VEDANT FASHIONS PVT. LTD. Vs. RAJUL DEVI

JUDGEMENT

(1.) THESE writ petitions assail the ex parte order dated 04/07/2014 passed by the trial court in O.S. No. 4676/2014 on I.A. Nos. 1 and 2 filed under Order XXXIX Rules 1 & 2 read with Section 151 of Code of Civil Procedure ("CPC").

(2.) BY the said order, an ad interim ex parte temporary injunction was passed against the defendants restraining them, their successors, assignees, representatives associates, subsidiaries, sister concerns, holding company investors, dealers, agents and servants or anybody claiming through them from using the trade mark MANYAVAR or any other trade mark which is identical or deceptively similar with plaintiffs trade mark MANYAVAR infringing the plaintiffs trade mark registration No. 827364 in Class -24 and No. 1765908 in Class -35 and passing plaintiffs trade mark MANYAVAR in relation to readymade garments and services relating to textile piece goods and ready made garments or any other allied or cognate goods/services till next date. The respondent has been directed to comply with the provisions of Order XXXIX Rule 3(A) of CPC. The next date of hearing was fixed on 31/07/2014.

(3.) LEARNED counsel for respondents appeared before his Lordship Hon'ble Sri. Bhosale J., and also before this Court.