Delhi High Court - Orders
Horlicks Ltd & Anr vs Heinz India Pvt Ltd on 28 February, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 309/2018 & CM APPL. 54176/2018
HORLICKS LTD & ANR. ..... Appellants
Through: Mr.Chander M.Lall, Sr.Advocate with
Mr.Ankur Sangal, Ms.Pragya Mishra
& Ms.Sucheta Roy, Advocates.
versus
HEINZ INDIA PVT LTD. ..... Respondent
Through: Mr.Amit Sibal, Sr.Advocate with
Ms.Ishani Chandra, Mr.Ankit Rastogi
& Ms.Shubhie Wahi, Advocates.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 28.02.2019
1. In ground „AA‟ of the appeal it has been urged by the Appellants that the impugned order of the learned Single Judge "has wrongly passed the impugned Order on the impugned advertisement which was not even a part of the present suit."
2. On this aspect, arguments have been heard and the Court considers it appropriate to reserve orders.
3. For orders, list on 26th March 2019 at 2.15 pm. S. MURALIDHAR, J.
SANJEEV NARULA, J.
FEBRUARY 28, 2019/tr