MAHAAN FOODS LTD. Vs. CALPRO SPECIALITIES PVT. LTD.

JUDGEMENT

(1.) This appeal is filed against the order dated 09.10.2019, passed by the learned Additional District Judge, Saket Court, South-East District, New Delhi.

(2.) To be noted, it was the stand of the respondent/defendant in the suit pending before the trial court, that, it was claiming rights qua the impugned trademark "SUPER MAHAAN", based on Trademark License Agreements dated 07.05.2019 and 16.10.2019, executed in its favour, by one, Ms. Rhea Goyal.

(3.) In the aforesaid circumstances, Mr. Chauhan says that he cannot but accept the position that the impugned orders cannot be defended. In other words, even according to Mr. Chauhan, the appeal would have to be allowed, and the impugned orders would logically have to be set aside. It is ordered accordingly.