SURAJ INDUSTRIES Vs. MANEK INDUSTRIES

JUDGEMENT

(1.) THIS is defendant No. 1's application filed under Section 10 read with Section 151 of the Code of Civil Procedure seeking stay of the suit.

(2.) THE suit is for permanent injunction restraining infringement of the plaintiff's trade mark No. 324145 "KEY", passing off, infringement of copyright, rendition of accounts of profits, etc. It was filed on 10.7.1990. THEre are three plaintiffs and three defendants.