FRANCO-INDIAN PHARMACEUTICALS Vs. LUPIN LTD

JUDGEMENT

(1.) Heard finally, by consent of the parties.

(2.) The Appellant-Original Plaintiff has filed the present Appeal whereby, the challenging is made to impugned order dated 16 March 2006, passed by the learned Single Judge in Notice of Motion thereby, refused to grant interim reliefs in favour of the Plaintiffs.

(3.) The basic events, as relevant, are required to be noted as under:-