REGENT COMPUTRONICS PVT. LTD.

Rb Health (Us) Llc Appellant

V/S

DABUR INDIA LTD Respondents

Referred Judgements :-

RECKITT AND COLMAN PRODUCTS LTD. VS. BORDEN INC. [REFERRED TO]
BHARAT BALAR AND ANOTHER VS. RAJENDRA DISTRIBUTORS AND OTHERS [REFERRED TO]
KAVIRAJ PANDIT DURGA DUTT SHARMA IN BOTH THE APPEALS VS. NAVARATNA PHARMACEUTICAL LABORATORIES IN BOTH THE APPEALS [REFERRED TO]
VODAFONE INTERNATIONAL HOLDINGS B V VS. UNION OF INDIA [REFERRED TO]
TELECANIQUE AND CONTROLS I LIMITED VS. SCHNEIDER ELECTRIC INDUSTRIES SA [REFERRED TO]
ISHI KHOSLA VS. ANIL AGGARWAL [REFERRED TO]
PANKAJ GOEL VS. DABUR INDIA LTD [REFERRED TO]
SANDEEP JAIDKA VS. MUKESH MITTAL [REFERRED TO]
WHIRLPOOL OF INDIA LTD. VS. VIDEOCON INDUSTRIES LTD. [REFERRED TO]

JUDGEMENT

(1.) I.A. No. 6865/2020

(2.) These interim reliefs are sought in aid of the suit, in which, a panoply of final reliefs are sought such as permanent injunction, rendition of accounts, damages, as also the relief for delivering up the offending goods.

(3.) Before I deal with the legal nitty-gritties, the following broad facts need to be noticed.

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RB HEALTH (US) LLC Vs. DABUR INDIA LTD

Referred Judgements :-

JUDGEMENT

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