Delhi High Court - Orders
Procter And Gamble Home Products Pvt Ltd vs Union Of India & Ors on 15 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3306/2021
PROCTER AND GAMBLE HOME PRODUCTS PVT LTD
.....Petitioner
Through: Mr. V. Lakshmikumaran with Mr.
Karan Sachdev, Advocates.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Ripu Daman Bhardwaj, CGSC
for Respondent No.1/UOI.
Mr. Ravi Prakash, Advocate for Respondent Nos.2
and 3.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 15.03.2021 CM APPL. 10093/2021
1. Allowed, subject to just exceptions. W.P.(C) 3306/2021 and CM APPL. 10092/2021
2. We are informed by counsel for the parties that WP(C) 3254/2021, in which, similar issues are raised was listed before this court on 12.03.2021.
3. We are further informed that notice was issued in the said writ petition and status quo, as obtaining on the said date, was directed to be maintained.
W.P.(C) 3306/2021 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:18.03.2021 11:42:14 4. Accordingly, issue notice. Mr. Ripu Daman Bhardwaj, accepts
service on behalf or respondent no.1/UOI while Mr. Ravi Prakash, accepts service on behalf of respondent nos. 2 and 3. 4.1 Having heard learned counsel for the parties, we are of the view that till such time the respondents file their return, status quo, as obtaining today, should be maintained. It is ordered accordingly.
5. Accordingly, list the matter on 29.04.2021.
6. In the meanwhile, the respondents will have liberty to file a counter- affidavit and a reply to the interlocutory application within the next two weeks. Rejoinder thereto, if any, will be filed before the next date of hearing.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 15, 2021 tr Click here to check corrigendum, if any W.P.(C) 3306/2021 page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:18.03.2021 11:42:14