FREEMANS MEASURES PVT LTD Vs. MANKARAN BHANDARI

JUDGEMENT

(1.) The present suit has been filed by the plaintiff against the defendants seeking permanent injunction, restraining infringement of Registered Design, Infringement of Trade Marks, Copyright passing off, rendition of accounts and damages, with the following prayers:

(2.) The Plaintiff is a company incorporated on November 16, 1984 under the Companies Act, 1956 having its principal place of business and registered office at GT Road, Jugiana Ludhiana Punjab. Thereafter the Company became a deemed public company and converted into a public ltd. company until January 12, 2004 when the Plaintiff was converted into a Pvt. Ltd. company. The present suit has been filed through Mr. Samir Nayar as the Constituted Attorney. The Power of Attorney has been filed along with the suit.

(3.) Defendant No. 4 is Ambika Overseas incorporated under the Companies Act, 1956 on April 17, 1996 having its principal place of business and registered office at Ambika House, Model House Road, Basti Sheikh, Jalandhar City 144002 Punjab. Defendant No. 1 - Mankaran Bhandari is the chairman of defendant No. 4 Company and defendant No. 2 and defendant No. 3 Randhir Bhandari and Sameer Bhandari respectively are sons of defendant No. 1 and also directors of defendant No. 4 Company.