DABUR INDIA LIMITED Vs. INDIAN CANCER SOCIETY

JUDGEMENT

(1.) On 11/8/2025, this Court has rejected the Notice of Motion with reasons to follow. Here are the reasons.

(2.) The Notice of Motion seeks an order of withdrawal and transfer of T.E. Suit No. 05/07 of 2014 instituted by the Defendants in the Court of Small Causes at Mumbai to this Court under Clause XIII of the Letters Patent to be heard along with Suit No. 320 of 2014 (now Commercial Suit No. 22 of 2014) and in the alternative pending the hearing and final disposal of this Suit, a stay on the proceedings in the Small Causes Court.

(3.) The Plaintiff is a public limited company carrying on business as manufacturers, marketers and sellers, inter alia of oral hygiene care products and allied goods.