MARICO LTD REGD OFFICE GRANDE PALLADIUM THRU M D Vs. BAJAJ CORP LTD THRU PROP AKSHAY KUMAR JAIN LAKHIMPUR KHERI

JUDGEMENT

(1.) Heard Mr. S.K. Kalia, learned Senior Advocate assisted by Mr. Ritvik Rai as well as Mr. Prashant Chandra, learned Senior Advocate assisted by Mr. Rohan Gupta, learned counsel for petitioner and Mr. J.N. Mathur, learned Senior Advocate as well as Mr. Arvind Verma, learned Senior Advocate assisted by Mr. Rajesh Tiwari, learned counsel for opposite party.

(2.) These are two writ petitions involving same facts, circumstances and common question of law, as such, they have been heard together and are being connected together.

(3.) Writ Petition No. 6553 (MS) of 2017 arises out of the ex-parte temporary injunction granted by the learned Trial Court vide order dated 16.3.2017 passed in Original Suit No. 55 of 2017 (Bajaj Corp Limited vs. Marico Limited) whereas Writ Petition No. 6560 (MS) of 2017 arises out of the ex-parte temporary injunction granted by the Trial Court vide order dated 9.3.2017 passed in Original Suit No. 53 of 2017 (Bajaj Corp Limited vs. Marico Limited).