Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Gillette India Limited vs Reckitt Benckiser (India) Pvt Ltd on 28 April, 2017

Bench: Pinaki Chandra Ghose, Mohan M. Shantanagoudar

     ITEM NO.20                                  COURT NO.5                 SECTION XIV

                                   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)......CC
     No(s). 8684/2017

     (Arising out of impugned final judgment and order dated 23/08/2016
     in FAO No. 206/2016 passed by the High Court of Delhi at New Delhi)

     GILLETTE INDIA LIMITED                                                Petitioner(s)

                                                      VERSUS

     RECKITT BENCKISER (INDIA) PVT LTD                                     Respondent(s)

     (With appln. (s) for c/delay in filing SLP)

     Date: 28/04/2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

     For Petitioner(s)
                                         Dr. A.M. Singhvi, Sr. Adv.
                                         Mr. Kapil Arora, Adv.
                                         Mr. Karan Khanna, Adv.
                                         Mr. Madhav Khosla, Adv.
                                      For M/s. Cyril Amarchand Mangaldas Aor,Advts.

     For Respondent(s)
                                           Mr. Kapil Sibal, Sr. Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard the learned Senior counsel appearing for the petitioner.

Delay condoned.

We do not find any reason to interfere with the impugned order passed by the High Court of Delhi at New Delhi.

Accordingly, the Special Leave Petition stands dismissed. Having regard to the facts and circumstances of this case, we request the High Court to hear out the suit which is pending before Signature Not Verified Digitally signed by VISHAL ANAND it.

                         (VISHAL ANAND)                                 (SNEH LATA SHARMA)
                          COURT MASTER                                    COURT MASTER