REGENT COMPUTRONICS PVT. LTD.

MANJU MONGA Appellant

V/S

MANJU MITTAL Respondents

Referred Judgements :-

CORDOVA V. VICK CHEMICAL CO. [REFERRED TO]
BAUME VS. MOORE. [REFERRED TO]
PARKER V. PARKER [REFERRED TO]
EXPRESS BOTTLERS SERVICES PVT. LTD. V. PEPSI INC. AND ORS. [REFERRED TO]
PRAKASH ROADLINE V. PRAKASH PARCEL SERVICE [REFERRED TO]
CASTROL LIMITED V. A.K. MEHTA [REFERRED TO]
NATIONAL BELL CO GUPTA INDUSTRIAL CORPORATION VS. METAL GOODS MFG CO PRIVATE LIMITED:METAL GOODS MFG CO PRIVATE LIMITED [REFERRED TO]
MAHENDRA AND MAHENDRA PAPER MILLS LIMITED VS. MAHINDRA AND MAHINDRA LIMITED [REFERRED TO]
LAXMIKANT V PATEL VS. CHETANBHAT SHAH [REFERRED TO]
CENTURY TRADERS VS. ROSHANLAL DUGGAR AND COMPANY [REFERRED TO]
REDDYS LABORATORIES LTD VS. REDDY PHARMACEUTICALS LIMITED [REFERRED TO]
PANKAJ GOEL VS. DABUR INDIA LTD [REFERRED TO]
EAST END HOSIERY MILLS PRIVATE LTD VS. AGARWAL TEXTILES MILLS [REFERRED TO]
BAJAJ ELECTRICALS LTD VS. METALS AND ALLIED PRODUCTS BOMBAY [REFERRED TO]

JUDGEMENT

(1.) By this order, I propose to dispose of the present application bearing I. A. No. 5379/2011 filed under Order XXXIX Rule 1 and 2 read with Section 151 of Code of Civil Procedure, 1908 as well as for infringement of trade mark, passing off and for infringement of Copyright Act, 1963 seeking relief of injunction restraining the defendant from using the mark MANJU in any manner which is amounting to infringement of trade mark, passing off and rendition of accounts.

(2.) Facts as per Plaint

(3.) Grievance against the defendant by the plaintiff is that the defendant is misusing the trademark amounting to unethical trade practice and competition who is using the trade mark without any prior permission/leave and license of the plaintiff and infringing the rights of the plaintiff knowingly and deliberately. Scanned copy/specimen are reproduced herein below:

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MANJU MONGA Vs. MANJU MITTAL

Referred Judgements :-

JUDGEMENT

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