NANAK CHAND Vs. KOHINOOR CHEMICAL COMPANY LIMITED

JUDGEMENT

(1.) This is an appeal from an order granting temporary injunction in a suit pending before a learned Single Judge on the original side of this Court.

(2.) The facts have been fully stated in the order under appeal and may therefore be only briefly re-stated.

(3.) The appellants are defendants in a suit filed on the original side of this Court by the plaintiff-respondent which is a foreign company having its registered office in Karachi (West Pakistan.). The company is the registered proprietor of a trade mark "Tibet Snow" which was registered in India under No. 14567 in class 3 as of 16-4-1943. The trade mark was renewed and its registration, subject to cancellation in the meanwhile, would be valid till 16-4-1972.