COLGATE PALMOLIVE (INDIA) LTD Vs. HINDUSTAN UNILEVER LTD

JUDGEMENT

(1.) Ia No. 12818 of 2013 (under Order XXXIX 39 Rules 1 & 2 CPC)

(2.) The above suit was filed by HUL on 13th August 2013. It was first listed on the same date when Defendant HUL appeared on caveat. Mr. N.K. Kaul, learned Senior counsel for HUL sought one day's time to respond to the application filed by the Plaintiffs for an ad interim injunction. The application was set down for hearing on the next day i.e. on 14th August 2013 i.e. at 3 p.m.

(3.) On 14th August 2013, the short reply filed by the Defendant and the enclosed documents were taken on record in the Court. A copy thereof was served on learned counsel for the Plaintiffs.