Delhi High Court - Orders
Order Xxxix Rules 1 And 2 Read With ... vs Sadar Laboratories Pvt. Limited on 31 August, 2021
Author: Asha Menon
Bench: Asha Menon
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (COMM) 551/2020, I.A. 12032/2020 (by the plaintiff under
Order XXXIX Rules 1 and 2 read with Section 151 CPC for grant
of ad-interim injunction)
HAMDARD NATIONAL FOUNDATION (INDIA) & ANR.
.....Plaintiffs
Through: Mr.Shivendra Pratap Singh,
Advocate with Mr.S.Rehman
Dy.Manager (Legal)
versus
SADAR LABORATORIES PVT. LIMITED .....Defendant
Through: Mr.N.K.Kantawala, Advocate
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 31.08.2021 [VIA VIDEO CONFERENCING] I.A.12032/2020 (by the plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 CPC for grant of ad-interim injunction)
1. Mr.Shivendra Pratap Singh, Advocate appearing on behalf of the plaintiffs, has concluded his arguments on this application.
2. List for arguments on behalf of the defendant on 10 th September, 2021.
3. The order be uploaded on the website forthwith.
ASHA MENON, J AUGUST 31, 2021 s Signature Not Verified Signed By:MANJEET KAUR Signing Date:31.08.2021 21:53:54