ITC LIMITED Vs. GOLDEN TOBACCO LIMITED

JUDGEMENT

(1.) The above Contempt Petition is filed by plaintiff in the suit in C.S.No.801 of 2015, who is also the appellant in O.S.A.No.260, 261 and 262 of 2015, alleging willful disobedience of the order passed by this Court, dtd. 26/7/2018, in O.S.A.Nos.260, 261 and 262 of 2015.

(2.) Brief facts that are necessary for the disposal of this Contempt Petition are as follows :

(3.) During the pendency of the suit, the plaintiff filed three applications in O.A.Nos.1069 to 1071 of 2015 in C.S.No.801 of 2015 for the following reliefs :