(1.) The appeals have been heard by way of video conferencing.
(2.) The present appeals arise from the impugned order/judgment dated 05th April, 2021 passed in I.A Nos. 12115/2020 in CS(COMM) 553/2020 and I.A No. 12125/2020 in CS(COMM) 554/2020, which were filed impugning the packaging of the Respondent No.1/Defendant No.1 depicted hereinbelow:-
(3.) During the pendency of the suits, the Defendant No.1/Respondent No.1 modified the packaging of the products in question, namely, 'Sunfeast Farmlite 5-Seed Digestive' and 'Sunfeast Farmlite Veda Digestive', and released the same into the market. This modified packaging is depicted hereinbelow:-