Godrej Consumaer Products ... vs Reckitt Benckiser (India) ...
2015 Latest Caselaw 7203 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      EX.P. 112/2015
       GODREJ CONSUMAER PRODUCTS LIMITED           ..... Decree Holder
                        Through: Mr. Rajiv Tyagi, Mr. Afsar Nabi and
                        Mr. Divakar Kumar, Advocates.

                        versus

       RECKITT BENCKISER (INDIA) LIMITED ..... Judgement Debtor
                      Through: Mr. Chander M. Lall and Ms. Nancy
                      Roy, Advocates.


       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 21.09.2015

1. Pursuant to the order dated 13.8.2015, a reply has been filed by

Judgment Debtor. Though, it is contended by the learned counsel for

Judgment Debtor that there is no violation of the consent Judgment

and Decree dated 30.3.2012, passed in CS(OS) No. 660/2012, he

clarifies that even the advertisement against which the Decree Holder

has a grievance, is not being aired any longer and nor shall it be aired

in the future. He assures the Court that his client shall continue to

abide by the consent Judgment and Decree dated 30.3.2012.

2. Learned counsel for Decree Holder is satisfied by the assurances

extended by the other side.

3. Accordingly, the execution petition is disposed of while binding

the Judgment Debtor to the statement recorded herein above.

HIMA KOHLI, J

SEPTEMBER 21, 2015 ap