REGENT COMPUTRONICS PVT. LTD.

Puja Aggarwal Appellant

V/S

Pravesh Narula Respondents

Referred Judgements :-

WARYAM SINGH VS. AMARNATH [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
INDIA PIPE FITTING CO VS. FAKRUDDJN M A BAKER [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [REFERRED TO]
DHODHA HOUSE VS. S K MAINGI [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
DALMIA JAIN AIRWAYS LTD. VS. SUKUMAR MUKHERJEE [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed by the defendant before the learned Commercial Court, Central District, Tis Hazari, against its orders dtd. 15/12/2021, dismissing the application under Order VII Rule 11 CPC filed by the petitioner/defendant for rejection of the suit as there was no cause of action.

(2.) The respondent before this Court had filed a suit for permanent injunction to restrain the petitioner/defendant from infringing the copyright of the respondent/plaintiff with further directions of delivery up, damages and rendition of accounts.

(3.) The respondent/plaintiff is the proprietor of M/s Capital Enterprises and claimed to be carrying on an old, established and reputed business of manufacturing and trading in socks etc. In his suit he claimed to have adopted the trade mark/logo 'R.D. Special'

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PUJA AGGARWAL Vs. PRAVESH NARULA

Referred Judgements :-

JUDGEMENT

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