Delhi High Court - Orders
Radico Khaitan Ltd vs Vintage Distillers Ltd on 2 December, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 441/2020
I.A. 9245/2020 (under Order XXXIX Rule 1 and 2 CPC)
RADICO KHAITAN LTD. ..... Plaintiff
Represented by: Mr.Anirudh Bakhru, Advocate with
Mr.Ishani Chandra, Mr.Ankit Rastogi,
Mr.Ayush Puri, Mr.Raghu Vinayak
Sinha, Ms.Ritika Sharma, Advocates.
versus
VINTAGE DISTILLERS LTD. .... Defendant
Represented by: Mr.Sunil K.Mittal, Advocate with
Mr.Anshul Mittal, Advocate.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 02.12.2020 The hearing has been conducted through Video Conferencing. I.A.11314/2020 (under Order XXXIX Rule 2A CPC)
1. By this application, the plaintiff seeks action under the Contempt of Courts Act against the defendant.
2. Issue show cause notice against Mr.Vinay Kumar Jain, the Director and the official Email addressee on behalf of the defendant, responsible for working of the defendant as to why the proceedings under the Contempt of Courts Act be not initiated against him.
3. Learned counsel appearing for the defendant accepts show cause notice.
4. Reply affidavit to the show cause be filed within four weeks.
Signature Not Verified Digitally Signed By:JUSTICECS(COMM) 441/2020 PageGUPTA MUKTA 1 of 2 Signing Date:02.12.2020 16:16:35 Rejoinder affidavit within three weeks thereafter.
5. List the application on 17th February 2021, the date already fixed.
6. Till the next date of hearing, the defendant is restrained from using the trademark 'VINTAGE MOMENTS' or 'VINTAGE MOVEMENT' on its products.
7. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 02, 2020 akb Signature Not Verified Digitally Signed By:JUSTICE CS(COMM) 441/2020 PageGUPTA MUKTA 2 of 2 Signing Date:02.12.2020 16:16:35