- (1.) Leave granted.
(2.) The trial court granted an interlocutory injunction in favour of the appellants in a suit filed by it for perpetual injunction to restrain the respondent-defendant from using the expression "super Cup" for marketing the tea sold by it. In appeal, the division bench has admitted the respondent's appeal and stayed the operation of the interlocutory injunction granted by the trial court. Hence, this appeal by special leave.
(3.) Ordinarily, special leave would not have been granted to appeal against an interlocutory order but the nature of the order in the present case is such that it has great significance and, therefore, we considered it appropriate to grant special leave in the matter.;