KASHYAPS Vs. BATA INDIA LTD

JUDGEMENT

(1.) The plaintiff has instituted this suit for mandatory injunction directing the defendant to remove itself and its products and to stop displaying and selling its products from the basement, ground and first floors admeasuring 5900 sq. ft. in property No.E-16, South Extension Part-II, New Delhi and/or from using the said property in any manner whatsoever and for damages/mesne profits from the date of institution of the suit till the defendant uses the said portion of the property, together with interest thereon, pleading:

(2.) Summons of the suit and notice of the application for interim relief were issued. The defendant has contested the suit filing a written statement pleading:

(3.) The plaintiff has filed replication controverting the contents of the written statement and thereafter has filed application being I.A. No. 16518/2012 for decree insofar as for the relief of mandatory injunction on admissions. The counsels have been heard.