Delhi High Court - Orders
Star Sintered Products Ltd. And Anr vs Karan Bhutani on 10 February, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~22(Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 97/2022, I.A. 2301/2022, I.A. 2302/2022 & I.A.
2303/2022
STAR SINTERED PRODUCTS LTD. AND ANR.
..... Plaintiffs
Through: Mr. Shailen Bhatia & Mr. Amit
Jain, Advs.
versus
KARAN BHUTANI ..... Defendant
Through: Mr. Rakesh Tiwari, Adv.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 10.02.2022 (By Video Conference on account of COVID-19)
1. The plaintiff had moved an application under Order VI, Rule 17 of the Code of Civil Procedure, 1908 (CPC), to amend the plaint presently pending against defendant before the trial Court and include, in the plaint, a prayer for restraining infringement of one of the marks which is asserted in the present plaint.
2. He has moved a subsequent application before the learned trial Court for withdrawal of the application moved under Order VI, Rule 17 of the CPC, 1908.
3. Mr. Bhatia submits that this matter may be re-notified after a week or two so that he could withdraw his application moved under Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 97/2022 Page 1 of 2 Signing Date:14.02.2022 10:35:25 Order VI, Rule 17 of the CPC, 1908 before the trial Court.
4. Accordingly, re-notify on 7th March, 2022.
C.HARI SHANKAR, J FEBRUARY 10, 2022 SS Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 97/2022 Page 2 of 2 Signing Date:14.02.2022 10:35:25