NAUGHTY FOODS PVT LTD Vs. ASHA CONFECTIONARY

JUDGEMENT

(1.) The petitioner before this Court has filed this present review petition stating that an appeal was preferred before this Court u/S. 104 read with Sec. 43 Rule (1) (R) of the Code of Civil Procedure, 1908 against the order dated 21/6/2018 passed by the 12th Addl. District Judge, Indore by which the application preferred under Order 39 Rule 1 2 of the Code of Civil Procedure, 1908, was rejected and this Court has dismissed the appeal erroneously.

(2.) The contention of the petitioner is that the issue involved was in respect of the shape of 'Kulfi' and this Court has not at all considered the issue regarding the shape of 'Kulfi' ie., Lollipop shaped 'Kulfi'.

(3.) This Court has certainly taken care of the shape of the Kulfi also while passing the impugned order dated 23/10/2018.