Supreme Court - Daily Orders
Reckitt Benckiser (India) Private ... vs Hindustan Unilever Limited on 14 February, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.16 Court 12 (Video Conferencing) 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 for Special Leave to Appeal (C) No. 1723/2022
(Arising out of impugned final judgment and order dated 06-12-2021
in FAO(OS)(COMM) No. 157/2021 passed by the High Court of Delhi at
New Delhi)
RECKITT BENCKISER (INDIA) PRIVATE LIMITED Petitioner(s)
VERSUS
HINDUSTAN UNILEVER LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.16727/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 14-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Chander Lal Sr. Adv.
Mr. R. Jawahar Lal, Adv.
Ms. Nancy Roy Adv.
Mr. Siddharth Bawa, Adv.
Mr. Anuj Garg, Adv.
Mr. Mohit Sharma, Adv.
Mr. Mayank Kshirsagar, AOR
For Respondent(s) Mr. Sudhir Chandra, Sr. Adv.
Mr. Ankur Sangal, Adv.
Mr. Nishad Nadkarni, Adv.
M/S. Khaitan & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard Shri Chander Lall, learned senior counsel appearing on behalf of the petitioner. We have gone through the impugned judgment and order passed by the Division Bench of the High Court. Being an interlocutory order and the main proceedings are yet to be considered by the learned Single Signature Not Verified Judge, we see no reason to interfere with the impugned Digitally signed by R Natarajan Date: 2022.02.16 judgment and order passed by the Division Bench of the High 17:03:11 IST Reason:
Court. The Special Leave Petition stands dismissed. Pending application(s), if any, shall stand disposed of.
Contd..
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However, it is observed that any observation made by the High Court in the impugned judgment and order to be treated as tentative and prima facie while deciding the interim injunction application only and the same shall not have any bearing on the final disposal of the suit/appeal which is yet to be considered by the learned Single Judge on merits.
(NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER