LAWS(SC)-2007-2-96

GOMZI ACTIVE Vs. REEBOK INDIA

Decided On February 02, 2007
GOMZI ACTIVE Appellant
V/S
REEBOK INDIA CO. Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment rendered by a learned Single Judge of the Karnataka High

(3.) Court partially allowing the appeal filed by the respondent and directing the trial court to dispose of the suit early, preferably within six months from the date of order i.e. 22.6.2006.