KENT RO SYSTEM LTD. Vs. GATTUBHAI

JUDGEMENT

(1.) In light of the judgment passed today in IA No.10997/2019 and IA No. 704/2020, the present application stands disposed of as satisfied.

(2.) By the present order, I propose to dispose of the application filed on behalf of the plaintiffs under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) for grant of interim injunction and the application filed on behalf of the defendants under Order XXXIX Rule 4 of the CPC for vacation of ex parte ad-interim injunction granted by this Court vide order dtd. 13/8/2019.

(3.) Vide order dtd. 13/8/2019, this Court had passed an ex parte ad-interim injunction restraining the defendants from manufacturing, selling, offering for sale, advertising or in any manner dealing on product bearing a mark 'KENT ' or 'KENT APPLIANCES ' or variants thereof or any other mark or logo or trade name, which is deceptively similar to the trade mark of the plaintiffs.