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Apeejay Stya Knowledge Llp & Anr vs Naya Samaj Parents Association & Anr on 20 March, 2023

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~15
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       CS(COMM) 459/2020
                                  APEEJAY STYA KNOWLEDGE LLP & ANR.                      ..... Plaintiffs
                                                    Through:     Appearance not given.

                                                    versus

                                  NAYA SAMAJ PARENTS ASSOCIATION & ANR. ..... Defendants
                                                    Through:     Mr. Khagesh B. Jha, Ms. Shikha
                                                                 Sharma Bagga and Ms. Bhavya
                                                                 Manchanda, Advocates for D-1 & 2.
                                  CORAM:
                                  HON'BLE MR. JUSTICE SANJEEV NARULA
                                                    ORDER

% 20.03.2023 I.A. 9489/2020 (Order XXXIX Rule 1 & 2 read with Section 151 of the Code of Civil Procedure, 1908)

1. Counsel for Defendants states that pursuant to injunction order dated 20th October, 2020, they have stopped usage of "APEEJAY/ APJ" as a part of their e-mail address and have no objection in case the said injunction is made absolute.

2. In view of the above, the directions issued order vide dated 20th October, 2020, stand confirmed and shall continue during the pendency of the present suit.

3. The application is disposed of.

CS(COMM) 459/2020

4. Counsel for parties have exchanged the proposed issues.

5. List on 12th April, 2023.

SANJEEV NARULA, J MARCH 20, 2023 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:20.03.2023 18:56:21