Delhi High Court - Orders
Walmart Apollo Llc vs Aayush Jain & Anr on 26 November, 2021
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 565/2021
WALMART APOLLO LLC ..... Plaintiff
Through: Ms.Anuradha Salhota and
Mr.Zeeshan Khan, Advocates.
versus
AAYUSH JAIN & ANR. ..... Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 26.11.2021
I.A. 15450/2021
1. Plaintiff moves this application under Section 152 CPC for correction in para No.21 of the order dated 12.11.2021.
2. The defendants are yet to be served in the matter and considering the nature of prayer, no notice is being issued to defendants.
3. For the reasons explained, the application is allowed.
4. Consequently, the third line of para No.21 of order dated 12.11.2021 be read as "concerns, assignees and any one acting for and/or on their behalf are restrained from using .....".
5. The application stands disposed of in above terms.
6. Order dasti.
YOGESH KHANNA, J NOVEMBER 26, 2021 M Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:29.11.2021 16:54