Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Anchor Health And Beauty Care Pvt. Ltd. ... vs Colgate-Palmolive Company And Ors. ... on 9 January, 2017

Bench: Ranjan Gogoi, Ashok Bhushan

                                                    1

     ITEM NO.31                            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).183-186/2017

     (Arising out of impugned final judgment and order dated 08/08/2016
     in CSOS Nos. 1648/2002, 1709/2005, 304/2004, 691/2003 passed by the
     High Court of Delhi at New Delhi)


     ANCHOR HEALTH AND BEAUTY
     CARE PVT. LTD. AND ANR. ETC.                                       Petitioner(s)

                                                  VERSUS

     COLGATE-PALMOLIVE COMPANY AND ORS. ETC.                            Respondent(s)

     (with interim relief and office report)

     Date : 09/01/2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)              Mr.   C.A. Sundaram, Sr. Adv.
                                    Mr.   Amarjit Singh, Adv.
                                    Mr.   Jay Savla,Adv.
                                    Ms.   Renuka Sahu, Adv.
                                    Mr.   Prabhat Chaurasia, Adv.

     For Respondent(s)

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

Heard the learned counsel for the petitioner(s) and perused the relevant material.

We are not interfere with the order of the High Court at this stage.

Digitally signed by NEETU KHAJURIA Date: 2017.01.10

However, in the course of the progress of 17:38:37 IST Reason: the trial of the suits, which have been ordered to be consolidated by the impugned order, if any  2 difficulty arise, we leave it open to the aggrieved party to move the High Court for suitable directions.

Special leave petitions are disposed of in the above terms.

 (Neetu Khajuria)                         (Asha Soni)
   Court Master                           Court Master