Delhi High Court - Orders
Modicare Limited vs Maa Adishakti Multi Trade Enterprises & ... on 25 January, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 532/2019
MODICARE LIMITED ..... Plaintiff
Through: Ms. Jasleen Kaur and Ms. Akanksha
Singh, Advocates.
versus
MAA ADISHAKTI MULTI TRADE ENTERPRISES & ORS.
..... Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 25.01.2023 I.A. No. 1515/2023 (seeking summary judgment)
1. Ms. Jasleen Kaur, counsel for Plaintiff, prays for a summary judgement, stating that written statement(s) on behalf of Defendants have not been filed and they have been proceeded ex-parte.
2. Ms. Kaur is directed to file a brief note of written submissions, not exceeding three pages, along with the relevant case law(s), if any, referencing to relevant trademark registrations of Plaintiff's marks and impugned marks, annexed with the plaint, at least one week prior to the next date of hearing.
3. Re-notify on 27th March, 2023.
SANJEEV NARULA, J JANUARY 25, 2023/as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:25.01.2023 18:41:17