Delhi High Court - Orders
Cpc) Abros Sports International ... vs Ashish Bansal And Ors on 10 April, 2024
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 702/2022, I.A. 10189/2023 (Section 124 of the Trade
Marks Act, 1999) and I.A. 10190/2023 (Order XXXIX Rule 2A
CPC)
ABROS SPORTS INTERNATIONAL PRIVATE LIMITED
..... Plaintiff
Through: Mr. Ranjan Narula, Ms. Shivangi
Kohli & Ms. Aishani Singh,
Advocates
versus
ASHISH BANSAL AND ORS ..... Defendants
Through: Mr. Sanchay Mehrotra & Ms. Ritika
Gautam, Advocates for Defendant
No.1.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 10.04.2024 IA 16555/2022 (Order XXXIX Rules 1 and 2 of the CPC)
1. Arguments heard.
2. Judgment reserved.
3. Order be uploaded on the website of this Court.
ANISH DAYAL, J APRIL 10, 2024/sm Click here to check corrigendum, if any 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 11/04/2024 at 05:04:47