Delhi High Court - Orders
Parle Products Private Limited vs Britannia Industries Ltd on 10 January, 2024
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 806/2022, I.A. 19353/2022 & I.A. 20511/2023
PARLE PRODUCTS PRIVATE LIMITED ..... Plaintiff
Through: Mr. J. Sai Deepak, Mr. N.K.
Bhardwaj, Ms. Anju Agrawal, Mr.
Bikash Ghorai and Mr. Luv Virmani,
Advs.
versus
BRITANNIA INDUSTRIES LTD. ..... Defendant
Through: Ms. Shubhie Wahi and Ms. Sanya
Kapoor, Advs.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 10.01.2024 I.A. 19353/2022 (Application under Order XXXIX Rule 1 & 2 CPC)
1. An adjournment is requested by the counsel for the defendant since Mr. Rajshekhar Rao, Senior Counsel is indisposed.
2. Mr. J. Sai Deepak, Counsel for the plaintiff has no objection in this regard.
3. Pleadings are complete in this application and order was passed by this Court on 22nd November, 2022 whereby ad interim directions were passed in para 29 of the said order. It was noted that the parties were willing to amicably resolve the matter and, in the interim, the advertisements of the defendants shall not be published, to which the plaintiff agreed.
4. Counsel for the defendant states that this has been complied with. As regards the video of the defendant was concerned, allegedly disparaging of 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 25/01/2024 at 05:30:34 the product of the plaintiff, the issue was left to the parties to resolve during the mediation talks. However, it transpires that the parties have not reached any consensus on the aspect of modifying the videos. Counsel for the defendant states the videos have been broadcasted since 2019 and, therefore, the question of modifying them was not considered necessary. Counsel for the plaintiff states that, in fact, the mala fide is writ large because further videos have been disseminated by the defendant on the same lines.
5. This shall be considered on the next date of hearing.
6. List on 18th March, 2024.
7. Order be uploaded on the website of this Court.
ANISH DAYAL, J JANUARY 10, 2024/MK/sc 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 25/01/2024 at 05:30:34