COLUMBIA SPORTSWEAR COMPANY Vs. GALAXY FOOTWEAR PVT LTD

JUDGEMENT

(1.) The present appeal is directed against the order dated 28.04.2017 by which the Interlocutory Application filed by the plaintiff (appellant herein) bearing I.A. No.16583/2014 has been dismissed and application bearing I.A. No.22361/2014 filed by defendant (respondent herein) under Order XXXIX Rule 4 of the Code of Civil Procedure, 1908, has been allowed and interim order granted on 01.09.2014 has been vacated.

(2.) Notice was issued in this appeal. Pleadings are complete. After some hearing in the matter, this appeal was passed over to enable the parties to consider a consent order being passed. We are happy to note that both the counsels have arrived at an interim amicable arrangement till the disposal of the suit.

(3.) It is principally agreed that both the parties will not seek unnecessary adjournment to enable the learned Single Judge to dispose of the matter. Keeping this fact in mind, agreed issues have been handed over in Court, which read as under:-