Delhi High Court - Orders
Petitioner Under Section 95 Of The Trade ... vs Pepsico Inc & Anr on 1 September, 2021
Author: Asha Menon
Bench: Asha Menon
$~Suppl.-9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM. IPD-TM) 5/2021, I.A.s.10974/2021 (by the
petitioner under Section 95 of the Trade Marks Act, 1999 read with
Section 151 CPC for stay), 10975/2021 & 10976/2021
(Exemption)
PARLE AGRO PRIVATE LIMITED .....Petitioner
Through: Mr. Chander M Lall, Senior
Advocate with Mr. Ankur Sangal
and Ms. Imon Roy, Advocates
versus
PEPSICO INC & ANR. .....Respondents
Through: Mr. Sanjeev Puri, Senior Advocate
with Mr. Manish Jha and Ms. Avni
Sharma, Advocates
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 01.09.2021 [VIA VIDEO CONFERENCING] I.A. Nos.10975/2021 &10556/2021 (Exemptions)
1. Allowed, subject to all just exceptions.
2. The applications stand disposed of.
Signature Not Verified Signed By:MANJEET KAUR C.O. (COMM. IPD-TM) 5/2021 Page 1 of 2 Signing Date:01.09.2021 21:33:40C.O. (COMM. IPD-TM) 5/2021, I.A.s.10974/2021 (by the petitioner under Section 95 of the Trade Marks Act, 1999 read with Section 151 CPC for stay)
1. It is informed that the civil suit between the parties being CS (COMM) 268/2021 is listed for hearing on 17th September, 2021.
2. List this matter alongwith CS(COMM) 268/2021 on 17th September, 2021.
3. The order be uploaded on the website forthwith.
ASHA MENON, J SEPTEMBER 01, 2021/ak Signature Not Verified Signed By:MANJEET KAUR C.O. (COMM. IPD-TM) 5/2021 Page 2 of 2 Signing Date:01.09.2021 21:33:40