Delhi High Court - Orders
Cadbury Uk Limited & Anr vs Lotte India Corporation Ltd on 5 February, 2019
Author: Manmohan
Bench: Manmohan
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1259/2016 & I.A. 12329/2017, I.A. 936/2018
CADBURY UK LIMITED & ANR ..... Plaintiffs
Through Mr. C.M. Lall, Senior Advocate with
Ms. Kangan Roda, Mr. Dhruv Nayar
and Ms. Shreya Sethi, Advocates
versus
LOTTE INDIA CORPORATION LTD ..... Defendant
Through Mr. Gaurav Pachnanda, Senior
Advocate with Mr. Mohit Goel,
Mr. Deepankar Mishra, Mr. Sidhant
Goeland Mr. Aditya Goel, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 05.02.2019 Attention of learned senior counsel for defendant has been drawn to the judgment of the Supreme Court in ASPI Jal and Another Vs. Khushroo Rustom Dadyburjor, (2013) 4 SCC 333.
At the request of learned senior counsel for defendant, re-notify on 27th March, 2019.
MANMOHAN, J FEBRUARY 05, 2019 rn