AJANTA INDIA LTD Vs. HARISH M SARIYA

JUDGEMENT

(1.) Leave under Rules 147 and 148 of the High Court of Judicature at Bombay (O.S.) 1980 granted to the Appellant to take out a Notice of Motion in terms of the draft Notice of Motion handed in. The draft Notice of Motion is made returnable on 19.6.2006.

(2.) Perused the affidavit in support of the Notice of Motion. The Hon ble Supreme Court had expedited the hearing of the above Notice of Motion No. 682 of 2003 by its order dated 10.8.2005. Hence, we have expedited the hearing of the above Appeal

(3.) There shall be an ad-interim relief in terms of prayer Clause (a), subject to condition that issue of claim of equity is kept open with regard to the sale of toothpaste. The learned Senior Counsel Mr. Aspi Chinoy also states that the Appellants will not claim any equity from today with regard to sale of toothpaste