VIMAL SERVICES LIMITED Vs. CAPSUGEL HEALTHCARE LIMITED

JUDGEMENT

(1.) BY this application, the applicant original respondent No.1 in the First Appeal No.481 of 2010 seeks following directions.

(2.) THE case has peculiar facts and therefore need a brief recital:

(3.) WE have heard learned Senior Counsel, Mr.Saurabh Soparkar, appearing with Mr.Amar Bhatt, for applicant, learned Advocate Mr.Abhijat and Mr.Nikunt Raval, for opponent No.1 original appellant and learned Advocate Mr.Baiju Bhagat, for respondent No.2. 5.1 Both the sides have canvassed their respective cases on merits and have relied on certain pronouncements of the Apex Court.