Delhi High Court - Orders
Gaurav Jain & Anr vs Vikas Agarwal & Anr on 13 February, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~1&3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CS(COMM) 30/2016, IA Nos.591/2016(u/O.XXXIX R.1 & 2 CPC),
11956/2017(u/O.XXXIX R.1 & 2 CPC) & 3561/2018(u/S.124 of the
Trade Marks Act)
GAURAV JAIN & ANR ..... Plaintiffs
Through: Mr. Akhil Sibal, Sr. Adv. with
Mr. M.K.Miglani, Mr. Gaurav Miglani &
Mr. Anand Rai, Advs.
Versus
VIKAS AGARWAL & ANR ..... Defendants
Through: Mr. C.M.Lal, Sr. Adv. with
Mr. Kapil Wadhwa, Ms. Devyani Nath &
Ms. Kaveri Jain, Advs.
AND
+ CS(COMM) 634/2017, IA Nos.11096/2017(u/O.XXXIX R.1 & 2
CPC) , 2713/2018(u/O.XVI R.2 CPC) & Crl.M.A.Nos.14154 &
20194/2017
VIKAS JAIN ..... Plaintiff
Through: Mr. C.M.Lal, Sr. Adv. with
Mr. Kapil Wadhwa, Ms. Devyani Nath &
Ms. Kaveri Jain, Advs.
Versus
COSMO HERBAL LTD. & ORS ..... Defendants
Through: Mr. Akhil Sibal, Sr. Adv. with
Mr. M.K.Miglani, Mr. Gaurav Miglani &
Mr. Anand Rai, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 13.02.2019
1. Today, it is not possible to hear arguments.
2. Though interim injunction in this suit was not granted by expediting the trial and hoping that the hearing will be immediately after trial but I am unable to abide thereby.
3. List for final hearing on 2nd April, 2019.
RAJIV SAHAI ENDLAW, J.
FEBRUARY 13, 2019 Ak..