Greenlam Industries Limited vs The Advertising Standards ...
2021 Latest Caselaw 2134 Del

                          $~6(Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(OS) 309/2021&I.A. 8165/2021
                                GREENLAM INDUSTRIES LIMITED                          ..... Plaintiff
                                                    Through:     Mr. Chander M Lall, Sr. Adv.
                                                                 along with Mr. AnkulSangal,
                                                                 Ms. Sucheta Roy& Ms. Imon
                                                                 Roy, Advs.
                                                 versus
                                THE ADVERTISING STANDARDS COUNCIL OF INDIA
                                                                  ..... Defendant
                                                 Through:
                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR
                                           O R D E R (ORAL)

% 09.08.2021 (Video-Conferencing)

1. Mr. Chander Lall, learned Senior Counsel for the plaintiff, submits that, between the last date of hearing and today, certain orders have been passed by the Central Consumer Protection Authority (CCPA), directing modification of the advertisement of the plaintiff.

2. With that, he submits, the cause of action in this plaint would not survive and the suit may be disposed of accordingly.

3. The suit stands disposed of with the said terms.

C. HARI SHANKAR, J.

AUGUST 9, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:11.08.2021 18:09:56