- (1.) Leave granted.
(2.) This Civil Appeal is filed by the original Plaintiff against the Order dated, 19th December, 2007 passed by the Bombay High Court (Nagpur Bench) in A.O. No. 83/2007.
(3.) The Appellant had filed a Suit for a declaration that Respondent herein is not entitled to manufacture, sell, use etc. or offer for sale the product patented in its favour as GSWR and Spiral Lock Systems bearing Patent Nos. 196240 and 201177.;