(1.) Aggrieved by the judgment and decree dtd. 25/9/2014 passed by XVIII Additional City Civil Judge, Bengaluru in O.S.No.2934/1999, the defendants therein have preferred this appeal.
(2.) For the sake of convenience, the parties are referred to herein as per their status before the trial court.
(3.) The plaintiff i.e., the respondent herein has filed the said suit against the defendants i.e., the appellants herein for grant of an order of permanent injunction restraining the defendants from using the trademark 'VOGUE' as part of their name and trading style and to direct them to render accounts of profits made by them using the trademark 'VOGUE' and to pass decree for the amount found due after the defendants have rendered the accounts and for cost.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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