Delhi High Court - Orders
Moroccanoil Israel Limited Anr vs Modicare Limited on 3 March, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 52/2019
MOROCCANOIL ISRAEL LIMITED ANR. .....Plaintiffs
Represented by: Ms.Prachi Agarwal and Ms.Ridhie
Bajaj, Advocates.
versus
MODICARE LIMITED ..... Defendant
Represented by: Mr.C.M. Lall, Sr. Advocate with
Ms.Pooja Dodd, Ms.Nancy Roy,
Ms.Niharikca and Mr.Ayush
Samaddar, Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 03.03.2020 I.A. 1471/2019 (under Order XXXIX Rule 1 and 2 CPC), I.A. 16720/2019 (under Section 124 of T.M.Act-by defendant)
1. Learned counsel for the defendant relies upon the decision of the Division Bench of this court reported as 174 (2010) DLT 279) Marico Ltd. vs. Agro Tech Foods Ltd., however, learned counsel for the plaintiff is not available to address arguments.
2. At request, list on 13th March, 2020. CS(COMM) 52/2019 List on 13th March, 2020.
MUKTA GUPTA, J.
MARCH 03, 2020 'vn'