HINDUSTAN UNILEVER LIMITED Vs. KAMGARANCHO EKVOTT UNION

JUDGEMENT

(1.) HEARD Shri Cama, learned Senior Counsel appearing for the Petitioner and Shri Bennet D' Costa, learned Counsel appearing for the Respondent no.1.

(2.) AFTER hearing the matter for sometime, Shri Cama, learned Senior Counsel appearing for the Petitioner has pointed out that the Petitioner would not press for any further relief in the above Petition in case it is disposed of by directing the learned Tribunal to dispose of the main reference before the Tribunal filed by the Respondents as expeditiously as possible within a specific time frame and the interim Order passed by this Court dated 15.12.2012 be continued until the disposal of the said reference proceedings. Learned Counsel appearing for the Respondent no.1, has no objection in case the above Petition stands disposed of in the above terms and the reference is ordered to be disposed of expeditiously.

(3.) IN the facts and circumstances of the case and by consent, the following Order is passed : ORDER