Delhi High Court - Orders
Moroccanoil Israel Limited Anr vs Modicare Limited on 13 March, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 52/2019
MOROCCANOIL ISRAEL LIMITED ANR. ..... Plaintiff
Represented by: Mr. Pravin Anand, Ms.Prachi
Agarwal and Ms.Ridhie Bajaj, Ms. M.
Dubey, Advs.
versus
MODICARE LIMITED ..... Defendant
Represented by: Mr.C.M. Lall, Sr. Adv. with Ms.Pooja
Dodd, Ms.Nancy Roy, Ms.Niharikca
and Mr.Ayush Samaddar, Advs.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 13.03.2020 I.A. 1471/2019 (under Order XXXIX Rule 1 and 2 CPC), I.A. 16720/2019 (under Section 124 of T.M.Act-by defendant)
1. Arguments heard.
2. Judgment reserved.
3. Written submissions be filed by the parties within four days.
MUKTA GUPTA, J.
MARCH 13, 2020 'ga'