COCA COLA CO. Vs. GUJRAT BOTTLING CO. LTD.

JUDGEMENT

(1.) Heard the learned counsel in all sides.

(2.) Leave granted to the plaintiffs to amend the notice of motion in terms of draft amendment handed in by incorporating the additional prayers therein and by directing the same against additional parties. The draft amendment is marked 'Y' for identification.

(3.) Leave granted to the plaintiffs to take out the notice of motion as amended returnable on 27 March, 1995. To be high on board on that date.