NAVNEET SINGH PUROHIT Vs. LAW PREP TUTORIAL

JUDGEMENT

(1.) 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.

(2.) 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.

(3.) The submissions made by the counsel for both the parties are accepted.