SHYAM SEL AND POWER LIMITED vs. SHYAM STEEL INDUSTRIES LIMITED

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION  CIVIL APPEAL NO. 1984 OF 2022 [Arising out of SLP(C) No. 4080 of 2022] SHYAM SEL AND POWER LIMITED  AND ANOTHER             ...APPELLANT(S) VERSUS SHYAM STEEL INDUSTRIES LIMITED    ...RESPONDENT(S) J U D G M E N T B.R. GAVAI, J. 1. Leave granted. 2. This appeal challenges the judgment and order passed by th the Division Bench of the High Court of Calcutta dated 24 December 2019, arising out of the order passed by the learned 1 nd Single Judge of the High Court dated 2  April 2019, by which the learned Single Judge had granted time to the appellants­ defendants to file affidavit­in­opposition and directed to post the matter after three weeks.   By the said order, the learned Single   Judge   also   directed   the   appellants­defendants   to maintain weekly accounts of sale of the products covered by Class 6, which are sold under the mark ‘SHYAM’. 3. The facts in the present case are not much in dispute. The respondent­plaintiff had filed a suit against the appellants­ defendants for infringement of trade mark and passing off.  It is the   case   of   the   respondent­plaintiff   that   it   has   trade   mark registration in respect of the word ‘SHYAM’ and diverse label marks wherein the word ‘SHYAM’ features prominently.  Both the   respondent­plaintiff   and   the   appellants­defendants manufacture and sell, inter alia, Thermo­Mechanically treated bars (hereinafter referred to as “TMT bars”).  It is the case of the respondent­plaintiff that in the year 2015, it came to know that the   appellants­defendants   were   using   the   mark   ‘SHYAM’   in 2 their products.  The respondent­plaintiff therefore, through its advocate,   objected   to   such   use.     It   is   the   case   of   the respondent­plaintiff  that  the   appellants­defendants   agreed to phase out the products that they had manufactured with the mark ‘SHYAM’ and not to use the said mark ‘SHYAM’ on their products in future. 4. It is further the case of the respondent­plaintiff that the appellants­defendants had applied for registration of the mark ‘SHYAM INFRA’.  The respondent­plaintiff had filed its objection to it.  It is further its case that since the appellants­defendants did not file their counter­statement, the application lapsed and was treated as abandoned.  5. It   is   further   the   case   of   the   respondent­plaintiff   that towards the end of 2018, the appellants­defendants started to use the word ‘SHYAM METALICS’ on the packaging of their TMT   bars.     According   to   respondent­plaintiff,   though   the appellants­defendants   had   used   the   word   ‘SHYAM’   on   their invoices   and   stationeries,   they   had   not   used   the   said   word 3 ‘SHYAM’   on   their   wrappers   in   which   their   TMT   bars   were packed.  According to the respondent­plaintiff, this was done by the appellants­defendants only to take advantage of the growing and expanding business of the respondent­plaintiff and with an intention   that   the   products   manufactured   and   sold   by   the appellants­defendants   could   be   passed   off   as   those   of   the respondent­plaintiff.   In   this   background,   the   respondent­ plaintiff filed a civil suit being CS No. 63 of 2019 before the learned Single Judge of the High Court of Calcutta, claiming infringement of their registered trade mark ‘SHYAM’ and its variants and also for passing off by the appellants­defendants. 6. Along with the suit, an application being GA No.857 of 2019 in CS No. 63 of 2019 for temporary injunction under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (hereinafter referred to as “CPC”) came to be filed.   The said application basically claimed an order of injunction restraining the   appellants­defendants   from   infringing   the   respondent­ plaintiff’s   trade   mark   ‘SHYAM’   and   its   variants   and   in 4 particular,   trade   mark   registration   No.   987596.     The   said ssapplication sought an injunction restraining the appellants­ defendants   from,   in   any   manner,   passing   off   and   enabling others to pass off the respondent­plaintiff’s products by use of trade marks comprising the word ‘SHYAM’ or any other trade mark similar thereto.   7. The said suit and the application for temporary injunction came to be filed in the month of March, 2019.  The application came up for consideration for grant of ad­interim injunction nd before the learned Single Judge on 2  April 2019.  The learned Single Judge made a prima facie observation that he was of the view that ‘SHYAM’ being a part of the business name of the appellants­defendants,   no   injunction   should   be   passed   to restrain the appellants­defendants from using the said word ‘SHYAM’ on their packaging.  The learned Single Judge deemed it appropriate to grant time to the appellants­defendants to file affidavit­in­opposition, which was directed to be filed within two weeks from the date of the said order.  It was also clarified that 5 no   prayer   for   extension   of   time   shall   be   entertained.     The learned Single Judge directed the matter to be listed after three weeks.     Vide   the   said   order,   the   learned   Single   Judge   also directed the appellants­defendants to maintain weekly accounts of sale of the products covered by Class 6, which are sold under the mark ‘SHYAM’.  The learned Single Judge also clarified that the observation made by him in the said order was prima facie for the purpose of passing an order at the ad­interim stage and the   same   would   not   have   any   relevance   at   the   time   of considering and deciding the said application after exchange of affidavits. 