Supreme Court - Daily Orders
Procter & Gamble Manufacturing ... vs Anchor Health And Beauty Care Pvt Ltd on 3 July, 2014
. SLP(C) Nos.15928-15929/2014
1
ITEM NO.601 COURT NO.1 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). 15928-15929/2014
(Arising out of impugned final judgment and order dated 30/05/2014
in FAO 241/2014 and 30/05/2014 in FAO 241/2014 passed by the High
Court Of Delhi At N. Delhi)
PROCTER & GAMBLE MANUFACTURING (TIANJIN) Petitioner(s)
CO. LTD AND ORS
VERSUS
ANCHOR HEALTH AND BEAUTY CARE PVT LTD Respondent(s)
(with prayer for interim relief)
Date : 03/07/2014 These petitions were called on for hearing
today in the mentioning list
CORAM : HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Sanjay Jain, Sr. Adv.
Mr. Abhinav Mukerji ,Adv.
Mr. Rajender Kumar, Adv.
Ms. Priya Rao, Adv.
Mr. Prashant Gupta, Adv.
For Respondent(s) Ms. Prathiba M. Singh, Sr. Adv.
Mr. Sudeep Chatterji, Adv.
Ms. Jaya Mandelia, Adv.
Mr. Gaurav Sharma, Adv.
Mr. B. Prashant, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Digitally signed by
Rajesh Dham
Date: 2014.07.05
Taken on board.
10:23:35 ISTReason: Heard Mr. Sanjay Jain, learned senior counsel for the petitioners.
SLP(C) Nos.15928-15929/2014 2 ITEM NO.601 COURT NO.1 SECTION XIV (03/07/2014) Contd...
Special leave petitions are dismissed.
However, the impugned order dated 30.05.2014 shall come into operation with effect from 01.10.2014. The rest of the order of the Division Bench remains as it is.
Needless to say that the observations made in the impugned order/s are only for the purposes of consideration of the interim relief in the suit and, therefore, they shall have no bearing at the time of hearing of the suit.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER