Delhi High Court - Orders
Ds Confectionery Products Ltd vs Mahadev Confectionery & Ors on 8 July, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (COMM)No.169/2020, I.A.Nos.4409/2020 & 5087/2020
DS CONFECTIONERY PRODUCTS LTD. ....Plaintiff
Through : Mr. Pravind Anand, Ms. Vaishali
Mittal, Mr. Rohin Koolwal and Ms.
Mrinali Menon, Advs.
versus
MAHADEV CONFECTIONERY & ORS. ....Defendants
Through : Mr. Shailen Bhatia, Ms. Neelam
Pathak and Mr. Arnav Chatterjee,
Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 08.07.2020 [Court hearing convened via video-conferencing on account of COVID-19] CS (COMM)No.169/2020 & I.A.No.4409/2020
1. Mr. Pravin Anand, who appears on behalf of the plaintiff, says that certain suggestions were made with regard to the change of trademark by Mr. Shailen Bhatia, on behalf of the defendants, yesterday, which are not acceptable to the plaintiff.
2. Mr. Anand says that since the matter would have to be argued and because there is a clash with another matter today, in which he is appearing, the captioned matter be posted for another date.
CS (COMM)No.169/2020 page 1 of 2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date09.07.2020 07:24
3. Mr. Bhatia, on the other hand, says that he will try and make another proposal to the plaintiff at least three days before the next date of hearing.
4. Accordingly, at request, renotify the matter on 04.08.2020. I.A.No.5087/2020 [Filed by the plaintiff under Section 124 of the Trade Marks Act, 1999]
5. Issue notice to the defendants.
6. Mr. Bhatia accepts notice on behalf of the defendants.
7. A reply will be filed within two weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
8. Renotify the captioned application on 04.08.2020.
RAJIV SHAKDHER, J JULY 08, 2020 Aj/KK Click here to check corrigendum, if any CS (COMM)No.169/2020 page 2 of 2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date09.07.2020 07:24