8. Being aggrieved by the said order of the learned Single Judge,   the   respondent­plaintiff   filed   an   appeal   before   the Division Bench of the High Court.  The Division Bench of the th High Court by the impugned judgment and order dated 24 December 2019 though, has observed that “the order of the nd learned Single Judge dated 2  April 2019 is modified”, but in effect,   has   allowed   the   appeal   and   granted   an   injunction 6 restraining   the   appellants­defendants   from,   in   any   way, manufacturing, selling or advertising their goods with the mark ‘SHYAM’ or with a label or device containing the mark ‘SHYAM’ till   the   disposal   of   the   suit.     Being   aggrieved   thereby,   the present appeal. th 9. This Court, while issuing notice on 16   June 2020, had stayed the impugned judgment and order.   The respondent­ plaintiff  had   therefore  filed  an  application for  vacating  stay. However, this Court found it appropriate to decide the main appeal itself on merits.  As such, we have heard learned Senior Counsel for the parties at length. 10. Shri Mukul Rohatgi, learned Senior Counsel appearing on behalf of the appellants­defendants submitted that the appeal filed by the respondent­plaintiff before the Division Bench of the High Court was not tenable.   Relying on the judgment of this Court in the case of   Shah Babulal Khimji v. Jayaben D. 1 , learned Senior Counsel submitted that Kania and Another   1 (1981) 4 SCC 8 7 nd the order passed by the learned Single Judge dated 2   April 2019  could   not  be  construed  to  be  a  ‘judgment’  within the meaning of Clause 15 of the Letters Patent of the High Court (hereinafter referred to as “Letters Patent”) and as such, the appeal itself was not maintainable.   He submitted that vide judgment and order impugned before the Division Bench of the High Court, the learned Single Judge had only granted time to file the reply and had neither granted nor refused an interim injunction.     Shri   Rohatgi   submitted   that   the   order   of   the learned   Single   Judge   is   neither   a   final   judgment   nor   a preliminary   judgment   nor   an   intermediary/interlocutory judgment. The learned Senior Counsel submitted that the order passed by the learned Single Judge would not fall in any of the categories   carved   out   by   this   Court   in   para   (120)   of   its judgment in the case of  Shah Babulal Khimji  (supra). 11. Shri Rohatgi further submitted that in any case, the view taken by the learned Single Judge could not be construed to be either   impossible   or   perverse,   warranting   interference.     The 8 learned Senior Counsel relies on the judgment of this Court in 2 the case of  Wander Ltd. and Another v. Antox India P. Ltd . Shri Rohatgi further submitted that the Division Bench of the High Court has in fact usurped the jurisdiction of the learned Single Judge to decide an application under Order XXXIX Rules 1 and 2 CPC.  Relying on the judgment of this Court in the case of   Monsanto   Technology   LLC   Through   the   authorized representative Ms Natalia Voruz and Others v. Nuziveedu 3 Seeds Limited Through Director and Others , he submitted that it was impermissible for the Division Bench  of the High Court to do so. 12. Shri   Neeraj   Kishan   Kaul,   learned   Senior   Counsel appearing on behalf of the respondent­plaintiff submitted that the Division Bench of the High Court had rightly interfered with the order passed by the learned Single Judge.   He submitted that it is a settled principle of law that an order of injunction would be issued wherever an infringement of a registered trade 2 1990 Supp SCC 727 3 (2019) 3 SCC 381 9 mark is established.  He relies on the recent judgment of this Court in the case of   Renaissance Hotel Holdings Inc. v. B. 4 Vijaya Sai and Others 13. Insofar as the objection of the appellants­defendants with regard   to   maintainability   of   the   appeal   before   the   Division Bench of the High Court is concerned, Shri Kaul would submit that the view taken by this Court in the case of  Shah Babulal (supra)   would   rather   support   the   case   of   the Khimji   respondent­plaintiff than that of the appellants­defendants.  He submitted   that   since   a   vital   and   valuable   right   of   the respondent­plaintiff was infringed by non­grant of ad­interim order by the learned Single Judge, the appeal was very much tenable.     He   submitted   that   it   is   not   in   dispute   that   the respondent­plaintiff is the registered owner of the trade mark ‘SHYAM’.  As such, once the infringement thereof was brought to the notice of the learned Single Judge, the learned Single Judge ought to have granted ad­interim relief restraining the 4 2022 SCC OnLine SC 61 [Civil Appeal No.404 of 2022 dated 19.01.2022] 10 appellants­defendants   from   using   the   said   trade   mark   and passing off their goods as that of the respondent­plaintiff.  He therefore submitted that no interference is warranted in the present appeal. Though   both   the   parties   have   addressed   this   Court   at 14. length on merits of the matter and have also taken us through voluminous documents, we do not find it necessary to go into those issues.  The present appeal arises out of an order passed by   the   Division   Bench   of   the   High   Court   in   an   intra­court appeal   challenging   the   order   passed   by   the   learned   Single Judge vide which the learned Single Judge had granted time to the   appellants­defendants   to   file   affidavit­in­opposition   and postponed the hearing of the application seeking injunction. 