Delhi High Court - Orders
Mother Diary Fruit & Vegetable Private ... vs Nalgonda Rangareddy District Milk ... on 1 August, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 697/2017 & I.A. 1501/2018
MOTHER DIARY FRUIT & VEGETABLE
PRIVATE LIMITED ..... Plaintiff
Through: Ms. Shweta Bharti, Mr. Shantanu
Malik and Mr. J.S. Narula, Advocates.
versus
NALGONDA RANGAREDDY DISTRICT MILK PRODUCERS
MUTUALLY AIDED COOPERATIVE
UNION LIMITED ..... Defendant
Through: Mr. Jaspreet Singh Kapur and
Mr. Manu Bhardwaj, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 01.08.2022
1. Learned counsels appearing on behalf of the parties submit that the case is pending before the learned Joint Registrar for cross-examination of PW-1.
2. List on 26.09.2022 before the learned Joint Registrar for further proceedings.
CCP(O)7/2020
3. Learned counsel appearing on behalf of the Petitioner submits that copy of the reply has been received only yesterday, i.e., 31.07.2022 and objects to the delay in filing the reply.
CS(COMM) 697/2017 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:05.08.2022 16:33:344. Learned counsel appearing on behalf of the Respondent submits that there is no violation of the Settlement Agreement and that the Respondent is neither using the trademark 'Mother Dairy' in violation of the Settlement Agreement nor selling or using the t-shirts bearing the trademark 'Mother Dairy'.
5. Learned counsel appearing on behalf of the Petitioner submits that he will be placing material on record along with the rejoinder to show that the Defendant is in contempt of the orders of this Court.
6. Let the needful be done within a period of three weeks from today.
7. List on 01.09.2022 before Court.
JYOTI SINGH, J AUGUST 01, 2022/rk CS(COMM) 697/2017 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:05.08.2022 16:33:34