(1.) I.A. 5795/2020 (by the plaintiff u/O XXXIX R-l and 2 CPC for interim injunction)
(2.) The plaintiff is a company incorporated under the laws of Taiwan and claims to be a leading manufacturer of consumer electronic items, such as, smartphones, mobile phones, personal digital assistant (PDA) devices, virtual reality head-mounted displays, etc. The plaintiff was initially incorporated in the year 1997 as High Tech Computer Corporation , but gained popularity quickly as "HTC" and has been known as such since 1998. The plaintiff also used these alphabets for the first time in 1998 in relation to its product i.e., a phone named "HTC Kangaroo". In 2008, the plaintiff formally changed its name to "HTC Corporation" reflecting the growing popularity of the "HTC" brand.
(3.) The plaintiff got the Trade Mark
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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