(1.) This is an interlocutory application in aid of a suit complaining of disparagement of goods. In the morning, Mr. S.N. Mookerji, learned Senior Advocate, mentioned this application. He wanted leave to move it at 2 P.M. today. I granted such leave but directed the plaintiff to serve notice of this application along with a copy of the petition upon the defendant.
(2.) An affidavit-of-service has been filed which shows that the Eastern Regional Office of the defendant was served today at 11.40 A.M. None appears for the defendant.
(3.) The plaintiff manufactures and markets a soap called "Lifebuoy".