Delhi High Court - Orders
Rules 1 And 2 Of The Cpc) Parle Products ... vs Britannia Industries Ltd on 14 December, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~18 (Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 806/2022 and I.A. 19353/2022 (Order XXXIX
Rules 1 and 2 of the CPC)
PARLE PRODUCTS PRIVATE LIMITED ..... Plaintiff
Through: Mr. Bikash Ghorai, Mr. N.K.
Bhardwaj, Ms. Anju Agrawal and Ms.
Kashima Chadha, Advs.
versus
BRITANNIA INDUSTRIES LTD. ..... Defendant
Through: Mr. Sandeep Sethi, Sr Advocate
with Mr. Sagar Chandra, Ms. Ishani
Chandra, Ms. Shubdhie Wahi and Ms. Sanya
Kapoor, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 14.12.2022
1. There is no report from the mediation before which the matter is pending.
2. Both Counsel also point out that there are actually two impugned video advertisements, one released in 2019 and one released in 2021.
3. Para 26 of the order dated 22nd November 2022 shall stand corrected accordingly.
4. Renotify on 23rd January 2023. Interim orders to continue till the next date of hearing.
C.HARI SHANKAR, J DECEMBER 14, 2022/rb Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:16.12.2022 11:09:27