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 8 February, 2016 by the High Court.;