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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

matter shall be taken up for hearing on 8th 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; 1st February, 2016.

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