PACHRANGA SYNDICATE PVT LTD Vs. SOM NATH

JUDGEMENT

(1.) By this common order I shall dispose of the applications filed by the parties in both the above-titled suits, the details of which are given as under: CS(OS) 22/2004

(2.) The parties in both, suit Nos. 22/2004 and 23/2004, are common as are the counsel. Therefore, the pending applications are being disposed of by this common order. CS(OS) 22/2004

(3.) The plaintiff has filed this suit under Sections 133 & 134 of the Trade Marks Act, 1999 for restraining the defendants, inter alia, from using the trademark PACHRANGA as well as from using packing similar/ alike to the one which can be seen as Annexure D-1.