SIKENDER Vs. CROMPTON GREAVES CONSUMER ELECTRICALS LIMITED

JUDGEMENT

(1.) Cm(M) 493/2020 & CM APPL.25043/2020 (stay)

(2.) Petitioner impugns order dated 05.03.2020 of the Trial Court, whereby, the written statement sought to be filed by the petitioner has been struck off the record on the ground that the written statement was filed after 120 days.

(3.) Subject suit for permanent injunction for passing of and infringement of trademark was filed by the respondent on 24.09.2019. On 15.10.2019, the suit was taken ex-parte prior to the issuance of summons by the Trial Court. The Trial Court appointed a Local Commissioner to inspect the premises of the petitioner and also directed issuance of summons returnable for 05.03.2020. It was directed that copy of the order be provided dasti to the Local Commissioner.