Delhi High Court - Orders
Marico Limited & Anr vs Dabur India Limited on 8 August, 2024
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 303/2023, I.A. 9185/2023-Stay
MARICO LIMITED & ANR. .....Plaintiffs
Through: Mr. C.M. Lall, Sr. Adv with Ms.
Shikha Sachdeva and Ms. Kriti
Rathi, Advocates
versus
DABUR INDIA LIMITED .....Defendant
Through: Mr. Rajiv Nayar, Sr. Adv. with Mr.
Anirudh Bakhru, Mr. Prabhu
Tandon, Mr. Ankur Chhibber, Ms.
Kripa Pandit, Mr. Christopher, Ms.
Archita Mahlawat and Ms. Vijay
Laxmi Pandit, Advocates
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 08.08.2024
CS(COMM) 303/2023
1. Learned Senior Counsel appearing for the plaintiffs submits that the plaintiffs have obtained registration for six trademarks bearing application nos. 5879763, 5881155, 5881150, 5881158, 5928052 and 5928054 as stated at paragraph 44 of the plaint. Therefore, it is submitted that an appropriate application under Order VI Rule 17, Code of Civil Procedure, 1908 seeking amendment of the plaint will be filed in due course.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/08/2024 at 04:40:23 I.A. 9185/2023-Stay
2. Learned Senior Counsel for the parties seek, and are granted further four weeks time for filing written submissions not exceeding five pages giving a chronological list of dates and events, relevant documents, if any, alongwith duly highlighted relevant judgments, which they wish to rely upon.
3. Accordingly, renotify on 20.11.2024.
SAURABH BANERJEE, J AUGUST 8, 2024/So This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/08/2024 at 04:40:23