RADICO KHAITAN LIMITED Vs. CARLSBERG INDIA PRIVATE LIMITED

JUDGEMENT

(1.) By this order I shall dispose of the plaintiff's interim application being I.A. No. 8122/2011 under Order XXXIX, Rules 1 & 2 read with Section 151 CPC. The plaintiff has filed the present suit for permanent injunction to restrain infringement, passing off, dilution and damages under Sections 29, 56 and 135 of the Trade Marks Act, 1999.

(2.) CASE OF THE PLAINTIFF

(3.) CASE AGAINST THE DEFENDANT AS PER THE PLAINTIFF