Delhi High Court - Orders
Walmart Apollo, Llc vs Jyothy Labs Limited on 12 December, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 577/2024 & I.A. 33399/2024
WALMART APOLLO, LLC .....Plaintiff
Through: Mr. Raj Sehkahr Rao, Sr. Advocate
with Ms. Ekta Sarin, Mr. Akshay
Bhardwaj and Ms. Vanshika Arora,
Advocates.
versus
JYOTHY LABS LIMITED .....Defendant
Through: Ms. Jaya Negi and Ms Yashi
Agrawal, Advs.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 12.12.2025 I.A. 33399/2024 Learned senior counsel for the plaintiff has concluded his arguments. The plaintiff is at liberty to place on record one (1) page note on the judgments relied upon along with a one (1) page note summarizing the facts evidencing its goodwill in the 'Spark Logo' India.
The matter to be treated as part heard.
To come up for arguments on defendant on 19.01.2026.
MANMEET PRITAM SINGH ARORA, J DECEMBER 12, 2025/hp 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 15/12/2025 at 20:49:08