SATWANT SINGH Vs. ALLIED BEVERAGES COMPANY PRIVATE LIMITED

JUDGEMENT

(1.) This order shall dispose of I As 7776/97, 8000/97,3798/98 & 3333/98 for all the applications are inter-connected.

(2.) The plaintiff filed a suit for declaration and injunction. The plaintiff No. 1 claims himself to be the Chairman and Managing Director of Pure Drinks (New Delhi) Limited ("PDND" for short). Two plaintiffs seek following reliefs against defendant No. 1 Allied Beverages Company Pvt. Ltd. ("ABCL" for short) and defendant No. 2 Cadbury Schweppes Beverages India (P) Ltd. ("CSBL" for short):

(3.) The case of the plaintiff is that on 22nd November, 1994 PDND had entered into three following agreements with CSBIL (para 5):