PUMA STATIONER P. LTD. Vs. HINDUSTAN PENCILS LTD.

JUDGEMENT

(1.) The Appellants are aggrieved by an order dated 1st May, 2009 passed by a learned Single Judge in IA No. 15842/2008 in CS (OS) No. 476/2004.

(2.) The Respondent had filed a suit alleging that the Appellants are passing off its goods as those of the Respondent.

(3.) During the pendency of the suit, the trade mark which was relied upon by the Respondent, that is, 'Non-Dust' was registered with the Registrar of Trade Marks.