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Antrix Hygeine Limited vs Ecolab Exports Gmbh on 12 November, 2018

Bench: Abhay Manohar Sapre, Indu Malhotra

                                                           1

     ITEM NO.63                                COURT NO.8                        SECTION IX

                                  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). 29301-29303/2018

     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 22-10-2018
     IN APP NO. 15665/2017 WITH CAST NO. 15770/2017 WITH CAST NO.
     35159/2017 PASSED BY THE HIGH COURT OF JUDICATURE AT BOMBAY)

     ANTRIX HYGEINE LIMITED                                                       Petitioner(s)

                                                          VERSUS

     ECOLAB EXPORTS GMBH & ORS.                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.158968/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 12-11-2018 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                          HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)                  Ms. Meenakshi Arora, Sr. Adv.
                                        Mr. Shatadru Chakraborty, Adv.
                                        Mr. Nirnimesh Dube, Adv.
                                        Ms. Shweta S.Parihar, Adv.
                                        M/S. Lex Regis Law Offices, AOR

     For Respondent(s)                  Mr.   Maninder Singh, Sr. Adv.
                                        Mr.   Dheeraj Nair, AOR
                                        Mr.   Mohit Bakshi, Adv.
                                        Ms.   Kanika Saran, Adv.

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

Heard the learned counsel for the parties and perused the relevant material.

Application for exemption from filing certified copy of the impugned order is allowed.

We are not inclined to interfere with the Digitally signed by NEETU KHAJURIA Date: 2018.11.13 18:13:26 IST Reason: impugned judgment. The Special Leave Petitions are accordingly dismissed.

However, we direct the learned trial Court to decide the suit pending before it expeditiously on  2 merits uninfluenced by any observations made by the High Court preferably within a period of six months from today.

 (NEETU KHAJURIA)                   (CHANDER BALA)
   COURT MASTER                     BRANCH OFFICER