EVEREADY INDUSTRIES INDIA LTD. Vs. GILLETTE INDIA LTD.
LAWS(CAL)-2012-2-407
HIGH COURT OF CALCUTTA
Decided on February 17,2012

EVEREADY INDUSTRIES INDIA LTD. Appellant
VERSUS
Gillette India Ltd. Respondents

JUDGEMENT

I.P.MUKERJI,J. - (1.) This is an action complaining of disparagement of goods.
(2.) The petitioner is Eveready. The act of disparagement is attributed to Gillette, the defendant.
(3.) Eveready is a manufacturer of inter alia dry cell batteries.;


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