Delhi High Court - Orders
Of The Cpc) Abros Sports International ... vs Ashish Bansal And Ors on 30 October, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 702/2022, IA 16555/2022 (Order XXXIX Rules 1
and 2 of the CPC), I.A. 10189/2023 (Section 124 of the Trade
Marks Act, 1999) and I.A. 10190/2023 (Order XXXIX Rule 2A
of the CPC)
ABROS SPORTS INTERNATIONAL
PRIVATE LIMITED ..... Plaintiff
Through: Mr. Ranjan Narula and Mr.
Shashi P. Ojha, Advs.
versus
ASHISH BANSAL AND ORS ..... Defendants
Through: Mr. Sanchay Mehrotra and Mr.
Nitin K. Gupta, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 30.10.2023
1. Owing to paucity of time, it is not possible to take up this matter today.
2. Renotify on 6 November 2023 as part heard at the end of the board.
C.HARI SHANKAR, J OCTOBER 30, 2023 rb Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/10/2023 at 21:52:21