Supreme Court - Daily Orders
Horlicks Limited vs Heinz India Private Limited on 21 May, 2019
Bench: Arun Mishra, M.R. Shah
1
ITEM NO.2 COURT NO.4 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) No(s). 10690/2019
(Arising out of impugned final judgment and order dated 15-03-2019
in CM A No. 54176/2018 passed by the High Court Of Delhi At New
Delhi)
HORLICKS LIMITED & ANR. Petitioner(s)
VERSUS
HEINZ INDIA PRIVATE LIMITED Respondent(s)
(IA 69582/2019, 74915/2019)
Date : 21-05-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
(VACATION BENCH)
For Petitioner(s) Mr. Gopal Jain, Sr. Adv.
Ms. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Ankur Shangal, Adv.
Ms. Sucheta Roy, Adv.
Ms. Richa Bhargava, Adv.
for M/s. Khaitan & Co.
For Respondent(s) Mr. Amit Sibal, Sr. Adv.
Mr. Sagar Chandra, Adv.
Mr. Ankit Rastogi, Adv.
Mr. Shudhie Wahi, Adv.
Mr. Mishra Saurabh, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Signature Not VerifiedDigitally signed by JAYANT KUMAR ARORA Date: 2019.05.22 14:42:19 IST Reason:
However, the observations made by the High Court or by the Trial Court shall not come in the way of the ultimate decision of the case.
2Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER