Full Judgment Text
NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.700 OF 2016
(Arising out of SLP(C)No.25021/2015)
GIANI RAM MITTAL & ORS. ... APPELLANT(S)
VS.
M/S. RSPL HEALTH PRIVATE LIMITED ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. Heard the learned counsel and perused the wrappers of
both the products.
3. Looking at the peculiar facts of the case, the
impugned order is set aside and the matter is remitted to
the High Court, so that it can be heard afresh. The
JUDGMENT
th
matter shall be taken up for hearing on 8 February, 2016
by the High Court.
4. We are sure that the parties shall be heard afresh
and an appropriate order shall be passed after hearing the
counsel for the parties.
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5. The appeal stands allowed with no order as to costs.
Pending application, if any, is also disposed of.
6. Intimation of this order be sent to the High Court
forthwith.
..............J.
[ANIL R. DAVE]
.................J.
[SHIVA KIRTI SINGH]
.................J.
[ADARSH KUMAR GOEL]
New Delhi;
st
1 February, 2016.
JUDGMENT
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