Delhi High Court - Orders
(L)(A)(Ii) Of The Trade Marks Act, 1999 ... vs Parle Agro Private Limited on 29 November, 2021
Author: Asha Menon
Bench: Asha Menon
$~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 268/2021 & I.A.9591/2021 (of defendant u/S 124 (l)(A)(ii) of the Trade Marks Act, 1999 r/w Section 151 CPC for leave to file a rectification petition) PEPSICO INC. & ANR. ..... Plaintiffs Through: Mr. Amarjit Singh Chandhiok, Sr. Adv. with Mr. Dheeraj Nair, Mr. Manish Jha and Ms. Shruti Dass, Advs. for P-1. Mr. Sanjeev Puri, Sr. Adv. with Mr. Dheeraj Nair, Mr. Manish Jha and Ms. Shruti Dass, Advs. for P-2. Versus PARLE AGRO PRIVATE LIMITED ..... Defendant Through: Mr. Sudhir Chandra and Mr. Chander M. Lall, Sr. Advs. with Mr. Ankur Sangal, Ms. Pragya Mishra Mr. Shashwat Rakshit, Advs. CORAM: HON'BLE MS. JUSTICE ASHA MENON ORDER
% 29.11.2021 I.As. 7170/2021 (of plaintiffs u/O XXXIX R-1&2 CPC for ad-interim injunction)
1. Arguments heard on behalf of the plaintiffs.
2. List for arguments on behalf of the defendant on 15 th December, 2021 at the end of the Board.
3. The order be uploaded on the website forthwith.
ASHA MENON, J.
NOVEMBER 29, 2021 „bs‟