JAGMOHAN RATRA Vs. AMPA CYCLES PVT. LTD.

JUDGEMENT

(1.) I.A. Nos. 12625/2020 (u/O 39 R 1 & 2 CPC) & 1394/2021 (u/O 39 R 4 CPC)

(2.) On 23.12.2020, this court had passed an interim order stating that defendant No.1, its proprietors, servants, directors, agents etc. are restrained from using the mark AMPA and the logo or any other mark which is deceptively similar to the plaintiff s mark AMPA with logo amounting to passing off its goods as that of the plaintiff. Defendant No.2 was restrained from using the domain name www.ampacycles.com till the next date of hearing.

(3.) I.A. 1394/2021 is filed by defendant No.1 seeking vacation of the said order dated 23.12.2020.