Delhi High Court - Orders
Ebay Inc vs Mohd. Waseem T/As Shopibay & Ors on 2 November, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 466/2019 & I.A. 11762/2019
EBAY INC. ..... Plaintiff
Through: Ms.Nancy Roy and Ms.J.Sharanya,
Mr.Prashant, Advs.
versus
MOHD. WASEEM T/AS SHOPIBAY & ORS. .....Defendants
Through: None
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 02.11.2022
1. The learned counsel for the plaintiff submits that the publication made in 'The Statesman' on 21.01.2020 has been filed. The same is not on the record as it has been returned under objections. The learned counsel for the plaintiff shall ensure that the same is placed on the record after removing the objections.
2. She further prays for some time to file the bill of costs. The same be filed within a period of one week.
3. Arguments heard.
4. Judgment reserved.
NAVIN CHAWLA, J NOVEMBER 02, 2022 s Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:04.11.2022 17:38:21