Delhi High Court - Orders
Visage Beauty & Health Care Pvt Ltd vs Herbal Carts & Ors on 11 August, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~1(original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ I.A 6736/2020 & I.A. 6737/2020 in CS(COMM) 650/2019
VISAGE BEAUTY & HEALTH CARE PVT LTD ..... Plaintiff
Through: Mr. Vaibhav Vutts and Mr.
Aamna Hasan, Advs.
versus
HERBAL CARTS & ORS. ..... Defendants
Through: Mr. Parag P. Tripathi, Sr. Adv.
with Mr. Tejas Karia, Mr.
Gauhar Mirza and Mr. Laltaksh
Joshi, Advs. for D-9
Mr. Ajit Warrier, Mr. Shijo
George and Mr. Dhruv
Bhatnagar, Advs. for D-10
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 11.08.2020 (Video-Conferencing) I.A 6736/2020 & I.A. 6737/2020 in CS(COMM) 650/2019
1. I.A 6736/2020 is an application by M/s Facebook India Online Services Private Limited, Defendant No.10 in the present suit.
2. I.A. 6737/2020 is an application by M/s Facebook Inc., Defendant No. 9 in these proceedings.
3. Both these applications have been preferred under Order Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 650/2019 Page 1 of 2 Signing Date:13.08.2020 17:29:15 XXXIX Rule 4 of the Code of Civil Procedure, 1908 (CPC) seeking vacation/modification of the ex-parte interim order dated, 29th November, 2019, passed in these proceedings, to a limited extent.
4. Issue notice to the non-applicants, who may file response to these applications within two weeks, with advance copy to learned counsel for the applicants, who may file rejoinder thereto, if any, within two weeks thereof.
5. Mr. Vaibhav Vutts, learned counsel appearing for the plaintiff, accepts notice.
6. Renotify on 28th September, 2020.
C. HARI SHANKAR, J.
AUGUST 11, 2020 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 650/2019 Page 2 of 2 Signing Date:13.08.2020 17:29:15