REGENT COMPUTRONICS PVT. LTD.

M/s Sohan Lal Nem Chand Jain Appellant

V/S

Trident Group And Ors. Respondents

Referred Judgements :-

EXPRESS BOTTLERS SERVICES PVT. LTD. V. PEPSI INC. AND ORS. [REFERRED TO]
M/S HINDUSTAN PENCILS PVT. LTD. V. M/S INDIA STATIONERY PRODUCTS CO. AND ANOTHER [REFERRED TO]
CORN PRODUCTS REFINING CO VS. SHANGRILA FOOD PRODUCTS LIMITED [REFERRED TO]
AMRITDHARA PHARMACY VS. SATYA DEO GUPTA [REFERRED TO]
NATIONAL BELL CO GUPTA INDUSTRIAL CORPORATION VS. METAL GOODS MFG CO PRIVATE LIMITED:METAL GOODS MFG CO PRIVATE LIMITED [REFERRED TO]
POWER CONTROL APPLIANCES SUMEET RESEARCH AND HOLDINGS VS. SUMEET MACHINES PRIVATE LIMITED :SUMEET MACHINES [REFERRED TO]
RAMDEV FOOD PRODUCTS PVT LTD VS. ARVINDBHAI RAMBHAI PATEL [REFERRED TO]
KHODAY DISTILLERIES LIMITED VS. SCOTCH WHISKY ASSOCIATION [REFERRED TO]
SWARAN SINGH VS. USHA INDUSTRIES INDIA NEW DELHI [REFERRED TO]
TATA IRON AND STEEL COMPANY LIMITED VS. MAHAVIR STEELS [REFERRED TO]
AUTOMATIC ELECTRIC LIMITED VS. R K DHAWAN [REFERRED TO]
OSRAM GESELLSCHAFT MIT BESCHRANKTER HAFTUNG VS. SHYAM SUNDER [REFERRED TO]
SCHERING CORPORATION VS. GETWELL LIFE SCIENCES INDIA PVT LTD [REFERRED TO]
PANKAJ GOEL VS. DABUR INDIA LTD [REFERRED TO]
ALLIED BLENDERS AND DISTILLERS P LTD VS. PAUL P JOHN [REFERRED TO]
EAGLE POTTERIES PRIVATE LIMITED VS. EAGLE FLASK INDUSTRIES PR LIMITED [REFERRED TO]

JUDGEMENT

(1.) Plaintiff has filed the present suit for permanent injunction to restrain infringement, passing off, dilution, unfair trade competition, damages and mandatory injunction.

(2.) While issuing summons in the suit and notice in the application, this Court had restrained the defendants from manufacturing, selling, distributing the photocopier or stationery items under the brand name "LOTUS? or any other deceptively similar trademark separately or in any other form.

(3.) Subsequently the defendant filed an application under Order XXXIX Rule 4 CPC for vacation of the interim order. The interim order was modified by a Division Bench of this Court by permitting the defendant to sell the existing stock. The Division Bench directed this court to hear and dispose of the application under Order 39 Rules 1 & 2 CPC filed by the plaintiff and the application under Order 39 Rule 4 CPC filed by the defendant.

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SOHAN LAL NEM CHAND JAIN Vs. TRIDENT GROUP

Referred Judgements :-

JUDGEMENT

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