Supreme Court - Daily Orders
M/S Knitpro International vs Anurag Sanghi on 2 April, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3470 OF 2018
(Arising out of SLP (C) No.902 of 2018)
M/S KNITPRO INTERNATIONAL APPELLANT(S)
VERSUS
ANURAG SANGHI & ANR. RESPONDENT(S)
WITH
CIVIL APPEAL NO.3471 OF 2018
(Arising out of SLP (C) No.905 of 2018)
CIVIL APPEAL NO.3472 OF 2018
(Arising out of SLP (C) No.1038 of 2018)
O R D E R
Leave granted. We have heard learned counsel for the parties.
The suit filed by the appellant for injunction in a trade mark matter is pending before the trial Court. Against the Ad-interim injunction granted in favour of the appellant, the respondents moved the High Court. The High Court set aside the order of injunction and directed fresh consideration of the matter.
Signature Not Verified
We are of the view that the High Court ought to Digitally signed by SWETA DHYANI Date: 2018.04.05 11:15:52 IST Reason: have considered the matter itself. Let the same be now done.
Accordingly, we set aside the impugned order and 2 remit the matters to the High Court for fresh disposal in accordance with law. We hope the High Court will decide the matter expeditiously and, subject to cooperation of the parties, as far as possible within one month.
The parties may to appear before the High Court for further proceedings on 10th April, 2018. In the meanwhile, interim injunction will continue till further orders by the High Court.
The appeals are disposed of in above terms.
..........................J. [ADARSH KUMAR GOEL] ..........................J. [ROHINTON FALI NARIMAN] NEW DELHI 2nd April, 2018 3 ITEM NO.11 COURT NO.10 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). 902/2018 (Arising out of impugned final judgment and order dated 14-11-2017 in FAO No. 443/2017 passed by the High Court of Delhi at New Delhi) M/S KNITPRO INTERNATIONAL Petitioner(s) VERSUS ANURAG SANGHI & ANR. Respondent(s) (FOR APPLICATION FOR VACATION OF STAY/RECALLING THE COURTS ORDER ON IA 34172/2018) WITH SLP(C) No. 905/2018 (XIV) (FOR APPLICATION FOR VACATION OF STAY/RECALLING THE COURTS ORDER ON IA 34183/2018) SLP(C) No. 1038/2018 (XIV) (FOR APPLICATION FOR VACATION OF STAY/RECALLING THE COURTS ORDER ON IA 34179/2018) Date : 02-04-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. S.K. Bansal, Adv.
Mr. Ajay Amitabh Suman, Adv. Ms. S. Janani, AOR For Respondent(s) Mr. N.K. Kaul, Adv.
Mr. M.K. Miglani, Adv.
Mr. Gaurav Miglani, Adv.
Mr. Sanjyat Lodha, Adv.
Mr. Deepak Joshi, Adv.
Ms. Garima Bajaj, AOR UPON hearing the counsel the Court made the following O R D E R 4 Leave granted.
The appeals are allowed in terms of the signed order. Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT BRANCH OFFICER
(Signed order is placed on the file)