Delhi High Court - Orders
Mankind Pharma Limited vs Sebakind Pvt. Ltd. & Anr on 3 November, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 484/2020
I.A.10004/2020 (under Order XXXIX Rule 1 and 2 CPC)
I.A.10005/2020 (exemption)
MANKIND PHARMA LIMITED ..... Plaintiff
Represented by: Mr. Hemant Daswani, Advocate.
versus
SEBAKIND PVT. LTD. & ANR. ...... Defendant
Represented by:
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 03.11.2020 The hearing has been conducted through Video Conferencing. CS(COMM) 484/2020 I.A.10004/2020 (under Order XXXIX Rule 1 and 2 CPC) I.A.10005/2020 (exemption)
1. At the outset learned counsel for the plaintiff submits that it appears that there is error with the scanning and the complete list of plaintiff's trademarks which was filed as Annexure-A starting from page 1300 of the documents file has not been placed on record.
2. At request, list on 10th December, 2020.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NOVEMBER 03, 2020 vk Signature Not Verified Digitally Signed By:JUSTICE CS(COMM) 484/2020 PageGUPTA MUKTA 1 of 1 Signing Date:03.11.2020 19:18:34