RANA STEELS Vs. RAN INDIA STEELS PVT LTD

JUDGEMENT

(1.) Vide this order I shall dispose of the three applications filed by the plaintiff, the details of which are given as under:

(2.) The brief facts are that the plaintiff filed the suit for permanent injunction to restrain infringement of trademark, passing off rendition of accounts, damages etc. in respect of trademark RANA registered vide application No. 648697B on 14.12.1994. Along with the suit, the plaintiff filed I.A. No. 9165/2007 under Order XXXIX Rule 1 & 2 read with Section 151 CPC praying for ex-parte ad-interim injunction against the defendant.

(3.) That vide order dated 14.8.2007 an ex-parte order of injunction was passed in the following terms: