Glaxosmithkline Consumer ... vs Heinz India (Pvt.) Limited
2009 Latest Caselaw 4302 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                  Reserved on : 24.07.2009
%                                             Date of decision : 23.10.2009

+                  FAO (OS) NO. 87 OF 2009



GLAXOSMITHKLINE CONSUMER HEALTHCARE LIMITED
                                      ..      ...     ...     APPELLANT
                         Through :    Mr.C.M.Lall,
                                      Mr.Dushyant K.Mahant and
                                      Ms.Kripa Pandit, Advocates.

                              -VERSUS-

HEINZ INDIA (PVT.) LIMITED            ...     ...     ...     RESPONDENT

                         Through :    Mr.C.A.Sundaram, Sr.Adv. with
                                      Ms.Anuradha Salhotra,
                                      Ms.Bhavna Gandhi,
                                      Ms.Rohini Musa,
                                      Mr.Rahul Chaudhary,
                                      Mr. Sumit Wadhwa,
                                      Mr.Amritesh Mishra,
                                      Mr.Abhishek Gupta and
                                      Mr.Zafar Inayat, Advocates.

CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA


1.    Whether the Reporters of local papers
      may be allowed to see the judgment?

2.    To be referred to Reporter or not?

3.    Whether the judgment should be
      reported in the Digest?

SANJAY KISHAN KAUL, J.

For Orders, see FAO (OS) No.86 of 2009.

SANJAY KISHAN KAUL, J.

OCTOBER 23, 2009 SUDERSHAN KUMAR MISRA, J. dm