HAVELLS INDIA LIMITED Vs. L. RAMESH

JUDGEMENT

(1.) I.A.12276/2021 (early hearing) : For the reasons stated in the application, the same is allowed.

(2.) By way of the present judgment, I propose to decide the application filed on behalf of the plaintiff under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) for grant of interim injunction pending the disposal of the suit and the application filed on behalf of the defendant under Order XXXIX Rule 4 of the CPC seeking vacation of the ex parte ad interim injunction granted on 17/1/2020, in favour of the plaintiff.

(3.) The plaintiff has filed the present suit seeking permanent injunction against the defendant from infringing/passing off, inter alia, the trademark, copyright, logo, trade dress of the plaintiff and other ancillary reliefs. In the suit, it has been pleaded that: