Delhi High Court - Orders
The Cartoon Network Inc vs Kamco Chew Food Private Limited on 26 February, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 305/2019
THE CARTOON NETWORK INC. ..... Plaintiff
Through: Mr. Dhruv Anand, Ms. Udita M.
Patro and Ms. Kavya Mammen,
Advs.
Versus
KAMCO CHEW FOOD PRIVATE LIMITED ..... Defendant
Through: Mr. Sajal Awasthi, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 26.02.2020
1. Mediation is stated to be underway and adjournment is sought.
2. List on 5th May, 2020.
3. In the meanwhile, the counsel for the defendant may inform to the counsel for the plaintiff the deficient papers received qua the replication and the counsel for the plaintiff to make up the said deficiency.
RAJIV SAHAI ENDLAW, J.
FEBRUARY 26, 2020 „bs‟..