Delhi High Court - Orders
Marico Limited vs Narico Agrovet Private Limited & Anr on 19 December, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 717/2021 & I.A. 17572/2021, I.A. 11822/2022,
I.A. 20070/2022
MARICO LIMITED ..... Plaintiff
Through: Ms. Anuradha Salhotra, Adv.
with Ms. Sharika Vijh, Adv.
versus
NARICO AGROVET PRIVATE LIMITED & ANR.
..... Defendants
Through: Mr. Abhishek Yadav, Adv. with
Mr. Samir Yadav (Director of D-1) in person
Mr. Rohan Ahuja, Ms. Shruttima Enersa,
Ms. Vatsalya Vishal, Ms. Amishi Sodani
and Ms. Akanksha Bahuguna, Advs. for D2
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 19.12.2022
1. Mr. Abhishek Yadav, learned Counsel for Defendant 1, seeks 45 days time to change the names of companies Narico Power Pvt. Ltd. and Narico Bio-energy Ltd., incorporated on 19th July 2022 and 16th August 2022.
2. He is directed to do the needful within 45 days, and no more, from today. No extension of time would be granted in that regard.
3. The Defendant 1 shall also stand injuncted from using the mark "Narico" which, as per the order dated 24th December 2021, is deceptively similar to the registered trade mark of the plaintiff's "Marico', in which the plaintiff has a word mark registration, in any form, or for any product or service, or as part of any corporate name Signature Not Verified Digitally Signed CS(COMM) 717/2021 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:20.12.2022 16:08:21 or any domain name, pending further orders in the suit.
4. Re-notify on 9th February 2023 in order to ascertain compliance.
5. Mr. Samir Yadav is present today. He need not be personally present in Court on the next date of hearing.
C. HARI SHANKAR, J.
DECEMBER 19, 2022 dsn Signature Not Verified Digitally Signed CS(COMM) 717/2021 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:20.12.2022 16:08:21