REGENT COMPUTRONICS PVT. LTD.

Deere And Company Appellant

V/S

Jitender Kumar Gaur Respondents

Referred Judgements :-

RELAXO RUBBER LIMITED VS. SELECTION FOOTWEAR [REFERRED TO]
HINDUSTAN MACHINES VS. ROYAL ELECTRICAL APPLIANCES [REFERRED TO]
TIME INCORPORATED VS. LOKESH SRIVASTAVA [REFERRED TO]
L T OVERSEAS LTD VS. GURUJI TRADING CO [REFERRED TO]
HERO HONDA MOTORS LTD VS. ASSURAMJI SCOOTERS [REFERRED TO]
S. OLIVER BERND FREIER GMBH & CO. KG VS. JAIKARA APPARELS [REFERRED TO]
UNITED COFFEE HOUSE VS. RAGHAV KALRA [REFERRED TO]

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present suit has been filed by the Plaintiffs i.e., Plaintiff No.1 - Deere and Company, USA based company and its Indian subsidiary - John Deere India Pvt. Ltd., Plaintiff No.2, against Defendant No.1 - Mr. Jitender Kumar Gaur, proprietor of M/s. Ansh Enterprises and Defendant No.2 - Mr. Vinay Bansal, proprietor of M/s. Global Sales.

(3.) The suit relates to the trademarks 'TORQ-GARD', 'JOHN DEERE' and the 'green and yellow' colour combination marks, details of which are as under:

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DEERE AND COMPANY Vs. JITENDER KUMAR GAUR

Referred Judgements :-

JUDGEMENT

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