Delhi High Court - Orders
Walmart Apollo, Llc vs Jyothy Labs Limited on 22 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 577/2024
WALMART APOLLO, LLC .....Plaintiff
Through: Mr. Raj Sehkahr Rao, Sr. Advocate
with Mr. Rahul Chaudhary, Ms. Ekta
Sarin, Mr. Akshay Bhardwaj and Ms.
Vanshika Arora, Advocates.
versus
JYOTHY LABS LIMITED .....Defendant
Through: Ms. Jaya Negi and Ms. Yashi
Agrawal, Advocates.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 22.09.2025 I.A. 33399/2024
1. Pleadings are complete.
2. Learned senior counsel for the plaintiff states that mediation has failed and the injunction application has to be heard. He states that there is no ad- interim injunction granted in this matter. Written submissions of the plaintiff are already on record.
3. The learned counsel for the defendant states that she has e-filed written submissions on 20.09.2025. Let the same be brought on record within one week.
4. List for hearing and the disposal of the application seeking interim injunction on 17.11.2025.
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 23/09/2025 at 22:36:41 CS(COMM) 577/2024
5. The plaintiff is directed to file Joint Document Schedule be filed within four (4) weeks from today.
6. List before the Joint Registrar (Judicial) on 29.10.2025 for completion of admission/denial of documents.
7. List before Court on 17.11.2025 for disposal of this application and framing of issues.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 22, 2025/ssc 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 23/09/2025 at 22:36:41