UNIVERSAL PETROCHEMICALS LIMITED Vs. B P PLC

JUDGEMENT

(1.) LEARNED Single Judge in his judgment and order discussed in detail not only the facts of the case but also the evidence adduced before him. His Lordship also discussed the cases cited by the parties before him in detail. In appeal no new case was cited before us. The parties reiterated their contentions which they had urged before His lordship. Learned counsel also cited those cases which had already been cited before his Lordship. Hence, we do not like to discuss all those cases once again save and except a few where ever we feel it necessary.

(2.) UNIVERSAL Petro-Chemicals Limited (hereinafter referred to as "universal"), the appellant abovenamed at all material times dealt with petro-Chemical products including lubricant mainly used in automobiles.

(3.) ARAL Aktiengesellschaft (hereinafter referred to as "aral") the respondent no. 3 was also a company established under the appropriate laws of Germany dealing with similar type of products. B. P. plc being the respondent No. 1 was also a company dealing with similar products established under the appropriate laws of England also carrying on business in India. Castrol India Limited, the respondent no. 2 was an indian company dealing with identical product.