Delhi High Court - Orders
Xiaomi Technology And Anr vs Telefonaktiebolaget Lm Ericsson ... on 22 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 267/2018 & CM Appl. 14899/2016
XIAOMI TECHNOLOGY AND ANR ..... Appellants
Through: Mr.Sai Krishna Rajgopal,
Sr.Advocate with Ms.Julien George, Ms.Anu
Paarcha, Ms.Pallavi Bhatnagar, Mr.Arjun Gadhoke
& Mr.Yashwant Prasad, Advocates
versus
TELEFONAKTIEBOLAGET
LM ERICSSON (PUBL) AND ANR ..... Respondents
Through: Mr.C.S.Vaidyanathan & Mr.Sandeep
Sethi, Sr.Advocates with Ms.Saya Chaudhary,
Mr.Adithya Jayaraj, Mr.Ashutosh Kumar,
Mr.Prateek Sehrawat & Mr.Vinod Chouhan,
Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 22.01.2019 List on 5th March, 2019.
S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 22, 2019 „hkaur‟