(1.) The plaintiffs have filed the present suit for permanent injunction restraining the violation and infringement of rights in the trade marks/logo/label 'AQUAFINA', damages/rendition of accounts.
(2.) Along with the Suit, the plaintiffs filed two interim applications i.e. I.A. No. 15434/2009 (under Order 39 Rule 1 and 2 CPC) and I.A. No. 15435/2009 (under order 26 Rule 9 read with Order 39 Rule 7 and Section 151 CPC).
(3.) The suit and the interim applications were listed for the first time before the court on 30.11.2009 when the court passed the interim order restraining the defendants, their principal officers, agents, servants, assigns etc. from manufacturing packaged drinking water under the trademark/label AQUAFINE or any other mark or label which is deceptively or confusingly similar to the plaintiffs' trademark AQUAFINA.