Delhi High Court - Orders
Perfetti Van Melle S.P.A & Anr vs Suresh Nanik Lilaram Hingorani & Ors on 24 February, 2020
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 363/2017, I.As. 23141/2012, 4052/2013, 10147/2016 &
10775/2018
PERFETTI VAN MELLE S.P.A & ANR
..... Plaintiffs
Through: Mr. Sushant Singh, Adv. with Mr.
Kunal Khanna, Mr. Ankit Kaushal
and Ms. Jassimran Kaur, Advs.
versus
SURESH NANIK LILARAM HINGORANI & ORS
..... Defendants
Through: Mr. Anirudha Valsangkar, Mr.
Sumeet Lall, Ms. Devyani Sharma
and Ms. Ananya Pratap Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 24.02.2020 I.A. 10775/2018 This is an application filed by the plaintiffs under Section 124 of the Trademark Act, 1999.
Heard learned counsel for the parties. List this application for further arguments on March 25, 2020.
V. KAMESWAR RAO, J FEBRUARY 24, 2020/aky