Dr. Pushpendra Singh Bhati, J
Mr. Ravi Bhansali, Sr. Adv. assisted by Dr. Mohit Singhvi, appearing for the appellant categorically submits that the appellant shall not use the name,
any kind of sign or brochure of the respondent. Counsel further makes a statement that the appellant shall not use the study material of the respondent
after completion of CLAT examination which is going to be held in June, 2022.
Mr. Kuldeep Mathur, Sr. Adv. assisted by Mr. D.S. Sodha appearing for the respondent submits that in case the appellant is not using
respondent’s name, brochure or any kind of its indication, then the appellant may be permitted to make a limited use of the study material of the
respondent till completion of CLAT, 2022 examination which is going to be held in June, 2022.
The submissions made by the counsel for both the parties are accepted.
Both the parties shall be bound down by the respective assurances given by both the counsel.
In view of the assurance given by the counsel for the parties, for rest of the reliefs, the appellant shall be at liberty to approach the trial court and seek
reopening of the ex-parte case. The trial court shall not get prejudiced by this order and shall pass independent order on merits whenever approached.
It is needless to say that the restriction of teaching imposed upon the appellant shall only be pertaining to the material, premises, name and anything
reflecting “Law Prepâ€. This order shall operate till the learned trial court makes any fresh orders in accordance with law.
The civil misc. appeal is accordingly disposed of.
