R. VIVEKANANDA Vs. RAGHU. H

JUDGEMENT

(1.) Petitioner filed O.S. 2/2008 against the respondent for decree of permanent injunction restraining the respondent from infringing the petitioner's registered trademark and for other reliefs.

(2.) During the pendency of the suit, petitioner filed I.A. 5 under Order 6 Rule 17 Civil Procedure Code seeking amendment of cause title in so far as it relates to description of plaintiff. After hearing both the parties, the Trial Court under the impugned order dismissed I.A.5. Hence this writ petition.

(3.) Heard arguments on both the side and perused the entire writ papers.