Delhi High Court - Orders
Intercontinental Great Brands Llc vs Parle Product Private Limited on 18 May, 2023
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~20(Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 64/2021 & I.A. 9732/2023
INTERCONTINENTAL GREAT BRANDS LLC ..... Plaintiff
Through: Ms. Nancy Roy, Adv.
Mr.Abhishek Kotnala and Ms. Jyotideep
Kaur, Advs.
versus
PARLE PRODUCT PRIVATE LIMITED ..... Defendant
Through: Mr. J. Sai Deepak, Mr. Bikash
Ghorai, Mr. N.K. Bhardwaj, Ms. Anju
Agrawal, Mr. Rahul Maratha, Ms. R.
Chadha and Mr. Avinash Kumar Sharma,
Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 18.05.2023 I.A. 9732/2023 (under Section 124 of the Trade Marks Act)
1. Issue notice.
2. Notice is accepted, on behalf of non-applicant, by Mr. Bikash Ghorai,
3. Reply, if any, be filed within four weeks from today with advance copy to learned Counsel for the applicant/plaintiff who may file rejoinder thereto, if any, within four weeks thereof.
4. Re-notify on the date already fixed i.e., 27th July 2023.
C. HARI SHANKAR, J.
MAY 18, 2023/dsn This is a digitally signed order.
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