PT. VED PRAKASH BEVERAGES Vs. CRYSTAL BEVERAGES

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 19.05.2020 whereby the Trial Court has rejected the application of the petitioner seeking release of the soft drinks which have been seized by the Local Commissioner pursuant to order dated 26.02.2020.

(3.) Subject suit was filed by the Respondent/Plaintiff for infringement of trademark, passing off, rendition of accounts and delivery.