15. We are of the considered view that any observation on merits by this Court would prejudice the rights of either of the parties and therefore, we are restricting ourselves to consider the question with regard to tenability of the appeal against the 11 order of the learned Single Judge and the correctness of the approach of the Division Bench of the High Court. 16. An intra­court appeal lies to the Division Bench of the High Court under Clause 15 of the Letters Patent.  Clause 15 of the Letters Patent enables a party to appeal to the Division Bench of the High Court against an order of the Single Judge. A three­Judge Bench of this Court in the case of  Shah Babulal (supra) had an occasion to consider the question as to Khimji  what would be meant by the term ‘judgment’ used in Clause 15 of the Letters Patent.  In the said case, the plaintiff had filed a suit  on the original side of the Bombay High Court for specific performance of a contract and prayed for an interim relief by appointing a receiver of the suit­property and injuncting the defendant   from   disposing   of   the   suit­property   during   the pendency of the suit. The Single Judge of the High Court after hearing   the   notice   of   motion   had   dismissed   the   said application. The plaintiff therefore filed an appeal before the Division Bench  of the High Court .  The Division Bench  of the 12 High Court  held that the order of the Single Judge refusing to appoint  a  receiver   and  to   grant   an  injunction   could   not  be construed to be a ‘judgment’ as contemplated by Clause 15 of the Letters Patent.   Being aggrieved thereby, the plaintiff had approached this Court.  Justice S. Murtaza Fazal Ali, speaking for himself and Justice Varadarajan, observed thus:

13

14

15

16 the   suit,   e.g.,   bar   of   jurisdiction,  res judicata ,   a   manifest   defect   in   the   suit, absence of notice under Section 80 and the like, and these objections are decided by the trial Judge against the defendant, the suit is not terminated but continues and   has   to   be   tried   on   merits   but   the order   of   the   trial   Judge   rejecting   the objections   doubtless   adversely   affects   a valuable right of the defendant who, if his objections are valid, is entitled to get the suit   dismissed   on   preliminary   grounds. Thus, such an order even though it keeps the   suit   alive,   undoubtedly   decides   an important aspect of the trial which affects a vital right of the defendant and must, therefore, be construed to be a judgment so as to be appealable to a larger Bench. (3)  Intermediary or interlocutory judgment. — Most of the interlocutory orders which contain the quality of finality are clearly specified in clauses ( a ) to ( w ) of Order 43 Rule 1 and have already been held by us to be judgments within the meaning of the   letters   patent   and,   therefore, appealable.   There   may   also   be interlocutory   orders   which   are   not covered by Order 43 Rule 1 but which also   possess   the   characteristics   and trappings  of   finality  in  that,   the   orders may adversely affect a valuable right of the party or decide an important aspect of   the   trial   in   an   ancillary   proceeding. Before such an order can be a judgment the adverse effect on the party concerned must   be   direct   and   immediate   rather 17 than   indirect   or   remote.   For   instance, where   the   trial   Judge   in   a   suit   under Order 37 of the Code of Civil Procedure refuses the defendant leave to defend the suit,   the   order   directly   affects   the defendant   because   he   loses   a   valuable right to defend the suit and his remedy is confined   only   to   contest   the   plaintiff's case on his own evidence without being given a chance to rebut that evidence. As such an order vitally affects a valuable right of the defendant it will undoubtedly be   treated   as   a   judgment   within   the meaning of the letters patent so as to be appealable to a  larger  Bench.  Take the converse case in a similar suit where the trial Judge allows the defendant to defend the   suit   in   which   case   although   the plaintiff   is   adversely   affected   but   the damage or prejudice caused to him is not direct   or   immediate   but   of   a   minimal nature and rather too remote because the plaintiff   still   possesses   his   full   right   to show   that   the   defence   is   false   and succeed in the suit. Thus, such an order passed   by   the   trial   Judge   would   not amount   to   a   judgment   within   the meaning of clause 15 of the letters patent but will be purely an interlocutory order. Similarly, suppose the trial Judge passes an order setting aside an ex parte decree against   the   defendant,   which   is   not appealable under any of  the clauses of Order   43   Rule   1   though   an   order rejecting an application to set aside the decree passed ex parte falls within Order 18

19 party   concerned   in   the   appeal   against   the   final judgment passed by the trial Judge. 115.  Thus, in other words every interlocutory order cannot be regarded as a judgment but only those orders would be judgments which decide matters of moment or affect vital and valuable rights of the parties   and   which   work   serious   injustice   to   the party   concerned.   Similarly,   orders   passed   by   the trial   Judge   deciding   question   of   admissibility   or relevancy of a document also cannot be treated as judgments because the grievance on this score can be corrected by the appellate court in appeal against the final judgment. 116.  We   might   give   another   instance   of   an interlocutory order which amounts to an exercise of discretion and which may yet amount to a judgment within the meaning of the letters patent. Suppose the   trial   Judge   allows   the   plaintiff   to   amend   his plaint or include a cause of action or a relief as a result of which a vested right of limitation accrued to   the   defendant   is   taken   away   and   rendered nugatory. It is manifest that in such cases, although the   order   passed   by   the   trial   Judge   is   purely discretionary   and   interlocutory,   it   causes   gross injustice   to   the   defendant   who   is   deprived   of   a valuable right of defence to the suit. Such an order, therefore, though interlocutory in nature contains the   attributes   and   characteristics   of   finality   and must be treated as a judgment within the meaning of the letters patent. This is what was held by this Court in  Shanti Kumar case  [(1974) 2 SCC 387 : AIR 1974 SC 1719 : (1975) 1 SCR 550] , as discussed above. 20 117.  Let us take another instance of a similar order which may not amount to a judgment. Suppose, the trial Judge allows the plaintiff to amend the plaint by adding a particular relief or taking an additional ground which may be inconsistent with the pleas taken by him but is not barred by limitation and does   not   work   serious   injustice   to   the   defendant who would have ample opportunity to disprove the amended plea taken by plaintiff at the trial. In such cases, the order of the trial Judge would only be a simple interlocutory order without containing any quality   of   finality   and   would   therefore   not   be   a judgment within the meaning of clause 15 of the letters patent. 118.  The   various   instances   given   by   us   would constitute   sufficient   guidelines   to   determine whether or not an order passed by the trial Judge is a judgment within the meaning of the letters patent. We   must   however   hasten   to   add   that   instances given by us are illustrative and not exhaustive. We have already referred to the various tests laid down by the Calcutta, Rangoon and Madras High Courts. So far as the Rangoon High Court is concerned we have already pointed out that the strict test that an order   passed   by   the   trial   Judge   would   be   a judgment only if it amounts to a decree under the Code  of   Civil  Procedure,   is  legally  erroneous   and opposed to the very tenor and spirit of the language of the letters patent. We, therefore, do not approve of the test laid down by the Rangoon High Court and that decision therefore has to be confined only to   the   facts   of   that   particular   case   because   that being   a   case   of   transfer,   it   is   manifest   that   no 21

22

23 (4) An order rescinding leave of the trial Judge granted by him under clause 12 of the letters patent. (5)   An   order   deciding   a   preliminary objection   to   the   maintainability   of   the suit on the ground of limitation, absence of notice under Section 80, bar against competency   of   the   suit   against   the defendant even though the suit is kept alive. (6) An order rejecting an application for a judgment on admission under Order 12 Rule 6. (7)   An   order   refusing   to   add   necessary parties in a suit under Section 92 of the Code of Civil Procedure. (8)   An   order   varying   or   amending   a decree. (9)   An   order   refusing   leave   to   sue   in forma pauperis. (10) An order granting review. (11) An order allowing withdrawal of the suit with liberty to file a fresh one. (12) An order holding that the defendants are not agriculturists within the meaning of the special law. (13) An order staying or refusing to stay a suit under Section 10 of the Code of Civil Procedure. (14) An order granting or refusing to stay execution of the decree. (15) An order deciding payment of court fees against the plaintiff.” 24 121.  Here, it may be noted that whereas an order deciding the nature of the court fees to be paid by the   plaintiff   would   be   a  judgment  but this  order affects only the plaintiff or the Government and not the   defendant.   Thus,   only   the   plaintiff   or   the Government as the case may be will have the right to file an appeal in the Division Bench and not the defendant because the question of payment of court fees is a matter between the Government and the plaintiff   and   the   defendant   has   no   locus   in   this regard. 122.  We have by way of sample laid down various illustrative examples of an order which may amount to judgment but it is not possible to give such an exhaustive list as may cover all possible cases. Law with   its   dynamism,   pragmatism   and   vastness   is such a large ocean that it is well­nigh impossible for us   to   envisage   or   provide   for   every   possible contingency or situation so as to evolve a device or frame an exhaustive formula or strategy to confine and   incarcerate   the   same   in   a   strait­jacket.   We, however,   hope   and   trust   that   by   and   large   the controversy   raging   for   about   a   century   on   the connotation of the term “judgment” would have now been settled and a few cases which may have been left out, would undoubtedly be decided by the court concerned in the light of the tests, observations and principles enunciated by us. 123.  In the instant case, as the order of the trial Judge was one refusing appointment of a receiver and   grant   of   an   ad­interim   injunction,   it   is undoubtedly a judgment within the meaning of the letters patent both because in view of our judgment. 25 Order 43 Rule 1 applies to internal appeals in the High Court and apart from it such an order even on merits   contains   the   quality   of   finality   and   would therefore   be   a   judgment   within   the   meaning   of clause 15 of the letters patent. The consistent view taken   by   the   Bombay   High   Court  in   the   various cases noted above or other cases which may not have   been   noticed   by   us   regarding   the   strict interpretation of clause 15 of the letters patent are hereby   overruled   and   the   Bombay   High   Court   is directed to decide the question in future in the light of our decision. 124.  We, therefore, hold that the order passed by the trial Judge in the instant case being a judgment within   the   meaning   of   clause   15   of   the   letters patent, the appeal before the Division Bench was maintainable and the Division Bench of the High Court was in error in dismissing the appeal without deciding it on merits. We have already directed the High Court to decide the appeal on merits by our formal order dated April 22, 1981.” It could thus be seen that though this Court has held that 17. the term ‘judgment’ used in Letters Patent could not be given a narrower meaning as is given to the term ‘judgment’ used in CPC and that it should receive a much wider and more liberal interpretation, however, at the same time, each and every order passed   by   the   trial   judge   could   not   be   construed   to   be   a 26 ‘judgment’ inasmuch as there will be no end to the number of orders which would be appealable under the Letters Patent.  It has   been  held   that   the   word   ‘judgment’   has   undoubtedly  a concept of finality in a broader and not in a narrower sense.  It has been held that where an order vitally affects a valuable right of the defendants, it will undoubtedly be treated as a ‘judgment’ within the meaning of Letters Patent so as to be appealable to a larger Bench. 18. It   has   been   held   that   most   of   the   interlocutory   orders which   contain   the   quality   of   finality   are   clearly   specified in

‘judgments’   within   the   meaning   of   the   letters   patent   and, therefore,   appealable.   However,   there   may   be   interlocutory orders which are not covered by Order XLIII Rule 1 CPC but which also possess the characteristics and trappings of finality inasmuch as such orders may adversely affect a valuable right of the party or decide an important aspect of the trial in an ancillary proceeding. It has further been held that however, for 27 such an order to be a ‘judgment’, an adverse effect on the party concerned must be direct and immediate rather than indirect or remote.  Various illustrations of interlocutory orders have been given by this Court in para (120), which could be held to be appealable.     This   Court   held   that   though   any   discretion exercised or routine orders passed by the trial Judge in the course of the suit may cause some inconvenience or, to some extent,   prejudice   to  one  party   or  the   other,   they   cannot be treated   as   a   ‘judgment’   unless   they   contain   the   traits   and trappings of finality.   This Court has expressed in para (122) that   though   it   had,   by   way   of   sample,   laid   down   various illustrative   examples   of   an   order   which   may   amount   to   a judgment, it would not be possible to give such an exhaustive list as may cover all possible areas. This Court, in the facts of the said case, held that an order of the Single Judge refusing appointment of a receiver and grant of an ad­interim injunction was undoubtedly a ‘judgment’ within the meaning of Letters Patent, both because Order XLIII Rule 1 CPC applies to internal 28 appeals in the High Court and that such an order even on merits contains the quality of finality and would therefore be a ‘judgment’   within   the   meaning   of   Clause   15   of   the   Letters

Justice A.N. Sen, while holding that the order in question 19. was   appealable   under   Section   104(1)   read   with   Order   XLIII CPC, did not find it necessary to go into the question as to whether such an order would be appealable under Clause 15 of the Letters Patent.  It will be apposite to refer to the following observations of the learned Judge:

29 20. Justice Sen reiterated that it was safe to say that if any order   has   the   effect   of   finally   determining   any   controversy forming the subject­matter of the suit itself or any part thereof or the same affects the question of court’s jurisdiction or the question of limitation, such an order will normally constitute ‘judgment’ within the meaning of Clause 15 of Letters Patent. He however observed that the expression has necessarily to be construed and interpreted in each particular case. It could thus be seen that both the judgments of Justice 21. S. Murtaza Fazal Ali as well as Justice A.N. Sen have a common thread   that,   as   to   whether   an   order   impugned   would   be   a ‘judgment’   within   the   scope   of   Clause   15   of   Letters   Patent, would   depend   on   facts   and   circumstances   of   each   case. However, for such an order to be construed as a ‘judgment’, it must have the traits and trappings of finality.  To come within the ambit of ‘judgment’, such an order must affect vital and valuable rights of the parties, which works serious injustice to 30 the party concerned.  Each and every order passed by the Court during   the   course   of   the   trial,   though   may   cause   some inconvenience to one of the parties or, to some extent, some prejudice   to   one   of   the   parties,   cannot   be   treated   as   a ‘judgment’.  If such is permitted, the floodgate of appeals would be open against the order of Single Judge. 22. In the light of this observation, we will have to consider as to whether the order passed by the learned Single Judge dated

meaning of Clause 15 of Letters Patent. 23. What the learned Single Judge has done by the said order, was to grant two weeks’ time to the   appellants­defendants   to file affidavit­in­opposition and postpone the issue of grant of ad­interim   injunction   by   three   weeks.     No   doubt,   that   the learned   Single   Judge   has  at   one   place   observed  that  prima facie,  he  was  of  the  view  that ‘SHYAM’  being   a  part of  the business   name   of   the   appellants­defendants,   no   injunction should be passed to restrain the appellants­defendants from 31 using the said word ‘SHYAM’ on their packaging, but in the same order, he has clarified that all the observations he has made in the said order were prima facie for the purpose of passing an order at the ad­interim stage and the same would have no relevance at the time of considering and deciding the said application after exchange of affidavits.   24. It   could   thus   be   seen   that   the   order   in   fact   was postponement of the question as to whether the respondent­ plaintiff was entitled to grant of an ad­interim injunction or not, and that too, by merely three weeks.  The order was only giving an   opportunity   to   the   appellants­defendants   to   file   their affidavit­in­opposition within a period of two weeks.  The order clarified   that   no   prayer   for   extension   of   time   shall   be entertained.  The learned Single Judge therefore postponed the issue   with   regard   to   consideration   of   the   prayer   of   the respondent­plaintiff   for   grant   of   ad­interim   injunction   by   a period of mere three weeks and that too only in order to afford an   opportunity   to   the   appellants­defendants   to   file   their 32 affidavit­in­opposition. While doing the same, the respondent­ plaintiff’s   interest   was   also   protected,   inasmuch   as   the appellants­defendants   were   directed   to   maintain   weekly accounts of sale of their products covered by Class 6, which were sold under the mark ‘SHYAM’.  25. It is thus clear that there was no adjudication with regard to the rights of the respondent­plaintiff to get an ad­interim injunction   during   the   pendency   of   the   suit.     Though   by postponement of the issue with regard to grant of ad­interim injunction, the order might have caused some inconvenience and   may   be,   to   some   extent,   prejudice   to   the   respondent­ plaintiff;   the   same   could   not   be   treated   as   a   ‘judgment’ inasmuch as there was no conclusive finding as to whether the respondent­plaintiff   was   entitled   for   grant   of   ad­interim injunction or not. As such, the order passed by the learned Single Judge did not contain the traits and trappings of finality. If it is held otherwise, this will open a floodgate of appeals for parties who may even challenge the order of adjournment or 33 grant of time to the other side to file affidavit­in­reply.  We are nd therefore of the considered view that the order dated 2  April 2019   cannot   be   construed   to   be   a   ‘judgment’   within   the meaning of Clause 15 of Letters Patent and as such, the appeal to the Division Bench of the High Court was not tenable.   26. We clarify that as held in  (supra), Shah Babulal Khimji  we   are   holding   so,   taking   into   consideration   the   facts   and circumstances as they appear in the present matter. 27. With this, we could have very well allowed the present appeal by setting aside the impugned judgment and order of the Division Bench of the High Court.  However, since we find that the approach of the Division Bench of the High Court was totally contrary to the various well­settled principles of law, we are required to consider the correctness of various findings and observations of the Division Bench of the High Court in the impugned judgment and order. nd 28. The learned Single Judge passed an order on 2   April 2019.  It appears that the appeal to the Division Bench of the 34 High Court was filed immediately thereafter in the month of April, though the exact date of filing of appeal is not known. The judgment and order impugned herein was passed after a gap of about 8­9 months from the date of the order passed by the learned Single Judge.   The perusal of the judgment and order impugned herein would clearly reveal that the counsel for the appellants­defendants had specifically submitted that the appeal   was   against   an   ad­interim   order   and   therefore,   the appellate court should not interfere by substituting its views but   should   instead   direct   a   speedy   hearing   of   the   interim application of the respondent­plaintiff. The Division Bench of the High Court after recording the said submission, observed thus:  “Before entering into a discussion with regard to the merits of this case I say that all the facts and papers which were necessary for deciding the prima facie case of the parties were before us.  On these facts and evidence we were in a position to assess their respective   prima   facie   case   and   the   balance   of convenience. In those circumstances we propose to dispose of the interlocutory   application   ourselves   instead   of 35 entering a prima facie finding and relegating it to the   court  below   for   its   disposal.     That   would   be unnecessary prolongation of the litigation and utter wastage of time.” It is  difficult to appreciate the anxiety on the part of the 29. Division   Bench   of   the   High   Court   to   itself   dispose   of   the interlocutory application instead of relegating it to the court below for its disposal.   When the Division Bench of the High Court itself took 8­9 months to decide the appeal, it is difficult to understand as to what the learned Judges of the Division Bench of the High Court meant by “unnecessary prolongation of the litigation and utter wastage of time”.  If the learned Judges of   the   Division   Bench   were   so   much   concerned   with   the prolongation of litigation, they could have very well requested the learned Single Judge to decide the injunction application within a stipulated period.  Instead of waiting for a period of 8­9 months, this could have been done by them at the very first instance when the appeal was listed.  The hierarchy of the trial court   and   the   appellate   court   exists   so   that   the   trial   court 36 exercises its discretion upon the settled principles of law.  An appellate court, after the findings of the trial court are recorded, has an advantage of appreciating the view taken by the trial judge   and   examining   the   correctness   or   otherwise   thereof within the limited area available.   If the appellate court itself decides the matters required to be decided by the trial court, there would be no necessity to have the hierarchy of courts. As observed by this Court in  Monsanto Technology LLC  (supra), the appellate court cannot usurp the jurisdiction of the Single Judge to decide as to whether the tests of prima facie case, balance of convenience and irreparable injury are made out in the case or not. 30. Though   there   are   various   observations   made   by   the Division Bench of the High Court, which in our view, are totally unwarranted,   we   refrain   ourselves   to   refer   to   them   as   any comment thereon would unnecessarily prejudice the rights of either   of   the   parties.     We   will   only   limit   ourselves   to   the 37 minimum possible observations of the Division Bench of the High Court.   31. Though the Division Bench of the High Court, referring to the judgment of this Court in the case of  Wander Ltd.  (supra), observes that the appellate court will not substitute its opinion with that of the trial court in an interim application unless there is a perversity in the order, it fails to discuss as to how the   view   taken   by   the   trial   judge   was   either   perverse   or impossible.  At one place, the Division Bench of the High Court observes that:  “ Now,   the   question   is   whether   the   learned   single judge exercised his discretion correctly and whether this   court   should   interfere   with   that   exercise   of discretion. ”  and in the same breath observes that:  “ Therefore, we have considered the case on the basis of  the  petition   as  well  as   the   additional  evidence before us.   In our opinion, this court is not called upon   only   to   evaluate   whether   the   exercise   of discretion   by   the   learned   trial   court   was   right   or wrong. ”   38 Then immediately thereafter, the Division Bench of the High Court observes that: “ This court is duty bound to pass a suitable interim order, pending trial of the suit. ” 32. We ask a question to ourselves that, in an appeal against the order of a Single Judge, if the Division Bench of the High Court is not required to evaluate the question as to whether the discretion exercised by the trial court was right or wrong, what else is it required to do.  We are unable to trace the source of the duty of the appellate court which makes it bound to pass a suitable interim order pending the trial of the suit.   33. The Division Bench of the High Court further observes that for doing so, it has to put itself in a position as if it was moved to pass an interim order in the suit.   At the cost of repetition,   we   reiterate   that   if   the   approach   of   the   Division Bench of the High Court is to be upheld, then there would be no necessity to have the trial courts at all.   Thereafter, the Division Bench of the High Court observes that the case was 39 different from  Wander Ltd.  (supra).  The Division Bench of the High Court stops at that.  It does not even take the trouble to observe as to how the scope of the appeal before it was different from   the   scope   as   defined   by   this   Court   in   Wander   Ltd. (supra).   In a line thereafter, the Division Bench of the High Court observes that prima facie case on facts theoretically is in favour of the appellant therein (plaintiff) and thereafter, passes various directions including the injunction.  Though, in fact, it allows the appeal in entirety by allowing an application under Order   XXXIX   Rules   1   and   2   CPC   pendente   lite   the   suit,   it graciously   observes   in   the   ultimate   para   that   it   was   only nd modifying the order dated 2  April 2019 passed by the learned Single Judge. 34. The   learned   Judges   of   the   Division  Bench   of   the   High Court have taken pains to make a mention of the judgment of this Court in the case of  (supra).  