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Aero Club vs M/S Sahara Belts on 28 April, 2023

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~31
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CS(COMM) 189/2019
                                 AERO CLUB                                            ..... Plaintiff
                                                     Through:     Mr. Prithvi Singh, Advocate

                                                     versus

                                 M/S SAHARA BELTS                                     ..... Defendant
                                                     Through:     Mr. Bhuvneshwar Tyagi, Advocate

                                 CORAM:
                                 HON'BLE MR. JUSTICE SANJEEV NARULA
                                                  ORDER

% 28.04.2023 I.A. 8281/2023 (for exemption)

1. Exemption is granted, subject to all just exceptions.

2. Applicant shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.

3. Disposed of.

I.A. 8280/2023 (under Order XIII-A, Rule 3 & 6(1)(A) read with Section 151 CPC filed on behalf of plaintiff)

4. Plaintiff seeks a summary judgment stating that Defendant has no prospect of defending their infringing and illegal activities.

5. Issue notice. Notice is accepted by Mr. Bhuvneshwar Tyagi, counsel for Defendant. He states that he will take instructions on whether the Defendant intends to contest the suit and if needed, he will file a reply within four weeks from today. Rejoinder thereto, if any, be filed within two weeks thereafter.

6. List on the date already fixed, i.e., 07th August, 2023.

SANJEEV NARULA, J APRIL 28, 2023 ns Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:28.04.2023 20:26:32