Supreme Court - Daily Orders
Reckitt Benckiser(India) Pvt. Ltd. ... vs Gillette India Ltd. Represented By Its ... on 31 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
1
ITEM NO.20 COURT NO.9 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21640-
21644/2018
(Arising out of impugned final judgment and order dated 19-04-2018
in OSA No. 35/2018 19-04-2018 in OSA No. 36/2018 19-04-2018 in OSA
No. 37/2018 19-04-2018 in OSA No. 38/2018 19-04-2018 in OSA No.
39/2018 passed by the High Court Of Judicature At Madras)
RECKITT BENCKISER(INDIA) PVT. LTD. Petitioner(s)
VERSUS
GILLETTE INDIA LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.111897/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.117596/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS)
Date : 31-08-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Chander Lal, Sr. Adv.
Mr. R.Jawahar Lal, Adv.
Mr. Siddharth Bawa, Adv.
Mr. Shyamal Anand, Adv.
Ms. Nancy Roy, Adv.
Mr. Mayank Kshirsagr, Adv.
Mr. Balaji Srinivasan, AOR
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Nikhil Roihatgi, Adv.
Mr. Kapil Arora, Adv.
Mr. Juvraj Singh, Adv.
Signature Not Verified
Mr. Madhav Khosla, Adv.
Mr. Shashank Khurana, Adv.
Digitally signed by
SHASHI SAREEN
Date: 2018.09.01
12:08:10 IST
Reason: Mr. Satvik Varma, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR
UPON hearing the counsel the Court made the following
2
O R D E R
Let a copy of the petitions be served on learned counsel for the respondent.
Status quo, as it exists today, shall be maintained by the parties, in the meantime.
Learned counsel for the respondent is granted two weeks’ time for filing counter affidavit.
Rejoinder, if any, be filed within two weeks thereafter. List the matter on Wednesday i.e. 03.10.2018.
(SHASHI SAREEN) (TAPAN KUMAR CHAKRABORTY) AR CUM PS BRANCH OFFICER