Calcutta High Court
Hindustan Unilever Limited vs Proctor And Gamble Home Products ... on 13 May, 2011
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
APOT No. 200 of 2011
GA No. 1309 of 2011
CC No. 27 of 2010
CC No. 42 of 2010
HINDUSTAN UNILEVER LIMITED
Versus
PROCTOR AND GAMBLE HOME PRODUCTS LIMITED & ANR.
APOT No. 204 of 2011
GA No. 1330 of 2011
CC No. 42 of 2010
GOPAL VITTAL
Versus
PROCTOR AND GAMBLE HOME PRODUCTS LIMITED & ANR
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE
The Hon'ble JUSTICE SOUMEN SEN
Date : 13th May, 2011.
Mr. Sudipto Sarkar, Sr. Adv.
Ms. Mousumi Bhattacharya, Adv.
...for the Appellant
Mr. S.K. Kapoor, Sr. Adv.
Mr. Ranjan Bachawat, Adv.
Mr. Ravi Kapoor, Adv.
...for the Respondents
The Court : Heard the learned Advocates appearing for the parties.
2
We have to decide the question which has been raised before us whether the appeal is maintainable. On such question argument has been put forward by the parties. Accordingly, we only request the Hon'ble Trial Judge to adjourn the matter until further order.
The hearing stands concluded. C.A.V. All parties concerned are to act on a signed xerox copy of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (SOUMEN SEN, J.) TR/