M/S Gyan General Stores & Another vs Colgate Pamolive (India) Ltd.& ...
2016 Latest Caselaw 5348 ALL

Citation : 2016 Latest Caselaw 5348 ALL
Judgement Date : 20 August, 2016

Allahabad High Court

M/S Gyan General Stores & Another vs Colgate Pamolive (India) Ltd.& ... on 20 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 312 of 1998
 

 
Applicant :- M/S Gyan General Stores & Another
 
Opposite Party :- Colgate Pamolive (India) Ltd.& Others
 
Counsel for Applicant :- D.V.Jaiswal
 
Counsel for Opposite Party :- A.G.A.,W.H.Khan
 

 
Hon'ble Naheed Ara Moonis,J.

Passed over on the illness slip of both sides of learned counsel for the parties.

The restoration application has been filed in the year 2012 for recalling the order dated 28.10.2004 and it cannot be kept pending for years together.

Let the case be listed peremptorily in the next cause list. Mere pendency of the restoration application will not tantamount any interim order is operating in favour of the applicants.

Order Date :- 20.8.2016

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