Delhi High Court - Orders
Dabur India Limited vs The Advertising Standards Council Of ... on 15 May, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 87/2021
DABUR INDIA LIMITED .....Plaintiff
Through: Mr. R. Jawahar Lal and Ms. Ms.
Meghna Kumar, Advs.
versus
THE ADVERTISING STANDARDS COUNCIL OF INDIA
.....Defendant
Through: Ms. Avni Singh, Panel Counsel for
ASCI with Mr. Gourav Mundra, Adv.
for D-1.
Mr. Raghu Vinayak, Adv. for D-2.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 15.05.2025 O.A. 89/2025 (filed on behalf of the defendant for waiver of cost imposed vide order dated 17.04.2025)
1. Having heard learned counsel appearing for the parties and in view of the fact that learned counsel tenders an unconditional apology on behalf of defendant No.1, the cost of ₹5,000/- imposed by the concerned Joint Registrar vide order dated 17.04.2025 is waived.
2. The aforesaid direction is passed keeping in mind the fact that the defendant is a non-profit company and on account of some inadvertence, the concerned document was not placed on record in its entirety.
3. Ordered accordingly.
This is a digitally signed order.
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4. Let the Joint Registrar to proceed in accordance with the extant rules.
5. O.A. stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J MAY 15, 2025/P/MJ Click here to check corrigendum, if any 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 29/06/2025 at 17:13:12