Delhi High Court - Orders
Dabur India Limited vs The Advertising Standards Council Of ... on 5 March, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 737/2023
DABUR INDIA LIMITED ..... Plaintiff
Through: Mr. Akhil Sibal, Sr. Adv. with Mr. R.
Jawahar Lal, Mr. Anuj Garg & Ms.
Asavari Jain, Advs. (M: 9958996312)
versus
THE ADVERTISING STANDARDS COUNCIL
OF INDIA & ANR. ..... Defendants
Through: Ms. Avni Singh, Adv. (M:
9958018998)
Ms. Ritu Khandelwal, Adv. for D-2
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 05.03.2024
1. This hearing has been done through hybrid mode. I.A.4417/2024 (for modification of order dated 12th December, 2023)
2. This is an application seeking modification of the order dated 12th December, 2023. Submission on behalf of the Plaintiff is that the final report filed by the Advertising Standards Council of India ('ASCI'), which is an expert opinion, in fact, does not find any deficiency in the methodology adopted by the surveying agency.
3. According to ld. Senior Counsel for the Plaintiff, the final report supports the Plaintiff's case that there is no other entity or person, which is aggrieved by Plaintiff's advertisement as World No. 1 Ayurvedic Toothpaste.
4. Considering the nature of the matter, this Court is of the opinion that 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 06/03/2024 at 22:26:48 the interim application would have to be finally decided keeping in view the defences raised as also the expert report, which has been placed on record.
5. Let both the parties file their respective written submissions.
6. This application is, accordingly, disposed of. CS(OS) 737/2023 & I.A.22579/2023 (for stay)
7. List for hearing of the interim application on 18th March, 2024, the date already fixed, at top of the Board.
PRATHIBA M. SINGH, J.
MARCH 5, 2024/dk/bh 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 06/03/2024 at 22:26:48