DCM SHRIRAM CONSOLIDATED Vs. SREE RAM AGRO LTD

JUDGEMENT

(1.) The plaintiff has filed the above-mentioned suit for permanent injunction against infringement of its trade mark SHRIRAM by the defendants along with an application under Order XXXIX, Rules 1 & 2 read with Section 151 CPC, bearing I.A. No.7028/2010.

(2.) The suit as well as the interim application was listed before the Court on 21.05.2010 and an ex parte ad-interim order was passed against the defendants restraining them, their agents, employees, associates, assigns etc. from manufacturing, storing, distributing, selling any produce by name of SHRIRAM CARTAP which is deceptively similar to the trademark of the plaintiff. By this order I propose to decide the abovementioned pending application after hearing of the parties.

(3.) Case of the Plaintiff