LAWS(DLH)-2019-7-91

GLAXO GROUP LIMITED Vs. HUK NATURAL PRIVATE LIMITED

Decided On July 03, 2019
GLAXO GROUP LIMITED Appellant
V/S
Huk Natural Private Limited Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) For the reasons stated, the plaintiff is permitted to file the additional documents latest with the replication, if any.