - Section 151, Order 8 Rule 5(2), Order 9 Rule 6(1)(a), Order 9 Rule 7, Order 9 Rule 13, Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 17, Order 39 Rules 1, Order 39 Rules 2
  • Commercial Courts Act, 2015 - Section 13(1A)
  • Limitation Act, 1963 - Section 5
  • Limitation Act, 1963 - Article 116, 117
  • General Clauses Act, 1897 - Section 27

Judgement Text

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