Delhi High Court - Orders
M/S Teleecare Network India Pvt Ltd vs M/S Asus Technology Pvt Ltd & Ors on 16 January, 2019
Author: Manmohan
Bench: Manmohan
1
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 731/2017 & CCP(O) 42/2015, I.As. 969/2015,
7941/2015, 12833/2015, 5022/2016, 2248/2018, 5129/2018,
5770/2018 AND 13477/2018
M/S TELEECARE NETWORK INDIA PVT LTD ..... Plaintiff
Through: Mr. Mudit Sharma, Advocate with
Mr. Parvez Alam Khan and Ms. Mahima
Singh, Advocates.
versus
M/S ASUS TECHNOLOGY PVT LTD & ORS ..... Defendants
Through: Mr. Daksh Kumar, Advocate with
Mr. Sumit R. Sharma, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 16.01.2019 Learned counsel for plaintiff is directed to file his written submissions not exceeding fives pages along with the judgments and the convenience volume within a period of one week.
List on 04th February, 2019.
MANMOHAN, J JANUARY 16, 2019 js