HINDUSTAN UNILEVER LIMITED Vs. RECKITT BENCKISER LIMITED

JUDGEMENT

(1.) The revision petitioner, who is the first defendant in the original suit in O.S.No.2901 of 2008 filed this revision petition against the order dated 21.10.2008 passed in I.A.No.10399 of 2008 in O.S.No.2901 of 2008 on the file of V Additional City Civil Court, Chennai.

(2.) For the sake of convenience, the first defendant in the original suit is referred as the revision petitioner, the plaintiff in the original suit is referred as the 1st respondent and the 2nd defendant in the original suit is referred as the 2nd respondent hereafter.

(3.) The 1st respondent/plaintiff filed a suit in O.S.No.2901 of 2008 seeking the reliefs as follows:-