Delhi High Court - Orders
M/S. M.L. Brothers Llp vs Uma Impact Private Limited & Anr on 15 May, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 132/2019
M/S. M.L. BROTHERS LLP ..... Plaintiff
Through: Mr. Umesh Mishra, Advocate.
versus
UMA IMPACT PRIVATE LIMITED & ANR. ..... Defendants
Through: Mr. J. Sai Deepak, Mr. G. Nataraj,
Ms. Harshita Agarwal and Ms.
Varsha Jhavar, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 15.05.2023 I.A. No. 3577/2019 (u/Order XXXIX Rule 1 & 2, r/w Section 151 of the Code of Civil Procedure, 1908, seeking injunction)
1. In the above captioned application, an ad-interim ex-parte injunction was granted on 12th March, 2019, which was assailed by the Defendants in FAO(OS)(COMM) 68/2019. Vide order dated 03rd April, 2019 the Division Bench limited the ex-parte injunction order to the trade dress of three products mentioned in the plaint.
2. Counsel for parties are in agreement that the injunction order, as modified by the Division Bench, can continue to operate during the pendency of the present suit. It is directed accordingly.
3. The application is disposed of.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.05.2023 10:03:55CS(COMM) 132/2019
4. The matter is ripe for framing of issues and counsel for parties have exchanged the proposed issues. However, since there appears to be a possibility of an amicable settlement, at joint request, the hearing is adjourned to allow the parties to explore settlement.
5. Re-notify on 14th August, 2023.
SANJEEV NARULA, J MAY 15, 2023 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.05.2023 10:03:55