This judgment Wander Ltd.  has   been   guiding   the   appellate   courts   in   the   country   for decades while exercising their appellate jurisdiction considering 40 the correctness of the discretion and jurisdiction exercised by the trial courts for grant or refusal of interlocutory injunctions. In the said case, the learned Single Judge had refused an order of   temporary   injunction   in   favour   of   the   plaintiff   who   was claiming to be a registered proprietor of the registered trade mark.  The Division Bench of the High Court had reversed the order passed by the learned Single Judge and granted interim injunction. Reversing the order of the Division Bench of the High Court and maintaining the order of the learned Single Judge, this Court observed thus: “  The   appeals   before   the   Division   Bench   were 14. against   the   exercise   of   discretion   by   the   Single Judge. In such appeals, the appellate court will not interfere with the exercise of discretion of the court of first instance and substitute its own discretion except where the discretion has been shown to have been   exercised   arbitrarily,   or   capriciously   or perversely   or   where   the   court   had   ignored   the settled principles of law regulating grant or refusal of   interlocutory   injunctions.   An   appeal   against exercise  of discretion  is  said to be an  appeal on principle.   Appellate   court   will   not   reassess   the material and seek to reach a conclusion different from the one reached by the court below if the one reached by that court was reasonably possible on the   material.   The   appellate   court  would   normally 41

35. Though the learned Judges of the Division Bench of the High Court have on more than one occasion referred to the judgment of this Court in  (supra), they have not Wander Ltd.  even, for namesake, observed as to how the discretion exercised by   the   learned   Single   Judge   was   exercised   arbitrarily, 42 capriciously or perversely.   In our view, having waited for 8­9 months after the learned Single Judge had passed the order, all that ought to have been done by the learned Judges of the Division Bench of the High Court was to request the learned Single Judge to decide the application for ad­interim injunction, which in fact, the learned Single Judge had scheduled to do nd after three weeks from 2  April 2019.  In our view, it was not even necessary for the Division Bench of the High Court to have th waited till 24  December 2019 and taken the pains of deciding the application at first instance.  It could have very well, in the month of April, 2019 itself, done the exercise of requesting the learned Single Judge to decide the application as scheduled.   36. In any event, though the Division Bench of the High Court observes that for deciding the question with regard to grant of interim injunction, it has to put itself in a position as if it was moved to pass an interim order in the suit, it even fails to take into consideration the principles which a court is required to take into consideration while deciding such an application. It is 43 a settled principle of law that while considering the question of grant of interim injunction, the courts are required to consider the three tests of prima facie case, balance of convenience and irreparable   injury.   Besides   a   stray   observation   that   the respondent­plaintiff has made out a prima facie case, there is no discussion as to how a prima facie case was made out by the respondent­plaintiff.     In   any   case,   insofar   as   the   tests   of balance of convenience and irreparable injury are concerned, there   is   not   even   a   mention   with   regard   to   these   in   the impugned  judgment and order of the  Division Bench of the High Court. In our view, the approach of the Division Bench of the High Court was totally unwarranted and uncalled for.  We refrain ourselves from using any stronger words.   37. We find that it is high time that this Court should take note   of   frivolous   appeals   being   filed   against   unappealable orders wasting precious judicial time. As it is, the courts in India   are   already   over­burdened   with   huge   pendency.   Such unwarranted proceedings at the behest of the parties who can 44 afford   to   bear   the   expenses   of   such   litigations,   must   be discouraged. We therefore find that the present appeal deserves to be allowed with token costs.  The respondent­plaintiff shall pay a token cost of Rs.5 lakhs to the  Supreme Court Middle Income Group Legal Aid Society (MIG). 38. In   the   result,   the   appeal   is   allowed.     The   impugned th judgment and order dated 24  December 2019 is quashed and set aside.  The learned Single Judge is requested to decide the application filed by the respondent­plaintiff under Order XXXIX Rules 1 and 2 CPC as expeditiously as possible and in any case,   within   a   period   of   six   weeks   from   the   date   of   this judgment.  Till further orders are passed by the learned Single nd Judge, the order passed by the learned Single Judge dated 2 April 2019 would continue to operate. 39. We clarify that we have not touched upon the merits of the matter   and   none   of   the   observations   either   by   the   learned Single Judge or the Division Bench of the High Court or by us, would in any manner weigh with the learned Single Judge while 45 deciding the application for injunction filed by the respondent­ plaintiff.  40. Pending application(s), if any, shall stand disposed of in the above terms. ….……..….......................J.                                                        [L. NAGESWARA RAO]   ………….........................J. [B.R. GAVAI] NEW DELHI; MARCH 14, 2022. 46